Sri Rangaraju Balaji vs Sri V Harikrishnan
2023 Latest Caselaw 5680 Kant

                                            -1-
                                                      NC: 2023:KHC:29137
                                                   CRL.A No. 107 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 17TH DAY OF AUGUST, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO.107 OF 2023 (A)


              BETWEEN:

              SRI. RANGARAJU BALAJI,
              S/O. LATE A. RANGARAJU,
              AGED ABOUT 44 YEARS,
              R/AT NO.428, 3RD CROSS,
              CHIKKAMARANAHALLI,
              NEW BEL ROAD,
              MSRIT POST, DEVASANDRA,
              BENGALURU - 560 054.
              ([email protected])
                                                            ...APPELLANT
              (BY SRI. K. KISHAN DUTT, ADVOCATE)

              AND:
Digitally
signed by N
UMA           SRI. V. HARIKRISHNAN,
Location:
HIGH
COURT OF
              S/O. LATE VENKATARAMANA,
KARNATAKA     AGED ABOUT 51 YEARS,
              R/AT NO.10, RAMAN STREET,
              ARCOT, VELLORE DISTRICT,
              TAMIL NADU - 632 503.
              OFFICE AT:
              SRI HARI CARS,
              MARUTHI AUTHORISED SERVICE STATION,
              NO.18, ARNI ROAD, ARCOT,
              VELLORE DISTRICT,
              TAMIL NADU - 632 503.
                                                          ...RESPONDENT
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                                                  NC: 2023:KHC:29137
                                               CRL.A No. 107 of 2023




      THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C PRAYING TO
A.   QUASH    AND     SET   ASIDE      THE    IMPUGNED    JUDGMENT
C.C.NO.31497/2018        DATED   05.12.2022          PASSED   BY   THE
HONBLE       XVIII       ADDITIONAL          CHIEF     METROPOLITAN
MAGISTRATE BENGALURU AND CONSEQUENTLY CONVICT THE
ACCUSED/RESPONDENT BY IMPOSING MAXIMUM FINE AND BY
ALSO AWARDING SUBSTANTIAL SENTENCE OF IMPRISONMENT
OF TWO YEARS AS PROVIDED UNDER LAW, ALTERNATIVELY.

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

                            JUDGMENT

1. Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal.

2. Perused the averments made in the memo. The same

is taken on record.

3. The criminal appeal is dismissed as withdrawn.

4. In view of disposal of the main appeal, the I.A. do not

survive for consideration.

Sd/-

JUDGE SNC