Sri Rajendra Kumar vs Sri Gopala Swamy
2022 Latest Caselaw 8318 Kant

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 IN THE HIGH COURT OF KARNATAKA, BENGALURU

       DATED THIS THE 7TH DAY OF JUNE 2022

                      BEFORE

     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

        CRIMINAL APPEAL NO.995 OF 2022

BETWEEN:

SRI RAJENDRA KUMAR
S/O LATE ANANTHA PADMANABACHAR
AGED ABOUT 55 YEARS
RESIDING AT SURVEY NO.42
FARM HOUSE, GOLLAHALLI
NEAR GONNURU GATE
VIJAYAPURA HOBLI,
DEVANAHALLI TALUK
BENGALURU RURAL DIST - 562 135
                                        ... APPELLANT

(BY SRI.S.G.PARTHASARATHY, ADVOCATE)

AND:

1.     SRI GOPALA SWAMY
       S/O LATE SRINIVASAIAH
       AGED ABOUT 62 YEARS
       RESIDING AT SURVEY NO.42
       FARM HOUSE, GOLLAHALLI
       NEAR GONNURU GATE
       VIJAYAPURA HOBLI
       DEVANAHALLI TALUK
       BENGALURU RURAL DISTRICT - 562 135

2.     SRINIVAS
       S/O LATE RAMACHAR
       AGED ABOUT 50 YEARS
       RESIDING AT JOYTHI TRUST
       JAGAMAKOTTI
       SIDDHALAGHATTA TALUK - 562 135
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3.    SRIDHAR
      S/O LATE RAMACHAR
      AGED ABOUT 45 YEARS
      RESIDING AT JOYTHI TRUST
      JAGAMAKOTTI
      SIDDHALAGHATTA TALUK-562135
                                 ... RESPONDENTS

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378 (4) OF CR.P.C. PRAYING TO SET ASIDE THE ORDER
OF ACQUITTAL ORDER/JUDGMENT DATED 04.05.2022 IN
C.C.NO.151/2010 PASSED BY THE ADDITIONAL CIVIL
JUDGE AND J.M.F.C., DEVANAHALLI AND ETC.

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

                        ORDER

Office has raised an objection regarding

maintainability of the appeal.

2. The learned counsel appearing for the

appellant submits that he may be permitted to withdraw

the appeal, reserving the liberty to file an appeal before

the Sessions Court.

3. Liberty sought is granted. The appeal is

dismissed as withdrawn.

Sd/-

JUDGE PKN