Sri Syed Sameer vs State Of Karnataka
2025 Latest Caselaw 3325 Kant

Karnataka High Court

Sri Syed Sameer vs State Of Karnataka on 12 August, 2025

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                             -1-
                                                      NC: 2025:KHC:31114-DB
                                                         CRL.A No.1110/2025


                HC-KAR


                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                    DATED THIS THE 12TH DAY OF AUGUST, 2025
                                         PRESENT
                       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL
                                            AND
                         THE HON'BLE MR. JUSTICE M.G.S. KAMAL
                    CRIMINAL APPEAL NO.1110/2025 (21(NIA))
                BETWEEN:
                SRI SYED SAMEER
                S/O DADA KHALANDER
                AGED ABOUT 21 YEARS
                RESIDING AT NO.2E
                WARD NO.26, NEAR BELLARY
                FUNCTION HALL, JAGRUTHI NAGAR ROAD
                COWL BAZAR, BELLARY - 583 102                 ...APPELLANT

                (BY SRI.TOMY SEBASTIAN, SENIOR COUNSEL FOR
                    SMT. MELANIE SEBASTIAN, ADVOCATE)

                AND:

                STATE OF KARNATAKA
                BY NATIONAL INVESTIGATION AGENCY (NIA)
Digitally       BENGALURU
signed by K S   REP. BY SPECIAL PUBLIC PROSECUTOR             ...RESPONDENT
RENUKAMBA
Location:       (BY SRI.P.PRASANNA KUMAR, SPL.P.P.)
High Court of
Karnataka             THIS CRIMINAL APPEAL IS FILED UNDER SECTION 21(4) OF
                NIA ACT, PRAYING TO MODIFY CONDITION NO.1 AS ACCUSED NO.7
                SHALL EXECUTE A PERSONAL BOND OF RS.2,00,000/- WITH TWO
                SURETIES FOR THE LIKE SUM, CONDITION NO.5 AS ACCUSED NO.7
                SHALL NOT LEAVE THE BENGALURU JURISDICTION UNTIL THE
                CONCLUSION OF THE TRIAL, WITHOUT PRIOR PERMISSION FROM
                THIS COURT, IN THE ORDER DATED 14.03.2025 PASSED IN
                SPL.C.NO.1150/2024 BY THE HONBLE XLIX ADDL. CITY CIVIL AND
                SESSIONS JUDGE, SPECIAL COURT FOR TRIAL OF NIA CASES (CCH-
                50) AT BENGALURU.

                     THIS APPEAL, COMING ON FOR ORDERS,           THIS   DAY,
                JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                          NC: 2025:KHC:31114-DB
                                           CRL.A No.1110/2025


 HC-KAR

CORAM:       HON'BLE MRS. JUSTICE K.S.MUDAGAL
             AND
             HON'BLE MR. JUSTICE M.G.S. KAMAL

                        ORAL JUDGMENT

(PER: HON'BLE MRS. JUSTICE K.S.MUDAGAL)

Registry has placed memo filed by appellant's Counsel for

withdrawal of appeal.

Sri Tomy Sebastian, learned Senior Counsel appearing

along with advocate on record for the appellant submits that

appeal was against the conditions of bail order. He submits that

subsequent to filing of the appeal an application is filed before

the trial Court for modification of the conditions. Therefore, the

appeal is being withdrawn. Recording the submission, the

appeal is disposed of as withdrawn.

Sd/-

(K.S.MUDAGAL) JUDGE

Sd/-

(M.G.S. KAMAL) JUDGE

PKN