M/S Shriram Transport Finance ... vs James S/O Arogyaswamy
2021 Latest Caselaw 532 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.100280 OF 2015
BETWEEN
M/S. SHRIRAM TRANSPORT FINANCE CO.LTD.
A COMPANY REGISTERED UNDER
THE INDIAN COMPANIES ACT
HAVING ITS REGISTERED OFFICE AT CHENNAI
AND BRANCH OFFICE AT III FLOOR,
RAJAPUR COMPLEX,
OPP DR. JAYARAM HOSPITAL,
COLLEGE ROAD HOSPET, BELLARI DISTRICT,
THROUGH ITS FIELD EXECUTIVE AND
POWER OF ATTORNEY HOLDER,
G KRISHNA MURTHY S/O DEVAREDDYGOUDA
AGED ABOUT 35 YEARS, OCC SERVICE
AS FIELD EXECUTIVE,
R/O. HOSPET, BELLARY DISTRICT.
                                           ...APPELLANT
(BY SRI. SHREEVATSA HEGDE, ADV.,)

AND
JAMES S/O AROGYASWAMY
AGE MAJOR, OCC BUSINESS
R/O: PAPINAYAKANAHALLI
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.1898/2013 AND
CONVICT THE RESPONDENT FOR THE OFFENCE 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 The appeal is dismissed as withdrawn.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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