Kumara N @ Sambar vs State Of Karnataka By
2025 Latest Caselaw 5840 Kant

Karnataka High Court

Kumara N @ Sambar vs State Of Karnataka By on 20 August, 2025

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                         -1-
                                                     NC: 2025:KHC:32260
                                                 CRL.A No. 1109 of 2025


               HC-KAR




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 20TH DAY OF AUGUST, 2025

                                      BEFORE
                    THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
                        CRIMINAL APPEAL NO. 1109 OF 2025
               BETWEEN:

                    KUMARA. N. @ SAMBAR
                    S/O NARAYANAPPA,
                    AGED ABOUT 38 YEARS,
                    R/AT C/O MUNIRAJU,
                    NEAR OM SHAKTHI TAMPLE,
                    HEGGANAHALLI CROSS,
                    WARD NO-71, YESHWANTHPURA,
                    BENGALURU-560002
                    PERMANENT AT:
                    C/O PURUSHOTTAM,
                    HUTTADA RASTHE NO-59,
                    27TH CROSS, BHUVANESHWARI NAGARA,
                    NEAR KAVERI BAR,
                    K.P. AGRAHARA MAGADI ROAD,
Digitally
                    BENGALURU PIN-560023.
signed by                                                  ...APPELLANT
LAKSHMI T
Location:      (BY SRI. BASAVARAJU T A.,ADVOCATE)
High Court
of Karnataka   AND:

               1.  STATE OF KARNATAKA BY
                   MADANAYAKANAHALLY POLICE STATION
                   BENGALURU RURAL DISTRICT REPRESENTED BY
                   STATE PUBLIC PROSECUTOR, PUBLIC PROSECUTOR
                   OFFICE HIGH COURT BUILDING HIGH COURT OF
                   KARNATAKA
                                                       ...RESPONDENT
               (BY SRI. RANGASWAMY. R., HCGP)
                    THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
               PRAYING TO SET ASIDE THE ORDER DATED 28.04.2025
                               -2-
                                           NC: 2025:KHC:32260
                                      CRL.A No. 1109 of 2025


HC-KAR



PASSED    IN  SPL.C.NO.506/2023    (CR.NO.540/2022)    OF
MADANAYAKANAHALLY P.S. FOR AN OFFENCE P/U/S 302 R/W
34 OF IPC AND SEC.3(2) (V) OF SC/ST (POA) ACT ON THE FILE
OF HONBLE II ADDL.DISTRICT AND SESSIONS JUDGE AND
SPL.JUDGE, BENGALURU RURAL DISTRICT BENGALURU
CONSEQUENTLY ENLARGE THE APPELLANT ON BAI.

    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 appellant has filed a memo seeking

permission of the Court to withdraw the appeal as not pressed.

2. Memo is taken on record.

3. Appeal is dismissed as not pressed.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

LDC