Sri. Yashas Nagaraja G.R vs Sri Shivaprasad S.R
2022 Latest Caselaw 10871 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.721 OF 2017
BETWEEN

SRI. YASHAS NAGARAJA G.R.
S/O. LATE RANGASWAMY,
AGED ABOUT 45 YEARS,
RESIDING AT NO.684, 61ST CROSS,
5TH BLOCK, RAJAJINAGAR,
BANGALORE - 560 010.                    ... APPELLANT

[BY SRI. R. NANDAN, ADVOCATE]

AND

SRI. SHIVAPRASAD S.R.
S/O. REVANNA,
AGED ABOUT 54 YEARS,
RESIDING AT NO.763,
60TH CROSS, 17TH 'A' MAIN,
5TH BLOCK, RAJAJINAGAR,
BANGALORE - 560 010.                   ... RESPONDENT

[BY SRI. SHRIKANTH B., ADVOCATE]

                              ***

      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C., PRAYING TO SET ASIDE THE ORDER DATED 03.03.2017
PASSED BY THE XIX A.C.M.M., BENGALURU IN C.C. NO.4298/2014,
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT.

     THIS CRIMINAL APPEAL COMING ON FOR HEARING,
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
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                       JUDGMENT

Learned counsel for appellant has filed a memo for

dismissing the appeal as withdrawn, stating that the

matter has been settled amicably between the parties.

2. Memo is placed on record.

Appeal is dismissed as withdrawn.

SD/-

JUDGE

HB/-