Sri S.H.Lokesha vs Smt. Yashodha
2024 Latest Caselaw 14858 Kant

Karnataka High Court

Sri S.H.Lokesha vs Smt. Yashodha on 27 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                            NC: 2024:KHC:23746
                                                         CRL.A No. 236 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 27TH DAY OF JUNE, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 236 OF 2020
                      BETWEEN:

                         SRI S.H LOKESHA
                         S/O S N HONNAPPA
                         AGED ABOUT 38 YEARS
                         R/AT RAGHAVENDRA NAGAR EXTENSION
                         SAKALESHPURA TOWN
                         HASSAN DISTRICT - 573 134.
                                                                 ...APPELLANT

                      (BY SRI SUDHARSHAN L, ADVOCATE)

Digitally signed by
                      AND:
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH           SMT. YASHODHA
COURT OF                 W/O LATE MAHADEVAPPA P
KARNATAKA
                         BANAVASE, BALLUPETE POST
                         C/O. ANNEGOWDARA HOUSE
                         BELAGODU HOBLI
                         SAKALESHPURA TOWN
                         HASSAN DISTRICT - 573 134.
                                                               ...RESPONDENT


                           THIS CRL.A IS FILED U/S.378(4) CR.P.C PRAYING TO SET
                      ASIDE THE ACQUITTAL JUDGMENT DATED 05.08.2019, PASSED
                      BY THE CIVIL JUDGE AND JMFC AT SAKLESHPUR IN
                      C.C.No.440/2013, ACQUITTING THE RESPONDENTS/ACCUSED
                      FOR THE OFFENCE P/U/S 138 OF THE N.I ACT AND ETC.,


                          THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                             -2-
                                         NC: 2024:KHC:23746
                                      CRL.A No. 236 of 2020




                         JUDGMENT

Learned counsel for the appellant files a memo

seeking withdrawal of the appeal. The memo reads thus;

" It is submitted through this memo that the Appellant may be permitted to withdraw the matter as not pressed in the interest of justice."

In view of the memo, the appeal is dismissed as

withdrawn.

Sd/-

JUDGE

GH