Darul Alam Laskar vs The State Of Karnataka
2023 Latest Caselaw 7732 Kant

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                                                         NC: 2023:KHC:40885
                                                      CRL.A No. 380 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 16TH DAY OF NOVEMBER, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                           CRIMINAL APPEAL NO. 380 OF 2022
                BETWEEN:

                DARUL ALAM LASKAR,
                S/O LATE MADARIS ALI,
                AGED ABOUT 23 YEARS,
                R/AT GOLDEN COIN CLUB,
                SECURITY SHED SAMPIGENAGAR,
                ANEKAL TALUK,
                PRESENTLY R/AT KACHUDARMA PART-I
                TELAGRAM HOUSE,
                KACHUDARMA POLICE STATION,
                SONAI CIRLCE, CACARA DISTRICT,
                ASSAM STATE - 788 119.
                                                               ...APPELLANT
                (BY SMT. NAYANASHREE, ADVOCATE FOR
                    SRI. JAGADEESHA. H, ADVOCATE)

                AND:
Digitally
signed by       1.    THE STATE OF KARNATAKA,
SUMITHRA R            HEBBAGODI POLICE STATION,
Location:             BENGALURU.
High Court of         REPRESENTED BY THEIR PUBLIC PROSECUTOR,
Karnataka             HIGH COURT COMPLEX,
                      BENGALURU - 560 001.
                2.    MAHESH REDDY,
                      S/O LATE C. MUNISWAMI REDDY,
                      AGED ABOUT 59 YEARS,
                      R/AT SINGENA AGRAHARA VILLAGE
                      SARJAPURA HOBLI,
                      ANEKAL TALUK - 560 099.
                                                            ...RESPONDENTS
                (BY SMT. SOWMYA R, HCGP)
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                                           NC: 2023:KHC:40885
                                       CRL.A No. 380 of 2022




     THIS CRL.A IS FILED U/S.14(A)(2) SC/ST (POA) PRAYING
TO     ENLARGE     THE    APPELLANT      ON    BAIL     IN
SPL.C.C.NO.671/2021 (CR.NO.294/2021) FOR THE OFFENCE
P/U/S.302 R/W SEC.34 OF IPC R/W SEC.3 CI(2)(v) SC/ST ACT
2015 OF THE RESPONDENT HEBBAGODI POLICE BENGALURU
PENDING ON THE FILE OF THE II ADDITIONAL DISTRICT AND
SESSIONS JUDGE AND SPECIAL JUDGE BENGALURU RURAL
DISTRICT AT BENGALURU.

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

                         JUDGMENT

The learned counsel for appellant has filed a memo

seeking permission of the Court to withdraw the appeal.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

LDC

CT: BHK