Smt. Nanjamma vs Smt. Hemalatha
2024 Latest Caselaw 18764 Kant

Karnataka High Court

Smt. Nanjamma vs Smt. Hemalatha on 26 July, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                      -1-
                                                               NC: 2024:KHC:29394
                                                            CRL.A No. 651 of 2024




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 26TH DAY OF JULY, 2024

                                                BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                  CRIMINAL APPEAL NO. 651 OF 2024
                      BETWEEN:

                            SMT. NANJAMMA
                            W/O LATE RAMESH
                            AGED ABOUT 47 YEARS
                            R/AT No. 05, 16TH CROSS
                            SLUM BOARD QUARTERS
                            VIJYANAGARA
                            BENGALURU - 560 040.
                                                                    ...APPELLANT

                      (BY SMT. VANITHA DEVI V, ADVOCATE)

                      AND:

                      1.    SMT. HEMALATHA
                            W/O RAJESH
                            AGED ABOUT 39 YEARS.
Digitally signed by
LAKSHMINARAYANA       2.    Mr. RAJESH @ RAJU
MURTHY RAJASHRI             S/O HUNASAPPA
Location: HIGH
COURT OF                    AGED ABOUT 41 YEARS.
KARNATAKA
                      3.    SMT. JAYAMMA
                            W/O LINGAPPA
                            AGED ABOUT 57 YEARS.

                      4.    SMT. BHAGYALAKSHMI @ BHAGYA
                            W/O NARASIMHA MURTHY
                            AGED ABOUT 42 YEARS

                            ALL ARE RESIDENTS OF
                            No.15, 16TH CROSS, 2ND BLOCK
                                -2-
                                             NC: 2024:KHC:29394
                                         CRL.A No. 651 of 2024




   KSB QUARTERS, VIJAYANAGAR
   BANGALORE - 560 040.
                                                ...RESPONDENTS

(R1, R2, R3 AND R4 ARE SERVED AND UNREPRESENTED)

      THIS CRL.A IS FILED UNDER SECTION 372 OF Cr.PC
PRAYING TO SET ASIDE THE JUDGMENT DATED 03.01.2024 IN
SPL. C.No.31/2018 ON THE FILE OF HON'BLE LXX ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE (CCH-71), BANGALORE AND
EXAMINE THE SAME AND CONVICT AND SENTENCE THE
ACCUSED / RESPONDENT FOR THE OFFENCE PUNISHABLE
UNDER SECTION 504, 506 R/W 34 OF IPC AND 3(1)(r),
3(1)(s) OF SC/ST (POA) ACT AND ETC.,

    THIS APPEAL,COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR


                      ORAL JUDGMENT

1. Learned counsel for appellant files a memo

seeking withdrawal of the appeal. The memo reads thus:

"That the counsel of the petitioner prays that the respondents had filed the cheque bounce against the petitioner and the case has been compromised, and Hence now the petitioner wish to withdraw the above Appeal.

Wherefore, the petitioner prays this Hon'ble Court may kindly be pleased to dismiss the above Appeal as not press in the interest of justice and equity."

NC: 2024:KHC:29394

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

withdrawn.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

LRS