Sri Bharath R vs Sri S V Ravikumar
2023 Latest Caselaw 7058 Kant

                                         -1-
                                                     NC: 2023:KHC:36378
                                                 CRL.A No. 1501 of 2019



                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 6TH DAY OF OCTOBER, 2023
                                      BEFORE
                      THE HON'BLE MR. JUSTICE S RACHAIAH
                     CRIMINAL APPEAL NO. 1501 OF 2019 (A)
              BETWEEN:
                 SRI BHARATH R
                 S/O A RAMANJANAPPA
                 AGED ABOUT 33 YEARS
Digitally
signed by N      R/A FARM HOUSE
UMA              KADIGANAHALLI VILLAGE
Location:
HIGH COURT       BETTAHALASUR POST
OF               BENGALURU NORTH TALUK
KARNATAKA
                 PIN - 562 157.
                                                           ...APPELLANT
              (BY SRI. NANDISH GOWDA G B, ADVOCATE)

              AND:
                 SRI S V RAVIKUMAR
                 S/O VENKATARAMANAPPA
                 GRAMA PANCHAYATH MEMBER
                 R/A NO.111, JANATHA COLONY
                 SONAPANAHALLI VILLAGE
                 BETTAHALASUR POST
                 BENGALURU NORTH TALUK
                 PIN - 562 157.

                  ALSO R/AT
                  NO.18, ARMY LAYOUT
                  BHINAMARANAHALLI MAIN ROAD
                  BETTAHALASUR POST
                  BENGALURU NORTH TALUK
                  PIN - 562 157.
                                                         ...RESPONDENT
              (RESPONDENT SERVED AND UNREPRESENTED)

                   THIS CRL.A IS FILED U/S.378(4) CR.P.C PRAYING TO SET
              ASIDE THE IMPUGNED JUDGMENT DATED 10.04.2019 PASSED
              BY THE XVIII ADDITIONAL CHIEF METROPOLITAN MAGISTRATE
              AT BENGALURU CITY IN C.C.NO.740/2015 AND ETC.,
                                   -2-
                                                  NC: 2023:KHC:36378
                                            CRL.A No. 1501 of 2019



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


                             JUDGMENT

1. The learned counsel for appellant filed a memo dated

03.10.2023 seeking to withdraw the appeal. The memo reads

as under:

"The appellant in the above case prays that this hon'ble Court be pleased to permit him to withdraw the above appeal as not pressed, since he is not interested to prosecute the above appeal, in the interest of justice and equity."

2. Considering the averments made in the memo, the

criminal appeal is dismissed as withdrawn.

3. In view of dismissal of the appeal, applications - I.A

Nos.1/2019 and 2/2019 do not survive for consideration and

disposed of accordingly.

Sd/-

JUDGE

UN