Sri.H.N.Chandru vs Sri.Kudlu Ramakrishna
2022 Latest Caselaw 2208 Kant

                                        CRL.A.No.280/2016

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 10TH DAY OF FEBRUARY 2022

                          BEFORE

      THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

         CRIMINAL APPEAL NO.280/2016
BETWEEN:

SRI H.N. CHANDRU
S/O K.NANJAPPA
OCCUPATION-BUSINESS
AGED ABOUT 56 YEARS
R/AT NO.6, H.V.LANE
1ST CROSS, 1ST MAIN
PARVATHIPURA
BANGALORE - 560 004
                                           ... APPELLANT
(BY SRI. SATISH V., ADVOCATE)

AND

SRI. KUDLU RAMAKRISHNA
S/O HOOVAPPAGOWDA
AGED ABOUT 57 YEARS
NO.52, 2ND MAIN ROAD
BIKASIPURA, ISRO LAYOUT
BANGALORE - 560 078
                                         ... RESPONDENT
(BY SRI. M.B.RAVIKUMAR, ADVOCATE)

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C. PRAYING TO SET ASIDE THE ORDER DATED
14.12.2015 PASSED BY XXII ADDITIONAL C.M.M., BENGALURU
IN      C.C.NO.6894/2015      -      ACQUITTING     THE
RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 OF N.I. ACT.
                                                CRL.A.No.280/2016

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

                       JUDGMENT

Learned counsel for the appellant and

respondent are present. The appellant is duly

identified by his counsel.

2. Both counsel submit joint memo reporting

that the parties have settled their matter before the

trial Court in C.C.No.5913/2015. Along with memo,

copy of the joint memo filed in C.C.No.5913/2015,

copy of the order sheet in C.C.No.5913/2015 are filed.

3. The said records show that there were in all

three complaints between the appellant and the

respondent. The records further show that in

C.C.No.5913/2015, matter was referred to Lok-Adalat

and parties settled their cases in Lok-Adalat.

4. As per the terms of the said settlement, the

appellant has to withdraw this appeal and the CRL.A.No.280/2016

respondent has to co-operate with the appellant for

quashing of C.C.No.36709/2021 on the file of XXX

A.C.M.M., Bengaluru.

Recording the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

pgg