Prakash vs The State Of Karnataka And Anr
2024 Latest Caselaw 11747 Kant

Karnataka High Court

Prakash vs The State Of Karnataka And Anr on 28 May, 2024

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                       -1-
                                              NC: 2024:KHC-K:3321
                                              CRL.A No. 200130 of 2024




                        IN THE HIGH COURT OF KARNATAKA,

                               KALABURAGI BENCH

                      DATED THIS THE 28TH DAY OF MAY, 2024

                                     BEFORE

                  THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY

                    CRIMINAL APPEAL NO. 200130 OF 2024 (439)

             BETWEEN:

                  PRAKASH S/O RAMAPPA RATHOD,
                  AGE: 25 YEARS, OCC: COOLIE,
                  R/O. JUMALAPUR SANNA THANDA,
                  TQ: HUNASAGI, DIST: YADGIRI.

                                                          ...APPELLANT
             (BY SRI S.S.ASPALLI, ADVOCATE)

             AND:

             1.   THE STATE OF KARNATAKA,
                  THROUGH KODEKAL POLICE STATION,
                  REPRESENTED BY ADDL. SPP,
Digitally         HIGH COURT OF KARNATAKA,
signed by         KALABURAGI BENCH.
SACHIN
Location:
HIGH COURT
OF           2.   LAXMI W/O PRAKASH RATHOD,
KARNATAKA
                  AGE: 17 YEARS, OCC: COOLIE,
                  R/O. JUMALAPUR SANNA THANDA,
                  TQ: HUNASAGI, DIST: YADGIRI.

                                                       ...RESPONDENTS
             (BY SMT. ANITA M. REDDY, HCGP FOR R-1)

                  THIS CRL.A. IS FILED UNDER SECTION 14A(2) OF POCSO
             ACT 2012 AND 9 AND 10 OF PROHIBITION CHILD MARRIAGE
             ACT, 2006 PRAYING TO ALLOW THE BAIL PETITION FILED BY
             THE APPELLANTS U/SEC.439 CR.PC IN CRIME NO.20/2024
                                -2-
                                      NC: 2024:KHC-K:3321
                                     CRL.A No. 200130 of 2024




U/SEC.376 (2) (N), 376(2)(F) IPC & SECTION 6 OF POCSO
ACT-2012 AND SECTIONS 9 AND 10 OF PROHIBITION CHILD
MARRIAGE ACT 2006 OF KODEKAL POLICE STATION PENDING
BEFORE THE DISTRICT AND SESSIONS JUDGE AT YADGIRI
AND RELEASE THE APPELLANT ON BAIL.

    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 of this Court to withdraw the appeal with

liberty to file petition under Section 439 of Code of Criminal

Procedure.

Memo is taken on record.

Appeal is dismissed as withdrawn with liberty as prayed

for.

Registry is directed to return the certified copies of the

documents to the learned counsel for the appellant after

furnishing the photostat copies of the same.

Sd/-

JUDGE

SN