Venkataravana @ ... vs The State Of Karnataka
2023 Latest Caselaw 6185 Kant

                                                  -1-
                                                              NC: 2023:KHC:31036
                                                          CRL.A No. 312 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 30TH DAY OF AUGUST, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL No. 312 OF 2023

                      BETWEEN:

                            VENKATARAVANA @ VENKATARAVANAPPA
                            S/O BEERAPPA
                            AGED ABOUT 56 YEARS
                            R/O KAMBALAHALLI VILLAGE
                            BASHETTIHALLI HOBLI
                            TALUKA SHIDLAGHATTA
                            DISTRICT CHIKABALLAPURA - 562 105.
                                                                  ...APPELLANT
                      (BY SRI VEERANNA G TIGADI, ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA
                            REP. BY SUB-INSPECTOR OF POLICE
                            CHELUR POLICE STATION
                            TALUKA BAGEPALLI
                            DISTRICT CHIKABALLAPURA
Digitally signed by         REP BY STATE PUBLIC PROSECUTOR
LAKSHMINARAYANA
MURTHY RAJASHRI             HIGH COURT OF KARNATAKA
Location: HIGH
COURT OF                    BENGALURU - 560 001.
KARNATAKA

                      2.    SRIRAMA NAYAKA
                            S/O DESI NAYAKA
                            R/O KURUBAVANDLAPALLI VILLAGE
                            CHELUR HOBLI
                            TALUKA BAGEPALLI
                            DISTRICT CHIKKABALLAPURA - 561 207.
                                                                  ...RESPONDENTS

                      (BY SRI RANGASWAMY R, HCGP FOR R1
                       R-2 - DECEASED)
                             -2-
                                        NC: 2023:KHC:31036
                                     CRL.A No. 312 of 2023




     THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA)
ACT, 2015 PRAYING TO ALLOW THE APPEAL BY SETTING ASIDE
THE IMPUGNED ORDER DATED:18.01.2023 DISMISSING HIS
PETITION U/S 438 OF CODE OF CRIMINAL PROCEDURE, 1973
IN CRL.MISC.No.886/2022 BY THE LEARNED I ADDITIONAL
DISTRICT AND SESSIONS JUDGE, CHIKKABALLAPURA SEEKING
ANTICIPATORY BAIL AND BY GRANTING HIM ANTICIPATORY
BAIL DIRECTING THE INVESTIGATION OFFICER AND/OR
RESPONDENT POLICE TO RELEASE HIM ON BAIL IN THE EVENT
OF HIS ARREST IN CHELUR P.S., AND ETC.,

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

                         JUDGMENT

Learned counsel for the appellant after arguing the

matter for some time, prays for withdrawal of the appeal.

The said submission of learned counsel for the

appellant is placed on record. In view of the said

submission, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

GH