Manjunath G R vs State Of Karnataka
2023 Latest Caselaw 685 Kant

                                                 -1-
                                                         CRL.A No. 2081 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 10TH DAY OF JANUARY, 2023

                                                BEFORE
                       THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO.2081 OF 2022
                      BETWEEN:

                      MANJUNATH G R
                      S/O RAJANNA
                      AGED ABOUT 25 YEARS
                      R/AT NO.20 1ST MAIN, 3RD CROSS
                      KANTEERAVA NAGAR
                      NANDINI LAYOUT
                      BANGALORE -560 086.                       ...APPELLANT

                      (BY SRI. KADIWAL V P, ADVOCATE)

                      AND:

                      1. STATE OF KARNATAKA
                      BY SHO, NANDINI LAYOUT P S
                      BANGALORE -560 086
                      REPTD. BY GOVT. PLEADER
                      HIGH COURT BUILDING
                      BANGALORE-560 001.
Digitally signed by
SANDHYA S             2. MR SHIVAPPA A K
Location: High
Court of Karnataka    S/O LAKKAPPA
                      AGED MAJOR
                      R/AT NO.09 1ST G - MAIN
                      GORAGUNTEPALYA
                      BENGALURU -560 086.                ...RESPONDENTS

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

                           THIS CRL.A IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT
                      PRAYING TO SET ASIDE THE ORDER PASSED BY LXX
                               -2-
                                          CRL.A No. 2081 of 2022




ADDL.CITY CIVIL AND SESSIONS JUDGE AND SPECIAL JUDGE,
BENGALURU       DATED     15.10.2022   PASSED      IN
CRL.MISC.NO.10541/2022 AND ETC.,

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


                           JUDGMENT

Learned counsel for the appellant submits that the

appellant has been granted bail by the Trial Court. In view

of that, he intends to withdraw the appeal. Memo is also

filed in that regard. The memo reads thus:

"The above appeal may kindly be dismissed as withdrawn."

The memo and the said submission of the learned

counsel for the appellant is taken on record.

Accordingly, the appeal is dismissed as not

pressed.

Sd/-

JUDGE

SSD