Ningappa B vs C.R. Chandrasekarappa
2023 Latest Caselaw 7846 Kant

                                           -1-
                                                         NC: 2023:KHC:41573
                                                    CRL.A No. 426 of 2014




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 20TH DAY OF NOVEMBER, 2023

                                         BEFORE
                        THE HON'BLE MR JUSTICE G BASAVARAJA
                            CRIMINAL APPEAL NO. 426 OF 2014
                 BETWEEN:

                 NINGAPPA B.,
                 S/O LATE THAMMANNA,
                 AGED ABOUT 53 YEARS,
                 RETD. DRIVER IN FOREST DEPARTMENT,
                 R/O IV CROSS, "A" BLOCK,
                 SHARAVATHINAGARA,
                 SHIVAMOGGA CITY - 577 201.
                                                               ...APPELLANT
                 (BY SRI. JAYAPRAKASH R.V., ADVOCATE)

                 AND:

                 C.R. CHANDRASEKARAPPA,
                 S/O C. S. RUDRAPPA,
                 AGED ABOUT 52 YEARS,
                 PROPRIETOR, FAIR PRICE SHOP,
Digitally        R/O HARIGE, WARD NO.13,
signed by
SANDHYA S        VIDYANAGARA, SHIVAMOGGA - 577 201.
Location: High                                               ...RESPONDENT
Court of
Karnataka        (BY SRI. G. LAKSHMEESH RAO, ADVOCATE)

                      THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
                 SET ASIDE THE JUDGMENT AND ORDER DATED 01.04.2014 IN
                 CRL.A.NO. 290/2013 ON THE FILE OF THE II ADDL. SESSIONS
                 JUDGE AT SHIVAMOGGA REVERSING THE JUDGMENT AND
                 ORDER DATED 13.11.2013 IN CRIMINAL CASE NO.1499/2009
                 ON THE FILE OF THE JMFC-II AT SHIVAMOGGA AND RESTORE
                 THE JUDGMENT AND ORDER DATED 13.11.2013 IN
                 C.C.NO.1499/2009 ON THE FILE OF THE JMFC-II AT
                 SHIVAMOGGA IN THE INTEREST OF JUSTICE.
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                                          NC: 2023:KHC:41573
                                      CRL.A No. 426 of 2014




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

                        JUDGMENT

Both counsel present.

2. Learned counsel for the appellant has filed a

memo dated 12.03.2020 for withdrawal of the appeal,

which is stated as under:

"The appellant submits that he does not want to prosecute the above appeal. As such, the appellant seeks leave of this Hon'ble Court to withdraw the above appeal. The leave sought for may kindly be granted and the above appeal may kindly be dismissed as withdrawn."

In view of the above, the appeal is disposed of as

withdrawn.

Sd/-

JUDGE

PGG CT: BHK