Sri S Thandava Murthy vs Sri M N Ravindra
2024 Latest Caselaw 10241 Kant

Karnataka High Court

Sri S Thandava Murthy vs Sri M N Ravindra on 10 April, 2024

                                          -1-
                                                   CRL.A No. 952 of 2019
                                                      NC: 2024:KHC:14613




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 10TH DAY OF APRIL, 2024

                                       BEFORE
                         THE HON'BLE MS JUSTICE J.M.KHAZI
                          CRIMINAL APPEAL NO.952 OF 2019
                BETWEEN:

                    SRI S THANDAVA MURTHY
                    S/O LATE M C SRIKANTIAH
                    AGED ABOUT 72 YEARS,
                    R/AT NO.611, 3RD MAIN, ALANAHALLI BADAVANE,
                    MYSURU TOWN - 570 010
                    PRESENTLY RESIDING AT
                    R/AT NO.853, LOKARANJANMAHAL ROAD,
                    INDIRANAGAR (ITTEGEGUDU), NAZARBAD MOHALL
                    MYSURU - 570 010
                                                            ...APPELLANT
                (BY SRI. LOURDU MARIYAPPA A, ADVOCATE)

                AND:

                   SRI M N RAVINDRA
                   S/O G R NARAYANA
                   AGED ABOUT 69 YEARS,
Digitally          R/AT NO.83, 9TH CROSS
signed by
MADHURI S          RAJMAHAL VILAS, SADASHIVANAGARA
Location:          BENGALURU - 560 080
High Court of                                             ...RESPONDENT
Karnataka
                (BY SRI. A.G.NANJUNDA, ADVOCATE)

                     THIS CRL.A IS FILED UNDER SECTION 372 OF CR.P.C
                PRAYING TO a) SET ASIDE THE JUDGMENT PASSED BY THE
                HON'BLE I ADDITIONAL CHIEF METROPOLITAN MAGISTRATE
                AT BENGALURU CITY, IN C.C.NO.14414/2011 DATED
                26.02.2019 AT ANNEXURE-A, FOR THE OFFENCE PUNISHABLE
                UNDER SECTIONS 468, 471 AND 420 OF IPC; b)
                CONSEQUENTLY ALLOWED THE ABOVE APPEAL AND THEREBY
                CONVICT THE RESPONDENT/ACCUSED FOR THE OFFENCE
                PUNISHABLE    UNDER   SECTION    138  OF    NEGOTIABLE
                INSTRUMENTS ACT, 1881 IN C.C.NO.14414/2011, ON THE FILE
                                 -2-
                                           CRL.A No. 952 of 2019
                                              NC: 2024:KHC:14613




OF THE HON'BLE I ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE AT BENGALURU CITY; c) PASS SUCH OTHER
ORDER AND DIRECTIONS AS THIS HON'BLE COURT DEEMS FIT
IN THE FACTS AND CIRCUMSTANCES OF THE CASE, IN THE
INTEREST OF JUSTICE AND EQUITY.

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

                           JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission of the Court to withdraw the appeal as

not pressed.

The aforesaid memo is taken on record.

In the light of the memo, appeal is dismissed as not

pressed.

The Registry is directed to send back the Trial Court

Records.

In view of dismissal of appeal, all pending

application/s, if any is/are also disposed of, since no

further order is required.

Sd/-

JUDGE MDS