Manjunatha @ Manjunatha @ Manju vs State Of Karnataka
2023 Latest Caselaw 7018 Kant

                                                   -1-
                                                              NC: 2023:KHC:36009
                                                         CRL.A No. 1074 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 5TH DAY OF OCTOBER, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 1074 OF 2023
                      BETWEEN:

                            MANJUNATHA @ MANJUNATHA @ MANJU
                            S/O SHANKARAPPA,
                            AGED ABOUT 26 YEARS,
                            R/O NEAR POONAM LODGE,
                            BAGALKOTE-587 101.
                                                                    ...APPELLANT
                      (BY SRI HARSHA G ADOCATE FOR
                            SRI CHAKRAVARTHY T S, ADVOCATE)
                      AND:

                      1.    STATE OF KARNATAKA
                            BY WOMEN POLICE STATION,
                            DAVANAGERE-577 001
                            REPRESENTED BY STATE PUBLIC PROSECUTOR
                            HIGH COURT BUILDINGS
                            BANGALORE-560 001.
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH        2.    SMT. HANUMAKKA
COURT OF
KARNATAKA
                            W/O. MANJUNATHA
                            AGED ABOUT 36 YEARS,
                            RESIDING AT #1182,
                            S. P. S NAGAR,
                            DAVANGERE-577 001.
                                                                 ...RESPONDENTS
                      (BY SRI M. DIVAKAR MADDUR, HCGP FOR R1;
                          R2 SERVED AND UNREPRESENTED)

                           THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
                      PRAYING TO 1.SET ASIDE THE ORDER DATED 23.01.2023 IN
                      THE   REJECTED    THE   BAIL   APPLICATION   FILLED   BY
                              -2-
                                        NC: 2023:KHC:36009
                                    CRL.A No. 1074 of 2023




APPELLANT/ACCUSED    UNDER   SEC.439   OF   CR.PC IN
S.C.NO.117/2021 PENDING ON THE FILE OF THE HONBEL
ADDL.DISTRICT   AND   SESSIONS   JUDGE    FTSC  I AT
DAVANAGERE AND ETC,.

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

                        JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo reads as under:

"The undersigned Counsel appearing for the Appellant prays that the Appellant may be permitted to withdraw the above captioned in the interest of Justice and equity."

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

not pressed.

Sd/-

JUDGE

DSP