Sri Krishna Prasad M vs State Of Karnataka
2024 Latest Caselaw 4241 Kant

Karnataka High Court

Sri Krishna Prasad M vs State Of Karnataka on 12 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                                 NC: 2024:KHC:5728
                                                            CRL.A No. 60 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 12TH DAY OF FEBRUARY, 2024

                                                BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                   CRIMINAL APPEAL No. 60 OF 2024
                      BETWEEN:

                      1.    SRI KRISHNA PRASAD M
                            AGED ABOUT 47 YEARS
                            SON OF MUNIRATHNA
                            PRESENTLY RESIDING AT T2- 704
                            SATTVA ANUGRAHA, MAGADI MAIN ROAD
                            P C I A, NEAR SUMMANAHALLI CIRCLE
                            BENGALURU - 560 079.

                            AND ALSO
                            OLD No. 297, NEW-32, 1ST MAIN ROAD
                            NEAR NANDINI TEATOR, J C NAGAR
                            BENGALURU - 560 079.

                      2.    SRI RAGHAVENDRA H
                            AGED ABOUT 46 YEARS
                            S/O HIRIYANNAPPA RESIDNG AT No.T7-303
                            SATTVA ANUGRAHA, MAGADI MAIN ROAD
Digitally signed by         P C I A, NEAR SUMMANAHLLI CIRCLE
LAKSHMINARAYANA
MURTHY RAJASHRI             BENGALURU - 560 079.
Location: HIGH
COURT OF
KARNATAKA             3.    SMT. PRATHIBHA KANNI
                            AGED ABOUT 44 YEARS
                            WIFE OF RAJIV T S
                            RESIDING AT FLAT 1004, TOWER -6
                            SATTVA ANUGRAHA, MAGADI MAIN ROAD
                            P C I A, NEAR SUMMANAHLLI CIRCLE
                            BENGALURU - 560 079.
                                                                    ...APPELLANTS

                      (BY SRI KIRAN S JAVALI, SENIOR ADVOCATE FOR
                       SRI H S SHANKAR, ADVOCATE)
                               -2-
                                          NC: 2024:KHC:5728
                                       CRL.A No. 60 of 2024




AND:

1.   STATE OF KARNATAKA
     BY KAAMAKSHIPALYA POLICE STATION
     REP. BY STATE PUBLIC PROSECUTOR
     HIGH COURT BUILDING
     BANGALORE - 560 001.

2.   SRI KUMAR N S
     AGED ABOUT 37 YEARS
     SON OF SHIVANADA N L
     RESIDING AT TOWER-8-1304
     SATTVA ANUGRAHA, MAGADI MAIN ROAD
     P C I A, NEAR SUMMANAHALLI CIRCLE
     BENGALURU - 560 079.
                                           ...RESPONDENTS

(BY SMT. N ANITHA GIRISH, HCGP FOR R1
 SMT. ASHRITHA A SHETTY, ADVOCATE FOR R2)

     THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT,
2015 PRAYING TO SET ASIDE THE ORDER DATED 23.11.2023
PASSED BY THE HON'BLE LXX ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AND SPECIAL JUDGE AT BENGALURU (CCH-
71) IN CRL.MISC.No.10982/2023, AND ENLARGE THE
APPELLANTS ON ANTICIPATORY BAIL CR.No.658/2023 OF
KAMAKSHIPALYA POLICE STATION, REGISTERED FOR AN
OFFENCES P/U/S 3(1)(r), 3(1)(s) OF SC AND ST (POA)
ACT,1989 AND U/S 504, 34 OF IPC AND ETC.,

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

                       JUDGMENT

1. Learned counsel for appellants files a memo

seeking dismissal of the appeal with liberty to file appeal

after disposal of Crl.P. No. 11293/2023. Memo reads thus:

NC: 2024:KHC:5728

"The appellants above named most respectfully pray that this Hon'ble Court may pleased to permit the appellants to withdraw the above appeal with liberty to file fresh appeal before this Court after disposal of the Crl.P. 11293/2023 which is pending for consideration before this Hon'ble Court in the interest of justice and equity."

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

withdrawn with liberty as prayed.

Sd/-

JUDGE

LRS