Mr P S Nagendra Guptha vs The State Of Karnataka
2023 Latest Caselaw 5171 Kant

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                                                          NC: 2023:KHC:27031
                                                            CRL.A No. 266 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 2ND DAY OF AUGUST, 2023

                                                BEFORE

                       THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR

                                  CRIMINAL APPEAL NO. 266 OF 2022

                      BETWEEN:

                           MR.P.S.NAGENDRA GUPTHA,
                           AGED ABOUT 67 YEARS,
                           SON OF LATE P.SURYANARAYAN,
                           RESIDING AT WARD NO.12,
                           N.R.EXTENSION,
                           CHINTHAMANI TOWN,
                           CHIKKABALLAPUR DISTRICT.
                                                                      ...APPELLANT
                      (BY SRI. RAJAGOPAL T.R, ADVOCATE)
                      AND:

                      1.   THE STATE OF KARNATAKA,
                           REPRESENTED BY CHINTHAMANI TOWN
                           POLICE STATION, CHINTHAMANI,
                           CHIKKABALLAPUR DISTRICT AND OTHERS.
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI       2.   NAGARAJ,
Location: HIGH
COURT OF                   AGED ABOUT 40 YEARS,
KARNATAKA                  SON OF VENKATASWAMY,
                           VINAYAKANAGAR, CHINTAMANI,
                           CHIKKABALLAPURA DISTRICT.
                                                                   ...RESPONDENTS
                      (BY SRI. RENUKA RADHYA R.D, HCGP FOR R1;
                          R2-SERVED AND UNREPRESENTED)

                           THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA) ACT,
                      2015 BY PRAYING TO ALLOW THIS APPEAL GRANTING
                      ANTICIPATORY BAIL TO THE APPELLANT HEREIN BY SET ASIDE THE
                      ORDERS PASSED IN CRL.MISC.NO.43/2022 BY THE I ADDL.
                                      -2-
                                               NC: 2023:KHC:27031
                                                 CRL.A No. 266 of 2022




DISTRICT    AND          SESSIONS     JUDGE,    CHIKKABALLAPURA     ON
21.01.2022.

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


                                JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of appeal. The memo reads thus;

"The petitioner above named prays that this Hon'ble Court be pleased to permit the petitioner to withdraw the above petition with liberty to file Criminal Petition under Section 482 Criminal Procedure Code."

2. In view of the memo, the appeal is dismissed as

withdrawn with the liberty to file a Criminal Petition under

Section 482 of Cr.P.C.

Sd/-

JUDGE

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