The Bangalore City Co-Operative ... vs Sri. N Sreenivas
2023 Latest Caselaw 4965 Kant

                                       -1-
                                             CRL.A No. 1373 of 2012
                                                  NC: 2023:KHC:26250




             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 27TH DAY OF JULY, 2023

                                    BEFORE
                     THE HON'BLE MS JUSTICE J.M.KHAZI
                     CRIMINAL APPEAL NO.1373 OF 2012
            BETWEEN:

                THE BANGALORE CITY CO-OPERATIVE
                BANK LIMITED
                H O., NO.3, PAMPAMAHAKAVI ROAD
                CHAMARAJPET, BANGALORE 18
                BRANCH OFFICE AT SHANTHINAGAR
                BANGALORE
                REPRESENTED BY ITS G M
                                                         ...APPELLANT
            (BY SRI. B V BADRINATH, ADVOCATE)

            AND:

                SRI. N SREENIVAS
                S/O LATE T M NARAYANASWAMY
                NO.14, 5TH MAIN ROAD
                3RD MAIN ROAD,
Digitally
signed by       SAMPANGIRAMANAGAR
REKHA R         BANGALORE - 27
Location: High                                         ...RESPONDENT
Court of
Karnataka      (BY SMT. SHOBHA BHAVIKATTI, ADVOCATE)

                 THIS CRIMINAL APPEAL IS FILED UNDER SECTION
            378(4) CR.P.C PRAYING TO SET ASIDE THE JUDGMENT
            PASSED BY THE XIII ADDITIONAL CHIEF METROPOLITAN
            MAGISTRATE, BANGALORE IN C.C.NO.28078/2009 DATED
            02.11.2012 BY ALLOWING THE APPEAL AND TO PASS SUCH
            OTHER ORDER OR RELIEF AS THIS HON'BLE COURT DEEMS FIT
            TO GRANT TO THE APPELLANT UNDER THE CIRCUMSTANCES
            OF THE CASE INCLUDING COSTS IN THE INTEREST OF
            JUSTICE.
                             -2-
                                  CRL.A No. 1373 of 2012
                                        NC: 2023:KHC:26250




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

                         JUDGMENT

In the afternoon session learned counsel for

appellant has filed memo seeking permission to withdraw

the appeal on the ground that matter is settled.

In view of the above, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

RR