Sri T N Srinivasalu vs Sri M Venkatasubramanya
2024 Latest Caselaw 19150 Kant

Karnataka High Court

Sri T N Srinivasalu vs Sri M Venkatasubramanya on 31 July, 2024

                                        -1-
                                                    NC: 2024:KHC:30195
                                                 CRL.A No. 114 of 2023




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 31ST DAY OF JULY, 2024

                                     BEFORE
                        THE HON'BLE MRS JUSTICE M G UMA
                      CRIMINAL APPEAL NO. 114 OF 2023 (A)
            BETWEEN:

            1.    SRI T N SRINIVASALU
                  S/O LT. N S NARAYANA SWAMY
                  AGED 61 YEARS
                  R/AT NO 130/1, FLAT NO 009
                  GROUND FLOOR
                  SAI SUMUKH TELECOM CLUSTER
                  NEW TIMBER YARD LAYOUT
                  BENGALURU 560026.

                  PRESENT ADDRESS
                  No.16, 2ND FLOOR,
                  OPP NANDANAVANA PARK
                  NEAR NCERT COMPOUND
                  BSK III STAGE, HOSAKEREHALLI
                  BENGALURU 560085
                                                          ...APPELLANT
Digitally   (BY SRI. B. RAJE GOWDA., ADVOCATE)
signed by
KIRAN
KUMAR R     AND:
Location:
HIGH
COURT OF    1.    SRI M VENKATASUBRAMANYA
KARNATAKA         S/O C MUNIKRISHNA
                  AGE ABOUT 38 YEARS
                  R/AT NO 389, 8TH MAIN
                  SHANIDEVA TEMPLE ROAD
                  HANUMANTHANAGAR
                  BENGALURU 560019

                  ALSO AT
                  MURALI XEROX
                  NO 4, 22ND MAIN
                                    -2-
                                              NC: 2024:KHC:30195
                                           CRL.A No. 114 of 2023




      OPP PES DEGREE COLLEGE
      NAGENDRA BLOCK
      SRINAGAR, BSK I STAGE
      BENGALURU 560050
                                                  ...RESPONDENT
(RESPONDENT SERVED)

     THIS CRL.A. IS FILED UNDER SECTION 378(4) CR.P.C BY
THE ADVOCATE FOR THE APPELLANT PRAYING THAT THIS
HON'BLE COURT MAY BE PLEASED TO SET ASIDE THE ORDER
DATED 16.11.2022 PASSED BY THE VI ADDITIONAL JUDGE,
COURT OF SMALL CAUSES AND ADDITONAL CHIEF
METROPOLITAN MAGISTRATE AT BENGALURU (SCCH-2) IN
C.C.NO.3060/2019 FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF NI ACT.

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

CORAM:         HON'BLE MRS JUSTICE M G UMA


                              ORAL JUDGMENT

1. Learned counsel for the appellant filed a Memo seeking

permission to withdraw the appeal as not pressed.

2. Memo is placed on record.

3. Appeal is dismissed as not pressed. Consequently, I.A.

No.1/2023 is also dismissed.

Sd/-

(M G UMA) JUDGE