Sri T V Harikrishna vs Sri N Mahesh Kumar
2023 Latest Caselaw 8908 Kant

Karnataka High Court

Sri T V Harikrishna vs Sri N Mahesh Kumar on 29 November, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                        -1-
                                                  CRL.A No. 358 of 2020
                                                     NC: 2023:KHC:43108




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 29TH DAY OF NOVEMBER, 2023

                                      BEFORE
                THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                     CRIMINAL APPEAL NO. 358 OF 2020 (A)
             BETWEEN:

             SRI. T. V. HARIKRISHNA,
             SON OF SRI. T. V. CHOWDARY,
             AGED ABOUT 38 YEARS,
             R/AT NO.16, 2ND CROSS,
             VEERABHADRANAGAR, BASAVANAGAR,
             BENGALURU - 560 037.
                                                           ...APPELLANT
             (BY SRI. S.V. LAKSHMINARAYANA, ADVOCATE)

             AND:

             SRI. N. MAHESH KUMAR,
             S/O B. NARAYANAPPA,
             AGED ABOUT 37 YEARS,
             R/AT NO.88/1, HEGGANAHALLI (EAST),
Digitally
signed by    SRIGANGHANAGARA, KARIMSAB LAYOUT,
SOWMYA D     BENGALURU - 560 091.
Location:
High Court   AND ALSO AT:
of           WORKING AT D-8,
Karnataka    SCALE-8, METHODS DEPARTMENT,
             ARDC, H.A.L., BENGALURU - 560 037.
                                                         ...RESPONDENT
             (RESPONDENT IS SERVED)
                               -2-
                                       CRL.A No. 358 of 2020
                                          NC: 2023:KHC:43108




      THIS   CRL.A IS    FILED U/S.378(4) OF CR.P.C
PRAYING TO SET ASIDE THE ACQUITTAL JUDGMENT DATED
06.01.2020, PASSED BY THE XXXIV ADDITIONAL CHIEF
METROPOLITAN MAGISTRATE MAYO HALL UNIT BENGALURU
(ACMM-34)     IN C.C.NO.50403/2018, ACQUITTING THE
RESPONDENTS/ACCUSED FOR THE OFFENCE P/U/S 138 OF THE
N.I ACT.

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

Learned counsel for the appellant submits that the

appellant/complainant is not pressing the appeal and he

has filed a memo to this effect.

2. The memo is placed on record.

3. In view of the memo, the appeal is dismissed

as not pressed.

In view of dismissal of the main appeal, pending

interlocutory application does not survive for consideration

and the same is disposed of.

Sd/-

JUDGE

URN

CT: BHK