Marulamma @ Usha vs State By Kadur Police
2023 Latest Caselaw 10920 Kant

Karnataka High Court

Marulamma @ Usha vs State By Kadur Police on 18 December, 2023

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                               -1-
                                                          NC: 2023:KHC:45950
                                                      CRL.A No. 2183 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 18TH DAY OF DECEMBER, 2023

                                          BEFORE
                        THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                            CRIMINAL APPEAL NO. 2183 OF 2023
                   BETWEEN:

                   MARULAMMA @ USHA
                   W/O LATE RAMACHARI,
                   AGED ABOUT 40 YEARS,
                   OCCUPATION-PRIVATE JOB,
                   R/A G. MADHAPURA VILLAGE,
                   GARJE POST,
                   KADUR TALUK,
                   CHIKKAMAGALURU DISTRICT-577548.
                                                                ...APPELLANT
                   (BY SRI. A. M. MAHESHWARAPPA., ADVOCATE)
                   AND:

                   1.   STATE BY KADUR POLICE
                        REPRESENTED BY PUBLIC PROSECUTOR,
                        HIGH COURT OF KARNATAKA,
Digitally signed        BENGALURU-1.
by V KRISHNA
Location: HIGH
COURT OF           2.   SRI RAGHAVENDRA
KARNATAKA               S/O LATE SANNAPPA,
                        AGED ABOUT 41 YEARS,
                        AGRICULTURIST,
                        R/A THANGALI,
                        KADUR TALUK,
                        CHIKKAMAGALURU DIST-577138.
                                                              ...RESPONDENTS
                   (BY SRI.B.LAKSHMAN, HCGP)


                        THIS CRL.A IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT
                   PRAYING TO ENLARGE THE APPELLANT ON BAIL IN
                              -2-
                                          NC: 2023:KHC:45950
                                     CRL.A No. 2183 of 2023




CR.NO.275/2023, FOR THE OFFENCE P/U/S 306, 504, 324 R/W
34 OF IPC AND SECTION 3(1)(r), 3(1)(r) (s), 3(2)(v), 3(2)(va)
OF SC/ST (POA) ACT ON THE FILE I ADDITIONAL DISTRICT
AND SESSIONS AND SPECIAL JUDGE, CHIKKAMAGALURU.

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


                        JUDGMENT

In view of the memo filed by the learned counsel for

appellant, this appeal is dismissed as withdrawn.

Sd/-

JUDGE

LDC