Sri Krishne Gowda vs Sri H P Siddramaradhya
2024 Latest Caselaw 12047 Kant

Karnataka High Court

Sri Krishne Gowda vs Sri H P Siddramaradhya on 30 May, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                             NC: 2024:KHC:18274
                                                          CRL.A No. 390 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 30TH DAY OF MAY, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 390 OF 2014
                      BETWEEN:

                         SRI KRISHNE GOWDA
                         S/O LATE KEMPEGOWDA
                         AGED ABOUT 46 YEARS
                         RESIDING AT No.257, 5TH CROSS
                         SNAKE SHYAM ROAD, 2ND STAGE
                         VIJAYNAGARA, MYSORE -570 017.
                                                                  ...APPELLANT

                      (BY SMT. PRIYANKA K, ADVOCATE FOR
                      SRI. SHOWRI H R, ADVOCATE)

                      AND:

                         SRI H P SIDDRAMARADHYA
Digitally signed by      S/O PUTTAMARADHYA
LAKSHMINARAYANA          AGED ABOUT 41 YEARS
MURTHY RAJASHRI
Location: HIGH           RESIDING AT NO.51
COURT OF                 THAMADAGIRI STREET
KARNATAKA
                         HINKAL MYSORE -570 017.

                         ALSO AT
                         No.555, HIG
                         LAKSHMIKANTHA NAGARA
                         HEBBALA MYSORE - 570 016.
                                                                ...RESPONDENT

                      (BY SRI. T V SATHISH, ADVOCATE)

                           THIS CRL.A. IS FILED U/S. 378 CR.P.C PRAYING TO SET
                      ASIDE THE ORDER DATED 01.08.2012 PASSED BY THE III
                      ADDITIONAL FIRST CIVIL JUDGE AND JMFC, MYSORE IN
                                -2-
                                               NC: 2024:KHC:18274
                                            CRL.A No. 390 of 2014




C.C.NO.656/2009 - ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

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

                         JUDGMENT

1. Learned counsel for the appellant files a memo

seeking withdrawal of the appeal. The memo reads thus:

"The Appellant submits that the subject matter of the present appeal is settled between the parties in CC No.33/2010 before Civil Judge & JMFC, Yelandur. In view of the above settlement this Hon'ble Court may be pleased to dismiss the appeal as withdrawn."

2. In view of the memo, appeal is dismissed as

withdrawn.

Sd/-

JUDGE

LRS