Suresh S/O Arjun Sainsakale vs The State Of Karnataka
2024 Latest Caselaw 25099 Kant

Karnataka High Court

Suresh S/O Arjun Sainsakale vs The State Of Karnataka on 21 October, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                 -1-
                                                         NC: 2024:KHC-D:15004-DB
                                                         WA No. 100413 of 2024




                                IN THE HIGH COURT OF KARNATAKA,
                                         DHARWAD BENCH

                            DATED THIS THE 21ST DAY OF OCTOBER, 2024

                                              PRESENT
                          THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                 AND
                            THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                          WRIT APPEAL NO. 100413 OF 2024 (GM-POLICE)

                   BETWEEN:

                   SURESH S/O. ARJUN SAINSAKALE,
                   AGE. 33 YRS, OCC. BUSINESS,
                   R/AT. A/P. RUGI HIRERUGI, TQ. INDI,
                   BIJAPUR, KARNATAKA 586215.
                                                                     ...APPELLANT
                   (BY SRI. GOURI SHANKAR MOT, ADVOCATE)

                   AND:

                   1.   THE STATE OF KARNATAKA,
                        REPRESENTED BY ITS SECRETARY,
                        HOME DEPARTMENT, BY ITS SECRETARY,
                        HOME DEPARTMENT, VIDHANA SOUDHA,
                        DR. B.R AMBEDKAR VEEDHI, BANGALURU-560007.
Digitally signed
by JAGADISH T
R                  2.   THE PSI/SHO,
Location: High
Court of
Karnataka,
                        KAGAWAD POLICE STATION, KAGWAD,
Dharwad Bench           DIST. BELAGAVI, KARNATAKA-591223.
                                                                ...RESPONDENTS
                   (BY SRI. PRAVEEN K. UPPAR, AGA FOR RESPONDENTS)

                         THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
                   COURT ACT, 1961, PRAYING TO CALL FOR RECORDS AND SET-ASIDE
                   THE IMPUGNED ORDER DATED 16/07/2024 PASSED BY HON'BLE
                   SINGLE JUDGE IN WP.NO.103758/2024 BY ALLOWING THIS APPEAL
                   AND CONSEQUENTLY ALLOWING THE WRIT PETITION AS PRAYED
                   FOR, IN THE INTEREST OF JUSTICE AND EQUITY.

                         THIS APPEAL, COMING ON FOR PRELIMINARY HEARING, THIS
                   DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -2-
                                      NC: 2024:KHC-D:15004-DB
                                       WA No. 100413 of 2024




CORAM:       THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
              AND
              THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                         ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

Learned AGA appearing for the respondents/State has

filed a memo dated 19.10.2024 enclosing certain documents

and the same is taken on record.

Learned counsel for the appellant files a memo seeking

leave of this Court to withdraw the appeal.

The memo is taken on record. The above writ appeal is

dismissed as not pressed.

Pending applications, if any, are disposed off as not

surviving for consideration.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

JTR/ct-an