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Karnataka High Court

Sri Prakash Shenoy vs Sri B Ramachandra on 9 November, 2023

                                              -1-
                                                             NC: 2023:KHC:40238
                                                      CRL.A No. 1429 of 2015




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 9TH DAY OF NOVEMBER, 2023

                                            BEFORE
                            THE HON'BLE MR JUSTICE G BASAVARAJA
                              CRIMINAL APPEAL NO. 1429 OF 2015


                   BETWEEN:

                   SRI. PRAKASH SHENOY,
                   S/O K. SURENDRA SHENOY,
                   AGED 38 YEARS,
                   ADVOCATE,PLANET X RESORT,
                   MAHARANA PRATAP SIMHA ROAD,
                   NAZARABAD,MYSORE - 570 010.
                                                                   ...APPELLANT
                   (BY SRI. KEERTHANA NAGARAJ, ADVOCATE)

                   AND:

                   1.    SRI. B. RAMACHANDRA,
                         S/O BASAVANNAPPA,
                         AGED ABOUT 35 YEARS,
                         POLICE INSPECTOR,
Digitally signed         DEVARAJA POLICE STATION(TRAFFIC),
by SANDHYA S
Location: High
                         MYSORE - 570 010.
Court of
Karnataka
                         RESIDING AT NO.1,
                         POLICE SUPDT.QUARTERS,
                         METTAGALLI,
                         MYSORE - 570 010.

                         PRESENTLY AT:
                         INSPECTOR OF POLCIE,
                         TRAFFIC POLICE STATION,
                         WHITEFIELD,BANGALORE - 560 066.
                   2.    STATE BY LOKAYUKTA POLICE MYSORE,
                         REPRESENTED BY
                         SPECIAL PUBLIC PROSECUTOR
                            -2-
                                         NC: 2023:KHC:40238
                                   CRL.A No. 1429 of 2015




    FOR LOKAYUKTA,M.S. BUILDING,
    BANGALORE - 560 001.
                                            ...RESPONDENTS
(BY SRI. P.N. HEGDE, ADVOCATE FOR R1;
    SRI. B.S. PRASAD, ADVOCATE FOR R2)

     THIS CRL.A. IS FILED U/S.372 OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT/ORDER OF ACQUITTAL OF THE
ACCUSED/RESPONDENT NO.1 FOR THE OFFENCE P/U/S 7,
13(1)(d) R/W 13(2) OF P.C. ACT DATED 31.10.2015 PASSED
IN SPL.C.NO.48/2011 BY THE III ADDL. SESSIONS AND SPL.
JUDGE, MYSORE AND ETC.,

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING:


                       JUDGMENT

Appellant's counsel Smt. Keerthana Nagaraj has filed a memo for withdrawal along with instructions letter issued by the appellant namely Sri. Kudige Prakash Shenoy.

2. Since the State has preferred the appeal, the complainant wants to withdraw this appeal. There is no objection from the learned HCGP to the memo for withdrawal filed by the appellant's counsel. Hence, the complainant is permitted to withdraw the appeal. -3-

NC: 2023:KHC:40238 CRL.A No. 1429 of 2015

3. Accordingly, the appeal in Crl.A.No.1429/2015 is dismissed as withdrawn.

Sd/-

JUDGE SSD List No.: 1 Sl No.: 76.1