Sri M Prakash vs Sri P K S Thangal
2022 Latest Caselaw 10870 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 15TH DAY OF JULY, 2022

                          BEFORE

       THE HON'BLE MR.JUSTICE MOHAMMAD NAWAZ

            CRIMINAL APPEAL No.894 OF 2016

BETWEEN:

SRI. M. PRAKASH
S/O. MUNISWAMAPPA,
AGED ABOUT 46 YEARS,
R/AT NO.244, 26/5,
RAJIV GANDHI ROAD, JARAGANAHALLI,
J.P. NAGAR, VI PHASE,
BANGALORE - 560 078.                         ...   APPELLANT

[BY SRI. VASUDEVA IYENGAR K.T., ADVOCATE]

AND:

SRI. P.K.S. THANGAL
AGED ABOUT 59 YEARS,
R/AT BADHUSHA MANZIL,
BO.14, 4TH CROSS, KAVERI NAGAR,
BANASHANKARI II STAGE,
BANGALORE - 560 070.                        ... RESPONDENT

[BY SRI. R.V. SHIVANANDA REDDY, ADVOCATE]

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      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT DATED
09.11.2015 IN C.C. NO.419/2014, ON THE FILE OF THE XVI
A.C.M.M.,    BANGALORE     AND     TO    CONVICT      THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I. ACT.
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      THIS CRIMINAL APPEAL COMING ON FOR FURTHER
HEARING, THROUGH VIDEO CONFERENCE/PHYSICAL HEARING,
THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

A memo has been submitted to the Court by the

learned counsel for the appellant praying for dismissal of

the appeal stating that the matter has been settled out of

Court.

2. It is stated that as per the settlement arrived

at, the appellant/complainant has received `1,10,000/-

[Rupees One Lakh Ten Thousand only] from the

respondent/accused.

3. Both the parties are present before the Court.

4. Memo is placed on record.

In view of the settlement, the appeal is dismissed.

SD/-

JUDGE

Ksm*