Bank Of Baroda vs Sri J Nagesh Rao
2023 Latest Caselaw 1660 Kant

                                                 -1-
                                                          CRL.A No. 197 of 2012




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 1ST DAY OF MARCH, 2023

                                               BEFORE
                                 THE HON'BLE MR JUSTICE P.N.DESAI
                                CRIMINAL APPEAL NO.197 OF 2012 (A)

                      BETWEEN:

                      1.    BANK OF BARODA
                            A BODY CORPORATE
                            (CONSTITUTED UNDER BANKING
                            COMAPNIES (ACQUISITION & TRANSFER
                            OF UNDERTAKINGS) ACT, 1970
                            HAVING IT'S H.O. AT MANDVI
                            BARODA AND INTER ALIA, A BRANCH OFFICE
                            AT LADY HILL, MANGALORE.
                                                                     ...APPELLANT
                      (BY SRI B.H. SATISH, ADVOCATE FOR
                      SRI T.P. MUTHANNA, ADVOCATE)

Digitally signed by   AND:
NAGARATHNA M
Location: HIGH
COURT OF              1.     SRI J. NAGESH RAO
KARNATAKA
                            R/O.11-23/1, GROUND FLOOR
                            ADULT SRI DEVI PRASAD APARTMENTS
                            NEAR MARI GUDI, SURATHKAL
                            MANGALORE TALUK.
                                                                 ...RESPONDENT
                      (BY SRI HALEEMA AMEEN, ADVOCATE)

                           THIS CRL.A IS FILED U/S.378(4) OF CR.P.C., PRAYING
                      TO SET ASIDE THE JUDGMENT AND ACQUITTAL DATED
                      04.01.2012 IN CRIMINAL CASE NO.2530/2008 ON THE FILE OF
                      THE COURT OF JMFC (V), MANGALORE, DAKSHINA KANNADA
                      AND ETC.

                          THIS APPEAL COMING ON FOR ORDERS, THIS DAY THE
                      COURT DELIVERED THE FOLLOWING:
                                  -2-
                                             CRL.A No. 197 of 2012




                            JUDGMENT

Learned counsel for the appellant has filed a memo seeking

permission of this Court to withdraw this appeal.

2. The memo reads as under:

"The appellant above named respectfully submits as under:

The respondent has settled his loan account at the Appellant Bank. The Appellant does not intend to pursue the matter further, it is prayed that this Hon'ble Court may be pleased to dispose of the above appeal as withdrawn, in the interest of justice.

This email message dated 23.02.2023 sent by the appellant is annexed to this memo."

3. The said memo is taken on record. Accordingly, the

appeal is dismissed as withdrawn.

Sd/-

JUDGE

VMB