Praveen S/O. Karabasappa Bhijjannavar vs State Of Karnataka
2023 Latest Caselaw 8109 Kant

Karnataka High Court

Praveen S/O. Karabasappa Bhijjannavar vs State Of Karnataka on 22 November, 2023

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                     -1-
                                                           NC: 2023:KHC-D:13623
                                                            CRL.A No. 100463 of 2023




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 22ND DAY OF NOVEMBER, 2023

                                                  BEFORE

                       THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR

                                 CRIMINAL APPEAL NO. 100463 OF 2023

                      BETWEEN:

                      PRAVEEN S/O KARABASAPPA BHIJJANNAVAR
                      @ BEERAJJANAVAR, AGED ABOUT 22 YEARS,
                      OCC. STUDENT, R/O. JANNAHA PLOT,
                      HALAGERI VILLAGE, RANEBENNUR TALUK,
                      DIST. HAVERI-581115.
                                                                          ... APPELLANT
                      (BY SRI. M.R. HIREMATHAD &
                       SRI. PRAKASH R. BADIGER, ADVOCATES)

                      AND:

                      1.   STATE OF KARNATAKA,
                           HALAGERI POLICE STATION,
                           TALUK. RANEBENNUR,
                           DIST. HAVERI-581115,
                           R/BY STATE PUBLIC PROSECUTOR,
                           HIGH COURT BUILDINGS,
VIJAYALAKSHMI              DHARWAD-580011.
M KANKUPPI

Digitally signed by
VIJAYALAKSHMI M
                      2.   GEETA MUDLAVAR W/O YALLAPPA,
KANKUPPI
Date: 2023.11.23           AGE. 36 YEARS, OCC. BUSINESS,
16:47:34 +0530
                           R/O. HALAGERI, TQ. RANEBENNUR,
                           DIST. HAVERI-581113.
                                                                      ... RESPONDENTS
                      (BY SRI. P.N. HATTI, HCGP FOR R1;
                       R2 SERVED)

                            THIS CRIMINAL PETITION FILED U/SEC. 439 OF CR.P.C.
                      SEEKING TO GRANT THE REGULAR BAIL IN HALAGERI POLICE
                      STATION CRIME NO.0154/2023, FOR THE OFFENCES P/U/S 323,
                      307, 354(B), 354(D), 341, 355, 451, 504, 506 R/W 34 OF IPC AND
                      SEC. 3(1)(r), 3(2)(v-a) OF S.C./S.T.P.A. ACT 2012, AND SEC. 12 OF
                      POCSO ACT, 2012.
                                   -2-
                                          NC: 2023:KHC-D:13623
                                           CRL.A No. 100463 of 2023




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

                             JUDGMENT

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal.

The memo reads as under:

MEMO FOR WITHDRAWAL "The Appellant respectfully submitted as under, A present appeal has been filed seeking regular bail in Halageri Police Crime No. 154/2023. Now, the Halgeri Police have investigated the matter and submitted the charge sheet. The appellant requests permission to withdraw the present appeal and seeks liberty to file a fresh bail application based on the charge sheet, in order to meet the interest of Justice."

In view of the memo, appeal is dismissed as not

pressed.

Sd/-

JUDGE

AC CT:BCK