Hemanth Kumar M vs State Of Karnataka
2024 Latest Caselaw 10391 Kant

Karnataka High Court

Hemanth Kumar M vs State Of Karnataka on 15 April, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                          -1-
                                                      NC: 2024:KHC:14903
                                                CRL.A No. 1158 of 2022




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 15TH DAY OF APRIL, 2024

                                      BEFORE
                    THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                        CRIMINAL APPEAL NO. 1158 OF 2022
             BETWEEN:

             1.    HEMANTH KUMAR M
                   S/O MUNIYAPPA
                   AGED ABOUT 28 YEARS
                   R/AT 40 ANUR VILLAGE
                   THIPPENAHALLI POST
                   SHIDALGATTA TALUK
                   CHIKKABALLAPUR DIST
                   KARNTAKA-562105.
                                                            ...APPELLANT

             (BY SRI. VISHWAS., ADVOCATE
                   SRI.NISHIT KUMAR SHETTY, ADVOCATE)
             AND:

Digitally    1.    STATE OF KARNATAKA
signed by          BY VIJAYAPURA POLICE STATION
LAKSHMI T          REP BY SPECIAL PUBLIC PROSECUTOR
Location:          HIGH COURT BUILDING
High Court         BANGALORE-560001.
of
Karnataka    2.    SHRI. THIRUMALAPPA
                   S/O LATE CHOWDAPPA
                   AGED ABOUT 66 YEARS
                   KESHAVARA NANDI HOBLI
                   CHIKKABALLAPURA TALUK
                   CHIKKABALLAPUR DIST-562101
                                                         ...RESPONDENTS
             (BY SRI. RAJESH RAI K., HCGP FOR R1;
                SRI. M.S.MOHAN, ADVOCATE FOR R2)
                             -2-
                                          NC: 2024:KHC:14903
                                    CRL.A No. 1158 of 2022




     THIS CRL.A IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER DATED 05.10.2021
PASSED BY THE II ADDITIONAL DISTRICT AND SESSIONS
JUDGE, BENGALURU RURAL DISTRICT, BENGALURU IN
SPL.C.C.NO.84/2019 ON APPLICAITON FILED BY THE
APPELLANT U/S 227 OF CR.P.C. FOR DISCHARGE OF THE
APPELLANT FOR THE OFFENCE P/U/S 302, 201 OF IPC AND
SECTION 3(2)(v) OF SC/ST (POA) ACT AND ALLOW THE
APPLICATION FILED BY THE APPELLANT U/S 227 OF CR.P.C.
AND DISCHARGE THE APPELLANT FOR THE OFFENCE P/U/S 302
AND 201 OF IPC AND SECTION 3(2)(v) OF SC/ST (POA) ACT.

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


                         JUDGMENT

Learned counsel for the appellant has filed a memo

praying to withdraw the appeal as not pressed.

2. Memo is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

HB