Mr Robin Anil vs The State By Circle
2024 Latest Caselaw 3556 Kant

Karnataka High Court

Mr Robin Anil vs The State By Circle on 6 February, 2024

                                                 -1-
                                                        CRL.A No. 633 of 2022
                                                            NC: 2024:KHC:5054




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF FEBRUARY, 2024

                                            BEFORE
                              THE HON'BLE MS JUSTICE J.M.KHAZI
                               CRIMINAL APPEAL NO.633 OF 2022
                   BETWEEN:

                         MR. ROBIN ANIL,
                         S/O BALAVENDAR,
                         AGED ABOUT 33 YEARS,
                         RESIDING AT NO.15/1,
                         3RD CROSS, ANNAYAPPA,
                         BLOCK BENSON DON,
                         BENGALURU - 560 046.
                                                                 ...APPELLANT
                   (BY SRI. ARUN B K, ADVOCATE)

                   AND:

                   1.    THE STATE BY CIRCLE
                         INSPECTOR OF POLICE,
                         SHIVAJINAGAR TR. ZONE,
                         BENGALURU - REPRESENTED BY
                         THE STATE PUBLIC PROSECUTOR,
                         BENGALURU - 560 001.
Digitally signed
by REKHA R
Location: High
                   2.    S R CHANDRASHEKARAN,
Court of                 S/O SRI.S.K.RAM MURTHY,
Karnataka                AGED ABOUT 64 YEARS,
                         R/AT NEW NO.3 OLD NO.2,
                         VINAYAKAPURAM MAIN ROAD
                         AMBATTUR, CHENNAI - 600 053.
                                                              ...RESPONDENTS
                        THIS CRL.RP IS FILED UNDER SECTIONS 397 R/W 401
                   OF CR.P.C PRAYING TO a) SET ASIDE THE JUDGMENT DATED
                   24.03.2021 PASSED BY LV ADDITIONAL CITY CIVIL AND
                   SESSIONS JUDGE IN CRL.A.NO.381/2011, WITH RESPECT TO
                   THE OFFENCES PUNISHABLE UNDER SECTIONS 279, 337, 338,
                   304(A) OF IPC AND SECTION 146 R/W SECTIOIN 196 OF THE
                                     -2-
                                                CRL.A No. 633 of 2022
                                                    NC: 2024:KHC:5054




INDIAN MOTOR VEHICLES ACT (ANNEXURE-A); b) PASS AN
ORDER CONFIRMING THE ORDER OF THE HON'BLE COURT OF
METROPOLITAN MAGISTRATE TRAFFIC COURT-V, MAYOHALL
UNIT, BENGALURU IN C.C.NO.3765/2009. NOW REMANDED
BACK / RENUMBERED AS C.C.NO.26815/2021. NOW PENDING
ON THE FILE METROPOLITAN MAGISTRATE TRAFFIC COURT-I,
MAYOHALL; c) GRANT SUCH OTHER RELIEFS AS THIS HON'BLE
COURT MAY DEEM FIT IN THE INTEREST OF JUSTICE AND
EQUITY.

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

                               JUDGMENT

Learned counsel for appellant has filed a memo

seeking permission of this Court to withdraw the appeal as

the same has been rendered infructuous.

The aforesaid memo is placed on record.

In the light of the same, appeal is dismissed as

withdrawn for having become infructuous.

In view of dismissal of appeal, all pending

application/s, if any is/are also disposed of, since no

further orders is required.

Sd/-

JUDGE ASN