Naveen N vs State By
2023 Latest Caselaw 6022 Kant

                                                    -1-
                                                             NC: 2023:KHC:30768
                                                          CRL.A No. 140 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 29TH DAY OF AUGUST, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL NO. 140 OF 2023
                      BETWEEN:

                            NAVEEN N.,
                            S/O NANJUNDE GOWDA,
                            AGED ABOUT 27 YEARS,
                            R/AT: #2471, 5TH CROSS,
                            K.G.KOPPAL, MYSURU CITY,
                            MYSURU - 570 005.
                                                                   ...APPELLANT
                      (BY SRI. MOHIT HEGGADE B., ADVOCATE FOR
                          SRI. M.G. RAVISHA, ADVOCATE)

                      AND:

                      1.    STATE BY
                            SARASWATHIPURA POLICE STATION,
Digitally signed by         MYSURU CITY,
LAKSHMINARAYANA
MURTHY RAJASHRI             REPRESENTED BY PUBLIC PROSECUTOR,
Location: HIGH
COURT OF
                            HIGH COURT OF KARNATAKA,
KARNATAKA                   BANGALORE - 560 001.

                      2.    RAJESHWARI N.,
                            D/O NINGARAJU,
                            AGED ABOUT 21 YEARS,
                            R/AT NO.46, 1ST MAIN,
                            SARASWATHIPURAM,
                            MYSURU CITY,
                            MYSURU - 570 009.
                                                                ...RESPONDENTS

                      (BY SRI. RANGASWAMY R., HCGP FOR R1;
                          R2 SERVED AND UNREPRESENTED)
                             -2-
                                         NC: 2023:KHC:30768
                                      CRL.A No. 140 of 2023




     THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER DATED 02.01.2023
PASSED IN SPL.C.NO.412/2022 BY THE HON'BLE ADDITIONAL
DISTRICT AND SESSIONS JUDGE FTSC-1, MYSURU BY
REJECTING THE BAIL APPLICATION FILED BY THE APPELLANT
HEREIN U/S.439 OF CRPC AND CONSEQUENTIALLY ENLARGE
THE   APPELLANT     ON    BAIL   IN    SPL.C.NO.412/2022
(CR.NO.66/2022)     WHICH      WAS     REGISTERED     BY
SARASWATHIPURAM POLICE MYSORE CITY AND ETC.,

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

                        JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo reads as under:

"The appellant was enlarged on bail by

the Hon'ble Prl. District and Session Judge in its

order dt:21.07.2023 passed in

Spl.C.No.412/2022 on the application filed by

the appellant herein on ground of changed

circumstance.

Therefore, I humbly prayed this Hon'ble

court be pleased to dismiss the above appeal

NC: 2023:KHC:30768 CRL.A No. 140 of 2023

as not press in the interest of justice and

equity."

3. In view of the memo, the appeal is

dismissed as not pressed.

Sd/-

JUDGE

DSP

CT:SNN