Dhanush R vs State Of Karnataka
2024 Latest Caselaw 6284 Kant

Karnataka High Court

Dhanush R vs State Of Karnataka on 1 March, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                                 -1-
                                                              NC: 2024:KHC:8623
                                                          CRL.A No. 883 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 1ST DAY OF MARCH, 2024

                                              BEFORE
                          THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                               CRIMINAL APPEAL NO. 883 OF 2023
                   BETWEEN:

                   1.    DHANUSH.R,
                         D/O RAM MURTH A.M,
                         AGED ABOUT 25 YEARS,
                         RESIDING AT NO. 289,
                         VAKKALIGARA STREET,
                         NEAR BASAVANAKATTE, ATTIBELE,
                         BANGALORE-562 107.
                                                                    ...APPELLANT
                   (BY SRI. STELLA THANGAM R.,ADVOCATE)
                   AND:

                   1.    STATE OF KARNATAKA
                         BY HOSKOTE POLICE,
                         BANGALORE RURAL DISTRICT,
                         REP. BY ITS SPP,
                         HIGH COURT OF KARNATAKA,
                         COURT COMPLEZ-560001.

Digitally signed   2.    MANOJ
by V KRISHNA             S/O LATE ANJINAPPA,
Location: High           AGED ABOUT 23 YEARS,
Court of                 R/AT JADIGENAHALLI VILLAGE,
Karnataka
                         HOSKOTE TALUK,
                         BENGALURU RURAL DISTRICT.

                                                               ...RESPONDENTS
                   (BY SRI. RAJATH SUBRAMANY.,HCGP FOR R1;
                         R2 IS SERVED)


                        THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA) ACT,
                   2015 PRAYING TO ALLOW THIS APPEAL AND GRANT BAIL TO THE
                   APPELLANT, IN THE EVENT OF HIS ARREST IN CR.NO.105/2023 ON
                   THE FILE OF THE II ADDITIONAL DISTRICT AND SESSIONS JUDGE
                             -2-
                                           NC: 2024:KHC:8623
                                       CRL.A No. 883 of 2023




AND SPECIAL JUDGE AT BENGALURU RURAL DISTRICT, FOR THE
OFFENCE P/U/S.427, 506, 504, 149, 323, 324 OF IPC AND
SEC.3(1)(r) AND 3(1)(s) OF SC/ST(POA) AMENDMENT ACT 2015
REGISTERED BY THE HOSKOTE POLICE STATION 13.04.2023 AND
SET ASIDE THE ORDER PASSED IN CRL.MISC.NO.801/2023 PASSED
IN II ADDITIONAL DISTRICT AND SESSIONS JUDGE.

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


                         JUDGMENT

The learned counsel for appellant has filed a memo

for withdrawal.

2. Memo is taken on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

LDC