T. Somashekara vs H. S. Mahesha
2024 Latest Caselaw 18785 Kant

Karnataka High Court

T. Somashekara vs H. S. Mahesha on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                      NC: 2024:KHC:29465
                                                  CRL.RP No. 840 of 2024




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 26TH DAY OF JULY, 2024

                                         BEFORE

                     THE HON'BLE MR JUSTICE V SRISHANANDA

                   CRIMINAL REVISION PETITION NO. 840 OF 2024

            BETWEEN:

            T. SOMASHEKARA
            S/O LATE THAMMAIAH
            AGED ABOUT 52 YEARS
            PRO. SHANKAR CINEMA TALKIES
            R/AT SRIRAM LAYOUT
            H.B. ROAD, SARGUR TOWN
            HD KOTE TALUK
            MYSURU DISTRICT - 571 114.
                                                            ...PETITIONER
            (BY SRI P. MAHADEVASWAMY, ADV.)
            AND:

            H.S. MAHESHA
            S/O SIDDALINGAIAH
            AGED ABOUT 44 YEARS
Digitally   CHANDAGALU POST
signed by   R/AT HALEYUR VILLAGE
MALATESH
KC          KANDALIKE HOBLI
            HD KOTE TALUK
Location:
HIGH        MYSURU DISTRICT - 571 114.
COURT OF                                                   ...RESPONDENT
KARNATAKA
                  THIS CRL.RP IS FILED U/S.397 R/W 401 CR.PC. PRAYING SET
            ASIDE THE JUDGMENT PASSED ON 08.01.2020 IN C.C.NO.247/2016
            ON THE FILE OF THE ADDL.CIVIL JUDGE AND J.M.F.C AT H.D.KOTE
            AND ACQUIT THE APPELLANT/ACCUSED FOR THE OFFENCE P/U/S
            138 OF N.I ACT AND ALSO CRL.A.NO.31/2020 PASSED ON
            20.02.2024, ON THE FILE OF THE VIII ADDL.DISTRICT AND
            SESSIONS JUDGE, MYSURU SITTING AT HUNSURI.

                 THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
            WAS MADE THEREIN AS UNDER:
                                    -2-
                                                  NC: 2024:KHC:29465
                                           CRL.RP No. 840 of 2024




CORAM:       HON'BLE MR JUSTICE V SRISHANANDA

                             ORAL ORDER

1. Sri. P. Mahadevaswamy, learned counsel for the

petitioner has filed a memo dated 26.07.2024 for

withdrawal. The memo reads as under:

"The petitioner above named herewith file the memo to withdrawn the appeal since the matter is settled out of court between the parties, as such the petitioner as same is not press as withdrawn in the above case, in the interest of justice and equity."

2. Memo is taken on record.

3. In view of the above memo, petition is

dismissed as withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

DN