M/S Shriram Transport Finance Co ... vs Mr Dilip, Major
2023 Latest Caselaw 6194 Kant

                                       -1-
                                                      NC: 2023:KHC:31067
                                                   CRL.A No. 365 of 2012




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 30TH DAY OF AUGUST, 2023

                                     BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO. 365 OF 2012 (A)


              BETWEEN:

              M/S SHRIRAM TRANSPORT
              FINANCE CO. LTD.,
              A PUBLIC LIMITED COMPANY,
              HAVING ITS REGISTERED OFFICE AT
              NO.123, ANGAPPA NAICKEN STREET,
              CHENNAI.
              HAVING ITS BRANCH OFF AT
              MANGALORE.
              REPRESENTED BY ITS POA,
              SRI. MADHUSUDAN M.R.,
              S/O. R.K. MANVI,
              AGED ABOUT 48 YEARS,
Digitally     NO.29/A, 2ND FLOOR, K.H. ROAD,
signed by N
UMA           BANGALORE - 560 027.
Location:                                                   ...APPELLANT
HIGH
COURT OF
KARNATAKA     (BY SRI. M. ASHOK KUMAR, ADVOCATE)

              AND:

              MR. DILIP, MAJOR,
              S/O. SRI. BAUNCHI,
              NEAR OLD POST OFFICE ROAD,
              SURATHKAL,
              MANGALORE.
                                                       ...RESPONDENT
              (BY SRI. K. SHASHIKANTH PRASAD, ADVOCATE)
                             -2-
                                        NC: 2023:KHC:31067
                                     CRL.A No. 365 of 2012




       THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) OF CODE OF CRIMINAL PROCEDURE PRAYING TO SET-
ASIDE THE ORDER DATED:20.01.2012 PASSED BY THE JMFC
(V COURT), MANGALORE IN C.C.NO.2643/2006-ACQUITTING
THE RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 OF THE NEGOTIABLE INSTRUMENTS
ACT.

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


                         JUDGMENT

Learned counsel for the appellant has filed a memo

for withdrawal of the appeal. The same is taken on record.

Perused the said memo. Being satisfied, the Criminal

Appeal stands dismissed as withdrawn.

Sd/-

JUDGE

SNC