Shriram Transport Finance ... vs Mr.Subhash S/O Laxmappa ...
2021 Latest Caselaw 3305 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

        DATED THIS THE 6TH DAY OF SEPTEMBER, 2021

                         BEFORE

       THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

             CRIMINAL APPEAL NO.100480/2019

BETWEEN:

SHRIRAM TRANSPORT FINANCE CO.LTD.,
(REPRESENTED BY ITS AUTHORISED OFFICER)
SHRI. IRANNA S/O SHIVAPUTRAPPA BADAGI
AGE.41 YEARS, OCC. EMPLOYEE
ADDRESS: BR. OFF. AT: 2 FLOOR, DHAMANEKAR MANSION
ABOVE JAGAJAMPI SHOW ROOM
OPP. CIVIL HOSPITA, DR. B.R. AMBEDKAR ROAD
BELAGAVI-590001
                                           ...APPELLANT

(BY SRI.SHREEVATSA HEGDE & SRI.SOURABH HEGDE, ADVS)

AND:

MR.SUBHASH S/O LAXMAPPA SONAVALKAR
AGE.45 YEARS, OCC. BUSINESS
R/O A/P MUUDALAGI, TQ. GOKAK
DIST. BELAGAVI, PIN-591312
                                           ...RESPONDENT

      THIS APPEAL IS FILED UNDER SECTION 378 (3) OF
CR.P.C., SEEKING TO SET AISDE THE IMPUGNED JUDGMENT
DATED 18/09/2019 PASSED BY THE VII JMFC, BELAGAVI IN
C.C.NO.589/2017 AND CONVICT THE RESPONDENT/ACCUSED
FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF
N.I.ACT.

     THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                                2




                         JUDGMENT

The learned counsel for the appellant has filed a

memo stating that respondent has satisfied the claim of

the appellant and as such, he is not interested in

prosecuting the matter any further and sought for

withdrawal of the appeal.

Memo is placed on record.

The appellant is permitted to withdraw the appeal

and the appeal is dismissed as withdrawn.

Sd/-

JUDGE

MBS/-