Sri Gadigesh H M vs State Of Karnataka
2025 Latest Caselaw 9326 Kant

Karnataka High Court

Sri Gadigesh H M vs State Of Karnataka on 23 October, 2025

                                                 -1-
                                                               NC: 2025:KHC:41705
                                                           CRL.A No. 1341 of 2025


                      HC-KAR



                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 23RD DAY OF OCTOBER, 2025

                                              BEFORE
                               THE HON'BLE MR. JUSTICE G BASAVARAJA
                                 CRIMINAL APPEAL NO. 1341 OF 2025
                      BETWEEN:

                      SRI GADIGESH H M,
                      S/O MALLIKARJUNA,
                      AGED ABOUT 26 YEARS,
                      AGRICULTURIST,
                      R/O TYAVANIGE VILLAGE,
                      CHANNAGIRI TALUK,
                      DAVANAGERE DISTRICT - 577213.

                                                                     ...APPELLANT
                      (BY SRI HAREESH BHANDARY T, ADVOCATE)
                      AND:
                      1.    STATE OF KARNATAKA,
                            SANTEBENNUR POLICE STATION,
                            SANTEBENNUR,
                            REPRESENTED BY STATE PUBLIC PROSECUTOR,
                            HIGH COURT BUILDINGS,
Digitally signed by
LAKSHMINARAYAN              BENGALURU-560001.
N
Location: HIGH
COURT OF
KARNATAKA             2.    SMT AMBIKA,
                            W/O GADIGESH H.M AND
                            D/O KUMARANAIKA,
                            AGED ABOUT 24 YEARS,
                            R/AT MIYAPURA VILLAGE,
                            CHANNAGIRI TALUK,
                            DAVANAGERE DISTRICT -577213.

                                                                  ...RESPONDENTS

                      (BY SRI RANGASWAMY, HCGP R/STATE)
                              -2-
                                           NC: 2025:KHC:41705
                                      CRL.A No. 1341 of 2025


HC-KAR



     THIS CRL.A. IS FILED U/S 14(A)(2) OF SC/ST (POA) ACT,
2015 BY THE ADVOCATE FOR THE APPELLANT/S PRAYING TO
SET ASIDE THE ORDER DATED 27.05.2025 AND ENLARGE THE
APPELLANT ON BAIL IN CRIME NO.73/2025 ON THE FILE OF
2ND ADDL. DISTRICT AND SESSIONS JUDGE, DAVANAGERE
REGISTERED BY SANTEBENNUR POLICE STATION FOR THE
OFFENCE P/U/S. 3(1)(S), 3(1)(r), 3(2)(v-a) OF SC AND ST POA
ACT 1989 AND SECTION 85, 352, 351 R/W 190 OF BNS.

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


CORAM:    HON'BLE MR. JUSTICE G BASAVARAJA


                     ORAL JUDGMENT

The appellant counsel has filed a memo to withdraw

the appeal.

2. The memo of withdrawal which reads as under:

MEMO

Undersigned counsel prays that the above numbered Criminal appeal may kindly be dismissed as not pressed, as the trial Court granted bail to the appellant.

NC: 2025:KHC:41705

HC-KAR

3. In view of the memo, the appeal is dismissed

as not pressed.

Sd/-

(G BASAVARAJA) JUDGE

KBM