Abeed Ron vs The State Of Karnataka
2024 Latest Caselaw 10913 Kant

Karnataka High Court

Abeed Ron vs The State Of Karnataka on 22 April, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                           -1-
                                                         NC: 2024:KHC:15915
                                                      CRL.A No. 763 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 22ND DAY OF APRIL, 2024

                                         BEFORE
                      THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                           CRIMINAL APPEAL NO. 763 OF 2024
               BETWEEN:

               ABEED RON,
               S/O. ABDUL RAHAMAN,
               AGED ABOUT 45 YEARS,
               RESIDING AT NO. 23,
               18TH CROSS, KANAKA NAGAR,
               R.T. NAGAR,
               BENGALURU - 560 032.
                                                               ...APPELLANT
               (BY SRI. A. S. KULKARNI., ADVOCATE)

               AND:

               1.    THE STATE OF KARNATAKA,
                     BY YELAHANKA NEW TOWN POLICE STATION,
                     BENGALURU - 560 064,
Digitally            REPRESENTED BY STATE PUBLIC PROSECUTOR,
signed by            HIGH COURT OF KARNATAKA,
LAKSHMI T            BENGALURU - 560 001.

Location:      2.    MS. SEEMA G.,
High Court           D/O. G. THIPPANNA,
of Karnataka         AGED ABOUT 40 YEARS,
                     NO. 6-310, "VAISHNAVI SERENE",
                     BEHIND CRPF, IVRI ROAD,
                     YELAHANKA,
                     BANGALORE - 560 064.
                                                            ...RESPONDENTS
               (BY SRI. HARISH GANAPATHY, HCGP)
                    THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
               PRAYING TO 1. SET ASIDE THE ORDER DATED 02.04.2024
               PASSED BY THE LEARNED LXX ADDL.CITY CIVIL AND
                                -2-
                                             NC: 2024:KHC:15915
                                          CRL.A No. 763 of 2024




SESSIONS    JUDGE   AND    SPL.JUDGE    BENGALURU  IN
CRL.MISC.NO.2662/2024 IN REJECTING THE PETITION FILED
BY THE APPELLANT FOR ANTICIPATORY BAIL.

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

                           JUDGMENT

The learned counsel for appellant has filed a memo for

withdrawal of the appeal, on the ground that the appeal has

become infructuous.

2. Memo is placed on record.

3. Appeal is dismissed as having become infructuous.

SD/-

JUDGE

LDC

CT:SNN