K C Umesh vs R Siddesh
2023 Latest Caselaw 9541 Kant

Karnataka High Court

K C Umesh vs R Siddesh on 6 December, 2023

                                          -1-
                                                      NC: 2023:KHC:44126
                                                   CRL.A No. 627 of 2012




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 6TH DAY OF DECEMBER, 2023

                                        BEFORE
                       THE HON'BLE MR JUSTICE G BASAVARAJA
                          CRIMINAL APPEAL NO. 627 OF 2012
               BETWEEN:

               K.C.UMESH,
               S/O LATE CHINNASOMAIAH,
               AGE 45 YEARS,
               R/O NO.212, 1ST FLOOR,
               3RD B CROSS, 5TH MAIN, 4TH BLOCK,
               BSK 3RD STAGE, 3RD PHASE,
               BENGALURU - 560 085.
                                                            ...APPELLANT
               (BY SMT. PRIYANKA G.M. FOR
                   SRI. K.ABHINAV ANAND, ADVOCATES [NOC])

               AND:

               R.SIDDESH,
               AGE 51 YEARS,
               S/O RENUKA B.R. @
Digitally
signed by      RENUKARADHYA,
SANDHYA S      R/AT NO.127, 2ND MAIN ROAD,
Location:      BETWEEN 4TH & 5TH CROSS,
High Court
of Karnataka   CHAMARAJPET, BANGALORE - 18.
                                                          ...RESPONDENT
               (BY SRI. SRIKANTH, ADVOCATE)

                    THIS CRL.A. IS FILED U/S 378(4) OF CR.P.C PRAYING TO
               SET   ASIDE    THE     JUDGMENT     OF    ACQUITTAL    IN
               C.C.NO.36812/2006 DATED 03.04.2012 BY THE XVIII A.C.M.M.
               & XX A.S.C.J., BANGALORE CITY, ACQUITTING THE
               RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
               UNDER SECTION 138 OF N.I. ACT.

                   THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
               COURT DELIVERED THE FOLLOWING:
                                -2-
                                               NC: 2023:KHC:44126
                                            CRL.A No. 627 of 2012




                          JUDGMENT

Learned counsel for the appellant has filed a memo

dated 06.12.2023, which reads as under:

"The appellant respectfully submits that he is unable to get address of the respondent and as such he is not intending to prosecute this criminal appeal further and intends to withdraw.

WHEREFORE, this Hon'ble court may be pleased to dismiss this criminal appeal as withdrawn, in the interest of justice and equity."

2. The memo is taken on record.

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

PGG