Mahesh V @ Amase vs The State By Kyathasandra Ps
2023 Latest Caselaw 1808 Kant

                                                  -1-
                                                          CRL.A No. 79 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 13TH DAY OF MARCH, 2023

                                             BEFORE
                               THE HON'BLE MR JUSTICE P.N.DESAI
                                CRIMINAL APPEAL NO. 79 OF 2023
                   BETWEEN:

                   1.    MAHESH V @ AMASE
                         S/O NAGARAJU
                         AGED ABOUT 32 YEARS
                         R/A VALAGERE HOBLI
                         KASABA HOBLI
                         MADDUR TALUK
                         MANDYA DISTRICT-570026
                                                                   ...APPELLANT
                   (BY SRI. RAHUL S REDDY., ADVOCATE)
                   AND:

                   1.    THE STATE BY KYATHASANDRA P.S.
                         REPRESENTED BY SPP
                         HIGH COURT OF KARNATAKA
                         BENGALURU-560001

                   2.    SRI KRISHNAMURTHY
Digitally signed         S/O LATE PUTTANARASAIAH
by VALLI M               AGED ABOUT 61 YEARS
Location: High           R/A 5TH CROSS
Court of
Karnataka                NEAR SAMUDAYA BHAVA
                         HOSALAYANNA THOTA
                         BATAWADI
                         TUMKURU-572103
                                                              ...RESPONDENTS
                   (BY SRI. RAHUL RAI K., HCGP FOR R.1
                   SRI KRISHNAMURTHY - R.2 SERVED & UNREPRSENTED)

                         THIS CRIMINAL APPEAL IS FILED U/S.14(A)(2) OF SC/ST
                   (POA) ACT PRAYING TO SET ASIDE THE ORDER DATED 05.09.2019
                   IN SPL.C.NO.444/2019 AND ENLARGE THE APPELLANT ON BAIL IN
                   SPL.C.NO.444/2018 FOR THE OFFENCE P/U/S 143, 147, 148, 120B,
                   212, 302, 201 R/W 149 OF IPC, SECTION 3(2)(v) OF SC/ST (POA)
                                 -2-
                                            CRL.A No. 79 of 2023




ACT AND SECTION 3(1)(i)(2)(3)(4) OF KARNATAKA CONTROL OF
ORGANIZED CRIMES ACT, REGISTERED BY THE KYATHASANDRA
POLICE STATION, PENDING BEFORE THE PRINCIPAL CITY CIVIL AND
SESSIONS JUDGE (CCH-1), BENGALURU.

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


                           JUDGMENT

Learned counsel for appellant files a memo, which reads

as under;

" MEMO The counsel for the appellant humbly prays that this Hon'ble Court be please to permit me to withdraw the above appeal with liberty to approach this Hon'ble Court again, in the interest of equity."

2. In view of memo, appeal is dismissed as withdrawn.

In view of disposal of main appeal, pending I.A. does not

survive for consideration and the same is also disposed of.

Sd/-

JUDGE

MV