Sandeep Kumar N @ Dilip vs The State Of Karnataka By
2023 Latest Caselaw 5316 Kant

                                                  -1-
                                                         NC: 2023:KHC:27418
                                                             CRL.A No. 886 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 4TH DAY OF AUGUST, 2023

                                                BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL NO. 886 OF 2022
                      BETWEEN:

                      SANDEEP KUMAR N. @ DILIP,
                      S/O MR. NARAYANA SWAMY,
                      AGED ABOUT 21 YEARS,
                      RESIDENT AT AGRAHARA STREET,
                      WARD NO.10, MALUR TOWN,
                      KOLAR DISTRICT - 563 160.
                                                                       ...APPELLANT
                      (BY SRI. L. MALLESH, ADVOCATE)

                      AND:

                      1.   THE STATE OF KARNATAKA BY
                           MALUR POLICE, MALUR TOWN,
                           KOLAR DISTRICT - 563 160,
                           REPRESENTED BY
                           STATE PUBLIC PROSECUTOR.

                      2.   MR. K. KIRAN KUMAR @ SARATHY,
Digitally signed by        S/O MR. KRISHNA MURTHY,
LAKSHMINARAYANA
MURTHY RAJASHRI            AGED ABOUT 29 YEARS,
Location: HIGH             C/O LAKSHMI,
COURT OF
KARNATAKA                  RESIDENT AT THALAKUNTE VILLAGE,
                           LAKKUR HOBLI, MALUR TALUK
                           KOLAR DISTRICT - 563 130.
                                                                   ...RESPONDENTS

                            THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA) ACT,
                      2015 PRAYING TO A. SET ASIDE THE ORDER DATED 30.09.2021
                      REJECTING THE PETITION FILED BY THE APPELLANT U/S 438 OF
                      THE CODE OF CRIMINAL PROCEDURE, FOR A DIRECTION TO THE
                      FIRST RESPONDENT-POLICE TO RELEASE THE APPELLANT ON
                      BAIL, IN THE EVENT OF HIS ARREST, IN SPL.S.C.NO.10/2021 ON
                      THE FILE OF THE SECOND ADDL. DISTRICT AND SESSIONS
                                -2-
                                       NC: 2023:KHC:27418
                                          CRL.A No. 886 of 2022




JUDGE, KOLAR WHO IS ARRAYED             AS   ACCUSED      NO.9   BY
ALLOWING, THIS CRL.A ETC.,

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


                            JUDGMENT

Learned counsel for the appellant submits that the

appeal has become infructous and he intend to withdraw the

same. He files memo.

The memo reads as under:

"I, the undersigned advocate for the appellant in the above appeal submits that the above Criminal appeal has become infructuous since the appellant has already been arrested by the respondent-police and subsequently the appellant is released on bail by the trial court and consequently the appellant is interested to prosecute the above appeal and hence the above appeal may kindly be dismissed as not pressed in the interests of justice.

In view of the said memo and supporting submission,

the appeal is dismissed as not pressed.

Sd/-

JUDGE

CT: BHK