Smt. J.E. Hema vs Sri Shivanandappa
2023 Latest Caselaw 9078 Kant

Karnataka High Court

Smt. J.E. Hema vs Sri Shivanandappa on 1 December, 2023

                                             -1-
                                                        NC: 2023:KHC:43299
                                                       CRL.A No. 36 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 1ST DAY OF DECEMBER, 2023

                                           BEFORE

                           THE HON'BLE MR JUSTICE G BASAVARAJA

                              CRIMINAL APPEAL NO. 36 OF 2014

                   BETWEEN:

                   SMT. J.E. HEMA
                   W/O JAYANATH,
                   (JAINATH)
                   AGED ABOUT 40 YEARS,
                   R/O DOOR NO.5312/13,
                   7TH CROSS, VINAYAKA LAYOUT,
                   VIDYANAGAR, DAVANAGARE.
                                                               ...APPELLANT
                   (BY SRI BALARAJ A.C., ADVOCATE)

                   AND:

                   SRI SHIVANANDAPPA
                   S/O THIRUKUPPA,
Digitally signed
                   AGED ABOUT 53 YEARS,
by SANDHYA S       R/O 8TH CROSS, 7TH MAIN,
Location: High
Court of           BEHIND SHAKTI GAS GODOWN,
Karnataka          BASAVESWHARA LAYOUT,
                   LENIN NAGAR, DAVANAGERE.
                                                             ...RESPONDENT
                   (BY SRI BALU MAHENDRA Y.H., ADVOCATE)

                        THIS CRL.A. IS FILED U/S. 378(4) OF CR.P.C PRAYING
                   TO SET ASIDE THE ORDER DATED 10.10.2013 PASSED BY THE
                   PRL. SENIOR CIVIL JUDGE AND CJM, DAVANAGERE IN
                   C.C.NO.506/12 FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

                       THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                  -2-
                                                NC: 2023:KHC:43299
                                              CRL.A No. 36 of 2014




                              JUDGMENT

The appellant is present and the learned counsel

appearing for the appellant is present.

2. The respondent is produced by H.C.266 of K T J

Nagara Police Station, Dvanagere under NBW.

3. The learned counsel appearing for the appellant has

filed a memo for withdrawal and the appellant also put her

signature on the said memo.

4. In view of the said memo, the appellant is

permitted to withdraw this case. Accordingly, the appeal is

dismissed as withdrawn.

5. The respondent shall be released as appeal is

dismissed.

Sd/-

JUDGE

SN