Mr A Vijay vs Mr S Shankar
2023 Latest Caselaw 9857 Kant

Karnataka High Court

Mr A Vijay vs Mr S Shankar on 8 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                             -1-
                                                        CRL.A No. 1797 of 2019
                                                            NC: 2023:KHC:44550




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 8TH DAY OF DECEMBER, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                             CRIMINAL APPEAL NO. 1797 OF 2019
                   BETWEEN:

                   MR. A. VIJAY,
                   S/O N. ASWATHNARAYANA,
                   OM SHREE CONSTRUCTIONS,
                   NO. 19/4, SUBRAMANYAPURA MAIN ROAD,
                   KADIRENAHALLI, BANASHANKARI 2ND STAGE,
                   BANGALORE - 560 070.
                                                                  ...APPELLANT
                   (BY SRI. FIROZE NIZAM A, ADVOCATE)

                   AND:

                   MR. S. SHANKAR,
                   FATHERS NAME NOT KNOWN
                   TO THE COMPLAINANT,
Digitally signed
by CHAITHRA        AGE MAJOR, RESIDING AT NO. 8,
P
                   15TH MAIN ROAD, GOWDANAPALYA,
Location: HIGH
COURT OF           NEAR BRIGHTWAY SCHOOL,
KARNATAKA          SUBRAMANYAPURA POST,
                   BANGALORE - 560 061.
                                                                ...RESPONDENT
                   (BY SRI. K.G. SUDHAKAR, ADVOCATE)

                        THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                   SET ASIDE THE JUDGMENT DATED 30.08.2019 PASSED BY THE
                   SMALL CAUSES JUDGE, BENGALURU IN C.C.NO.13228/2017,
                   ACQUITTING THE RESPONDENTS/ACCUSED FOR THE OFFENCE
                   P/U/S 138 OF THE N.I ACT.
                             -2-
                                    CRL.A No. 1797 of 2019
                                        NC: 2023:KHC:44550




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

Learned counsel for the appellant has filed a memo

reporting that in view of the settlement arrived between

the parties, the appeal may be dismissed.

2. The memo is placed on record.

In view of the memo, the appeal stands dismissed

as not pressed.

Sd/-

JUDGE

URN

CT: BHK