Swagath B N vs The State Of Karnataka
2023 Latest Caselaw 11429 Kant

Karnataka High Court

Swagath B N vs The State Of Karnataka on 21 December, 2023

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                              -1-
                                                          NC: 2023:KHC:46987
                                                      CRL.A No. 1712 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 21ST DAY OF DECEMBER, 2023

                                            BEFORE
                        THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                            CRIMINAL APPEAL NO. 1712 OF 2023
                   BETWEEN:
                   SWAGATH B N
                   S/O NAGESH,
                   AGED ABOUT 33 YEARS,
                   R/O BILISARE VILLAGE,
                   HANUBALU HOBLI,
                   SAKALESHAPURA TALUK,
                   HASSAN DISTRICT-573165
                                                                ...APPELLANT
                   (BY SRI. SUYOG HERELE E.,ADVOCATE)
                   AND:
                   1.   THE STATE OF KARNATAKA
                        THROUGH SAKALESHPURA,
                        RURAL POLICE STATION,
                        HASSAN DISTRICT,
                        REP. BY THE SPP,
                        O/O HIGH COURT BUILDING,
Digitally signed
by GAYATHRI P      2.   KUM XXXX
G
                        AGED ABOUT 14 YEARS,
Location: High
Court of                REP BY HER MOTHER,
Karnataka               SMT. VEDA W/O PUTTASWAMY,
                        AGED ABOUT 34 YEARS,
                        R/O BILISARE VILLAGE,
                        HANUBAL HOBLI,
                        SAKALESHAPURA TALUK,
                        HASSAN DISTRICT-573165

                                                             ...RESPONDENTS
                   (BY SMT. SOWMYA.R., HCGP FOR R1)
                             -2-
                                          NC: 2023:KHC:46987
                                      CRL.A No. 1712 of 2023




     THIS CRL.A IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT
PRAYING TO a) SET ASIDE THE ORDER DATED 21.03.2023 IN
SPL.C.NO.153/2023 PASSED BY THE ADDITIONAL DISTRICT
AND    SESSIONS      JUDGE,   FTSC-1,  HASSAN,    THEREBY
DISMISSING THE BAIL APPLICATION OF THE APPELLANT U/S
439 OF CR.P.C. FOR THE OFFENCE P/U/S 376(2) OF IPC,
SECTION 6 AND 21(1) OF POCSO ACT AND SECTION
3(1)(w)(i), 3(2)(va) OF SC/ST (POA) ACT, BY ALLOWING THIS
CRL.A. AND ETC.

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

                        JUDGMENT

The learned counsel for appellant has filed a memo

seeking permission of the Court to withdraw the appeal.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

LDC