Abhishek vs The State Of Karnataka
2024 Latest Caselaw 15633 Kant

Karnataka High Court

Abhishek vs The State Of Karnataka on 3 July, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                             NC: 2024:KHC:24869
                                                          CRL.A No. 572 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                DATED THIS THE 3RD DAY OF JULY, 2024

                                                BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL No. 572 OF 2024
                      BETWEEN:

                           ABHISHEK
                           S/O LATE KUMAR
                           AGED ABOUT 28 YEARS
                           R/AT, NEAR VENKATARAMANA TEMPLE
                           8TH CROSS, VIDHYADAMA NAGAR
                           ANDRAHALLI
                           BENGALURU - 560 091.
                                                                  ...APPELLANT

                      (BY SRI PRATHEEP K C, ADVOCATE)

                      AND:

Digitally signed by   1.   THE STATE OF KARNATAKA
LAKSHMINARAYANA            REP. BY RAJGOPALNAGAR POLICE STATION
MURTHY RAJASHRI
Location: HIGH             BENGALURU
COURT OF
KARNATAKA                  REP. BY ITS STATE PUBLIC PROSECUTOR
                           HIGH COURT OF KARNATAKA
                           BANGALORE - 560 001.

                      2.   SMT. SITAMMA
                           W/O. NARASAIAH
                           AGED ABOUT 48 YEARS
                           R/AT, No.193/1, 5TH CROSS
                           KASTURI LAYOUT
                           RAJAGOPALNAGAR
                           BENGALURU - 560 079.
                                                               ...RESPONDENTS

                      (BY SRI R RANGASWAMY, HCGP FOR R1
                       R2 IS SERVED)
                                -2-
                                              NC: 2024:KHC:24869
                                           CRL.A No. 572 of 2024




      THIS CRL.A. IS FILED UNDER SECTION 14(A)(2) OF SC/ST
(POA) ACT, 2015 PRAYING TO SET ASIDE THE ORDER IN
SPL.C.No.646/2021 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 P/U/S 143, 147, 148, 307,
302, 504, 120B R/W 149 OF IPC AND ETC.,

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

                          JUDGMENT

1. Learned counsel for petitioner files a memo

seeking withdrawal of the appeal. The memo reads thus:

"The counsel for the appellant most humbly prays that this Hon'ble court be pleased to permit the appellant to withdraw the above appeal with a liberty to approach the trial court on fresh grounds, which may be taken on record 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