Sidaraju vs K Kumar
2024 Latest Caselaw 3548 Kant

Karnataka High Court

Sidaraju vs K Kumar on 6 February, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                  -1-
                                                              NC: 2024:KHC:4952
                                                          CRL.A No. 206 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 6TH DAY OF FEBRUARY, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 206 OF 2024
                      BETWEEN:

                          SIDARAJU
                          S/O BIRAPPA @ BIRAYYA
                          AGED 45 YEARS
                          R/AT 393, 5TH MAIN
                          NAGENDRA BLOCK
                          SRINAGAR
                          BENGALURU - 560 050.
                                                                  ...APPELLANT

                      (BY SRI PRASANNA RAO R, ADVOCATE)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
                      AND:
COURT OF
KARNATAKA
                          K KUMAR
                          S/O LATE KENCHAYYA
                          AGE 66 YEARS,
                          PRESENTLY R/AT No.25 B 47,
                          13TH MAIN NAGENDRA BLOCK
                          SRINAGAR BENGALURU - 560 050.

                          PERMANENT ADDRESS: No.714
                          SWARNA SANDRA MANDYA CITY
                          MANDYA TALUK AND DISTRICT - 571 401
                                                            ...RESPONDENT

                           THIS CRL.A IS FILED U/S.374(2) CR.P.C PRAYING TO SET
                      ASIDE THE CONVICTION AND SENTENCE ORDER DATED
                      07.12.2021 OF THE APPELLANT IN C.C.No.6126/2019 ON THE
                      FILE OF THE JUDGE COURT OF SMALL CAUSES AND ACMM AT
                      BENGALURU AND TO ACQUIT HIM FOR ALLEGED OFFENCE
                      P/U/S 138 OF NI ACT.
                                      -2-
                                                         NC: 2024:KHC:4952
                                                     CRL.A No. 206 of 2024




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

                              JUDGMENT

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal with liberty to file a

criminal revision petition. Memo reads thus.

"That the above name Appellant most respectfully prays & submits before this Hon'ble High Court may be pleased to order the appeal is withdrawn, as the appeal is not pressed, and prays to grant liberty to file a fresh revision petition, in the interest of justice."

2. In view of the memo, the appeal is dismissed as

withdrawn with liberty to file a criminal revision petition.

3. Registry is directed to return the original

documents to the learned counsel for the appellant.

Sd/-

JUDGE

DSP