Mahalingegowda @ Sagar vs State Of Karnataka By
2023 Latest Caselaw 356 Kant

                                                 -1-
                                                       CRL.A No. 1954 of 2022




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 5TH DAY OF JANUARY, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                             CRIMINAL APPEAL No. 1954 OF 2022



                      BETWEEN:

                      MAHALINGEGOWDA @ SAGAR
                      S/O NINGEGOWDA
                      AGED ABOUT 22 YEARS
                      R/AT KALAGERE VILLAGE
                      CHANNARAYAPATNA TALUK - 573 116.
                      HASSAN DISTRICT.
                                                             ...APPELLANT

                      (BY SRI JAGADEESH H T, ADVOCATE)

                      AND:

                      1. STATE OF KARNATAKA BY
                      THROUGH CHANDRA LAYOUT POLICE STATION
                      BENGALURU - 560 040
                      REP. BY- S .P. P.
                      HIGH COURT OF KARNATAKA
Digitally signed by
SANDHYA S             BANGALORE - 560 001.
Location: High
Court of Karnataka
                      2. SMT. SAVITHA
                      W/O LATE KARISHNA
                      AGED ABOUT 41 YEARS
                      R/AT T MALLIGERE VILLAGE
                               -2-
                                       CRL.A No. 1954 of 2022




DUDDA HOBLI
MANDYA TALUK
MANDYA DISTRICT -571 401.
                                          ...RESPONDENTS

(BY SRI S VISHWAMURTHY, HCGP FOR R-1
 R-2 SERVED)

     THIS CRL.A. IS FILED U/S.14(A)(2) OF SC/ST (POA)
CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
25.10.2022 PASSED BY LXX ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AND SPECIAL JUDGE AT BENGALURU
(CCH-71) IN SPL.C.NO.2148/2022.

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

                        JUDGMENT

Learned counsel for the appellant submits that DNA

report is subsequent to the passing of the impugned order

and therefore, now he intends to withdraw this appeal with

liberty to file bail petition before the Special Court. He also

files a memo and it reads thus:

"The appellant respectfully prays for this Hon'ble Court may dismissed as withdrawn the above said appeal in the interest of justice and equity."

CRL.A No. 1954 of 2022

2. In view of the aforesaid submission and memo,

appeal is dismissed as not-pressed with liberty to file bail

petition before the Special Court.

Sd/-

JUDGE

LRS

Ct.sm