Naveen Aliyas Naveen Kumar vs The State Of Karnataka
2024 Latest Caselaw 3538 Kant

Karnataka High Court

Naveen Aliyas Naveen Kumar vs The State Of Karnataka on 6 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                               NC: 2024:KHC:4953
                                                         CRL.A No. 1714 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 6TH DAY OF FEBRUARY, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 1714 OF 2023
                      BETWEEN:

                            NAVEEN ALIYAS NAVEEN KUMAR,
                            S/O KRISHNAPPA D,
                            AGED ABOUT 35 YEARS,
                            RESIDING AT ADENMNMAGARAHALLI VILLAGE,
                            CHIKKABALLAPUR TALUK - 562 101.
                                                               ...APPELLANT

                      (BY SMT. KEERTHI KRISHNA REDDY, ADVOCATE FOR
                       SRI BASAVARAJ PATIL, ADVOCATE)

                      AND:

                      1.    THE STATE OF KARNATAKA
                            THROUGH
                            PERESANDRA POLICE STATION

                            REPRESENTED BY:
Digitally signed by         STATE PUBLIC PROSECUTOR
LAKSHMINARAYANA
MURTHY RAJASHRI             HON'BLE HIGH COURT OF KARNATAKA
Location: HIGH              BENGALURU -560 001.
COURT OF
KARNATAKA
                      2.    KUMARI ARCHITHA,
                            D/O VENAKTESH,
                            AGED ABOUT 19 YEARS,
                            R/A ADENNAGARAHALLI VILLAGE,
                            ARURU POST
                            CHIKKABALLAPURA TALUK - 562 101.
                                                                ...RESPONDENTS

                      (BY SRI B LAKSHMI, HCGP FOR R1
                       R2-SERVED AND UNREPRESENTED)
                                   -2-
                                                       NC: 2024:KHC:4953
                                                CRL.A No. 1714 of 2023




     THIS CRL.A IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT
PRAYING    TO    SET   ASIDE    THE    ORDER     BEARING
No.CRL.MISC.No.476/2023 DATED 23.08.2023 PASSED BY THE
COURT OF I ADDITIONAL DISTRICT AND SESSIONS JUDGE, AT
CHIKKABALLAPURA HEREIN AFTER REFERRED TO AS COURT
BELOW    REJECTING    THE   PETITION    FILED   BY   THE
APPELLANT/ACCUSED NO.1 IN FIR BEARING CR.NO.142/2023
DATED 01.08.2023 UNDER SECTION 438 OF CR.PC AS
ANNEXURE-B AND ETC.,

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

                            JUDGMENT

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal.

2. Memo reads thus.

"In the above-stated criminal appeal, the appellant has called into question the order dated 23.08.2023 passed by the Court of I-Additional District & Sessions Judge, At Chikkaballapura rejecting the bail petition filed by the Appellant/Accused No.1 in FIR bearing Crime No.0142/2023 under Section 438 of Cr.P.C.

During the pendency of the appeal, B-report dated 20.12.2023 has been filed. In these circumstances, the criminal appeal does not survive for consideration of this Hon'ble Court. The Appellant most humbly states that the Appellant

NC: 2024:KHC:4953

may kindly be permitted to withdraw the present proceedings.

Hence, the present memo may be taken on record, and suitable orders be passed in the ends of justice."

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

not pressed.

Sd/-

JUDGE

DSP