Sree Thyagaraja Co Operative Bank ... vs M/S Zen Ortho
2024 Latest Caselaw 12539 Kant

Karnataka High Court

Sree Thyagaraja Co Operative Bank ... vs M/S Zen Ortho on 5 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                             NC: 2024:KHC:19295
                                                         CRL.A No. 1096 of 2020




                        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. 1096 OF 2020
                      BETWEEN:

                         SREE THYAGARAJA CO-OPERATIVE BANK LIMITED
                         NO.5, 9TH CROSS N.R. COLONY
                         BANGALORE -560 019.
                         REPRESENTED BY ITS GENERAL MANGER.
                                                          ...APPELLANT

                      (BY SRI SURENDRA KUMAR N, ADVOCATE)
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
                      AND:
Location: HIGH
COURT OF
KARNATAKA
                         M/S ZEN ORTHO
                         NO. P. 136, 4TH A CROSS
                         NAGAPPA BLOCK, SRIRAMPURAM
                         BENGALURU - 560 021.
                         REPRESENTED BY ITS PROPRIETOR
                                                                ...RESPONDENT

                           THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO
                      SET ASIDE THE IMPUGNED JUDGMENT DATED 22.09.2017
                      PASSED BY THE XXII ACMM, BANGALORE IN C.C.NO.8577/2016
                      AND CONSEQUENTLY CONVICT THE RESPONDENT ON
                      22.09.2017 BY ALLOWING THE APPEAL.

                          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;

NC: 2024:KHC:19295

MEMO "The Appellant submits that he has filed the above appeal assailing the Judgment passed by the XVIII Additional ACMM in C.C.No.8577/216 dated 22.09.2017 acquitting the Respondent for an offence punishable under Section 138 of N.I. Act and after filing the appeal there was a settlement arrived between the Appellant ant the Respondent and in view of the same, the appellant does not press the above appeal and hence the same may be dismissed as withdrawn in the interest of justice."

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

GH