Mohammed Shakeel Ahmed vs Shafiq Ahmed
2024 Latest Caselaw 15046 Kant

Karnataka High Court

Mohammed Shakeel Ahmed vs Shafiq Ahmed on 28 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                               NC: 2024:KHC:24220
                                                         CRL.A No. 1582 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 28TH DAY OF JUNE, 2024

                                               BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 1582 OF 2022
                      BETWEEN:

                            MOHAMMED SHAKEEL AHMED
                            S/O LATE AKBAR ALI
                            AGED ABOUT 52 YEARS
                            R/O RICEMILL ROAD
                            ALDUR TOWN. ALDUR HOBLI
                            CHIKMAGALUR DISTRICT - 571 111.
                                                                     ...APPELLANT

                      (BY SRI ABDUL RAZAK, ADVOCATE)

                      AND:

                      1.    SHAFIQ AHMED
                            S/O FIROZE HUSSAIN
Digitally signed by         AGED ABOUT 53 YEARS
LAKSHMINARAYANA
MURTHY RAJASHRI             R/O RICEMILL ROAD
Location: HIGH              ALDUR TOWN, ALDUR HOBLI
COURT OF
KARNATAKA                   CHIKMGALUR DISTRICT - 577 111.

                      2.    MUJAMMIL AHMED
                            S/O SHAFIQ AHMED
                            AGED ABOUT 28 YEARS
                            R/O RICEMILL ROAD
                            ALDUR TOWN, ALDUR HOBLI
                            CHIKMAGALURU DISTRICT - 577 111.
                                                                 ...RESPONDENTS

                      (BY SRI GIRISH B BALADARE, ADVOCATE)

                          THIS CRL.A IS FILED U/S.378(4) CR.P.C PRAYING TO
                      GRANT LEAVE TO APPEAL AGAINST THE IMPUGNED JUDGMENT
                                 -2-
                                           NC: 2024:KHC:24220
                                       CRL.A No. 1582 of 2022




AND ORDER OF ACQUITTAL DATED 30.09.2021 PASSED IN
SPL.C(POCSO) No.14/2017 ON THE FILE OF THE ADDITIONAL
DISTRICT     AND    SESSIONS    JUDGE     FTSC-1    AT
CHIKKAMAGALURU THEREBY THE RESPONDENT No.1/ACCUSED
No.1 WAS ACQUITTED FOR THE OFFENCE P/U/S 504, 323, 506
R/W 34 OF IPC AND THE RESPONDENT No.2/ACCUSED No.2
WAS ACQUITTED FOR THE OFFENCE P/U/S 504, 323, 506 R/W
34 OF IPC AND SECTION 12 OF POCSO 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. Said memo reads thus:

"The appellant herein respectfully submits that the dispute between appellant and respondents are settled and compromised. Hence above appeal may kindly be dismissed as not pressed in the interest of justice."

2. In view the memo, appeal is dismissed as

withdrawn.

Sd/-

JUDGE LRS