Sri.N.V.Ashwathanarayana Reddy vs Smt. Rashmi. V
2023 Latest Caselaw 1045 Kant

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                                                               CRL.A No. 913 of 2022




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 18TH DAY OF JANUARY, 2023
                                               BEFORE
                                 THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 913 OF 2022
                      BETWEEN:
                      SRI.N.V.ASHWATHANARAYANA REDDY
                      S/O LATE VENKATA REDDY
                      AGED ABOUT 61 YEARS
                      R/AT SWATHI NILAYA
                      BEHIND AGRO OFFICE
                      P C EXTENSION, KOLAR

                                                                       ...APPELLANT
                      (BY SRI. KRISHNA MOORTHY D., ADVOCATE)
                      AND:
                      SMT. RASHMI. V
                      SOFTWARE ENGINEER
                      AGED ABOUT 28 YEARS
                      D/O VENKATA REDDY
                      OPP. DWARAKAMANI RESIDENCE
Digitally signed by
NAGARATHNA M          SRI LAKSHMI VENKATESHWARA LAYOUT
Location: HIGH
COURT OF              SY. NO. 168/4, CHANNASANDRA
KARNATAKA
                      KADUGODI POST
                      BANGALORE

                                                                     ...RESPONDENT
                      (BY SRI. JAGADEESH MUNDARAGI., ADVOCATE)
                          THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C FILED BY THE
                      ADVOCATE FOR THE APPELLANT PRAYING TO ALLOW THIS
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                                                  CRL.A No. 913 of 2022




CRIMINAL APPEAL BY SETTING ASIDE THE JUDGMENT PASSED BY
THE TRIAL COURT IN C.C.NO.810/2016 DATED 09.02.2022 PASSED
BY THE ADDITIONAL CIVIL AND JMFC COURT AT BANGARAPETE.

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

                               JUDGMENT

Learned counsel for appellant has filed a memo for

withdrawal of the appeal.

2. Memo reads as under:

"The Appellant herein above submits that, the above case is settled out of Court, hence the above appeal may be dismissed as not pressed and the Appellant prays that the Memo may be placed on record and necessary orders may be passed in the interest of justice and equity."

3. Memo is placed on record.

In view of the memo appeal is dismissed as withdrawn.

Sd/-

JUDGE

BVK