Sri. R. Anand Mohan Reddy vs Sri. Chandra M
2021 Latest Caselaw 2683 Kant

                             :1:



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 7TH DAY OF JULY, 2021

                        BEFORE

      THE HON'BLE MR.JUSTICE K.SOMASHEKAR

         CRIMINAL PETITION NO. 975 OF 2020

BETWEEN
Sri. R. Anand Mohan Reddy
S/o Reddappa Reddy
Aged 40 years
R/at. No.6, Cavery Street
Basavanagar
Bangalore - 560037.
                                             ... Petitioner
(By Sri. Hemanth Kumar D - Advocate)

AND
Sri. Chandra M
S/o Late Narasimhapp
Aged about 56 yeas
R/at No.196, 100 Feet Road
New Binnamangala
Indiranagar
Bangalore - 560 038.
                                           ... Respondent

      This Criminal Petition is filed under Section 482 of
the Code of Criminal Procedure, praying to quash the
order dated 04.11.2019 passed by the LVI-Addl. City Civil
and Sessions Judge at Bengaluru in Crl.A.No.1840/2019,
in so far as setting aside the order of suspension of
sentence dated 03.09.2019 passed by the aforesaid court.
                                 :2:



      This Criminal Petition coming on for Orders through
video conference this day, the court made the following:


                           ORDER

Learned counsel Shri Hemanth Kumar D for the

petitioner appears through video conferencing and

submits that the petitioner herein is an accused before the

Trial Court in C.C.No.51305/2014 and this case has

ended in conviction by the Trial Court in its order dated

26.07.2019 for offences under Section 138 of the NI Act.

2. Subsequent to rendering the judgment of

conviction and order of sentence, the petitioner herein /

accused had preferred an appeal before the First Appellate

Court in Crl.A.No.1840/2019 and during the pendency of

the appeal, both the parties have settled their disputes

relating to the offences under Section 138 of the NI Act

and accordingly, the aforesaid appeal has been ended in

disposal by order dated 12.11.2020. Therefore, this

petition does not survive for consideration to proceed

further.

3. This submission of the learned counsel for the

petitioner is placed on record. Accordingly, this petition is

dismissed as having become infructuous.

4. In the meanwhile, learned counsel for the

petitioner is directed to file a memo to that effect, for the

purpose of reference in this matter.

Sd/-

JUDGE

KS