Trinethra vs The State Of Karnataka
2023 Latest Caselaw 6221 Kant

                                                  -1-
                                                               NC: 2023:KHC:31324
                                                           CRL.A No. 1174 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 31ST DAY OF AUGUST, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 1174 OF 2022
                      BETWEEN:

                            TRINETHRA,
                            S/O BASAVARAJU,
                            AGED ABOUT 55 YEARS,
                            R/AT PEDDANAHALLI VILLAGE,
                            KADABA HOBLI, GUBBI TALUK,
                            TUMAKURU DISTRICT - 572 219.
                                                                     ...APPELLANT
                      (BY SRI. H. JAGADEESHA, ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA.
                            GUBBI POLICE STATION,
                            BENGALURU,
                            REP: BY STATE PUBLIC PROSECUTOR,
                            HIGH COURT COMPLEX,
Digitally signed by
LAKSHMINARAYANA             BENGALURU - 560 001.
MURTHY RAJASHRI
Location: HIGH
COURT OF              2.    SRIDHAR,
KARNATAKA
                            S/O MUDALAGIRIYAPPA,
                            AGED ABOUT 37 YEARS,
                            R/AT PEDDANAHALLI VILLAGE,
                            KADABA HOBLI, GUBBI TALUK,
                            TUMAKURU DISTRICT,
                            NOW R/AT ADALAGERE VILLAGE,
                            NITTUR HOBLI,GUBBI TALUK.
                                                                  ...RESPONDENTS
                           (SPP SERVED FOR R1/STATE)
                                 -2-
                                              NC: 2023:KHC:31324
                                          CRL.A No. 1174 of 2022




      THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA)
ACT, 2015 PRAYING TO ENLARGE THE APPELLANT ON BAIL IN
CR.NO.80/2022 FOR THE OFFENCES P/U/S 302, 201 R/W 34 OF
IPC   AND   SEC.3(2)(Va)   OF     SC/ST    (POA)   ACT   OF   THE
RESPONDENT GUBBI POLICE BANGALORE, PENDING ON THE
FILE BEFORE THE III ADDL. DISTRICT AND SESSIONS JUDGE,
TUMKURU.

      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 the appeal.

2. Memo reads as under:

''The undersigned counsel appearing for the appellant in the above case most respectfully submits as follows :

Since the Respondent police have dropped the appellant from the charge sheet, the said appeal does not survive for consideration. Therefore this Hon'ble Court may be pleased to dismiss the above appeal as not pressed in the ends of Justice.''

NC: 2023:KHC:31324 CRL.A No. 1174 of 2022

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

not pressed.

Sd/-

JUDGE

PNV/RMS

CT:SNN