Suresh K S Alias Surappa vs The State Of Karnataka
2025 Latest Caselaw 606 Kant

Karnataka High Court

Suresh K S Alias Surappa vs The State Of Karnataka on 2 July, 2025

                                                 -1-
                                                          NC: 2025:KHC:23500
                                                       CRL.A No. 976 of 2025


                  HC-KAR



                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 2ND DAY OF JULY, 2025

                                             BEFORE
                             THE HON'BLE MRS. JUSTICE M G UMA

                              CRIMINAL APPEAL NO. 976 OF 2025

                 BETWEEN:
                 1.   SURESH K.S ALIAS SURAPPA
                      S/O. SANNA CHIKKAPPA,
                      AGED ABOUT 50 YEARS,
                      R/AT K.R HALLI VILLAGE,
                      HIRIYUR TALUK, CHITRADURGA
                      DISTRICT - 572 144

                 2.   SATHISHA C
                      S/O. C. CHIKKANNA @ SHIVANNA
                      AGED ABOUT 40 YEARS,
                      R/AT: K.R HALLI VILLAGE,
                      HIRIYUR TALUK, CHITRADURGA
                      DISTRICT - 572 144

                 3.   PRAKASH C
                      S/O. SANNA CHIKKAPPA,
Digitally             AGED ABOUT 47 YEARS,
signed by             R/AT: K.R HALLI VILLAGE,
SWAPNA V              HIRIYUR TALUK, CHITRADURGA
Location: High
Court of              DISTRICT - 572 144
Karnataka                                                       ...APPELLANTS
                 (BY SRI. B. LETHIF, ADVOCATE)
                 AND:
                 1.   THE STATE OF KARNATAKA,
                      REPRESENTED BY HIRIYUR
                      RURAL POLICE STATION,
                      CHITRADURGA DISTRICT,
                      REP. BY SPP, HIGH COURT
                      BUILDING, BANGALORE - 560 001.
                 2.   RANGANAIK
                      S/O. KRISHNANAIK
                      AGED ABOUT 55 YEARS,
                                 -2-
                                               NC: 2025:KHC:23500
                                            CRL.A No. 976 of 2025


 HC-KAR



        R/AT: OBALAPURA TANDA
        VILLAGE, HIRIYUR TALUK
        CHITRADURGA DISTRICT - 577537
                                                   ...RESPONDENTS
(BY SRI. HARISH GANAPATHY, HCGP FOR R1)
      THIS CRL.A IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT
PRAYING TO SET ASIDE THE ORDER DTD 16.04.2025 IN
CRL.MISC.NO.354/2025, ON THE FILE OF SPECIAL 2ND ADDITIONAL
DISTRICT AND SESSIONS JUDGE, CHITRADURGA, FOR THE
OFFENCES P/U/S 189(2), 191(2), 191(3), 115(2), 118(1), 109, 352,
351(3), 190 OF BNS, U/S 3(1)(R)(S), 3(1)(W)(I), 3(2)(V) OF SC/ST
(POA) ACT, 1989 AND CONSEQUENTLY RELEASE THE APPELLANT ON
ANTICIPATORY BAIL IN THE EVENT OF ARREST IN CR.NO.91/2025
OF HIRIYUR RURAL P.S., CHITRADURGA DISTRICT BY THE
RESPONDENT POLICE.
     THIS CRL.A, COMING ON FOR ORDERS, THIS DAY, JUDGMENT
WAS DELIVERED THEREIN AS UNDER:
CORAM:       HON'BLE MRS. JUSTICE M G UMA


                         ORAL JUDGMENT

Learned counsel for the appellants after arguing the

matter for some time, seeks permission to withdraw the

appeal.

Submission is placed on record.

Appeal is dismissed as withdrawn.

Sd/-

(M G UMA) JUDGE

MKM CT:VS