Sunil vs The State Of Karnataka And Anr
2024 Latest Caselaw 3396 Kant

Karnataka High Court

Sunil vs The State Of Karnataka And Anr on 5 February, 2024

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                              -1-
                                                     NC: 2024:KHC-K:1263
                                                     CRL.A No. 200222 of 2023




                              IN THE HIGH COURT OF KARNATAKA,

                                     KALABURAGI BENCH

                         DATED THIS THE 5TH DAY OF FEBRUARY, 2024

                                            BEFORE
                    THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

                        CRIMINAL APPEAL NO. 200222 OF 2023 [U/S 14 (A)]


                   BETWEEN:

                   SUNIL S/O LAXMAN TALWAR
                   AGE: 25 YEARS, OCC: AUTO DRIVER,
                   R/O SHASTRI CHOWK, JEWARGI,
                   TQ. JEWARGI, DIST. KALABURAGI.

                                                                 ...APPELLANT
                   (BY SRI RAJESH G. DODDAMANI, ADVOCATE FOR
                   SRI SANJAY KULKARNI, ADVOCATE)

                   AND:
                   1.    THE STATE OF KARNATAKA
Digitally signed
by SHILPA R              THROUGH JEWARGI PS,
TENIHALLI                REP. BY ADDL. SPP,
Location: HIGH           HIGH COURT OF KARNATAKA,
COURT OF
KARNATAKA                KALABURAGI- 585101.
                   2.    SMT. NEELAMMA W/O MUTTAPPA DEVAKAR,
                         AGE: 42 YEARS, OCC: HOUSEHOLD,
                         R/O SHASTRI CHOWK, JEWARGI,
                         TQ. JEWARGI, DIST. KALABURAGI-585310.

                                                              ...RESPONDENTS

                   (BY SRI JAMADAR SHAHABUDDIN, HCGP FOR R1;
                   R2 SERVED)
                                  -2-
                                       NC: 2024:KHC-K:1263
                                       CRL.A No. 200222 of 2023




     THIS CRL.A IS FILED U/SEC. 14-A OF SC/ST (PA) ACT,
PRAYING TO ALLOW THIS APPEAL AND GRANT BAIL TO THE
APPELLANT IN CRIME NO. 174/2022 (SPECIAL CASE POCSO
NO.91/2022) FOR THE OFFENCES U/SEC. 363, 376(2) (N),
354(D), 344 OF IPC AND SECTIONS 4, 6, 12 OF POCSO ACT-
2012 AND 3(1) (R) (S) (W) 2(5) SC/ST OF RESPONDENT
JEWARGI PS, PENDING ON THE FILE OF ADDITIONAL DISTRICT
AND SESSIONS JUDGE AND FTSC-I (POCSO) AT KALABURAGI.
GRANT SUCH OTHER RELIEF OF RELIEFS AS THIS HON'BLE
COURT DEEMS FIT IN THE FACTS AND CIRCUMSTANCES OF
THE CASE.

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

                         JUDGMENT

The learned counsel for the appellant submits that he

may be permitted to withdraw the appeal on the ground

that the trial is in progress.

The submission is placed on record.

In view of the submission, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

SRT