Sri Rangappa vs The State Of Karnataka
2024 Latest Caselaw 22013 Kant

Karnataka High Court

Sri Rangappa vs The State Of Karnataka on 30 September, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                          -1-
                                                     NC: 2024:KHC:40671
                                                 CRL.A No. 1698 of 2024




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 30TH DAY OF SEPTEMBER, 2024

                                        BEFORE
                      THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                          CRIMINAL APPEAL NO. 1698 OF 2024


               BETWEEN:

                     SRI. RANGAPPA,
                     S/O LATE VENKATAPPA,
                     AGED ABOUT 56 YEARS,
                     RESIDING AT BANDEKODIGEHALLI VILLAGE,
                     JALA HOBLI, YELAHANKA TALUK,
                     BANGALORE-562 149
                                                             ...APPELLANT
               (BY SRI. MALLIKARJUNA SWAMY S., ADVOCATE)


               AND:


Digitally      1.    THE STATE OF KARNATAKA
signed by            STATION HOUSE OFFICER, BAGALUR POLICE
LAKSHMI T            STATION, BAGALUR, BANGALORE NORTH
Location:            REP. BY STATE PUBLIC PROSECUTOR,
High Court           HIGH COURT BUILDINGS,
of Karnataka
                     BANGALORE-560 001

               2.    SRI. B.R.MUNIRAJU,
                     S/O P.RAJAPPA,
                     AGED ABOUT 47 YEARS,
                     R/AT NO. 150/157, BANDEKODIGEHALLI VILLAGE,
                     JALA HOBLI, YELAHANKA TALUK,
                     BANGALORE - 562 149
                                                         ...RESPONDENTS
                              -2-
                                          NC: 2024:KHC:40671
                                      CRL.A No. 1698 of 2024




(BY SRI. RAHUL RAI K., HCGP)


                        **********


     THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA)

ACT, 2015 PRAYING TO A. SET ASIDE THE ORDER DATED

12.08.2024 PASSED BY THE II ADDITIONAL DISTRICT AND

SESSIONS JUDGE AND SPECIAL JUDGE BENGALURU RURAL

BENGALURU IN CRIME NO.205/2024.


     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:



CORAM:    HON'BLE MR JUSTICE MOHAMMAD NAWAZ


                    ORAL JUDGMENT

1. The learned counsel for the appellant has filed a

memo seeking to withdraw the appeal with liberty to file a

fresh petition before the Sessions Court, in view of filing of

charge sheet.

2. Memo is placed on record.

NC: 2024:KHC:40671

3. Appeal is dismissed as withdrawn, reserving liberty

to the appellant to file a fresh petition before the Sessions

Court and if any such petition is filed, learned Sessions

Judge shall dispose of the same expeditiously, in

accordance with law.

All the contentions are kept open.

SD/-

(MOHAMMAD NAWAZ) JUDGE

NG