G N Amara Narayana Swamy vs State Of Karnataka
2025 Latest Caselaw 1036 Kant

Karnataka High Court

G N Amara Narayana Swamy vs State Of Karnataka on 14 July, 2025

                                                -1-
                                                             NC: 2025:KHC:25700
                                                        CRL.A No. 1427 of 2025


                   HC-KAR



                       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 14TH DAY OF JULY, 2025

                                             BEFORE
                                THE HON'BLE MRS. JUSTICE M G UMA

                                CRIMINAL APPEAL NO. 1427 OF 2025

                   BETWEEN:
                   G.N. AMARA NARAYANA SWAMY,
                   S/O P.V. NARAYANAPPA,
                   AGED ABOUT 59 YEARS,
                   RESIDING AT #387,
                   WARD NO.8, SOPPINA PETE,
                   GUDIBANDE TOWN,
                   CHIKKABALLAPUR DISTRICT.
                                                                    ...APPELLANT
                   (BY SMT. JAYANTHI .R., ADVOCATE)

                   AND:
                   STATE OF KARNATAKA
                   BY NANDHI GIRIDHAMA P.S
                   REP. BY STATE PUBLIC PROSECUTOR,
                   HIGH COURT OF KARNATAKA,
Digitally signed   BANGALORE - 560 001.
by SWAPNA V
                                                                  ...RESPONDENT
Location: High
Court of
Karnataka                 THIS CRL.A IS FILED U/S 449(II) CR.PC PRAYING TO SET
                   ASIDE AND MODIFY THE ORDER DTD 25.06.2025 PASSED IN
                   SC.2/2024 BY THE HONBLE III ADDL.DISTRICT AND SESSIONS
                   JUDGE AT CHIKKABALLAPURA AND REMIT THE BOND AMOUNT TO
                   NOMINAL AMOUNT AS A PENALTY.

                          THIS CRL.A, COMING ON FOR ORDERS, THIS DAY, JUDGMENT
                   WAS DELIVERED THEREIN AS UNDER:

                   CORAM:     HON'BLE MRS. JUSTICE M G UMA
                                -2-
                                             NC: 2025:KHC:25700
                                        CRL.A No. 1427 of 2025


 HC-KAR




                         ORAL JUDGMENT

Learned counsel for the appellant has filed the memo

seeking permission to withdraw the appeal.

Memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn.

Sd/-

(M G UMA) JUDGE

BH CT:VS