Ganesh Kudre And Anr vs The State And Anr
2023 Latest Caselaw 5166 Kant

                                                -1-
                                                      NC: 2023:KHC-K:6050
                                                      CRL.A No. 200102 of 2023




                              IN THE HIGH COURT OF KARNATAKA

                                      KALABURAGI BENCH

                          DATED THIS THE 2ND DAY OF AUGUST, 2023

                                            BEFORE
                         THE HON'BLE MR. JUSTICE VENKATESH NAIK T


                        CRIMINAL APPEAL NO. 200102 OF 2023 [U/S 14 (A)]
                   BETWEEN:

                   1.    GANESH KUDRE
                         S/O. RAVINDRA KUDRE
                         AGE: 25 YEARS, OCC: AGRICULTURE
                         R/O. H.NO.1/44, PARTAPUR VILLAGE,
                         TQ. BASAVAKALYAN, DIST. BIDAR.

                   2.    ROHIT @ ROHAN
                         S/O MADHAVRAO DHOTRE
                         AGE: 21 YEARS, OCC: STUDENT AND AGRICULTURE,
                         R/O. NEAR LAXMI TEMPLE, KUDMUD
                         TQ. AND DIST. KALABURAGI.

Digitally signed                                                 ...APPELLANTS
by SHILPA R
TENIHALLI          (BY SRI. SYED MASTAN, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA          AND:

                   1.    THE STATE THROUGH
                         BASAVAKALYAN TOWN POLICE STATION
                         DIST. BIDAR
                         ADDL. REPRESENTING BY
                         LEARNED STATE PUBLIC PROSECUTOR
                         HIGH COURT OF KARNATAKA
                         BENCH AT KALABURAGI-585105.

                   2.    DATTATRI
                         S/O EKNATH SONKAMBLE
                              -2-
                                   NC: 2023:KHC-K:6050
                                   CRL.A No. 200102 of 2023




      AGE: 55 YEARS, OCC: COOLIE
      R/O. PARTAPUR VILLAGE,
      TQ. BASAVAKALYAN DIST. BIDAR.

                                         ...RESPONDENTS
(BY SRI. GURURAJ V. HASILKAR,HCGP FOR R1)

       THIS CRIMINAL APPEAL IS FILED UNDER SECTION
14A(2) OF SC/ ST P.A. ACT PRAYING TO ALLOW THE APPEAL
AND    ENLARGED    THE   APPELLANTS    ON   BAIL   IN   CRIME
NO.129/2022 OF BASAVAKALYAN TOWN POLICE STATION,
DIST. BIDAR, PENDING ON THE FILE OF II ADDL. SESSIONS
JUDGE BIDAR, SITTING AT BASAVAKALYAN IN SPL.CASE SC/ST
NO.5041/2022    FOR   THE   OFFENCES   PUNISHABLE       U/SEC.
143,147,148,149,323,324 R/W SEC.149 OF I.P.C AND U/SEC.
3(2) (V-A) OF SC/ST P.A. ACT.


       THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

The learned counsel for the appellants has filed a

memo for withdrawal of the appeal contending that the

appellants are arrested by the respondent - police and now

they are in judicial custody. Therefore, requested to

dismiss the appeal as not pressed.

The memo is placed on record.

NC: 2023:KHC-K:6050 CRL.A No. 200102 of 2023

Accordingly, the criminal appeal is dismissed as not

pressed.

Sd/-

JUDGE

SRT