Sri Raghu Rao vs State Of Karnataka
2024 Latest Caselaw 6412 Kant

Karnataka High Court

Sri Raghu Rao vs State Of Karnataka on 4 March, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                              -1-
                                                          NC: 2024:KHC:9062
                                                      CRL.A No. 505 of 2023




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 4TH DAY OF MARCH, 2024

                                          BEFORE
                        THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                            CRIMINAL APPEAL NO. 505 OF 2023
                 BETWEEN:

                 SRI. RAGHU RAO,
                 S/O LATE PANDU,
                 AGED ABOUT 42 YEARS,
                 R/O HOUSE NO.2550,
                 AMBEDKAR ROAD,
                 R.P. ROAD,
                 NANJANGUD - 571 301.
                                                               ...APPELLANT
                 (BY SRI. PAVAN KUMAR G., ADVOCATE)
                 AND:

                 1.    STATE OF KARNATAKA,
                       BY NANJANGUD TOWN P.S.,
                       REP. BY SPP,
                       HIGH COURT BUILDING,
                       BANGALORE - 560 001.
Digitally
signed by V      2.    PADMAREKHA,
KRISHNA
                       D/O JAVARAIAH,
Location: High
Court of               AGED ABOUT 36 YEARS,
Karnataka              NO.3830/4, BEHIND
                       SRIRAMA MANDIRA,
                       NANJANGUD TOWN,
                       MYSURU - 571 301.
                                                            ...RESPONDENTS
                 (BY SRI. RAJATH SUBRAMANYA, HCGP)


                      THIS CRL.A. IS FILED U/S.14(A)(2) OF SC/ST (POA) ACT,
                 2015 PRAYING TO SET ASIDE THE ORDER DATED 10.12.2021
                              -2-
                                            NC: 2024:KHC:9062
                                        CRL.A No. 505 of 2023




IN SPL.C.NO.396/2020 ON THE FILE OF VI ADDITIONAL
DISTRICT AND SPECIAL JUDGE, MYSURU.

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

                         JUDGMENT

The learned counsel for appellant has filed a memo

praying to withdraw the appeal.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

LDC

CT:SNN