The Chief Executive Officer vs Sri. Theethira P Manjunath
2024 Latest Caselaw 5582 Kant

Karnataka High Court

The Chief Executive Officer vs Sri. Theethira P Manjunath on 22 February, 2024

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                                                       NC: 2024:KHC:7520
                                                  CRL.A No. 2016 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 22ND DAY OF FEBRUARY, 2024

                                        BEFORE
                          THE HON'BLE MS JUSTICE J.M.KHAZI
                          CRIMINAL APPEAL NO.2016 OF 2023
                 BETWEEN:

                    THE CHIEF EXECUTIVE OFFICER.,
                    PACS LTD., (NOW NAMED AS MULTIPURPOSE
                    PRIMARY AGRICULTURAL RURAL
                    CO-OPERATIVE SOCIETY), KUTTA.
                    REPRESENTED BY SMT. BABY B R
                    W/O HARISH B U
                    AGED ABOUT 50 YEARS
                    OCC: CHIEF EXECUTIVE OFFICER
                    R/AT K BADAGA VILLAGE, KUTTA POST
                    PONNAMPET TALUK
                    KODAGU DISTRICT - 571 250
                                                            ...APPELLANT
                 (BY SRI. RAVI KUMAR M B, ADVOCATE)

                 AND:

Digitally           SRI. THEETHIRA P MANJUNATH
signed by           S/O LATE POONACHA,
REKHA R
Location: High
                    AGED ABOUT 51 YEARS,
Court of            R/O MANCHALLI VILLAGE AND POST,
Karnataka
                    SRIMANGALA HOBLI,
                    PONNAMPET TALUK,
                    KODAGU DISTRICT - 571 250.
                                                          ...RESPONDENT

                      THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                 PRAYING TO a) SET ASIDE THE JUDGMENT DATED 31.08.2023
                 IN C.C.NO.722/2022 PASSED BY THE LEARNED CIVIL JUDGE
                 AND J.M.F.C, PONNAMPET, KODAGU AND CONVICT THE
                 RESPONDENT FOR THE OFFENCE          PUNISHABLE UNDER
                 SECTION 138 OF N.I ACT AND PASS NECESSARY SENTENCE
                 AND COMPENSATE THE APPELLANT ADEQUATELY; b) PASS
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                                                    NC: 2024:KHC:7520
                                               CRL.A No. 2016 of 2023




SUCH OTHER RELIEF/S AS THIS HON'BLE COURT DEEMS FIT IN
THE FACTS AND CIRCUMSTANCES OF THE CASE AND ALLOW
THE APPEAL 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 this Court to withdraw the appeal as

matter has been settled out of the Court and the appellant

is not inclined to prosecute the matter.

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