Madaiah vs Doddegowda @ Papanna
2021 Latest Caselaw 1412 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH DAY OF JANUARY, 2021

                          BEFORE

  THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

           CRIMINAL APPEAL NO.1669 OF 2019
BETWEEN:

MADAIAH,
S/O. LINGAIAH,
AGED ABOUT 60 YEARS,
R/AT NO. 61/88, 39TH CROSS,
EAST END B MAIN ROAD,
JAYANAGAR 9TH BLOCK,
BENGALURU-560 069.                          ...APPELLANT

(BY SRI KRISHNAMOORTHY D, ADVOCATE)

AND:

DODDEGOWDA @ PAPANNA,
S/O. MUDDEGOWDA,
AGED ABOUT 60 YEARS,
R/AT. NO.15, 2ND CROSS,
ZINK LANE,
BADRAVATHI-577301.                        ...RESPONDENT
                              ****

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
DATED 30.11.2018 PASSED BY THE XII ADDITIONAL AND XXXVII
ADDL.C.M.M., BENGALURU IN C.C.NO.17751/2016 - 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, wherein it is stated that the parties have settled

their dispute amicably.

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

appellant, memo is placed on record.

3. Appeal is dismissed as not pressed.

Sd/-

JUDGE

BSR