Gajendra vs The State Of Karnataka
2023 Latest Caselaw 890 Kant

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                                                  CRL.A No. 1675 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 13TH DAY OF JANUARY, 2023

                                         BEFORE
                        THE HON'BLE MR JUSTICE SHIVASHANKAR
                                     AMARANNAVAR
                          CRIMINAL APPEAL NO. 1675 OF 2022
                BETWEEN:

                GAJENDRA
                S/O MANI
                AGED ABOUT 29 YEARS
                R/AT SIDDLIPURA, NEAR BUS STOP,
                KARAKUCHI PO, TARIKERE TALUK
                CHICKKAMAGALURU DISTRICT
                KARNATAKA.
                                                        ...APPELLANT

                (BY SRI GANESHA K, ADVOCATE)

                AND:

                1.   THE STATE OF KARNATAKA
                BY LAKKAVALLI POLICE STATION
                REPRESENTED BY H.C.G.P
                HIGH COURT OF KARNATAKA
                BENGALURU - 560 001.
Digitally signed by
SANDHYA S           2. UMESHANAYAKA
Location: High      S/O MANJANAYAKA
Court of Karnataka AGED ABOUT 30 YEARS

                3. SHRUTHI
                W/O NAGARAJANAYAKA
                AGED ABOUT 48 YEARS
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                                   CRL.A No. 1675 of 2022




4.   KUMARANAYAKA
S/O BALYANAYAKA
AGED ABOUT 48 YEARS.

5.  SAROJA BAI
W/O MANJANAYAKA.

6.   MANJANAYAKA
S/O BALYANAYAKA

THE RESPONDENT No.2 to 3 ARE
R/AT SIDDLIPURA KARAKUCHI PO
TARIKERE TALUK, CHIKKAMGALURU.
                                         ...RESPONDENTS

(BY SRI S VISHWAMURTHY, HCGP FOR R1)

     THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER IN CRL.MISC.No.784/2022
(CR.No.75/2022) DATED 01.09.2022 PASSED BY THE 1ST
ADDL.SESSIONS AND SPL. JUDGE AT CHIKKAMAGALURU AND
DIRECT THE RESPONDENT NO.1 TO ENLARGE THE PETITIONER
ON BAIL IN THE EVENT OF HIS ARREST IN CR.NO.75/2022
REGISTERED BY LAKKAVALLI P.S., UNDER SEC.149, 307, 323,
324, 341, 354, 427, 504, 506 R/W 34 OF IPC AND UNDER
SEC.3(1)(r)(s) OF SC/ST (POA) ACT PENDING BEFORE THE 1st
ADDL.SESSIONS AND SPL.JUDGE, AT CHIKKAMAGALURU.

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

                       JUDGMENT

Learned counsel for the appellant has filed memo

seeking withdrawal of the appeal. The memo reads thus:

CRL.A No. 1675 of 2022

"The petitioner humbly prays that this Hon'ble Court be pleased to permit the petitioner to withdrawal the above matter as `Not Pressed' as the above criminal appeal became infructuous as petitioner is arrested by Respondent police, with liberty to file fresh petition and to return the certified copies (original documents). Hence, this Hon'ble Court be pleased to permit the same in the interest of justice and equity."

2. In view of the memo, appeal is dismissed as not

pressed. Registry is directed to return the original

documents to the learned counsel for the appellant.

Sd/-

JUDGE

LRS