Mahaboob vs Akbarbasha S/O Ismailsab ...
2022 Latest Caselaw 12573 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

      DATED THIS THE 19TH DAY OF OCTOBER 2022

                        BEFORE

      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

          CRIMINAL APPEAL No.200226/2021

BETWEEN

MAHIBOOB S/O ALLABAKSH NAIKODI
AGE: 42 YEARS, OCC:TEACHER
R/O KALAKERI, TQ.SINDAGI
DIST.VIJAYAPURA.
                                          ...APPELLANT

(BY SRI. GANESH NAIK, ADVOCATE)


AND

AKBARBASHA S/O ISMAILSAB BADEMMAGOL
AGE: 34 YEARS, OCC: BUSINESS
R/O KALAKERI, TQ.SINDAGI
DIST.VIJAYAPURA.
                                         ...RESPONDENT

(BY SRI. S.S.MAMADAPUR, ADVOCATE)


      THIS CRIMINAL APPEAL IS FILED UNDER        SECTION
378(4) OF CR.P.C. PRAYING TO ALLOW THIS APPEAL BY
SETTING   ASIDE   THE   JUDGMENT   AND   ORDER    DATED
01.09.2021 PASSED BY THE COURT OF III ADDL. SESSIONS
JUDGE, VIJAYAPURA IN CRL.A.NO.61/2018 AND TO GRANT
COST OF APPEAL AND THEREBY CONFIRM THE JUDGMENT AND
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ORDER DATED 24.08.2018 PASSED BY THE SENIOR CIVIL
JUDGE AND JMFC, SINDAGI IN C.C.NO.418/2017 AND TO
FURTHER     GRANT   ANY    OTHER   RELIEF   TO    WHICH   THE
APPELLANT    IS   FOUND    ENTITLED   IN    THE   FACTS   AND
CIRCUMSTANCES OF THE CASE.


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


                          JUDGMENT

The learned counsel for the appellant has filed a

memo seeking permission to withdraw the appeal on the

ground that the parties have mutually resolved their

differences and compromised the matter.

Both the parties are present before the Court.

The memo is placed on record.

The appeal is dismissed as withdrawn.

Sd/-

JUDGE sdu