Ramesha @ Ramanna vs State Of Karnataka
2023 Latest Caselaw 7258 Kant

                                                    -1-
                                                              NC: 2023:KHC:37294
                                                          CRL.A No. 1565 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 12TH DAY OF OCTOBER, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 1565 OF 2023
                      BETWEEN:

                            RAMESHA @ RAMANNA,
                            S/O N M MANJANNA,
                            AGED ABOUT 49 YEARS,
                            AGRICULTURIST,
                            R/O THALYA VILLAGE,
                            HOLALKERE TALUK,
                            CHITRADURGA -577 526.
                                                                    ...APPELLANT
                      (BY SRI J PRAKASH., ADVOCATE)
                      AND:

                      1.    STATE OF KARNATAKA,
                            BY POLICE INSPECTOR,
                            CHITRAHALLI GATE POLICE STATION,
                            HOLALKERE TALUK
                            CHITRADRUGA -577 526,
                            REPRESENTED BY THE STATE PUBLIC PROSECUTOR,
Digitally signed by         HIGH COURT OF KARNATAKA,
LAKSHMINARAYANA
MURTHY RAJASHRI             BANGALORE-560 001.
Location: HIGH
COURT OF
KARNATAKA
                      2.    LAKSHAMMA,
                            WIFE OF SHARANAPPA,
                            AGED ABOUT 48 YEARS,
                            RESIDING AT THALYA VILLAGE,
                            HOLALKERE TALUK,
                            CHITRADURGA -577 526.
                                                                 ...RESPONDENTS

                      (BY SRI. RANGSWAMY R. , HCGP FOR R1;
                          R2 SERVED AND UNREPRESENTED)
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                                                 NC: 2023:KHC:37294
                                           CRL.A No. 1565 of 2023




        THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
PRAYING TO      SET ASIDE THE ORDER DATED 14.08.2023 IN
CRL.MISC.NO.951/2023      PASSED          BY    THE    SPECIAL    2nD
ADDITIONAL DISTRICT AND SESSIONS JUDGE CHITRADURGA
AND RELEASE THE APPELLANT ON BAIL IN THE EVENT OF
ARREST      IN CR.NO.88/2023 OF CHITRAHALLI GATE P.S.,
HOLALKERE TALUK 577526, CHITRADURGA DISTRICT OFFENCE
P/U/S    143,147,323,427,448,302         R/W    149    OF   IPC   AND
SEC.3(1,r,s)3(21)(v) OF SC/ST ACT 1989.

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


                          JUDGMENT

Learned counsel for the appellant has files a memo

seeking withdrawal of the appeal.

2. Memo reads as under:

"The petitioner submit that the petitioner is not interest to proceed further in this matter, hence this Hon'ble court be pleased to permit the petitioner to withdraw the above criminal Appeal as not pressed hence same may be dismissed. Hence this memo"

NC: 2023:KHC:37294 CRL.A No. 1565 of 2023

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

not pressed.

Sd/-

JUDGE

DSP