Sha Ashok Nathmalji vs Basavantappa Guddappa ...
2021 Latest Caselaw 3032 Kant

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             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

          DATED THIS THE 28TH DAY OF JULY, 2021

                          BEFORE

      THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

           CRIMINAL APPEAL NO.100464 OF 2019

BETWEEN
SHA ASHOK NATHMALJI
AGE: 57 YEARS, OCC: AGRICULTURE,
R/O: GANDHI NAGAR, BYADAGI,
TQ: BYADAGI, DIST: HAVERI.
                                               ...APPELLANT

(BY SRI. F V PATIL, ADVOCATE)

AND
BASAVANTAPPA GUDDAPPA GONEMMANAVAR
AGE: 54 YEARS, OCC: AGRICULTURE,
R/O: GANDHI NAGAR, BYADAGI,
TQ: BYADAGI, DIST: HAVERI.
                                             ...RESPONDENT

(NOTICE SERVED BUT UNREPRESENTED)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT OF
ACQUITTAL DATED 04.10.2019 PASSED BY THE COURT OF II
ADDITIONAL    DISTRICT   AND     SESSIONS   JUDGE,   HAVERI
(SITTING AT RANEBENNUR) IN CRIMINAL APPEAL NO.68/2014
BY ALLOWING THE APPEAL.


      THIS APPEAL COMING ON FOR ADMISSION THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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                          JUDGMENT

Heard the learned counsel for the appellant.

The appellant has also filed an affidavit stating that

he had filed a complaint under Section 200 of Cr.P.C., for

the offence punishable under Section 138 of the Negotiable

Instruments Act before the Trial Court wherein the

respondent herein was convicted and the same was

challenged by the respondent herein in Criminal Appeal

No.68/2014 wherein he was acquitted by setting aside the

order of conviction. The same is challenged by the

appellant herein in this appeal and now he has

compromised the matter with the respondent herein and

they have settled the dispute amicably. Hence, affidavit is

filed to withdraw the present appeal.

The affidavit is placed on record.

In view of the affidavit filed, the above appeal is

dismissed as withdrawn.

Sd/-

JUDGE yan