Hanumanagowda vs State By Malebennur Police
2024 Latest Caselaw 11730 Kant

Karnataka High Court

Hanumanagowda vs State By Malebennur Police on 28 May, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                                NC: 2024:KHC:17772
                                                             CRL.A No. 636 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 28TH DAY OF MAY, 2024

                                               BEFORE
                       THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL NO. 636 OF 2024
                      BETWEEN:

                            HANUMANAGOWDA
                            AGED ABOUT 55 YEARS,
                            S/O KARIBASAPPA,
                            INDASAGHATTA HARIHARA TQ,
                            DAVANAGERE DISTRICT-577 101.
                                                                      ...APPELLANT
                      (BY SMT. SHRUTHI S P.,ADVOCATE)

                      AND:

                      1.    STATE BY MALEBENNUR POLICE
                            HARIHARA TQ DAVANAGERE DT
                            REPRESENTED BY THE PUBLIC PROSECUTOR,
                            HIGH COURT BENGALURU 560 001.

                      2.    H K HANUMANTHARAJA,
                            AGED ABOUT 37 YEARS,
Digitally signed by         S/O KARIBASAPPA,
LAKSHMINARAYANA
MURTHY RAJASHRI             YALVATTI VILLAGE, HARIHARA TQ,
Location: HIGH              DAVANAGERE DISTRICT 577 101.
COURT OF
KARNATAKA
                      3.    GIRIJAMMA
                            AGED ABOUT 66 YEARS,
                            W/O GADDIGAPPA,
                            INDASAGHATTA HARIHARA TQ,
                            DAVANAGERE DISTRICT 577 101.
                                                                   ...RESPONDENTS
                      (BY SRI. RANGASWAMY R., HCGP FOR R-1)
                              -2-
                                           NC: 2024:KHC:17772
                                     CRL.A No. 636 of 2024




     THIS CRL.A FILED U/S.374(3) CR.P.C PRAYING THAT
THIS HONOURABLE COURT MAY BE PLEASED TO SET ASIDE
THE IMPUGNED ORDER DATED 07.02.2024 PASSED BY THE II
ADDITIONAL CIVIL JUDGE AND J.M.F.C., HARIHARA IN
CR.NO.305/2023 AND ETC,.

    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.

2. Memo reads thus:

"The undereigned counsel for the appellant seeking permission of this Hon'ble Court to withdraw the petition with liberty to file before the District/Session court. Hence, kindly permit the Appellant to withdraw the petition."

3. In view of the memo, appeal is dismissed

as withdrawn with liberty as prayed for.

Sd/-

JUDGE

DSP