Mohammad Isaq S/O Nannesab Hurakadli vs The State Of Karnataka
2024 Latest Caselaw 1081 Kant

Karnataka High Court

Mohammad Isaq S/O Nannesab Hurakadli vs The State Of Karnataka on 11 January, 2024

                                               -1-
                                                     NC: 2024:KHC-D:922-DB
                                                       CRL.A No. 100143 of 2020




                        IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                           DATED THIS THE 11TH DAY OF JANUARY, 2024

                                            PRESENT
                            THE HON'BLE MR JUSTICE ASHOK S. KINAGI
                                               AND
                              THE HON'BLE MR JUSTICE RAJESH RAI K
                            CRIMINAL APPEAL NO. 100143 OF 2020 (A)
                   BETWEEN:

                   MOHAMMAD ISAQ S/O. NANNESAB HURAKADLI,
                   AGE: 59 YEARS, OCC: COOLIE,
                   R/O: KAGINELE,
                   TQ: BYADAGI, DIST: HAVERI.
                                                                    ...APPELLANT

                   (BY SRI. VIDYASHANKAR G. DALWAI, ADVOCATE)

                   AND:

                   1.   THE STATE OF KARNATAKA
                        BY ITS POLICE INSPECTOR,
                        KAGINELE P.S.,
                        REPRESENTED BY STATE PUBLIC PROSECUTOR,
                        HIGH COURT OF KARNATAKA,
                        DHARWAD BENCH BUILDING, DHARWAD-580011.
Digitally signed
by
SHIVAKUMAR
HIREMATH           2.   CHAMANSHAREEF HURAKADLI
Date:
2024.01.20              AGE: 63 YEARS, OCC: AGRICULTURIST,
14:40:29 +0530
                        R/O: KAGINELE, TQ: BYADAGI,
                        DIST: HAVERI-581110.

                   3.   ABDUL S/O. CHAMANSHAREEF HURAKADLI
                        AGE: 29 YEARS, OCC: COOLIE,
                        R/O: KAGINELE, TQ: BYADAGI,
                        DIST: HAVERI-581110.

                   4.   KHALANDAR
                        S/O. MOHAMMADALI HURAKADLI TILAWALLI
                        AGE: 22 YEARS, OCC: AGRICULTURIST,
                        R/O: KAGINELE, TQ: BYADAGI,
                        DIST: HAVERI-581110.
                             -2-
                                  NC: 2024:KHC-D:922-DB
                                    CRL.A No. 100143 of 2020




5.   SHAMIWULLA S/O. CHAMANSHAREEF HURAKADLI
     AGE: 22 YEARS, OCC: STUDENT,
     R/O: KAGINELE, TQ: BYADAGI,
     DIST: HAVERI-581110.

6.   MARDHANSAB S/O. ABDULKHADAR HURAKADLI
     AGE: 61 YEARS, OCC: AGRICULTURIST,
     R/O: KAGINELE, TQ: BYADAGI,
     DIST: HAVERI-581110.

7.   KALIMULLA S/O. MARDHANSAB HURAKADLI
     AGE: 31 YEARS, OCC: BUSINESS,
     R/O: KAGINELE, TQ: BYADAGI,
     DIST: HAVERI-581110.

8.   GOUSE MARDHANSAB HURAKADLI
     AGE: 63 YEARS, OCC: AGRICULTURIST,
     R/O: KAGINELE, TQ: BYADAGI,
     DIST: HAVERI-581110.

9.   ABDULGAPHAR S/O. MOHAMMADGOUSE HAVERI
     AGE: 30 YEARS, OCC: AGRICULTURIST,
     R/O: KAGINELE, TQ: BYADAGI,
     DIST: HAVERI-581110.

10. SAYYADPEER S/O. GOUSAMEEYA TAHASILDAR
    AGE: 51 YEARS, OCC: COOLIE,
    R/O: KAGINELE, TQ: BYADAGI,
    DIST: HAVERI-581110.
                                              ...RESPONDENTS

(BY SRI. M.B. GUNDAWADE, ADDL. SPP. FOR R1;
NOTICE SERVED TO R2 TO R10)

     THIS CRIMINAL APPEAL IS FILED U/S 372 OF CR.P.C.,
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF ACQUITTAL
DATED 27/11/2019 IN C.C.NO.257/2017 PASSED BY THE COURT OF
SENIOR CIVIL JUDGE AND JMFC, BYADAGI FOR AN OFFENCES
PUNISHABLE U/SECS.143, 147, 148, 323, 324,326, 504, 506 R/W
149 OF IPC AND CONVICT THE RESPONDENT NOS.2 TO 10 HEREIN /
ACCUSED NOS.1 TO 3 AND 5 TO 10 RESPECTIVELY FOR CHARGE
LEVELED AGAINST THEM, IN THE INTEREST OF JUSTICE.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, ASHOK
S. KINAGI, J., DELIVERED THE FOLLOWING:
                              -3-
                                   NC: 2024:KHC-D:922-DB
                                     CRL.A No. 100143 of 2020




                           ORDER

After hearing for sometime, the learned counsel for

appellant seeks to withdraw the appeal with a liberty to

file a appeal before the appropriate forum.

His submission is placed on record.

Appeal is dismissed as withdrawn with aforesaid

liberty.

Office is directed to return the certified copies

produced by the learned counsel for the appellant after

retaining photocopy of the same.

Sd/-

JUDGE

Sd/-

JUDGE

PJ