Sri. Narayanaswamy B.V vs The State Of Karnataka
2024 Latest Caselaw 3400 Kant

Karnataka High Court

Sri. Narayanaswamy B.V vs The State Of Karnataka on 5 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                                NC: 2024:KHC:4778
                                                           CRL.A No. 139 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 5TH DAY OF FEBRUARY, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL NO. 139 OF 2024
                      BETWEEN:

                      1.    SRI. NARAYANASWAMY B.V.,
                            S/O VENKATESHAPPA,
                            AGED ABOUT 24 YEARS,
                            R/AT BHOGENHALLI VILLAGE,
                            GUDIBANDE TALUK,
                            CHIKKABALLAPURA - 561 209.
                                                                     ...APPELLANT
                      (BY SRI. B VISWESWARAIAH.,ADVOCATE)

Digitally signed by
LAKSHMINARAYANA       AND:
MURTHY RAJASHRI
Location: HIGH
COURT OF              1.    THE STATE OF KARNATAKA
KARNATAKA
                            REPT BY BAGEPALLI POLICE STATION,
                            CHIKKABALLAPURA DISTRICT,
                            REPT BY STATE PUBLIC PROSECUTOR
                            BENGALURU - 560 001.
                                                                   ...RESPONDENT
                      (BY SMT. N. ANITHA GIRISH, HCGP)

                           THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA)
                      ACT, 2015 PRAYING TO A. SET ASIDE THE ORDER DATED
                      06.01.2023 IN CRL.MISC.NO.416/2023 PASSED BY THE
                      ADDITIONAL DISTRICT AND SESSIONS JUDGE, FTSC I AT
                      CHIKKABALLAPURA. B. ENLARGE THE APPELLANT ON BAIL IN
                      CR.NO.157/2022     P/U/S.376(3)  OF   IPC   1860   R/W
                      SEC.4,6,8,12,14     OF    POCSO     ACT    2012    AND
                      SEC.3(1)(w),3(2)(v) OF SC/ST (POA) AMENDMENT ACT 2015
                      REGISTERED BY THE RESPONDENT NO.1 POLICE PENDING ON
                      THE FILE OF THE ADDITIONAL DISTRICT AND SESSIONS AND
                      FTSC I CHIKKABALLAPURA IN SPL.S.C.NO.74/2022.
                                -2-
                                                      NC: 2024:KHC:4778
                                                  CRL.A No. 139 of 2024




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


                           JUDGMENT

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal with liberty to file a

petition. Memo reads thus.

"The appellant in the above case most respectfully prays this Hon'ble Court to withdraw the above Appeal with liberty to file Crl. Petition u/s 439 of Cr.P.C and return the documents to meet the ends of Justice."

2. In view of the memo, the appeal is dismissed as

withdrawn with liberty to file a petition.

3. Registry is directed to return the original

documents to the learned counsel for the appellant.

Sd/-

JUDGE

DSP