Dr. A Divakar Rao vs U Nagendra Rao
2021 Latest Caselaw 3737 Kant

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        IN THE HIGH COURT OF KARNATAKA
                 AT BENGALURU

  DATED THIS THE 9TH DAY OF NOVEMBER, 2021

                            BEFORE:

 THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

        CRIMINAL APPEAL NO.911 OF 2017
BETWEEN:

DR. A.DIVAKAR RAO
S/O A.V.RAO
AGED 62 YEARS
501, ALBUQUERQUE HOUSE
MANGALADEVI TEMPLE ROAD
PANDESHWAR
MANGALURU - 575 001
DAKSHINA KANNADA                                  ...   APPELLANT

[BY SRI BHASKAR.K, ADVOCATE]

AND:

U.NAGENDRA RAO
S/O U.RAMA RAO
AGED 47 YEARS
AVR LEELA TECHNO TRADERS
GANESH MAHAL COMPLEX
K.S.RAO ROAD
MANGALURU - 575 001                         ...     RESPONDENT

[BY SRI ISMAIL, ADVOCATE]
                              ***

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
22.04.2017 PASSED BY THE J.M.F.C. (V COURT), MANGALURU, D.K.,
IN C.C.NO.649/2016 - ACQUITTING THE RESPONDENT /ACCUSED FOR
THE OFFENCE P/U/S 138 OF N.I.ACT.

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

The learned counsel for appellant has filed a memo seeking

withdrawal of appeal on the ground that the matter has been

settled between the parties.

2. Memo is placed on record.

3. Appeal is dismissed as withdrawn.

Sd/-

JUDGE

HB/-