K.V. Lokeshappa vs Jagamohandas
2022 Latest Caselaw 3180 Kant

                                       CRL.A.No.374/2017

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 23RD DAY OF FEBRUARY 2022

                       BEFORE

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

         CRIMINAL APPEAL NO.374/2017

BETWEEN:

K.V.LOKESHAPPA
S/O K.C.VEERANNA
AGED ABOUT 56 YEARS
BUSINESSMAN & AGRICULTURIST
R/OF SHIVANANDA COLONY
ARSIKERE CITY
HASSAN DISTRICT - 573 103
                                          ... APPELLANT
(BY SRI A.V.GANGADHARAPPA, ADVOCATE)
AND:

JAGAMOHANDAS
S/O RANGASWAMY
AGED ABOUT 48 YEARS
SHANUBHOGARA BEEDHI
ARSIKERE CITY
HASSAN DISTRICT - 573 103
                                        ... RESPONDENT
(BY SRI K.SRIDHAR, ADVOCATE)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT AND
ORDER DATED 22.09.2016 PASSED BY THE SENIOR CIVIL
JUDGE AND JMFC, ARASIKERE IN C.C.NO.270/2014 -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I. ACT.
                                           CRL.A.No.374/2017

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

                       JUDGMENT

Learned counsel for the appellant on instruction

submits that the appellant is not interested in prosecuting

the appeal.

Recording the submission, the appeal is dismissed as

not pressed.

Sd/-

JUDGE pgg