M/S Shriram Transport Finance Co. ... vs Basavaraj Mathad S/O. ...
2022 Latest Caselaw 9854 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

          DATED THIS THE 28TH DAY OF JUNE 2022

                           BEFORE

           THE HON'BLE MR.JUSTICE K. NATARAJAN

              CRIMINAL APPEAL NO.2850/2012

BETWEEN

M/S SHRIRAM TRANSPORT FINANCE CO. LTD.,
A COMPANY REGISTERED UNDER
THE INDIAN COMPANIES ACT
HAVING ITS REGISTERED OFFICE AT MUMBAI,
BRANCH OFFICE AT RAJAPUR SKIES,
OPP. JAYARAM HOSPITAL, COLLEGE ROAD,
HOSPET, DIST: BELLARY
R/BY ITS AUTHORISED SIGNATORY AND
CONSTITUTED ATTORNEY
MR. NAGARAJA MASANGI S/O. GUDDAPPA,
AGED ABOUT 36 YEARS,
OCCPATION: SENIOR PRODUCT EXECUTIVE,
RESIDENT OF DHARWAD.
                                                      .....APPELLANT
(BY SRI SOURABH HEGDE, ADV. FOR
SRI SHREEVATSA HEGDE, ADV. & SRI A.S. HABIB, ADV.)

AND

BASAVARAJ MATHAD S/O. MRUTHUNJAYA,
AGE: 44 YEARS, OCC: BUSINESS,
R/O. LAKAMAPUR VILLAGE, YELBURGA TALUKA,
KOPPAL DISTRICT.
                                                     .....RESPONDENT
(BY SRI SRINAND A. PACHCHAPURE, ADV. &
SRI F.V. PATIL, ADV.)
                                   2




      THIS CRIMINAL APPEAL IS FILED U/S 378(4) OF CR.P.C. SEEKING
TO SET ASIDE THE JUDGMENT AND ORDER OF ACQUITTAL DATED
02.08.2012 PASSED BY THE FAST TRACK COURT-III, HOSPET, IN
CRL.A.NO.56/2012 AND CONVICT THE RESPONDENT FOR AN OFFENCES
P/U/S 138 OF NI ACT, BY RESTORING THE ORDER OF CONVICTION
DATED 16.04.2012 PASSED BY THE ADDL. CIVIL JUDGE & JMFC, HOSPET,
IN C.C.NO.2934/2007.

     THIS PETITION COMING ON FOR FINAL HEARING THIS DAY, THE
COURT MADE THE FOLLOWING:

                               ORDER

Learned counsel for appellant submits that the dispute

between the parties has been settled out of the Court. Hence, the

appellant will not press the appeal.

The submission is placed on record. Accordingly, the appeal

is dismissed as not pressed.

Sd/-

JUDGE

Naa