Mr. Lokesh vs State Of Karnataka
2024 Latest Caselaw 6269 Kant

Karnataka High Court

Mr. Lokesh vs State Of Karnataka on 1 March, 2024

                                           -1-
                                                    CRL.A No. 456 of 2024
                                                         NC: 2024:KHC:8685




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 1ST DAY OF MARCH, 2024

                                         BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.456 OF 2024
                BETWEEN:

                    MR. LOKESH,
                    S/O LATE SRI. M.C.SRINIVASA,
                    AGED ABOUT 49 YEARS,
                    R/AT NO.A-203, SECOND FLOOR,
                    BLOCK-A, SOHAM BICESTER VILLAGE,
                    THIMMA REDDY COLONY, JEEVAN BHIMA NAGAR,
                    BENGALURU - 560 075.
                                                         ...APPELLANT
                (BY SRI. CHIDANANDA S, ADVOCATE)

                AND:

                1.    STATE OF KARNATAKA
                      BY MAHADEVAPURA POLICE STATION

                2.    KONDUR SRINIVASALU,
                      S/O K.SEETHARAMAIAH,
Digitally             AGED ABOUT 41 YEARS
signed by             RESIDING AT NO.991, KVS COMPLEX,
REKHA R               HRBR LAYOUT, BANASAWADI
Location:             BENGALURU.
High Court of                                             ...RESPONDENTS
Karnataka
                     THIS CRL.A IS FILED UNDER SECTION 372 OF CR.PC
                PRAYING TO a) SET ASIDE THE JUDGMENT DATED 28.11.2023,
                PASSED BY THE LEARNED 29TH ADDITIONAL CHIEF
                METROPOLITAN MAGISTRATE (MAYO HALL) BENGALURU; b)
                ALLOW THIS APPEAL BY CONVICTING THE ACCUSED FOR THE
                OFFENCES PUNISHABLE UNDER SECTION 420 OF IPC; c)
                GRANT SUCH OTHER AND FURTHER RELIEF(S) AS THIS
                HON'BLE COURT DEEMS FIT TO GRANT IN THE FACTS AND
                CIRCUMSTANCES OF THE CASE TO MEET THE ENDS OF
                JUSTICE.
                                -2-
                                        CRL.A No. 456 of 2024
                                            NC: 2024:KHC:8685




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

                              JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal with liberty to

file the same before the Sessions Court.

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

withdrawn. However, appellant is at liberty to file appeal

before the Sessions Court within a period of one month

from today, in which event, the time spent before this

Court shall be deducted from the period of limitation.

3. Registry is directed to return the certified copies

of the documents to appellant forthwith.

4. In view of dismissal of appeal, all pending

application/s, if any is/are also disposed of, since no

further orders is required.

Sd/-

JUDGE

ASN