Smt V Roopa vs T Ravi
2023 Latest Caselaw 9839 Kant

Karnataka High Court

Smt V Roopa vs T Ravi on 8 December, 2023

                                              -1-
                                                           NC: 2023:KHC:44833
                                                      CRL.A No. 1064 of 2013




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 8TH DAY OF DECEMBER, 2023
                                            BEFORE
                           THE HON'BLE MR JUSTICE G BASAVARAJA
                             CRIMINAL APPEAL NO. 1064 OF 2013


                   BETWEEN:

                   SMT V ROOPA
                   W/O SRI ANNAIAH
                   AGED 40 YEARS
                   RESIDENT OF VISWESHWARAIAH
                   STREET, WARD NO.18,
                   ANEKAL TOWN,BANGALORE DISTRICT
                   BANGALORE-562106.
                                                                 ...APPELLANT
                   (BY SRI. PRASANNA KUMAR P., ADVOCATE)
                   AND:

                   T RAVI
                   S/O SRI TANDEVAPPA,
Digitally signed   AGED 32 YEARS
by SANDHYA S
Location: High     RESIDENT OF SRI DHARMARANGA
Court of           SWAMY TEMPLE,JATTIBHAVI ROAD
Karnataka
                   ANEKAL POST & TOWN
                   BANGALORE DISTRICT
                   BANGALORE-562106.
                                                               ...RESPONDENT
                   (BY SRI. O.SHIVARAMA BHAT., ADVOCATE)
                        THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
                   SET ASIDE THE JUDGMENT AND ORDER OF ACQUITTAL DATED
                   11.09.2013 PASSED BY THE PRL. C.J. AND J.M.F.C., ANEKAL IN
                   C.C.NO.259/2011 - ACQUITTING THE RESPONDENT/ACCUSED
                   FOR THE OFFENCE P/U/S 138 OF N.I.ACT.
                                 -2-
                                                NC: 2023:KHC:44833
                                            CRL.A No. 1064 of 2013




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

                           JUDGMENT

Appellant's counsel has filed a memo for

withdrawal in which he has stated as under:

"The appellant in the present case submits that the dispute arising out of the present appeal filed against the respondent herein has been settled amicably out of the Court. As such, the appellant has instructed the undersigned to withdraw the present appeal in lieu of the aforementioned settlement. Hence, it is prayed that this Hon'ble Court may kindly be pleased to permit the appellant to withdraw the present appeal as not pressed, in the interest of justice."

2. In view of the memo, the appellant is permitted

to withdraw the appeal. Accordingly, the appeal is

dismissed as withdrawn.

Sd/-

JUDGE

SSD