Sri. Lokesh vs Sri. Nagaraja
2021 Latest Caselaw 5609 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 6TH DAY OF DECEMBER, 2021

                         BEFORE:

       THE HON'BLE MR.JUSTICE MOHAMMAD NAWAZ

           CRIMINAL APPEAL No.839 OF 2011

BETWEEN:

SRI. LOKESH
S/O. MARIKALAIAH
AGED ABOUT 30 YEARS
R/AT NO.1068, N.G.O. COLONY
KAMALANAGARA
BANGALORE - 79.                              ... APPELLANT

[BY SRI. NAGARAJ BABU GODEKAR, FOR
    SRI. K.B.K. SWAMY, ADVOCATES]

AND:

SRI. NAGARAJA
AGED ABOUT 43 YEARS
NO:3294, 5TH CROSS
1ST STAGE, "C" BLOCK
SIDDASHRAMA ROAD
GAYATHRINAGARA
BANGALORE - 21.                            ... RESPONDENT

[BY SRI. SUDEER, ADVOCATE]

                             ***

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DATED 06.04.2011
PASSED     BY   THE   XIX   ADDL.C.M.M.,  BANGALORE,    IN
C.C.NO.25290/2007 - ACQUITTING THE RESPONDENT/ACCUSED
FOR OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT.

     THIS CRIMINAL APPEAL COMING ON FOR FURTHER HEARING
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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                         JUDGMENT

The learned counsel for the appellant Sri. Nagaraj Babu

Godekar, appearing on behalf of Sri. K.B.K.Swamy, submits

that the matter has been settled between the parties and

therefore, he is not pressing the appeal.

2. The said submission is placed on record.

Criminal Appeal is dismissed as not pressed.

Sd/-

JUDGE

Ksm*