Sridhar vs State Of Karnataka
2024 Latest Caselaw 26459 Kant

Karnataka High Court

Sridhar vs State Of Karnataka on 6 November, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                             NC: 2024:KHC:44623
                                                        CRL.A No. 1291 of 2021




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                               CRIMINAL APPEAL No. 1291 OF 2021

                      BETWEEN:

                      SRIDHAR
                      AGED 27 YEARS
                      S/O NARAYANA
                      R/O NEAR NEJAR RICE MILL
                      KELARKLABETTU VILLGE
                      UDUPI TALUK 576105
                                                                   ...APPELLANT

                      (BY SRI NAGARAJA REDDY D, ADVOCATE)

                      AND:

                      1.   STATE OF KARNATAKA
                           BY CIRCLE INSPECTOR OF POLICE
                           UDUPI CIRCLE
                           REP. BY SPP HIGH COURT BUILDING
                           BANGALORE 560001
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
                      2.   KUM. SUGUNA
COURT OF                   AGED 22 YEARS
KARNATAKA
                           D/O V G PRABHU
                           S/O NARAYANA
                           R/O NEAR NEJAR RICE MILL
                           KELARKLABETTU VILLGE
                           UDUPI TQ 576105
                                                                ...RESPONDENTS

                      (BY SRI K.NAGARAJA REDDY, HCGP FOR R1
                          SRI RENSPRE PRITHESH D'SOUZA, ADVOCATE FOR R2)
                               -2-
                                            NC: 2024:KHC:44623
                                        CRL.A No. 1291 of 2021




     THIS CRL.A IS FILED UNDER SECTION 374(2) Cr.P.C
PRAYING TO SET ASIDE THE JUDGMENT OF CONVICTION
DATED    28.09.2018    AND    ORDER   OF    SENTENCE    DATED
29.09.2018, PASSED BY THE PRINCIPAL SESSIONS/SPECIAL
JUDGE,   UDUPI    DISTRICT,    UDUPI,      IN   S.C.NO.29/2016,
CONVICTING THE        APPELLANT/ACCUSED FOR THE OFFENCE
PUNISHABLE UNDER SECTION 376 AND 201 OF IPC AND SEC.4
AND 6 OF POCSO ACT AND ETC.


     THIS APPEAL, COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:    HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR


                      ORAL JUDGMENT

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal. Memo reads thus.

"The under signed counsel for the appellant herein prays that this Hon'ble Court be pleased to dismiss the above appeal as withdrawn, as requested by the appellant by his letter dated 15-06-2024 which is annexed along with memo"

NC: 2024:KHC:44623

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

withdrawn.

Pending IA's if any, stands disposed of.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

KLY