Roopesh Chandan vs State Of Karnataka
2024 Latest Caselaw 10609 Kant

Karnataka High Court

Roopesh Chandan vs State Of Karnataka on 18 April, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                                 -1-
                                                          NC: 2024:KHC:15411
                                                       CRL.A No. 574 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 18TH DAY OF APRIL, 2024

                                            BEFORE
                        THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                             CRIMINAL APPEAL NO. 574 OF 2024
                   BETWEEN:

                   ROOPESH CHANDAN
                   S/O. SMT. JAMUNA MURTHY,
                   AGED ABOUT 33 YEARS,
                   RESIDING AT NO. TF 304, SOWPARNIKA
                   SAI SHRISTI APARTMENT, YELACHENAHALLI,
                   HOSAKOTE, BANGALORE 562 114.
                                                                 ...APPELLANT
                   (BY SRI. MAHESH. S.,ADVOCATE)
                   AND:

                   1.   STATE OF KARNATAKA
                        BY VIDYARANYAPURA POLICE STATION,
                        REP. BY STATE PUBLIC PROSECUTOR,
                        HIGH COURT OF KARNATAKA,
                        BANGALORE 560 001.
Digitally signed
by GAYATHRI
PG                 2.   K. U. SHASHIKALA
Location: High          D/O SUBBARAYAN,
Court of                AGED ABOUT 31 YEARS,
Karnataka               NO.11, 1ST CROSS, 1ST MAIN,
                        TEACHERS LAYOUT,
                        VIDYARANYAPURA,
                        BANGALORE 560097.
                                                             ...RESPONDENTS
                   (BY SRI.RAHUL RAI K., HCGP)
                        THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT,
                   PRAYING TO SET ASIDE THE BAIL REJECTED ORDER DATED
                   01.03.2024 PASSED BY THE LXX ADDL. CITY CIVIL AND
                   SESSIONS      JUDGE,      BANGALORE        (CCH-71)     IN
                   CRL.MISC.NO.1625/2024     CONSEQUENTLY       ADMIT    AND
                             -2-
                                           NC: 2024:KHC:15411
                                        CRL.A No. 574 of 2024




ENLARGE THE APPELLANT ON BAIL IN CR.NO.32/2024 FOR
OFFENCE P//U/S 417, 420, 504, 506 R/W 34 OF IPC AND U/S
3(1)(r)(s) AND 3(2)(va) OF SC/ST POA ACT, 1989.

     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 with a liberty to file a

petition before the Sessions Court, in view of filing of the

charge sheet.

2. Memo is placed on record.

3. Liberty sought is granted.

4. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

LDC