Dr Arun Kumar vs State Of Karnataka
2024 Latest Caselaw 14539 Kant

Karnataka High Court

Dr Arun Kumar vs State Of Karnataka on 25 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                             NC: 2024:KHC:23087
                                                         CRL.A No. 1065 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 25TH DAY OF JUNE, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 1065 OF 2024
                      BETWEEN:

                            DR. ARUN KUMAR
                            S/O SREEKANTASWAMY
                            AGED ABOUT 50 YEARS
                            R/A V.G.K.K. B.R. HILLS
                            YALANDURU TALUK
                            CHAMARAJANAGARA DISTRICT - 571 441.
                                                                  ...APPELLANT

                      (BY SRI VINOD KUMAR M, ADVOCATE)

                      AND:

Digitally signed by   1.    STATE OF KARNATAKA
LAKSHMINARAYANA             REPRESENTED BY WOMEN POLICE STATION
MURTHY RAJASHRI
Location: HIGH              CHAMARAJANAGARA
COURT OF                    THE LEARNED STATE PUBLIC PROSECUTOR
KARNATAKA
                            HIGH COURT BUILDING
                            AMBEDKAR VEEDHI
                            BANGALORE - 560 001.

                      2.    SRI CHELUVARAJ N
                            FATHERS NAME NOT KNOWN
                            AGED MAJOR
                            DISTRICT CHILD PROTECTION OFFICER
                            DISTRICT CHILD PROTECTION CENTRE
                            CHAMARAJANAGARA - 571 114.
                                                                ...RESPONDENTS

                      (BY SRI R RANGASWAMY, HCGP FOR R1)
                                 -2-
                                            NC: 2024:KHC:23087
                                        CRL.A No. 1065 of 2024




      THIS CRL.A IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER DATED:27.04.2024
PASSED IN CR.No.17/2024 OF ALL WOMEN POLICE STATION,
CHAMARAJANAGARA PENDING ON THE FILE OF PRINCIPAL
SESSIONS JUDGE AND SPECIAL COURT FOR POCSO ACT, FOR
THE OFFENCE P/U/S 376 OF IPC, SEC. 4, 5, 5(f), 6, 8, 12, 6 OF
POCSO ACT, SECTION 77 OF THE JUVENILE JUSTICE (CARE
AND PROTECTION OF CHILDREN) ACT, AND SECTION 3(2)(v),
3(2)(va) OF SC/ST (POA) ACT BY ACCEPTING THE SURETY OR
ON ANY CONDITIONS THAT THIS HON'BLE COURT MAY BE
PLEASED TO IMPOSE.

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

                             JUDGMENT

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal. The memo reads thus;

MEMO FOR WITHDRAWAL

"The council for the appellant humbly prays this Hon'ble court may be pleased to permit withdraw the above criminal appeal as not press in the interest of justice and equity."

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

GH