Dhanush P @ Dhanu vs The State Of Karnataka
2023 Latest Caselaw 4792 Kant

                                                     -1-
                                                            NC: 2023:KHC:25546
                                                                 CRL.A No. 109 of 2023




                             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                 DATED THIS THE 24TH DAY OF JULY, 2023

                                                   BEFORE
                                  THE HON'BLE MR JUSTICE K.NATARAJAN
                                    CRIMINAL APPEAL NO. 109 OF 2023
                        BETWEEN:

                        DHANUSH P @ DHANU
                        S/O PRAKASH H. M.
                        AGED ABOUT 22 YEARS
                        R/O OLD GUBBI VILLAGE
                        GUBBI TALUK
                        TUMAKURU DISTRICT-572 216.
                                                                           ...APPELLANT
                        (BY SRI. M.N. MADHUSUDHAN, ADVOCATE)
                        AND:
                        1.    THE STATE OF KARNATAKA
                              REP. BY TOWN POLICE
                              TUMAKURU -572 101
                              REPRESENTED BY STATE
                              BY ITS SPECIAL PUBLIC PROSECUTOR
                              HIGH COURT OF KARNATAKA
                              BENGALORE -560 001.

Digitally signed by B
                        2.    SRI. UDAY KUMAR. R
K
MAHENDRAKUMAR
Location: HIGH
                              S/O LATE RAMAIAH
COURT OF
KARNATAKA                     AGED ABOUT 52 YEARS
                              R/AT. MARALENAHALLI ROAD
                              D.M.PALYA, SIRA GATE
                              TUMAKURU-572 101.
                                                                        ...RESPONDENTS
                        (BY SRI. VISHWA MURTHY, HCGP FOR R-1/STATE;
                            R-2 IS SERVED AND UNREPRESENTED)

                             THIS CRL.A IS FILED UNDER SECTION 14(A)(2) OF SC/ST
                        (POA) ACT BY THE ADVOCATE FOR THE APPELLANT PRAYING THAT
                        TO SET ASIDE THE ORDER DATED 14.12.2022 PASSED BY THE
                        LEARNED III ADDL.DISTRICT AND SESSIONS JUDGE AT TUMAKURU
                        IN CRL.MISC.NO.1787/2022 AS PER DOCUMENT NO.C AND BY
                        ALLOWING THIS APPEAL.
                               -2-
                                      NC: 2023:KHC:25546
                                         CRL.A No. 109 of 2023




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

Learned counsel for the appellant files a memo seeking

leave of this Court to withdraw the appeal.

The memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

JUDGE

HR