Suresh M @ Arjuna vs State Of Karnataka
2024 Latest Caselaw 10024 Kant

Karnataka High Court

Suresh M @ Arjuna vs State Of Karnataka on 5 April, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                        -1-
                                                     NC: 2024:KHC:14351
                                                CRL.A No. 2093 of 2023




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 5TH DAY OF APRIL, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                        CRIMINAL APPEAL NO. 2093 OF 2023
             BETWEEN:

             SURESH M @ ARJUNA
             S/O MAHADEVEGOWDA,
             AGED ABOUT 28 YEARS,
             R/AT HOORADAHALLI VILLAGE,
             MOODUGOORU POST, GHERAKANABI HOBLI,
             GUNDLUPET TALUK,
             CHAMARAJANAGARA- 571109.
                                                           ...APPELLANT
             (BY SRI. M. KRISHNE GOWDA., ADVOCATE)
             AND:

             1.   STATE OF KARNATAKA
                  STATE BY BIDADI P.S.
                  REP. BY SPP
Digitally         HIGH COURT OF KARNATAKA,
signed by         BANGALORE - 560 001.
LAKSHMI
T            2.   GEETHA
Location:         W/O RAMANJANEYA
High Court        AGED ABOT 32 YEARS
of
Karnataka         R/AT: KEMPANAHALLI VILLAGE,
                  BIDADI HOBLI,
                  RAMANAGARA- 562159
                                                        ...RESPONDENTS
             (BY SRI. RAHUL RAI K., HCGP)
                  THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA)
             ACT, 2015 PRAYING TO SET ASIDE THE IMPUGNED ORDER
             PASSED BY THE I ADDITIONAL DISTRICT AND SESSIONS
             JUDGE AT RAMANAGAR IN CRL.MISC.NO.530/2023 DATED
             01.08.2023 AND ENLARGE THE APPELLANT ON BAIL IN
                              -2-
                                           NC: 2024:KHC:14351
                                       CRL.A No. 2093 of 2023




CR.NO.124/2023 OF BIDADI POLICE       FOR THE OFFENCE
P/U/S.363, 376(2)(i)(n), 376(3) OF IPC U/S.4 AND 6 OF
POCSO ACT AND U/S.3(1)(w)(i) AND 3(2)(v) OF SC/ST ACT
2015 AND PENDING BEFORE THE I ADDITIONAL DISTRICT AND
SESSIONS JUDGE AT RAMANAGARA.

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


                         JUDGMENT

The learned counsel for appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

4. Office shall return the certified copies of the

documents annexed in the appeal, retaining photocopies of

the same. Liberty is reserved to the appellant to file

appropriate petition, if so advised.

Sd/-

JUDGE

LDC