Jamunarani vs State Of Karnataka
2023 Latest Caselaw 5066 Kant

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                                                       CRL.A No. 1294 of 2023
                                                         NC: 2023:KHC:26530




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 31ST DAY OF JULY, 2023

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 1294 OF 2023

                      BETWEEN:

                      JAMUNARANI,
                      W/O SRINIVAS,
                      AGED ABOUT 47 YEARS,
                      R/AT # 22/A, 1ST CROSS,
                      9TH MAIN, KEMPAMMA BADAVANE,
                      LAKSHMIDEVI NAGAR,
                      NANDINI LAYOUT,
                      BANGALORE - 560 022.
                                                                   ...APPELLANT
                      (BY SRI. MOHAMMED PASHA C, ADVOCATE)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
                      AND:
Location: HIGH
COURT OF
KARNATAKA             STATE OF KARNATAKA,
                      BY NANDINI LAYOUT POLICE STATION,
                      BANGALORE,
                      REPRESENTED BY SPP,
                      HIGH COURT CAMPUS,
                      BANGALORE - 560 001.
                                                                 ...RESPONDENT
                      (SPP SERVED)

                           THIS CRL.A. IS FILED UNDER SECTION 14(A)(2) OF SC/ST
                      (POA) ACT, 2015 PRAYING TO ALLOW THIS APPEAL AND SET
                      ASIDE THE IMPUGNED ORDER DATED 21.01.2023 PASSED BY
                      THE HON'BLE LXX ADDL. CITY CIVIL AND SESSION'S JUDGE
                      AND SPECIAL JUDGE, AT BENGALURU IN CRIME NO.22/2020 OF
                      RESPONDENT NANDINI LAYOUT POLICE STATION AND DIRECT
                      THE TRIAL COURT TO RECORD SWORN STATEMENT OF
                      APPELLANT AND ETC.,
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                                     CRL.A No. 1294 of 2023
                                       NC: 2023:KHC:26530




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



                         JUDGMENT

Learned counsel for the appellant has filed a memo

seeking to withdraw the appeal with a liberty to file a

petition under Section 482 of Cr.P.C.

2. The memo is placed on record.

3. In view of the memo and supporting submission

the appeal is dismissed as withdrawn with a liberty to file

petition under Section 482 of Cr.P.C.

Registry is directed to return the documents to

learned counsel for the appellant.

Sd/-

JUDGE

URN/CPN

CT: ABS