Mahadev S/O Ramappa Kalli vs Prakash S/O Neelappa Chavan Alias ...
2021 Latest Caselaw 3271 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

         DATED THIS THE 31ST DAY OF AUGUST, 2021

                         BEFORE

       THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

             CRIMINAL APPEAL NO.100160/2021

BETWEEN:

MAHADEV S/O RAMAPPA KALLI
AGE. 49 YEARS,
OCC. MANAGER,
MAHALINGESHWAR FINANCE
CORPORATION, MUDHOL,
TQ. MUDHOL, DIST. BAGALKOT.
                                              ...APPELLANT
(BY SRI.PAVAN B.DODDATTI, ADV.)

AND:

PRAKASH S/O NEELAPPA CHAVAN ALIAS PATIL
AGE. 50 YEARS,
OCC. CONTRACTOR,
R/O. JALAWAD,
TQ. DEVARAHIPPARGI,
DIST. VIJAYAPURA.
                                           ...RESPONDENT
(RESPONDENT SERVED)

      THIS APPEAL IS FILED UNDER SECTION U/S 378(4) OF
CR.P.C., PRAYING TO SET ASIDE JUDGMENT OF ACQUITTAL
DATED 24/03/2021 IN C.C.NO.263/20217 PASSED BY THE
COURT OF THE PRL. SENIOR CIVIL JUDGE AND JMFC, MUDHOL
FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I.
ACT, AND FURTHER CONVICT THE ACCUSED FOR THE SAID
OFFENCE.

     THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                               2




                         JUDGMENT

The learned counsel for the appellant has filed a

memo stating that the parties have settled the dispute

amicably during the pendency of this appeal and as such,

he is not interested in prosecuting the appeal.

Memo is placed on record.

Hence, in view of the memo, the appeal is dismissed

as withdrawn.

Sd/-

JUDGE

MBS/-