Smt. Renukamma vs Sri A Venkata Reddy
2022 Latest Caselaw 11085 Kant

                          1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 22ND DAY OF JULY 2022

                       BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

         CRIMINAL APPEAL NO.1474 OF 2016


BETWEEN:
SMT. RENUKAMMA
W/O C.SHIVANNA,
AGED ABOUT 35 YEARS
R/AT, THYAVAKANAHALLI-VILLAGE,
BIDARAGUPPA-POST,
SARJAPURA-HOBLI,
ANEKAL TALUK,
BANGALORE DISTRICT-562107
                                       ... APPELLANT
(BY SRI. M.NARAYANA REDDY, ADVOCATE)


AND:

SRI. A.VENKATA REDDY
S/O ASHWATH REDDY
AGED ABOUT 41 YEARS,
R/AT, B.MUDAGANAPALLI-VILLAGE,
DEVARAPALLI-POST,
BAGALUR-VIA,
HOSUR TALUK,
KRISHNAGIRI DISTRICT,
TAMIL NADU-635103
                                   ... RESPONDENT

(BY SRI.K.S.MALLIKARJUNA REDDY, ADVOCATE)

                        ***
                            2

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) CR.P.C, PRAYING TO SET ASIDE THE JUDGMENT AND
ORDER DATED 19.11.2015 PASSED BY THE PRL. CIVIL JUDGE
AND JMFC, ANEKAL IN C.C.NO.1254/2011 ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 OF N.I. ACT.

      THIS CRIMINAL APPEAL IS COMING ON FOR ORDERS
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING;

                      JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Memo is placed on record.

Appeal is dismissed as withdrawn.

SD/-

JUDGE

VS