P A Chinnappa vs State Of Karnataka
2025 Latest Caselaw 1092 Kant

Karnataka High Court

P A Chinnappa vs State Of Karnataka on 15 July, 2025

                                              -1-
                                                              NC: 2025:KHC:26118
                                                          CRL.A No. 1098 of 2025


                    HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 15TH DAY OF JULY, 2025

                                            BEFORE
                               THE HON'BLE MRS. JUSTICE M G UMA

                        CRIMINAL APPEAL NO. 1098 OF 2025 (U/S 14(A) (2))

                   BETWEEN:
                   P A CHINNAPPA
                   S/O ACHAPPA
                   AGED ABOUT 57 YEARS
                   CHEMBEBELLURU VILLAGE
                   AND POST, VIRAJPET
                   KODAGU - 571 218
                                                                     ...APPELLANT
                   (BY SRI: BONNY KARYAPPA M.A., ADVOCATE)

                   AND:
                   1.   STATE OF KARNATAKA
                        BY VIRAJPET RURAL P S
                        KODAGU - 571 218
                        REPRESENTED BY SPP
                        HIGH COURT OF KARNATAKA
                        AT BANGALORE - 560 001
Digitally signed
by NANDINI B G
                   2.   PANIYERAVARA GEETHA
Location: High
Court of                W/O. LATE PANIYERAVARA PONNU
Karnataka               AGE OF 19 YEARS
                        C/O PARUKONDA POONACHA
                        LINE HOUSE, CHAMBELLURU VILLAGE
                        VIRAJPET TALUK - 571 218
                                                                  ...RESPONDENTS
                   (BY SRI. HARISH GANAPATHY, HCGP FOR R1
                       SMT. MAITREYI KRISHNAN, ADVOCATE FOR R2)

                        THIS CRIMINAL APPEAL IS FILED U/S 14(A)(2) OF SC/ST
                   (POA) ACT PRAYING TO PASS AN ORDER GRANTING BAIL THEREBY
                   DIRECTING THE RESPONDENT/ VIRAJPET RURAL POLICE STATION
                   TO   ENLARGE/   RELEASE   THE   APPELLANT   ON    BAIL  IN
                   CRL.MISC.NO.5061/2025 AND HAVING SPL.C.NO.5010/2025 ON THE
                                -2-
                                              NC: 2025:KHC:26118
                                          CRL.A No. 1098 of 2025


 HC-KAR



FILE OF THE HONBLE 2ND ADDL.DISTRICT AND SESSIONS JUDGE
KODAGU, MADIKERI, SITTING AT VIRAJPET, FOR THE OFFENCE
P/U/S 103(1) OF THE BNS 2023 AND 30 OF INDIAN ARMS ACT
SEC.3(1)(S) OF SC/ST (POA) AMENDMENT ACT 2015 AND
SEC.3(2)(V) OF SC/ST (POA) ACT.

      THIS CRIMINAL APPEAL, COMING ON FOR ADMISSION, THIS
DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:       HON'BLE MRS. JUSTICE M G UMA

                         ORAL JUDGMENT

Learned counsel for the appellant after addressing the

matter for sometime, seeks permission to withdraw the appeal,

with liberty to renew his prayer after examination of the

material witness i.e., CW1.

Submission is placed on record.

Criminal Appeal is dismissed as withdrawn, with liberty

to renew his prayer after examination of the material witness

i.e., CW1.

Sd/-

(M G UMA) JUDGE

*bgn/-

CT:VS