Mohammed Latheef @ Abdul Latheef vs The State Of Karnataka
2024 Latest Caselaw 22014 Kant

Karnataka High Court

Mohammed Latheef @ Abdul Latheef vs The State Of Karnataka on 30 September, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                          -1-
                                                     NC: 2024:KHC:40669
                                                 CRL.A No. 1699 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. 1699 OF 2024
               BETWEEN:

                   MOHAMMED LATHEEF @ ABDUL LATHEEF,
                   S/O. ABDUL HAMEED,
                   AGED ABOUT 36 YEARS,
                   MARKETING WORK IN MAKE ME TRIP,
                   R/AT: KALAYI HOUSE,
                   AMMUNJE VILLAGE AND POST,
                   BANTWAL TALUK,
                   D.K DISTRICT-574 219
                                                           ...APPELLANT
               (BY SRI. LETHIF B., ADVOCATE)

               AND:

Digitally          THE STATE OF KARNATAKA
signed by          BY CHIKKAMAGALURU CEN POLICE STATION,
LAKSHMI T
                   CHIKKAMAGALURU DISTRICT,
Location:
                   REP. BY SPP, HIGH COURT BUILDING,
High Court
of Karnataka       BANGALORE-560 001.
                                                       ...RESPONDENT
               (BY SRI. RAHUL RAI K., HCGP)

                    THIS CRL.A. IS FILED U/S.16 OF KPIDFE PRAYING TO
               SET ASIDE THE ORDER PASSED BY THE PRINCIPAL DISTRICT
               AND SESSIONS JUDGE AT CHIKKAMAGALURU DATED
               24.08.2024 IN CR.NO.66/2024 FOR THE OFFENCE P/US/ 9 OF
               KPIDFE ACT, SEC.21(1)(2) AND (3) OF BUDS ACT AND
               SEC.420 R/W SEC.34 OF IPC OF CHIKKAMAGALURU CEN CRIME
               POLICE STATION AND RELEASE HIM ON BAIL.
                               -2-
                                         NC: 2024:KHC:40669
                                    CRL.A No. 1699 of 2024




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


CORAM:    HON'BLE MR JUSTICE MOHAMMAD NAWAZ


                         ORAL JUDGMENT

Learned counsel for the appellant submits that he is

not pressing the appeal as the appeal has become

infructuous.

2. In view of the above submission, the appeal is

dismissed as not pressed.

SD/-

(MOHAMMAD NAWAZ) JUDGE

NG