K H Manikanta vs The State Of Karnataka And Anr
2023 Latest Caselaw 9383 Kant

Karnataka High Court

K H Manikanta vs The State Of Karnataka And Anr on 5 December, 2023

Author: K Natarajan

Bench: K Natarajan

                                           -1-
                                                 NC: 2023:KHC-K:9002
                                                 CRL.A No. 200310 of 2023




                          IN THE HIGH COURT OF KARNATAKA

                                  KALABURAGI BENCH

                      DATED THIS THE 5TH DAY OF DECEMBER, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE K NATARAJAN


                   CRIMINAL APPEAL NO. 200310 OF 2023 (U/S 14 (A))
              BETWEEN:

              K.H.MANIKANTA
              S/O K.H.CHANNABASAPPA
              AGE: 29 YEARS,
              OCC: PSI, MASKI POLICE STATION
              R/O WARD NO.2, MOKA MAIN ROAD,
              VTC: SANGANAKAL, SUB DIVISION BELLARY
              PRESENTLY R/O MASKI
              DIST. RAICHUR-584124.
                                                              ...APPELLANT
              (BY SRI.R.S. LAGALI, ADVOCATE)

              AND:
Digitally
signed by B   1.    THE STATE OF KARNATAKA
NAGAVENI            THROUGH THE SHO MASKI P.S.,
Location:           REPRESENTED BY THE ADDITIONAL STATE
High Court          PUBLIC PROSECUTOR
Of
Karnataka           HIGH COURT OF KARNATAKA
                    KALABURAGI BENCH-585103.

              2.    SMT. LAXMIDEVI W/O NIRUPADI
                    AGE: 35 YEARS, OCC: LABOURER
                    R/O RAMALADINNI VILLAGE
                    PRESENTLY R/O SHANKAR NAGAR CAMP
                    MASKI, DIST. RAICHUR-584124.
                                                           ...RESPONDENTS
              (BY SRI. JAMADAR SHAHABUDDIN, HCGP FOR R1;
               NOTICE TO R-2 SERVED)
                                           -2-
                                                NC: 2023:KHC-K:9002
                                                CRL.A No. 200310 of 2023




         THIS CRIMINAL APPEAL IS FILED UNDER SECTION 14-A OF
SC/ST (PA) ACT, PRAYING TO ALLOW THIS APPEAL AND THEREBY
SET ASIDE THE ORDER DATED 21.10.2023 PASSED IN SPECIAL FIR
NO.130/2023             BY   I-ADDL.   DISTRICT   AND    SESSIONS    JUDGE,
RAICHUR AND ORDER FOR RELEASE OF THE APPELLANT ON BAIL IN
THE EVENT OF HIS ARREST IN SPECIAL FIR NO.130/2023 (ARISING
OUT OF MASKI POLICE STATION CRIME NO.124/2023) PENDING ON
THE FILE OF I-ADDL. DISTRICT AND SESSIONS JUDGE/SPECIAL
JUDGE,       RAICHUR,         FOR   THE    OFFENCES     PUNISHABLE   UNDER
SECTIONS 324, 504, 506 OF IPC ALONG WITH SECTION 3(1)(R)(S),
3(2)(VA) OF SC/ST (PREVENTION OF ATROCITIES) ACT.


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


                                    JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of the Court to withdraw the appeal.

The memo filed by the learned counsel for the

appellant is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE NB CT:SI