Sri. Rajesh Anchan vs Mr. Vasanth Poojari
2022 Latest Caselaw 12859 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 4TH DAY OF NOVEMBER, 2022

                          BEFORE

            THE HON'BLE MS.JUSTICE J.M.KHAZI

           CRIMINAL APPEAL NO.1125 OF 2019

BETWEEN:

SRI. RAJESH ANCHAN
S/O B.N.BANGERA,
AGED ABOUT 48 YEARS,
R/AT ANNAPPA,
2ND CROSS, KAIBATLU
KADRI,
MANGALORE - 575 002.
                                   ... COMPLAINANT/APPELLANT

(BY SRI. SANJAY YADAV B, ADVOCATE)

AND:

MR. VASANTH POOJARI
S/O RAMAPPA POOJARI,
R/A. JALLIGUDDA POST,
BAJAL,
MANGALORE - 575 007.
                                     ...ACCUSED/RESPONDENT

(BY SRI. ANAND RAMA K, ADVOCATE)

       THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO SET ASIDE THE
IMPUGNED     JUDGMENT    AND       ORDER    DATED   01.04.2019
PASSED BY THE HON'BLE IV ADDL. CIVIL JUDGE AND JMFC,
MANGALORE     IN   CC   NO.220/2014        AND   CONVICT   THE
RESPONDENT, IN THE INTEREST OF JUSTICE.
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    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                     JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal as the matter

is settled between the parties.

The aforesaid memo is taken on record.

In view of the aforesaid memo, appeal is dismissed

as withdrawn.

Sd/-

JUDGE

MDS