Sri. Kiran vs State Of Karnataka
2025 Latest Caselaw 9298 Kant

Karnataka High Court

Sri. Kiran vs State Of Karnataka on 17 October, 2025

                                                  -1-
                                                                NC: 2025:KHC:41559
                                                             CRL.A No. 362 of 2024


                       HC-KAR



                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                               DATED THIS THE 17TH DAY OF OCTOBER, 2025
                                                BEFORE
                                THE HON'BLE MR. JUSTICE G BASAVARAJA
                            CRIMINAL APPEAL NO. 362 OF 2024 (U/S 14(A) (2))
                       BETWEEN:

                       SRI. KIRAN
                       S/O MUTTHURAJU
                       AGED ABOUT 20 YEARS
                       R/AT NO.72, MENASI COLONY,
                       MENASI, ARALUMALLIGE,
                       DODDABALLAPURA TALUK,
                       BANGALORE RURAL DIST. - 560 203
                                                                      ...APPELLANT
                       (BY SRI. SHREERAKSHA D.T., ADV. FOR
                        SRI. CHANDRANNA N., ADV.)
                       AND:

                       1.    STATE OF KARNATAKA
                             STATE BY DODDABELAVANGALA POLICE
                             REP. BY STATE PUBLIC PROSECUTOR
                             HIGH COURT OF KARNATAKA
Digitally signed by
LAKSHMINARAYAN N             BANGALORE 560 001
Location: HIGH COURT
OF KARNATAKA

                       2.    SRI. ARUN G
                             S/O GANGADHAR
                             AGED ABOUT 19 YEARS
                             R/AT KACHERIPALYA,
                             29TH WARD, DODDABALLAPURA TOWN,
                             BANGALORE RURAL DIST.-560 064
                                                                   ...RESPONDENTS
                       (BY SRI. RANGASWAMY R., HCGP FOR R1,
                        R2 SERVED AND UNREPRESENTED.)
                               -2-
                                         NC: 2025:KHC:41559
                                      CRL.A No. 362 of 2024


HC-KAR



     THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT,
2015 PRAYING TO SET ASIDE THE ORDER DATED 03.02.2024
PASSED IN CRL.MISC.2701/2023 GRANT OF REGULAR BAIL TO
THE APPELLANT / ACCUSED NO.4 IN CONNECTION WITH
CR.NO.182/2023 IN FILED BY THE DODDABELAVANGALA
POLICE, P/U/S 302 OF IPC AND SEC. 3(2)(5) OF SC/ST POA
ACT, 1989, PRESENTLY THE CASE IS PENDING BEFORE
HON'BLE IIND ADDL. DISTRICT AND SESSIONS JUDGE
BANGALORE RURAL DISTRICT AT BANGALORE.

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

CORAM:    HON'BLE MR. JUSTICE G BASAVARAJA

                         ORAL JUDGMENT

1. Learned counsel for the appellant has filed a memo

seeking leave of the Court to dismiss the appeal as

withdrawn.

2. Memo is taken on record.

3. In view of the memo, the appellant is permitted to

withdraw the appeal. Accordingly, the Criminal Appeal

stands dismissed as withdrawn.

Sd/-

(G BASAVARAJA) JUDGE

DHA