Sri. Some Gowda vs State By Gonibeedu Police Station
2024 Latest Caselaw 4359 Kant

Karnataka High Court

Sri. Some Gowda vs State By Gonibeedu Police Station on 13 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                                NC: 2024:KHC:5985
                                                          CRL.A No. 124 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 13TH DAY OF FEBRUARY, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL No. 124 OF 2024
                      BETWEEN:

                      1.    SRI. SOME GOWDA
                            S/O LATE MARIGOWDA
                            AGED ABOUT 61 YEARS
                            R/AT HOSAPURA GONIBEEDU VILLAGE
                            GONIBEEDU HOBLI
                            MUDIGERE TALUK
                            CHIKKAMAGALURU - 577 101.

                      2.    SRI S B MALLESH
                            S/O LATE BHADRACHARI
                            AGED ABOUT 53 YEARS
                            R/AT MUTTIGEPURA VILLAGE
                            HALASE POST
                            MUDIGERE TALUK
                            CHIKKAMAGALURU - 577 101
                                                                  ...APPELLANTS

Digitally signed by   (BY SRI. SATHISHA D.J., ADVOCATE)
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH        AND:
COURT OF
KARNATAKA
                      1.    STATE BY GONIBEEDU POLICE STATION
                            MUDIGERE CIRCLE
                            CHIKKAMAGALURU - 577 101
                            REPRESENTED BY
                            HIGH COURT GOVERNMENT PLEADER
                            HIGH COURT OF KARNATAKA
                            BANGALORE - 560 001.

                      2.    SRIKANTA
                            S/O MANJAYYA
                             -2-
                                            NC: 2024:KHC:5985
                                      CRL.A No. 124 of 2024




    AGED ABOUT 41 YEARS
    R/AT SALUMARA VILLAGE,
    GONIBEEDU HOBLI,
    MUDIGERE TALUK,
    CHIKKAMAGALURU - 577 101.

                                             ...RESPONDENTS

(BY SMT. N ANITHA GIRISH, HCGP FOR R1;
     SRI H MOHAN KUMAR, ADVOCATE FOR R2)

     THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
PRAYING     TO     SET     ASIDE     THE     ORDER     IN
CRL.MISC.NO.892/2023 DATED 06.01.2024 BY THE I
ADDL.DISTRICT AND SESSIONS JUDGE, CHIKKAMAGALURU AT
ANNEXURE-B AND ENLARGE THE APPELLANTS / ACCUSED NO.6
AND 5 ON BAIL IN CR.NO.84/2023 DATED 05.12.2023 FOR THE
OFFENCE P/U/S 3(1)(f) AND SEC3(1)(g) OF SC/ST (POA) ACT
REGISTERED BY THE GONIBEEDU P.S., AGAINST THE
APPELLANTS AND OTHERS, PENDING BEFORE THE I
ADDL.DISTRICT AND SESSIONS JUDGE, CHIKKAMAGALURU TO
THE EXTENT OF APPELLANTS ARE CONCERNED.

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

                         JUDGMENT

Learned Counsel for appellants has files a memo

seeking withdrawal of the appeal.

2. Memo reads thus:

"The under signed counsel respectfully submits that, the appellants are intended to withdraw the above said appeal as not pressed.

NC: 2024:KHC:5985

WHEREFORE, it is most respectfully prays that this Hon'ble court be pleased and permitted to withdraw the above appeal as not pressed, hence kindly take the same on record, in the interest of justice and equity."

3. In view of the memo, the appeal is dismissed as not pressed.

Sd/-

JUDGE

KVR