Sonnegowda vs The State Of Karnataka
2024 Latest Caselaw 22361 Kant

Karnataka High Court

Sonnegowda vs The State Of Karnataka on 3 September, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                           -1-
                                                       NC: 2024:KHC:35891
                                                   CRL.A No. 1236 of 2024




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 3RD DAY OF SEPTEMBER, 2024

                                        BEFORE
                     THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                         CRIMINAL APPEAL NO. 1236 OF 2024


                BETWEEN:

                SONNEGOWDA
                S/O MUNISHAMAPPA,
                AGED ABOUT 32 YEARS,
                R/O KARAHALLI VILLAGE,
                HOLURU HOBLI,
                KOLAR TALUK AND DISTRICT - 563101.
                                                            ...APPELLANT
                (BY SRI. ANANDA B V.,ADVOCATE)
                AND:

                1.   THE STATE OF KARNATAKA
Digitally            REP. BY KOLAR RURAL POLICE,
signed by
YAMUNA K L           KOLAR DISTRICT,
                     REP. BY ITS
Location:            STATE PUBLIC PROSECUTOR,
High Court of
                     HIGH COURT OF KARNATAKA,
Karnataka
                     BENGALURU - 01.

                2.   PADMAMMA
                     W./O RAVINDRA,
                     AGED ABOUT 45 YEARS,
                     R/O KARAHALLI VILLAGE,
                     HOLURU HOBLI,
                     KOLAR TALUK AND DISTRICT - 563101.
                                                          ...RESPONDENTS
                (BY SRI. RANGASWAMY. R., HCGP)
                              -2-
                                        NC: 2024:KHC:35891
                                   CRL.A No. 1236 of 2024




     THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA)
ACT, 2015 PRAYING TO ALLOW THIS APPEAL BY SETTING
ASIDE THE ORDER IN CR.NO.168/2024 FOR THE OFFENCE
P/US/ 324,504 R/W SEC.34 OF ICP AND SEC.3(1)(r)(s) OF
SC/ST (POA) ACT 1989 DATED 14.06.2024 PASSED BY
THE HONBLE II ADDITIONAL DISTRICT AND SESSIONS
JUDGE AT KOLAR BY RESPONDENT KOLAR RURAL POLICE,
KOLAR DISTRICT, PENDING ON THE FILE OF THE II
ADDITIONAL DISTRICT AND SESSIONS JUDGE AT KOLAR.

    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE MOHAMMAD NAWAZ


                        ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal on the ground that the

matter has become infructuous.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

LDC