Smt N Jayasudha vs Sri R Krishnappa
2024 Latest Caselaw 4063 Kant

Karnataka High Court

Smt N Jayasudha vs Sri R Krishnappa on 9 February, 2024

                                             -1-
                                                       CRL.A No. 1220 of 2020
                                                            NC: 2024:KHC:5547




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 9TH DAY OF FEBRUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                           CRIMINAL APPEAL NO.1220 OF 2020
                   BETWEEN:

                      SMT N JAYASUDHA
                      W/O LATE MOHAN REDDY
                      AGED ABOUT 44 YEARS,
                      NOW RESIDING AT
                      FLAT NO.201, B BLOCK,
                      BMS APARTMENT, MARUTHI LAYOUT,
                      OPPOSITE CHOWDESHWARI TEMPLE ROAD,
                      HONGASANDRA, BENGALURU - 560 068.
                                                                 ...APPELLANT
                   (BY SRI. LOKESH K, ADVOCATE)

                   AND:

                      SRI R KRISHNAPPA
                      S/O RAMAIAH,
                      RESIDING AT NO.5,
                      2ND CROSS, KRISHNA LAYOUT,
Digitally signed      DEVARACHIKKANAHALLI,
by MADHURI S
Location: High
                      IBM POST, BENGALURU - 560 076.
Court of                                                       ...RESPONDENT
Karnataka          (BY SRI. RASHEED KHAN, ADVOCATE)

                        THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO a) SET ASIDE THE JUDGMENT OF ACQUITTAL
                   PASSED IN C.C.NO.4899/2015 DATED 07.03.2020 BY THE XVI
                   ADDL.C.M.M.,   BENGALURU    CITY  AND   CONSEQUENTLY
                   CONVICT THE ACCUSED FOR THE OFFENCE PUNISHABLE
                   UNDER SECTION 138 OF NEGOTIABLE INSTRUMENT ACT, BY
                   ALLOWING THIS APPEAL IN THE INTEREST OF JUSTICE; b)
                   GRANT SUCH OTHER RELIEF/S AS THIS HON'BLE COURT
                   DEEMS FIT TO GRANT IN THE FACTS AND CIRCUMSTANCES OF
                   THE CASE INCLUDING COSTS IN THE INTEREST OF JUSTICE.
                             -2-
                                    CRL.A No. 1220 of 2020
                                         NC: 2024:KHC:5547




     THIS APPEAL, COMING ON FOR ADMISSION, 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.

The aforesaid memo is taken on record.

In the light of the same, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

MDS