Sri. Shashidhar A B vs Ravikumar
2023 Latest Caselaw 9207 Kant

Karnataka High Court

Sri. Shashidhar A B vs Ravikumar on 4 December, 2023

                                          -1-
                                                        NC: 2023:KHC:43877
                                                    CRL.A No. 1603 of 2016




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 4TH DAY OF DECEMBER, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE G BASAVARAJA
                          CRIMINAL APPEAL NO. 1603 OF 2016
                BETWEEN:

                SRI. SHASHIDHAR A.B.,
                S/O BASAVARAJAPPA,
                AGED ABOUT 32 YEARS,
                VINAYAKA PROVISIONAL STORES,
                R.H.CIRCLE, NITTUVALLI,
                DAVANAGERE-577 002.
                                                              ...APPELLANT
                (BY SRI. SREE HARSHA A.K., ADVOCATE)

                AND:

                RAVIKUMAR,
                S/O H.A.NANJAPPA,
                AGED ABOUT 44 YEARS,
                OCC:RUNS IRON SHOP,
                (HE IRONS TO THE CLOTHS),
Digitally       R/O INFRONT OF GANESH TEMPLE,
signed by
SANDHYA S       BEHIND D.C.M.TOWN SHIP,
Location:       R.H.CIRCLE, (SRIRAM EXTENSION),
High Court of   NITTUVALLI, DAVANAGERE-577 002.
Karnataka                                                   ...RESPONDENT
                (BY SRI. K.SHASHIKANTH, ADVOCATE)

                      THIS CRL.A. FILED U/S 378(4) CR.P.C PRAYING TO SET
                ASIDE THE JUDGMENT DATED 25.07.2016 PASSED BY THE
                JMFC-II AT DAVANAGERE IN C.C.NO.618/2012 -ACQUITTING
                THE RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 ON
                N.I ACT.

                    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                COURT DELIVERED THE FOLLOWING:
                             -2-
                                           NC: 2023:KHC:43877
                                       CRL.A No. 1603 of 2016




                       JUDGMENT

Both the counsel and the appellant are present.

2. The respondent/accused has been produced by

H.C.135 of KTJ Nagara Police Station, Davanagere.

3. A memo dated 04.12.2023 regarding

settlement is filed by both the parties. Both the parties

and their respective counsel have also put their signature

on the memo for settlement.

In view of the above, the appeal is dismissed as

withdrawn.

The accused shall be released.

Sd/-

JUDGE

PGG