M/S Shriram Transport Finance ... vs A Francies S/O Arogyaswamy
2021 Latest Caselaw 531 Kant

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           IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

      DATED THIS THE 08TH DAY OF JANUARY 2021

                           BEFORE

      THE HON'BLE MR. JUSTICE P. KRISHNA BHAT


                CRL.A.NO.100282 OF 2015
BETWEEN

M/S. SHRIRAM TRANSPORT FINANCE CO.LTD.
HAVING REGISTERED OFFICE AT CHENNAI
AND BRANCH OFFICE AT III FLOOR,
RAJAPUR SKIES, OPP DR. JAYARAM HOSPITAL,
COLLEGE ROAD, HOSPET, BELLARY DISTRICT,
REP BY ITS EMPLOYEE AND AUTHORIZED SIGNATORY,
MR. KRISHNA MURTHY G S/O DEVAREDDYGOUDA
AGED ABOUT:35 YEARS, HINDU,
R/O:HOSPET, BELLARY DISTRICT.

                                            ...APPELLANT

(BY SRI. SHREEVATSA HEGDE, ADV.,)

AND

A FRANCIES S/O AROGYASWAMY
AGE: MAJOR, OCC: BUSINESS
R/O: JYOTHI NAGAR, POST P.K.HALLI
TQ: HOSPET, DIST: BELLARY

                                           ...RESPONDENT

(BY SRI. SRINIVAS B NAIK, ADV.,)
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      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
ACQUITTAL DATED 05.10.2015 PASSED BY THE ADDITIONAL CIVIL
JUDGE AND JMFC COURT, HOSPET IN C.C.NO.1559/2012 AND
CONVICT THE RESPONDENT FOR THE OFFENCES PUNISHABLE
UNDER SECTION 138 OF THE NEGOTIABLE INSTRUMENTS ACT.

      THIS CRIMINAL APPEAL COMING ON FOR HEARING THIS

DAY, THE COURT MADE THE FOLLOWING:


                          JUDGMENT

Learned counsel for the appellant flies a memo

seeking to withdraw the appeal.

2. Memo is accepted.

3. The appeal is dismissed as withdrawn.

Sd/-

JUDGE

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