Nishanth (A-2) vs The State Of Karnataka
2023 Latest Caselaw 6565 Kant

                                                 -1-
                                                              NC: 2023:KHC:33468
                                                          CRL.A No. 1314 of 2023



                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 15TH DAY OF SEPTEMBER, 2023

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 1314 OF 2023
                      BETWEEN:

                      1.   NISHANTH (A-2)
                           S/O MANJUNATH
                           AGED ABOUT 25 YEARS
                           AGRICULTURIST
                           R/O CHALLAHALLI
                           DODDA TUMUKURU POST
                           HESSARAGHATTA HOBLI
                           YALAHANKA TALUK
                           BENGALURU DISTRICT-562 163
                      2.   VINAY A.V, ( A -3)
                           S/O VIJAYAKUMAR
                           EMPLOYEE IN A PRIVATE COMPANY
                           KOTE HOSETTIHALLI
                           KODIGEHALLI
                           SAHAKARANAGARA POST
                           BENGALURU CITY-560 092
                           ALSO AT:
                           ANTHARAHALLI, TUBAGERE HOBLI
Digitally signed by
                           DODDABALLAPUR TALUK
LAKSHMINARAYANA            BENGLAURU RURAL DISTRICT-561 203
MURTHY RAJASHRI
Location: HIGH                                                     ...APPELLANTS
COURT OF
KARNATAKA             (BY SRI. CHANDAN.B.K ADVOCATE FOR
                          SRI.B. SIDDESWARA, ADVOCATE)

                      AND:

                      1.   THE STATE OF KARNATAKA
                           BY: THE RAJANUKUNTE P.S.
                           BENGALURU DISTRICT
                           (THROUGH THE S.P.P.,)
                           CITY CIVIL COURT PREMISES
                           BENGALURU CITY -560 001
                                -2-
                                             NC: 2023:KHC:33468
                                         CRL.A No. 1314 of 2023



2.   VENKATESH
     S/O YANGAPPA
     AGED ABOUT 30 YEARS,
     SCHEULED CASTE
     HUNUSUMARANAHALLI VILLAGE
     JALA HOBLI
     BENGALURU NORTH TALUK
     BENGALURU DISTRICT
     PIN CODE 562 157.
                                                  ...RESPONDENTS
(BY SRI. RANGASWAMY.R, HCGP FOR
     RESPONDENT NO.1)

     THIS CRL.A IS FILED U/S 14A(2) OF SC AND ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER DATED 13.06.2023 IN
CRL.MISC.NO.994/2023 PASSED BY THE II ADDL. DISTRICT AND
SESSIONS JUDGE, BENGALURU RURAL DISTRICT AT BENGALURU
AND ENLARGE THEM ON BAIL IN CR.NO.100/2023 OF
RAJANUKUNTE    POLICE    STATION,   BENGALURU    DISTRICT,
REGISTERED FOR OFFENCES P/U/S 504, 302, 279, 337, 307,
304(A), 120B R/W 34 OF IPC AND SEC. 3(2)(5) OF THE
SCHEDULE CASTE AND SCHEDULE TRIBES (POA) ACT, 1989.

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


                            JUDGMENT

Learned counsel for the appellant filed the memo seeking

withdrawal of the appeal.

The memo reads thus:

"The above named appellant humbly seeks the leave of this Hon'ble Court to permit the appeal to withdraw as he has been dropped from the rank of accused from the charge sheet. Therefore, the

NC: 2023:KHC:33468 CRL.A No. 1314 of 2023

appellant humbly prays this Hon'ble Court to be pleased dismissed the said appeal as withdrawn with liberty to file a fresh petition in case of his inclusion in further proceedings, in the ends of justice."

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

PNV,RMS