Sri Chandrashekar vs The State Of Karnataka
2023 Latest Caselaw 10281 Kant

Karnataka High Court

Sri Chandrashekar vs The State Of Karnataka on 12 December, 2023

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                            -1-
                                                          NC: 2023:KHC:45085
                                                      CRL.A No. 1415 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 12TH DAY OF DECEMBER, 2023

                                         BEFORE
                       THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                           CRIMINAL APPEAL NO. 1415 OF 2023


                BETWEEN:

                1.    SRI CHANDRASHEKAR
                      C/O KADEGOWDA
                      AGED ABOUT 48 YEARS,
                      NO.86, 1ST FLOOR, 16 CROSS,
                      PIPELINE ROAD, T DASARAHALLI,
                      VTC MALLSANDRA,
                      BENGALURU - 560057.

                2.    SMT. PUNYA
                      W/O CHANDRASHEKAR
                      01, BTV BUILDING,
                      NELAMAHESHWARAMMA ROAD,
                      NEAR ST. MARYS CONVENT,
Digitally             KALYANA NAGARA,
signed by
SUMITHRA R            T DASARAHALLI,
Location:             BENGALURU - 560057.
High Court of                                                  ...APPELLANTS
Karnataka
                (BY SRI. MAHESH R D., ADVOCATE)

                AND:

                1.    THE STATE OF KARNATAKA
                      THROUGH BAGALAGUNTE PS
                      BANGALORE
                      REPRESENTED BY
                      ITS PUBLIC PROSECUTOR
                               -2-
                                               NC: 2023:KHC:45085
                                        CRL.A No. 1415 of 2023




     HIGH COURT OF KARNATAKA
     BENGALURU-01.

2.   SMT. PUTTALAKSHMAMMA. G.,
     S/O. RUDRAIAH
     AGE 39 YEARS
     #307, 9TH CROSS,
     4TH MAIN ROAD,
     RAVEENDRA NAGARA,
     DASARAHALLI,
     BENGALURU - 560057.
                                                  ...RESPONDENTS
(BY SMT. SOWMYA R., HCGP FOR R1;
   SMT. NIDHI M. PATIL., ADVOCATE FOR R2)


       THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER DATED 27.07.2023 IN
CRL.MISC PETITION NO.6471/2023 PASSED BY THE HONBLE
LXX ADDL.CITY CIVIL AND SESSIONS JUDGE AND SPL. JUDGE,
BENGALURU AND CONSEQUENTLY ENLARGE THE APPELLANT
NO.1    AND   2     ON   REGULAR    BAIL   IN    CR.NO.188/2023
REGISTERED     BY    THE   RESPONDENT      -   POLICE   FOR   THE
OFFENCE P/U/S 417,420 R/W 34 OF IPC AND SEC.4, 76 OF
CHIT FUNDS ACT, SEC.3(1)(s) 3(1)(r) OF SC/ST (POA) ACT
AMENDMENT ORDINANCE 2014 PENDING ON THE FILE OF THE
HONBLE LXX ADDL.CITY CIVIL AND SESSIONS JUDGE AND
SPL.JUDGE AT BENGALURU.

       THIS APPEAL IS COMING ON FOR ADMISSION, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:
                             -3-
                                          NC: 2023:KHC:45085
                                    CRL.A No. 1415 of 2023




                         JUDGMENT

Learned counsel for appellants has filed a memo

seeking withdrawal of the appeal.

2. Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

HB