Eshwarappa vs State Of Karnataka By
2024 Latest Caselaw 4064 Kant

Karnataka High Court

Eshwarappa vs State Of Karnataka By on 9 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                                NC: 2024:KHC:5589
                                                            CRL.A No. 485 of 2021




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 9TH DAY OF FEBRUARY, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL NO. 485 OF 2021
                      BETWEEN:

                           ESHWARAPPA
                           S/O CHOWDAPPA
                           AGED 35 YEARS
                           R/AT MAMIDIKAYALAPALLI VILLAGE
                           GULUR HOBLI
                           BAGEPALLI TALUK - 561 207.
                           CHIKKABALLAPUR DISTRICT.
                                                                  ...APPELLANT

                      (BY SRI A C CHETHAN, ADVOCATE)

                      AND:

                      1.   STATE OF KARNATAKA BY
Digitally signed by        BAGEPALLI POLICE STATION
LAKSHMINARAYANA            CHIKKABALLAPRU DISTRICT
MURTHY RAJASHRI
Location: HIGH             REP BY STATE PUBLIC PROSECUTOR
COURT OF                   HIGH COURT COMPLEX
KARNATAKA
                           BENGALURU-560 001.

                      2.   ADI NARAYANA
                           S/O LATE PEDDA GANGULAPPA
                           AGED 28 YEARS
                           R/AT MAMIDIKAYALAPALLI VILLAGE
                           GULUR HOBLI
                           BAGEPALLI TALUK - 561 207.
                           CHIKKABALLAPUR DISTRICT.

                                                                    ...RESPONDENTS
                      (BY SRI. CHANNAPPA ERAPPA, HCGP, FOR R-1
                      R-2 SERVED)
                                 -2-
                                              NC: 2024:KHC:5589
                                         CRL.A No. 485 of 2021




     THIS CRL.A IS FILED UNDER SECTION 14-A OF SC/ST (POA)
OF Cr.P.C PRAYING TO ENLARGE THE APPELLANT ON BAIL IN THE
EVENT OF HIS ARREST IN CR.No.38/2021 U/S 143, 323, 324,
448, 427, 504, 149 OF IPC AND SECTION 3(1)(r), 3(1)(s), 3(1)(w)
OF SC/ST (POA) REGISTERED BY THE BAGEPALLI POLICE,
CHIKKABALLAPUR DISTRICT AND ETC.

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

                           JUDGMENT

1. Learned counsel for the appellant files a memo

seeking withdrawal of the appeal. The memo reads thus:

"It is prayed to dismiss the above appeal as withdrawn as the main case is disposed of resulting in acquittal of the appellant."

2. In view of the memo, appeal is dismissed as not-

pressed.

Sd/-

JUDGE

LRS