Sri Shivananda Naik vs Jagan A S
2022 Latest Caselaw 12619 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 27TH DAY OF OCTOBER, 2022

                          BEFORE

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

           CRIMINAL APPEAL NO.1765 OF 2018


BETWEEN:

SRI. SHIVANANDA NAIK
S/O MAHABALESHWARA NAIK,
AGED ABOUT 52 YEARS,
RESIDING AT NO.37,
BANASHANKARI NILAYA,
6TH CROSS, 2ND MAIN,
BAHUBALI NAGAR,
JALAHALLI,
BANGALORE - 560 013.
                                    ...COMPLAINANT/APPELLANT

(BY SRI. JAIRAJ G., ADVOCATE)

AND

JAGAN A.S.,
AGED ABOUT 38 YEARS,
QUARTERS NO.P-24/6,
CQAE COMPLEX,
MES ROAD,
YESHWANTHPUR POST,
BANGALORE - 560 022.
                                      ...ACCUSED/RESPONDENT

(SERVED)

      THIS CRIMINAL APPEAL FILED U/S 378(4) CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT DATED 06.09.2018 PASSED BY THE
XIII A.C.M.M., BANGALORE IN C.C. NO.8044/2017 - ACQUITTING
THE RESPONDENT/ ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I
ACT.
       THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
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                      JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to withdraw the appeal as the matter is

amicably settled.

In view of the same, appeal is dismissed as withdrawn.

The bailable warrant issued against Respondent is

recalled.

Sd/-

JUDGE

LL