Smt Latha N C vs Smt Puttamma
2022 Latest Caselaw 7401 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 24TH DAY OF MAY, 2022

                      BEFORE

   THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

         CRIMINAL APPEAL NO.957 OF 2018

BETWEEN:

SMT. LATHA N.C
W/O D.G. DHARMAPAL,
AGED ABOUT 31 YEARS,
NO.2, 9TH B CROSS,
2ND MAIN ROAD,
RAMAKRISHNAPPA LAYOUT,
NAGARABHAVI 2ND STAGE,
BANGALURU - 560 091.
                                     ... APPELLANT

(BY SMT. JEXLIN SHREYA FOR
    SRI. HARISH PRABHU.S, ADVOCATES) (PH)

AND:

SMT. PUTTAMMA
W/O LATE SHIVANANJAPPA,
AGED 40 YEARS,
R/A NO.28, RAMASANDRA VILLAGE,
SULIKERE GRAMA PANCHAYAT,
KENGERI HOBLI,,
BENGALURU SOUTH TALUK,
BENGALURU - 560 060.

                                       ... RESPONDENT

(SERVED, UNREPRESENTED)

     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) CR.P.C PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT DATED 31.03.2018 PASSED BY THE XXII
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ADDL.C.M.M.,    BENGALURU IN  C.C.NO.8890/2017  -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT.

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

                      JUDGMENT

The Learned counsel appearing for appellant has filed a

memo seeking withdrawal of the appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

SD/-

JUDGE

LL