M Lokesh vs T Jayakumar
2023 Latest Caselaw 9234 Kant

Karnataka High Court

M Lokesh vs T Jayakumar on 4 December, 2023

                                          -1-
                                                       NC: 2023:KHC:43644
                                                    CRL.A No. 344 of 2013




                 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. 344 OF 2013
               BETWEEN:

               M.LOKESH,
               S/O P.MANIKYAM MUDALIAR,
               AGED ABOUT 34 YEARS,
               CONTRACTOR,
               R/O VENKATESHA NAGAR,
               III CROSS, JAIL ROAD,
               SHIMOGA CITY.
                                                          ...APPELLANT
               (BY SRI. HARISH B.SHIRALAKOPPA, ADVOCATE FOR
                   SRI. B.S. PRASAD, ADVOCATE)

               AND:

               T.JAYAKUMAR,
               S/O THUKARAM, MAJOR,
               BUILDING CONTRACTOR,
Digitally      BEHIND TELEPHONE EXCHANGE OFFICE,
signed by      LAXMIPUR, ARASIKERE,
SANDHYA S
               HASSAN DISTRICT.
Location:
High Court                                                 ...RESPONDENT
of Karnataka   (BY SRI. JAGADEESH H.T., ADVOCATE)

                    THIS CRL.A. FILED U/S.378(4) CR.P.C PRAYING TO SET-
               ASIDE THE ACQUITTAL JUDGMENT AND ORDER DATED
               12.02.2013 PASSED BY THE III ADDL. CIVIL JUDGE & J.M.F.C.,
               SHIVAMOGGA IN C.C.NO.663/2009 - ACQUITTING THE
               RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
               UNDER SECTION 138 OF N.I.ACT.

                    THIS APPEAL, COMING ON FOR SETTLEMENT, THIS DAY,
               THE COURT DELIVERED THE FOLLOWING:
                             -2-
                                       NC: 2023:KHC:43644
                                    CRL.A No. 344 of 2013




                       JUDGMENT

Both the counsel present.

2. Learned counsel for the appellant has filed a

memo dated 04.12.2023 seeking permission of the Court

to withdraw the appeal.

In view of the above, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

PGG