Manikantha J S vs State Of Karnataka
2024 Latest Caselaw 19553 Kant

Karnataka High Court

Manikantha J S vs State Of Karnataka on 5 August, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                            -1-
                                                          NC: 2024:KHC:30829
                                                      CRL.A No. 1417 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 5TH DAY OF AUGUST, 2024

                                         BEFORE
                      THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                            CRIMINAL APPEAL NO. 1417 OF 2024
                   BETWEEN:

                   MANIKANTA J. S.
                   AGED ABOUT 17 YEARS,
                   S/O. LATE SURESH. J.
                   C/O SURESH NAIDU'S RENTED HOUSE,
                   GANDHI NAGAR,
                   MURNADU TOWN,
                   MADIKERI TALUK, KODAGU DISTRICT,
                   JUVENILE.
                                                                ...APPELLANT
                   (BY SRI. MANOHAR N.,ADVOCATE)
                   AND:

Digitally signed   STATE OF KARNATAKA
by YAMUNA K        THROUGH P.I. OF KODAGU WOMEN POLICE STATION,
L                  REPRESENTED BY STATE PUBLIC PROSECUTOR,
Location: High     HIGH COURT OF KARNATAKA,
Court of           BENGALURU.
Karnataka                                                  ...RESPONDENT
                   (BY SRI. RANGASWAMY. R., ADVOCATE)
                        THIS CRL.A IS FILED U/S 374(2) CR.PC (FILED U/S
                   415(2) OF BNSS) PRAYING TO SET ASIDE THE ORDER DATED
                   12TH JANUARY 2024 PASSED IN CRL.A.NO.60/2023 ON THE
                   FILE OF THE PRL. SESSIONS JUDGE, KODAGU AT MADIKERI
                   AND CONSEQUENTLY SET ASIDE THE ORDER OF CONVICTION
                   DATED 2ND JUNE 2023 PASSED IN J.C. NO.38/2022 ON THE
                   FILE OF THE JUVENILE JUSTICE BOARD, MADIKERI AND
                   ACQUIT THE JUVENILE.
                                 -2-
                                               NC: 2024:KHC:30829
                                          CRL.A No. 1417 of 2024




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:



CORAM: HON'BLE MR JUSTICE MOHAMMAD NAWAZ


                        ORAL JUDGMENT

Office has raised an objection regarding maintainability of

the appeal.

2. Learned counsel for the appellant seeks to withdraw

the appeal, with a liberty to file a Criminal Revision Petition.

3. Criminal appeal is dismissed as withdrawn,

reserving liberty to the appellant to file a Criminal Revision

Petition before this Court.

4. Office is directed to return the certified copies of

the orders furnished along with the appeal after obtaining

photo copies of the same.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

LDC