Udaykumar vs The State Of Karntaka
2025 Latest Caselaw 857 Kant

Karnataka High Court

Udaykumar vs The State Of Karntaka on 9 July, 2025

Author: V Srishananda

Bench: V Srishananda

                                              -1-
                                                          NC: 2025:KHC-K:3739
                                                     CRL.A No. 200106 of 2025


                   HC-KAR




                               IN THE HIGH COURT OF KARNATAKA,

                                      KALABURAGI BENCH

                             DATED THIS THE 9TH DAY OF JULY, 2025

                                            BEFORE
                            THE HON'BLE MR. JUSTICE V SRISHANANDA


                        CRIMINAL APPEAL NO.200106 OF 2025 (U/S 14 (A))
                   BETWEEN:

                   UDAYKUMAR S/O SANGAPPA YEKELLE,
                   AGE:24 YEARS, OCC: COOLIE,
                   R/O. BANDENAWAJWADI, TQ. BASAVAKALYAN,
                   DIST. BIDAR-585327.

                                                                  ...APPELLANT
                   (BY SRI MAHANTESH H. DESAI, ADVOCATE)

                   AND:

                   1.    THE STATE OF KARNTAKA
                         THROUGH BASAVAKALYAN TOWN PS,
Digitally signed
                         REPRESENTED BY ADDL. SPP,
by RENUKA                HIGH COURT OF KARNATAKA,
Location: HIGH
COURT OF                 KALABURAGI BENCH-585104.
KARNATAKA
                   2.    SMT. HEMABAI
                         W/O MALLIKARJUN FUHELE,
                         AGED ABOUT 41 YEARS, OCC: HOUSEHOLD,
                         R/O. RAMABAI COLONY, TRIPURANT
                         TQ. BASAVAKALAYAN, DIST. BIDAR-585327.

                                                          ...RESPONDENTS
                   (BY SRI VEERANAGOUDA MALIPATIL, HCGP FOR R1;
                   SRI SHARANAGOUDA V. PATIL, ADVOCATE FOR R2)
                            -2-
                                      NC: 2025:KHC-K:3739
                                 CRL.A No. 200106 of 2025


HC-KAR




     THIS CRL.A IS FILED U/SEC. 14(A)(2) OF SC/ST (PA)
ACT, PRAYING TO ALLOW THE APPEAL AND RELEASE THE
APPELLANT ON BAIL IN CRIME NO.33/2023 OF BASAVAKALYAN
TOWN POLICE STATION FOR THE OFFENCE U/SEC. 143, 147,
148, 323, 324, 504, 302, 307, 212 R/W SEC. 149 OF IPC AND
SEC. 3(2)(V), 3(2)(va) OF SC/ST ACT 2015 PENDING BEFORE
THE HON'BLE COURT II ADDL. DIST. AND SESSIONS JUDGE AT
BIDAR    SITTING    AT   BASAVAKALYAN    IN   SPL.   CASE
NO.5017/2023.


    THIS APPEAL COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR. JUSTICE V SRISHANANDA


                    ORAL JUDGMENT

(PER: HON'BLE MR. JUSTICE V SRISHANANDA)

Learned counsel for the appellant files a memo.

Memo reads as under:

"That the appellant filed the above appeal. That the appellant withdrawing the said appeal. Hence, the same may kindly be dismissed as withdrawn with liberty to file fresh appeal under Section 14A of the SC/ST (POA) Act."

NC: 2025:KHC-K:3739

HC-KAR

Placing the memo on record, criminal appeal is

dismissed as withdrawn, with liberty as prayed for.

In view of disposal of main appeal, pending

application, if any, does not survive for consideration.

Sd/-

(V SRISHANANDA) JUDGE

SRT

CT:PK