Uppinangady Co-Operative ... vs Zakaria K
2024 Latest Caselaw 12518 Kant

Karnataka High Court

Uppinangady Co-Operative ... vs Zakaria K on 5 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                               -1-
                                                            NC: 2024:KHC:19296
                                                           CRL.A No. 72 of 2016




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 5TH DAY OF JUNE, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 72 OF 2016
                      BETWEEN:

                         UPPINANGADY CO-OPERATIVE
                         AGRICULTURAL SOCIETY LTD
                         NO.DRG/S/2635/76-77
                         UPPINANGADY POST
                         PUTTUR, D K - 574 201.
                         REPRESENTED BY ITS
                         MANAGING DIRECTOR CUM
                         CHIEF EXECUTIVE OFFICER
                         SRI GOPALA HEGDE.
                                                                 ...APPELLANT
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI       (BY SRI. KESHAVA BHAT A, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA             AND:

                         ZAKARIA K
                         S/O PUTTUMONU
                         NEDCHILU HOUSE
                         UPPINANGADY VILLAGE AND POST
                         PUTTUR TALUK - 574 201.
                         D K.
                                                               ...RESPONDENT

                      (RESPONDENT IS SERVED AND UNREPRESENTED)

                           THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
                      SET ASIDE THE JUDGMENT AND ORDER DATED 25.07.2015 IN
                      CRL.A.NO.5021/2014 PASSED BY THE V ADDITIONAL DISTRICT
                      AND S.J., D.K., MANGALORE SITTING AT PUTTUR, D.K. AND
                      CONFIRM THE ORDER DATED 24.11.2014 IN C.C.NO.47/2013
                      PASSED BY THE PRINCIPAL CIVIL JUDGE AND JMFC, PUTTUR.
                                -2-
                                             NC: 2024:KHC:19296
                                          CRL.A No. 72 of 2016




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

                           JUDGMENT

Learned counsel for the appellant has filed a memo

seeking withdrawal of the appeal. The memo reads thus;

Memo for withdrawal

"It is to submit that the Appellant and the Respondent in the above Criminal Appeal have compromised the dispute involved in the above appea.l The appellant is not interested in prosecuting the above matter.

Hence the appellant may kindly be permitted to withdraw the above appeal in the interest of justice."

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

GH