Noor Eslamansori @ Sanjay vs State Of Karnataka
2025 Latest Caselaw 921 Kant

Karnataka High Court

Noor Eslamansori @ Sanjay vs State Of Karnataka on 10 July, 2025

                                                  -1-
                                                            NC: 2025:KHC:25206
                                                        CRL.A No. 1383 of 2022


                    HC-KAR



                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 10TH DAY OF JULY, 2025

                                              BEFORE
                                THE HON'BLE MRS. JUSTICE M G UMA

                        CRIMINAL APPEAL NO. 1383 OF 2022 (U/S 14(A) (2))

                   BETWEEN:
                   1.   NOOR ESLAMANSORI @ SANJAY
                        S/O RUJUMIYA
                        AGED ABOUT 26 YEARS,
                        R/O SY. NO. 100, BHARATH
                        CHEMICALS FACTORY,
                        BHEEMANAKUPPE CROSS,
                        KENGERI HOBLI,
                        BENGALURU - 560 074

                   2.   SURESH GOUR
                        S/O LATE SOHAN GOUR,
                        AGED ABOUT 26 YEARS,
                        R/AT SY.NO.100, BHARATH
                        CHEMICALS FACTORY,
                        BHEEMANAKUPPE CROSS,
                        KENGERI HOBLI,
                        BENGALURU - 560 074
Digitally signed                                                  ...APPELLANTS
by SWAPNA V        (BY SRI. MAHESH KUMAR K.M., ADVOCATE)
Location: High
Court of
Karnataka          AND:
                   1.   STATE OF KARNATAKA
                        BY KUMBALAGODU P.S.
                        REPRESENTED BY
                        STATE PUBLIC PROSECUTOR,
                        HIGH COURT OF KARNATAKA
                        BENGALURU - 560 001

                   2.   SMT. RAJMUNI TUDU
                        W/O SUKHILAL SOREN
                        AGED ABOUT 27 YEARS,
                        R/AT NO.1907, 2ND MAIN,
                                 -2-
                                             NC: 2025:KHC:25206
                                       CRL.A No. 1383 of 2022


 HC-KAR



    2ND CROSS, KENGERI UPANAGAR,
    BENGALURU - 560 060
    PERMANENT ADDRESS:
    NAYACHAK VILLAGE,
    RMAGARH PS
    DUMKA DISTRICT
    JARKHAND - 815 353
                                                 ...RESPONDENTS
(BY SRI. HARISH GANAPATHY, HCGP FOR R1)
     THIS CRL.A. IS FILED U/S.14(A) (2) OF SC/ST (POA) ACT,
2015 PRAYING TO RELAX THE CONDITION NO.(I) WHICH WAS
IMPOSED BY THIS HONBLE COURT WHILE ENLARGING THE
APPELLANTS OF BAIL IN CRL.A.NO.759/2021 DATED 17.01.2022
FILED U/S 14-A(1) OF SC/ST (POA) ACT R/W 439 OF CODE OF
CRIMINAL PROCEDURE.

     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 appellant has filed the memo

seeking permission to withdraw the appeal.

Memo is placed on record.

Accordingly, the appeal is dismissed as withdrawn

In view of the dismissal of the main appeal, pending

IA No.1/2022 is disposed off.

Sd/-

(M G UMA) JUDGE

BH : CT:VS