Smt M Pushpa vs Smt H N Suma
2021 Latest Caselaw 1775 Kant

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 17TH DAY OF MARCH, 2021

                         BEFORE

   THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

         CRIMINAL APPEAL NO.1324 OF 2011 (A)

BETWEEN:

SMT M PUSHPA,
W/O LT M NARAYANAPPA,
AGED ABOUT 52 YEARS,
R/A NO.18,
SRI RANGANATHA NILATA,
BEHIND B T S GARAGE,
IIND MAIN ROAD,
VIJAYA NAGAR,
BANGALORE-560040.                            ...APPELLANT

(BY SRI K RANGANATHAPPA & C SRINIVASA AND
 SMT.M VIJAYALAKSHMI, ADVOCATES)

AND:

SMT H N SUMA,
W/O RAVI SUNDER,
AGED ABOUT 38 YEARS,
R/A NO.16/3,
SUBBANNA GARDEN,
7TH CROSS, 7TH MAIN,
VIJAYANAGAR,
BANGALORE-560040.                           ...RESPONDENT

(BY SRI S R SREEPRASAD AND J RAVISUNDAR, ADVOCATES)
                                  2


     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
DATED: 23.09.2011 PASSED BY THE XVI ADDL. CMM, BANGALORE
IN      C.C.NO.18265/2008     -      ACQUITTING      THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.ACT.

     THIS APPEAL COMING ON FOR HEARING THIS DAY, THE
COURT DELIVERED THE FOLLOWING THROUGH PHYSICAL
HEARING:

                             JUDGMENT

Appellant is present before the Court.

2. Learned counsel for the appellant has filed a memo for

withdrawal of the appeal, wherein it is stated that the appellant

does not press the appeal.

3. In view of submission of the appellant as well as the

learned counsel for the appellant, memo is placed on record.

4. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

BSR