Raghuvaran vs The State Of Karnataka
2023 Latest Caselaw 9210 Kant

Karnataka High Court

Raghuvaran vs The State Of Karnataka on 4 December, 2023

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                               -1-
                                                          NC: 2023:KHC:43888
                                                      CRL.A No. 1590 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 4TH DAY OF DECEMBER, 2023

                                          BEFORE
                          THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                              CRIMINAL APPEAL NO. 1590 OF 2023
                   BETWEEN:

                   RAGHUVARAN
                   S/O SHANTHAKUMAR,
                   AGED ABOUT 31 YEARS,
                   R/AT NO.17, FARM HOUSE,
                   LINGANAHALLI,
                   MANDYA TO NAGAMANGALA ROAD,
                   MANDYA DISTRICT-571432
                                                                ...APPELLANT
                   (BY SRI. SUDHARSHAN L.,ADVOCATE)
                   AND:

                   1.   THE STATE OF KARNATAKA
                        REP BY RAJAGOPALNAGAR POLICE STATION,
                        BENGALURU,
                        REP BY ITS STATE PUBLIC PROSECUTOR,
                        HIGH COURT OF KARNATAKA,
Digitally signed
by REKHA                BANGALORE-01.
ANKAIAH
Location: High
Court of           2.   SMT. SITAMMA
Karnataka
                        W/O NARASAIAH,
                        AGED ABOUT 48 YEARS,
                        R/AT NO.193/1,
                        5TH CROSS,
                        KASTURI LAYOUT,
                        RAJAGOPALNAGAR,
                        BENGALURU-79
                                                             ...RESPONDENTS
                   (BY SMT. SOWMYA R. HCGP FOR R1
                        R2 SERVED, UNREPRESENTED)
                                 -2-
                                             NC: 2023:KHC:43888
                                        CRL.A No. 1590 of 2023




     THIS CRL.A IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER DATED 04.08.2023 IN
SPL.C.C.NO.646/2021 PASSED BY THE LXX ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE AND SPECIAL JUDGE (CCH-71),
BENGALURU AND ENLARGE THE APPELLANT/ACCUSED ON BAIL
IN CR.NO.6/2021 IN (SPL.C.NO.646/2021) FOR THE OFFENCE
P/U/S 143, 147, 148, 307, 302, 504, 120B, R/W 149 OF IPC,
SECTION 25(1B)(b) OF ARMS ACT AND SECTION 3(2)(v) OF
SC/ST (POA) ACT AND SEC.25(1B)(b) R/W 4 OF INDIAN ARMS
ACT BY RESPONDENT RAJAGOPLALNAGARA P.S., BENGALURU
AND PENDING ON THE FILE OF CITY CIVIL JUDGE CCH-71 AT
BENGALURU.

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

                             JUDGMENT

The learned counsel for appellant after arguing for

sometime, prays for withdrawal of the appeal.

2. Accordingly, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

LDC