Sri. Prasad S vs Sri. Krishnappa M
2021 Latest Caselaw 6036 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU


      DATED THIS THE 13TH DAY OF DECEMBER, 2021

                         BEFORE:

      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

         CRIMINAL APPEAL NO.1203 OF 2018

BETWEEN

SRI PRASAD.S
SON OF V.SUNDARAJU,
AGED ABOUT 45 YEARS,
RESIDING AT NO.35,
LIG II STAGE, KENGERI,
SATELLITE TOWN,
BENGALURU- 560 060.                .... APPELLANT

[BY SRI. MANJUNATHA V RAYAPPA, ADVOCATE]

AND
SRI.KRISHNAPPA.M
SON OF MUNIHANUMAPPA,
AGED ABOUT 49 YEARS,
RESIDING AT QUARTERS
NO.74, BEHIND GANESHA TEMPLE,
BEL EMPLOYEES QUARTERS,
JALAHALLI,
BENGALURU- 560 013.
ALSO AT (OFFICE ADDRESS)
GENERAL MANAGER H.R.
BHARATH ELECTRONICS LTD.,
SRI. KRISHNAPPA.M
STAFF NO.206996
ROUTING/TRANSPORT/ES,
JALAHALLI, BENGALURU- 560 013.     ....RESPONDENT

[BY SRI. A.HANUMANTHAPPA, ADVOCATE]
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     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT
DATED 03.05.2018 PASSED BY THE LVIII A.C.M.M., MAYO
HALL UNIT, BANGALORE IN C.C.NO.58432/2016-ACQUITTING
THE RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 ON NEGOTIABLE INSTRUMENT ACT.

     THIS CRIMINAL APPEAL COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING, THIS DAY, THE COURT
DELIVERED THE FOLLOWING:


                        JUDGMENT

Learned Counsel for the appellant has filed a memo for

withdrawal. It is submitted that the matter has been settled

between the parties.

2. Memo is taken on record.

Appeal is dismissed as withdrawn.

Sd/-

JUDGE

GVP