Praveen @ Hitachi vs The State Of Karnataka
2024 Latest Caselaw 15372 Kant

Karnataka High Court

Praveen @ Hitachi vs The State Of Karnataka on 2 July, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                           NC: 2024:KHC:24600
                                                        CRL.A No. 549 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 2ND DAY OF JULY, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL No. 549 OF 2024


                      BETWEEN:



                            PRAVEEN @ HITACHI
                            S/O RAVI
                            AGED ABOUT 28 YEARS
                            R/AT No.56, 3RD CROSS
                            BEHIND KARNATAKA BANK
                            BYDARAHALLI SHELL
                            PETROL BUNK ROAD
                            BYADARAHALLI
                            BENGALURU -91.
                                                                ...APPELLANT

                      (BY SRI PRATHEEP K C, ADVOCATE)


                      AND:
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH        1.    THE STATE OF KARNATAKA
COURT OF
KARNATAKA                   REP. BY RAJAGOPALNAGARA
                            POLICE STATION
                            BENGALURU
                            REP. BY ITS
                            STATE PUBLIC PROSECUTOR
                            HIGH COURT OF KARNATAKA
                            BANGALORE-01.

                      2.    SMT. SITAMMA
                            W/O NARASIAH
                            AGED ABOUT 48 YEARS
                                 -2-
                                             NC: 2024:KHC:24600
                                         CRL.A No. 549 of 2024




    R/AT No.193/1, 5TH CROSS
    KASTURI LAYOUT
    RAJAGOPALNAGAR
    BENGALURU-79.
                                               ...RESPONDENTS
(BY SRI RANGASWAMY R, HCGP FOR R1
R2 SERVED AND UNREPRESENTED)
     THIS CRL.A. IS FILED UNDER SECTION 14(A)(2) OF
SC/ST (POA) ACT, 2015 PRAYING TO ALLOW THIS APPEAL BY
SETTING ASIDE THE ORDER IN SPL.C.No.646/2021 (IN CR.No.
6/2021) DATED 25.03.2023 PASSED BY THE HON'BLE LXX
ADDITIONAL CITY CIVIL AND SESSION JUDGE AND SPECIAL
JUDGE AT BENGALURU AND ENLARGE THE APPELLANT ON BAIL
IN SPL.C.646/2021 FOR THE OFFENCE PUNISHABLE UNDER
SECTIONS 143, 147, 148, 307, 302, 504, 120B R/W 149 OF
IPC AND SECTION 3(2)(V) OF SC AND ST (POA) ACT AND
SECTION 25(1)(b) R/W 4 OF INDIAN ARMS ACT AND ETC.,

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

                             JUDGMENT

1. Learned counsel for appellant files a memo

seeking withdrawal of the appeal with liberty to file a bail

application before the trial Court. Same memo reads thus:

"The appellant in the above matter prays that this Hon'ble Court be placed to permit the appellant to withdraw the appeal with liberty to approach the trial court and move fresh bail application before trial court, the same may be taken on record in the interest of justice."

NC: 2024:KHC:24600

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

withdrawn with liberty to file bail application before the

trial Court.

Sd/-

JUDGE

LRS