Venkatakrishne Urs B S vs Thirumalachar
2024 Latest Caselaw 26508 Kant

Karnataka High Court

Venkatakrishne Urs B S vs Thirumalachar on 6 November, 2024

                                                   -1-
                                                               NC: 2024:KHC:44813
                                                           CRL.A No. 1413 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                                BEFORE
                                   THE HON'BLE MRS JUSTICE M G UMA
                                 CRIMINAL APPEAL NO. 1413 OF 2022 (A)
                      BETWEEN:
                      VENKATAKRISHNE URS B.S.,
                      S/O. LATE M.P. SUBRAMANYARAJE URS,
                      AGED 76 YEARS,
                      RESIDING AT NO.1822, N3-1,
                      OLD MATCH FACTORY COMPOUND,
                      BESIDE HP PETROL BUNK,
                      TN PURA ROAD, SIDDHARTHANAGAR,
                      INDUSTRIAL AREA, MYSURU - 570 011
                                                                      ...APPELLANT
                      (BY SRI. MANMOHAN P.N., ADVOCATE)

                      AND:
                      1.   THIRUMALACHAR,
                           S/O. LATE VENKATARAMANACHAR,
                           AGED 56 YEARS, R/O. NO.17,
                           3RD CROSS, TUNGA ROAD,
                           RAGHAVENDRANAGAR, MYSURU.

                      2.   SADANANDA,
Digitally signed by        S/O. P.H. NAGAPPA,
NANDINI B G
Location: high             AGED 74 YEARS,
court of karnataka

                      3.   MALINI SADANANDA,
                           S/O P.H. NAGAPPA,
                           AGED 65 YEARS,

                           RESPONDENT NO.2 AND 3 ARE
                           BOTH RESIDING AT: NO.124,
                           BUDDHA MARGA, SIDDARTHANAGARA
                           MYSURU - 570 011.

                      4.   THE STATE,
                           BY NAZARABAD POLICE
                           STATION, MYSURU - 570 011.
                                                                   ...RESPONDENTS
                               -2-
                                            NC: 2024:KHC:44813
                                       CRL.A No. 1413 of 2022




     THIS CRL.A. IS FILED U/S.378(1)(B) CR.P.C PRAYING TO SET
ASIDE THE JUDGMENT AND ORDER DATED 27.04.2022 PASSED IN
C.C.NO.1254/2019 PASSED BY THE J.M.F.C. (III COURT), MYSURU
AND CONSEQUENTLY CONVICT THE ACCUSED - RESPONDENT NO.1
TO 3 FOR THE OFFENCE P/U/S 341, 447, 323, 504, 506 R/W 34 OF
IPC.

     THIS CRL.A., COMING ON FOR ORDERS, THIS DAY, JUDGMENT
WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MRS JUSTICE M G UMA


                         ORAL JUDGMENT

Learned counsel for the appellant has filed the memo

seeking permission to withdraw the appeal with liberty to prefer

an appeal before the appropriate Court.

Memo is placed on record.

Hence, the appeal is dismissed as withdrawn with liberty

to prefer an appeal before the appropriate Court.

If the appeal is preferred immediately and without loss of

further time, the appellate Court may consider condonation of

delay caused, while prosecuting the appeal before this Court.

SD/-

(M G UMA) JUDGE

BH