Sri. M T Kishan vs Sri. Krishna D Proprietor
2021 Latest Caselaw 1591 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 18TH DAY OF FEBRUARY, 2021

                         BEFORE

 THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

         CRIMINAL APPEAL NO.150 OF 2018 (A)

BETWEEN:

SRI. M T KISHAN,
S/O M M THIMMAIAH,
AGED ABOUT 37 YEARS,
R/O MADE VILLAGE AND POST,
MADIKERI TALUK,
KODAGU DISTRICT.                             ...APPELLANT

(BY SRI RAJARAM SOORYAMBAIL, ADVOCATE)

AND:

SRI. KRISHNA D PROPRIETOR,
K B N ASSOCIATES D - 1 FIRST FLOOR,
AGED MAJOR,
PAVITHRA PARADISE 6TH MAIN,
6TH F CROSS, KAGGADASAPURA,
C V RAMANAGARA,
BANGALORE - 93.                            ...RESPONDENT
                            ****

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED 23.11.2017
PASSED BY THE ADDITIONAL CIVIL JUDGE AND JMFC, MADIKERI
IN C.C.NO.1387/2015 - ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I.ACT.
                                 2


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

                            JUDGMENT

Learned counsel for the appellant has filed a memo for

withdrawal of the appeal.

2. It is submitted that the matter has been settled

amicably between the appellant and respondent.

3. In view of the submission of learned counsel for the

appellant, memo is placed on record.

4. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

BSR