Shekar @ Gunashekar vs The State Of Karnataka
2023 Latest Caselaw 6866 Kant

                                                  -1-
                                                               NC: 2023:KHC:35165
                                                         CRL.A No. 1310 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 27TH DAY OF SEPTEMBER, 2023

                                                BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 1310 OF 2022
                      BETWEEN:

                            SHEKAR @ GUNASHEKAR,
                            S/O VADIVEL,
                            AGED ABOUT 25 YEARS,
                            R/AT NO.40, 18TH CROSS,
                            7TH MAIN, N.S. PALYA,
                            BTM 2ND STAGE,
                            BANGALORE - 560 078.
                                                                     ...APPELLANT
                      (BY SRI. CHANDRAPPA K.N., ADVOCATE)
                      AND:

                      1.    THE STATE OF KARNATAKA,
                            MICOLAYOUT POLICE STATION,
                            BANGALORE,
                            REP. BY STATE PUBLIC PROSECUTOR,
                            HIGH COURT OF KARNATAKA,
                            BANGALORE - 560 001.
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
                      2.    LOKESH,
COURT OF
KARNATAKA
                            S/O SELVAM,
                            AGED ABOUT 22 YEARS,
                            R/AT NO-OLD NO-805,
                            NEW NO-916, NEAR DPA SANGA GD MARA
                            SLUM N, S. PALYA, B.J. ROAD,
                            BANGALORE.
                                                                  ...RESPONDENTS
                      (BY SRI. M. DIVAKAR MADDUR, HCGP FOR R1;
                          R2 SERVED AND UNREPRESENTED)
                                -2-
                                              NC: 2023:KHC:35165
                                        CRL.A No. 1310 of 2022




     THIS CRL.A. IS FILED U/S.14(A)(2) OF CR.P.C FILED BY
THE ADVOCATE FOR THE APPELLANT PRAYING TO ALLOW THE
APPEAL AND GRANT A REGULAR BAIL U/S.14(A) SC/ST (POA)
ACT IN CR.NO.148/2020 IN SPL.C.C.NO.740/2020 AT MICO
LAYOUT           POLICE              STATION           OFFENCE
P/U/S.143,144,147,148,302,506 R/W SEC.149 OF IPC AND
SEC.25(1)(1-B)   AND   27(3)    OF   INDIAN    ARMS   ACT   AND
OFFENCE 3(2)(v) OF SC/ST (POA) ACT PENDING ON THE FILE
OF THE HONBLE LXX ADDITIONAL CITY CIVIL AND SESSIONS
SPECIAL JUDGE AT BENGALURU (CCH-71).

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


                          JUDGMENT

Learned counsel for the appellant filed a memo

seeking withdrawal of this appeal with liberty to file a bail

application before the Trial Court.

2. Memo reads as under:

"The above named appellant most humbly prays that this Hon'ble Court be pleased permit me to withdrawn or not press in the above case liberty to file fresh petition in the Session Court.

NC: 2023:KHC:35165 CRL.A No. 1310 of 2022

Hence, this memo in the interest of justice"

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

no pressed with liberty to file a bail application before the

Sessions Court.

Sd/-

JUDGE

DSP

CT:SNN