Bhadraiah vs State Of Karnataka
2023 Latest Caselaw 8003 Kant

Karnataka High Court

Bhadraiah vs State Of Karnataka on 21 November, 2023

                                                   -1-
                                                               NC: 2023:KHC:41752
                                                            CRL.A No. 728 of 2012




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 21ST DAY OF NOVEMBER, 2023

                                              BEFORE

                              THE HON'BLE MR JUSTICE G BASAVARAJA

                                 CRIMINAL APPEAL NO.728 OF 2012

                   BETWEEN:

                   1.   BHADRAIAH
                        S/O. CHOODEGOWDA,
                        AGED ABOUT 64 YEARS,
                        R/O. JAKKANAHALLI VILLAGE,
                        KYLANCHA HOBLI, RAMANAGARA TALUK,
                        RAMANAGARA DIST.

                   2.   BHADRAGIRI
                        S/O. BHADRAIAH,
                        AGED ABOUT 40 YEARS,
                        R/O. JAKKANAHALLI VILLAGE,
                        KYLANCHA HOBLI, RAMANAGARA TALUK,
                        RAMANAGARA DISTRICT.                          ... APPELLANTS

                   (BY SRI M. SIVAPPA, ADVOCATE)

                   AND:
Digitally signed
by SANDHYA S       1.   STATE OF KARNATAKA BY RAMANAGAR
Location: High          RURAL POLICE, REPRESENTED BY
Court of                STATE PUBLIC PROSECUTOR.
Karnataka

                   2.   RAMESHA S/O. THIMMAIAH (A5)
                        AGED ABOUT 28 YEARS,

                   3.   SHIVAPPA S/O. MARIHONNAIAH (A7)
                        AGED ABOUT 21 YEARS

                        BOTH ARE R/AT JAKKANAHALLI VILLAGE,
                        KYLANCHA HOBLI, RAMANAGARA TALUK
                        RAMANAGARA DISTRICT.                         ... RESPONDENTS

                   (BY SRI M.R. PATIL, ADVOCATE FOR
                       SRI H.M. MARIYAPPA, ADVOCATE FOR R-2 & R-3)
                                    -2-
                                                  NC: 2023:KHC:41752
                                            CRL.A No. 728 of 2012




      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 372 CR.P.C.
BY THE ADVOCATE FOR THE APPELLANTS PRAYING THAT THIS HON'BLE
COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT AND ORDER
PASSED BY THE P.O., F.T.C., RAMANAGARA IN CRL. APPEAL NO.3/2009
DATED 30.01.2012 AND CONFIRM THE JUDGMENT OF CONVICTION AND
SENTENCE PASSED BY THE PRL. CIVIL JUDGE (JR. DN.) & JMFC,
RAMANAGARA IN C.C.NO.55/2005 DATED 24.01.2009 - BY ALLOWING
THIS CRIMINAL APPEAL.

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

                             JUDGMENT

Learned counsel for the appellants has filed a memo

seeking leave of this Court to withdraw this appeal. The

memo reads as under:

"The Appellants above named pray that this Hon'ble Court be pleased to permit the appellants to withdraw the above appeal as they no more intend to prosecute the case which is necessary in the interest of justice and equity."

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

withdrawn.

3. Registry is directed to return the trial Court

records along with the copy of this order forthwith.

Sd/-

JUDGE S*