Sri. Jayachamaraja Credit ... vs Sri. Vasu. M
2022 Latest Caselaw 10263 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 04TH DAY OF JULY 2022

                        BEFORE:

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

            CRIMINAL APPEAL NO.774 OF 2019

BETWEEN:

SRI. JAYACHAMARAJA CREDIT
CO-OPERATIVE SOCIETY LTD.,
NO.21/1, SRI. LAKSHMI VENKATASWARA
TEMPLE STREET, MATADAHALLI,
BANGALORE -560 032.
REPRESENTED BY
ITS C.E.O (CHIEF EXECUTIVE OFFICER)
NAGARAJ
S/O RANGAPPA
AGED ABOUT 41 YEARS.
                                                ...   APPELLANT
[BY SRI. MURARI MOUNI K.M., ADVOCATE]

AND:

SRI. VASU.M
S/O P.MURUGESHAN
AGED ABOUT 58 YEARS
R/AT NO.2, 4TH CROSS,
RAMAKKA BLOCK,
MUDDAMMA GARDEN
BENSON TOWN,
BANGALORE-560 046.
                                          ...     RESPONDENT
                          ***

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION.378(4)
CR.P.C., PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT
DATED 01.03.2019 PASSED BY THE XXVI A.C.M.M., BANGALORE IN
C.C.NO.4258/2018-ACQUITTING THE RESPONDENTS/ACCUSED
FOR THE OFFENCE P/U/S 138 OF THE N.I ACT. AND ETC.

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

The learned counsel for the appellant/complainant

has filed a memo seeking withdrawal of the Appeal, stating

that the dispute between the parties has been amicably

settled and therefore, the appellant is not interested to

prosecute the appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

In view of dismissal of the appeal,

I.A. No.1/2019 is disposed of.

Sd/-

JUDGE

DS/VS