Sri. Srinivasappa @ Seenappa vs The State Of Karnataka
2023 Latest Caselaw 6971 Kant

                                                 -1-
                                                              NC: 2023:KHC:35879
                                                        CRL.A No. 1560 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 4TH DAY OF OCTOBER, 2023

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 1560 OF 2023
                      BETWEEN:

                            SRI. SRINIVASAPPA @ SEENAPPA
                            S/O LATE ANKANADAHALLI NARAYANAPPA
                            AGED ABOUT 59 YEARS
                            RESIDING AT CHOLAGHATTA VILLAGE
                            KASABA HOBLI
                            KOLAR TALUK
                            KOLAR DISTRICT -560 103
                                                                  ...APPELLANT

                      (BY SRI VENKATA REDDY C M, ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
                            KOLAR RURAL POLICE
Location: HIGH
COURT OF                    KOLAR.
KARNATAKA
                            R/BY STATE PUBLIC PROSECUTOR
                            HIGH COURT OF KARNATAKA
                            BANGALORE.

                      2.    SRI NARAYANAPPA
                            S/O LATE MUNIHANUMA
                            AGED ABOUT 52 YEARS
                            RESIDING AT CHOLAGHATTA VILLAGE
                            KASABA HOBLI
                            KOLAR TALUK - 563 101.
                                                                ...RESPONDENTS

                      (BY SRI RANGASWAMY R HCGP FOR R1
                       R2 SERVED AND UNREPRESENTED)
                             -2-
                                        NC: 2023:KHC:35879
                                    CRL.A No. 1560 of 2023




     THIS CRL.A. IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT,
2015 PRAYING TO SET ASIDE THE ORDER PASSED IN
CRL.MISC.No.678/2023 DISMISSED AGAINST THIS APPELLANT
ON 17.08.2023 BY LEARNED II ADDITIONAL DISTRICT AND
SESSIONS JUDGE AT KOLAR AND GRANT AN ORDER OF
ANTICIPATORY BAIL IN EVENT OF ARREST OF THIS APPELLANT
IN CR.No.384/2023 ON THE FILE OF THE I ADDITIONAL
DISTRICT AND SESSIONS COURT, KOLAR FOR THE ALLEGED
OFFENCE P/U/S.143,447,427,114,504,506,149 OF IPC AND
U/S.3(1)(r)(s) OF SC/ST (POA) AMENDMENT ORDINANCE 2014
AND ETC.,

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

                         JUDGMENT

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal.

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

GH