Sagar R Ankamanal vs Arjun Mahesh
2024 Latest Caselaw 5613 Kant

Karnataka High Court

Sagar R Ankamanal vs Arjun Mahesh on 22 February, 2024

                                             -1-
                                                           NC: 2024:KHC:7548
                                                       CRL.A No. 276 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 22ND DAY OF FEBRUARY, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE VENKATESH NAIK T
                              CRIMINAL APPEAL NO.276 OF 2020
                   BETWEEN:

                   SAGAR R. ANKAMANAL,
                   S/O RUDDRAPPA V. ANKAMANAL,
                   AGED ABOUT 28 YEARS,
                   R/AT NO.105,
                   ARYAKRISHNA MANSION APARTMENT,
                   CANARA BANK LAYOUT (NTI LAYOUT),
                   RAJEEV GANDHINAGAR,
                   VIDYARANYAPURA POST,
                   BANGALORE -560 097.
                                                                ...APPELLANT
                   (BY SMT. REENA R., ADVOCATE FOR
                       SRI. DORAI BABU S., ADVOCATE)

                   AND:
Digitally signed
by CHAITHRA
P                  ARJUN MAHESH,
Location: High     S/O MAHESH M,
Court of
Karnataka          AGE MAJOR,
                   NO.G-438, CANARA BANK LAYOUT,
                   FORTUNE CLASSIC APARTMENT,
                   VIDYARANYAPURA,
                   BANGALORE - 560 097.
                                                              ...RESPONDENT



                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT
                   DATED 22.10.2019, PASSED BY THE VI ADDITIONAL JUDGE,
                              -2-
                                           NC: 2024:KHC:7548
                                       CRL.A No. 276 of 2020




COURT OF SMALL CAUSES IN C.C.NO.2732/2018 ACQUITTING
THE RESPONDENTS/ACCUSED FOR THE OFFENE PUNISHABLE
UNDER SECTION 138 OF THE N.I ACT AND ETC.,

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


                         JUDGMENT

The learned counsel for the appellant has filed a memo

stating that, the appellant is not interested to prosecute the

appeal. Hence, the above appeal may be dismissed as

withdrawn.

2. Perused the memo.

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

withdrawn.

Sd/-

JUDGE

MS*

CT:SNN