Lakshmi @ Asha vs The State Of Karnataka
2024 Latest Caselaw 1393 Kant

Karnataka High Court

Lakshmi @ Asha vs The State Of Karnataka on 16 January, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                               NC: 2024:KHC:1903
                                                          CRL.A No. 2050 of 2023




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 16TH DAY OF JANUARY, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR


                                 CRIMINAL APPEAL NO. 2050 OF 2023
                      BETWEEN:

                      1.    LAKSHMI @ ASHA
                            W/O DINESH D.M.
                            AGED 37 YEARS,
                            R/O GADIDYAVAPPA ROAD,
                            PWD EXTENSION,
                            HASSAN.

                      2.    DINESH D M
                            S/O LATE MALLEGOWDA,
                            AGED 34 YEARS,
                            R/O GADIDYAVAPPA ROAD,
                            PWD EXTENSION, HASSAN.
                                                                   ...APPELLANTS
                      (BY SRI A.LOURDU MARIYAPPA, ADVOCATE)
                      AND:
Digitally signed by
LAKSHMINARAYANA       1.    THE STATE OF KARNATAKA
MURTHY RAJASHRI
Location: HIGH              REP BY DEPUTY SUPERINTENDENT OF POLICE,
COURT OF
KARNATAKA                   CHIKKAMANGALURU SUB DIVISION,
                            CHIKKAMAGALURU,
                            (WOMEN POLICE STATION, CHIKKAMAGALURU)
                            AND ALSO STATE PUBLIC PROSECUTOR,
                            HIGH COURT BUILDING,
                            BENGALURU-560001

                      2.    SMT. VIJAYAKUMARI
                            W/O PRAKASH,
                            AGED ABOUT 58 YEARS,
                            R/AT KOTTIGEMANE INSPECTOR,
                                 -2-
                                            NC: 2024:KHC:1903
                                       CRL.A No. 2050 of 2023




    GOVT. GIRLS BALA MANDIRA,
    CHIKKAMAGALURU.
                                                 ...RESPONDENTS
     THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE IMPUGNED ORDER DATED
10.10.2023 IN CR.NO.105/2023, IN ON THE FILE OF THE
LEARNED ADDITIONAL DISTRICT AND SESSION JUDGE AT
CHIKKAMAGALURU AT ANNEXURE-A AND ETC.

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

                          JUDGMENT

Learned counsel for appellants submits that he will

not press the appeal, since appellants have been granted

bail.

2. Submission of the learned counsel for

appellants is placed on record.

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

pressed.

Sd/-

JUDGE

DSP