Karnataka High Court
Sri. Shashidhar Shetty vs Sri.Prajwal on 20 September, 2019
Author: K.N.Phaneendra
Bench: K.N. Phaneendra
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 20TH DAY OF SEPTEMBER, 2019
BEFORE
THE HON'BLE MR. JUSTICE K.N. PHANEENDRA
CRIMINAL APPEAL NO.1278/2016
BETWEEN
SRI SHASHIDHAR SHETTY
S/O BABU SHETTY
AGED ABOUT 39 YEARS
R/AT HOSAMANE
MALAYABETTU
HALEKATTE, KALYA VILLAGE
UDUPI-572 101
... APPELLANT
(BY SRI K. PRASANNA SHETTY, ADV.)
AND
1. SRI PRAJWAL S/O K. NAGARAJ
AGED ABOUT 27 YEARS
R/O DEVIKRIPA HOUSE
NEAR JUMADI TEMPLE,
KEMMANNU, NITTE VILLAGE,
KARKALA TALUK
UDUPI DISTRICT-572 101
2. SRI SATHEESHA
S/O LATE BOGUR POOJARAJU SHETTY,
AGED ABOUT 33 YEARS,
R/O THUKRABETTU HOUSE,
KEMMANNU, NITTE VILLAGE
2
KARKALA TALUK
UDUPI DISTRICT-572 101
3. SRI SHASHIKANTHA
S/O KUMAR MOILI
AGED ABOUT 25 YEARS
R/O NAGASHREE NIVASA
KALYA POST
NITTE VILLAGE
KARKALA TALUK
UDUPI DISTRICT-572 101
4. SRI SUSHANTHA S/O SADANANDA
AGED ABOUT 25 YEARS
R/O DARKASU HOUSE
KEMMANNU
NITTE VILLAGE
KARKALA TALUK
UDUPI DISTRICT-572 101
5. SRI PAVAN KOTIAN
S/O SHEENA KOTIAN
AGED ABOUT 25 YEARS
R/O KEMMANNUK, NITTE VILLAGE,
KARKALA TLAUK,
UDUPI DISTRICT-572 101
6. SRI PRADEEPA
S/O SADASHIVA ACHARYA
AGED ABOUT 25 YEARS
R/O DARKASU HOUSE
KEMMANNU, NITTE VILLAGE,
KARKALA TALUK,
UDUPI DISTRICT-572 101
7. SRI SUNIL KUMAR
S/O SADASHIVA POOJARY
3
AGED ABOUT 23 YEARS
R/O OM DURGA NIVASA
KEMMANNU, NITTE VILLAGE,
KARKALA TALUK,
UDUPI DISTRICT-572 101
8. SRI CHETHAN SUVARNA
S/O KRISHNA SUVARNA
AGED ABOUT 25 YEARS
R/O KARUNA NIVASA
KEMMANNU, NITTE VILLAGE,
KARKALA TALUK,
UDUPI DISTRICT-572 101
9. SRI DEEPAK J MOILI
S/O JAYA M MOILI
AGED ABOUT 20 YEARS
R/O SRI DURGA PRASAD HOUSE
KEMMANNU, NITTE VILLAGE,
KARKALA TALUK,
UDUPI DISTRICT-572 101
10. SRI SHAILESH K SUVARNA
S/O KRISHNA SUVARNA
AGED ABOUT 21 YEARS
R/O KRISHNA SUVARNA DHAMA,
KALYA POST, NITTE VILLAGE,
KARKALA TALUK,
UDUPI DISTRICT-572 101
11. SRI DHANARAJ ACHARYA
S/O MADHAVA ACHARYA
AGED ABOUT 21 YEARS
R/O DARKASU HOUSE
KEMMANNU, NITTE VILLAGE,
KARKALA TALUK
UDUPI DISTRICT-572 101
4
12. SRI PRANAY S/O SUDHAKARA SHETTY
AGED ABOUT 21 YEARS
R/O THUKRABETTU
KEMMANNU, NITTE VILLAGE,
KARKALA TALUK
UDUPI DISTRICT-572 101
13. SRI SANTHOSH
S/O SADANANDA
AGED ABOUT 21 YEARS
R/O ANTHOTTU HOUSE
KEMMANNU, NITTE VILLAGE,
KARKALA TALUK
UDUPI DISTRICT-572 101
14. SRI SOORYAKANTHA S/O KUMARA MOILI,
AGED ABOUT 23 YEARS
R/O NAGASHREE HOUSE
NITTE VILLAGE,
KARKAL TALUK
UDUPI DISTRICT-572 101
15. SRI DINESH S/O DEJAPPA
AGED ABOUT 27 YEARS
R/O KELAGINA POLLADKA HOUSE
KALYA POST,
NITTE VILLAGE
KARKALA TALUK
UDUPI DISTRICT-572 101
16. STATE BY P.S.I.,
RURAL P.S., KARKALA,
REPRESENTED BY SPP HIGH COURT
BENGALURU-560 001
... RESPONDENTS
(BY SRI K. CHANDRANATH ARIGA, ADV., FOR R1-R15;
5
SRI ROHITH B.J., HCGP, FOR R16)
THIS CRIMINAL APPEAL IS FILED U/S 372
CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT
AND ORDER OF ACQUITTAL DATED 28.04.2016 IN
C.C.NO.329/2013 PASSED BY THE II ADDL. CIVIL
JUDGE AND JMFC, KARKALA AND CONVICT THE
ACCUSED PERSONS/RESPONDENTS HEREIN, FOR
THE OFFENCES P/U/SS.143, 147, 148, 447, 323, 504
56 R/W 149 OF IPC.
THIS APPEAL COMING ON FOR ORDERS, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:-
JUDGMENT
Learned counsel for the appellant has filed a memo stating that the matter has been settled between the parties out of the Court. Hence, the appellant would like to withdraw the appeal.
2. The memo is placed on record.
3. In view of the memo filed, the appeal is dismissed as withdrawn.
Sd/-
JUDGE SBS*