Sri Potti Venkata Narasimha Rao vs Sri Mamidi Venkatachalam
2024 Latest Caselaw 9615 Kant

Karnataka High Court

Sri Potti Venkata Narasimha Rao vs Sri Mamidi Venkatachalam on 2 April, 2024

                                                -1-
                                                      CRL.A No. 1086 of 2023
                                                          NC: 2024:KHC:13442




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 2ND DAY OF APRIL, 2024

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.1086 OF 2023
                   BETWEEN:

                      SRI POTTI VENKATA NARASIMHA RAO
                      S/O POTTI VKV SAMBASIVA RAO,
                      AGED ABOUT 70 YEARS,
                      R/AT NO.308, SURAKSHA ELEGANCE,
                      NO.8 KODICHIKKANAHALLI
                      MAIN ROAD, BENGALURU - 560 076
                                                                ...APPELLANT
                   (BY SRI. JAGADEESH MUNDARAGI, ADVOCATE)

                   AND:

                      SRI MAMIDI VENKATACHALAM
                      AGED ABOUT 60 YEARS,
                      PROPRIETOR,
                      M/S BOMBAY COLOUR COMPANY,
                      NO.11-40/86/5, PULIPATIVARI STREET,
Digitally signed      VIJAYAWADA - 520 001
by REKHA R
Location: High        PRESENTLY RESIDING AT
Court of              NO.11-63-34, 1ST FLOOR,
Karnataka             BRAHMIN STREET,
                      VIJAYAWADA - 520 001
                                                           ...RESPONDENT
                   (BY SRI. CHANDRASHEKAR REDDY K P, ADVOCATE)

                        THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT DATED 13.04.2023 IN
                   C.C.NO.31639/2021    PASSED   BY   THE   HON'BLE   XIII
                   ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, BENGALURU
                   AND ALLOW THE SAID CRIMINAL CASE CONVICTING THE
                   ACCUSED BY ALLOWING THIS APPEAL WITH COST, IN THE
                   INTEREST OF JUSTICE AND EQUITY.
                                -2-
                                          CRL.A No. 1086 of 2023
                                              NC: 2024:KHC:13442




    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 this Court to withdraw the appeal as

matter has been settled out of the Court.

The aforesaid memo is placed on record.

In the light of the memo, appeal is dismissed as

withdrawn.

In view of dismissal of appeal, all pending

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

further orders is required.

Sd/-

JUDGE

ASN