Patson Chit Funds Pvt. Ltd., Belagavi vs Shri.Nitin Mahesh Raikar
2025 Latest Caselaw 1935 Kant

Karnataka High Court

Patson Chit Funds Pvt. Ltd., Belagavi vs Shri.Nitin Mahesh Raikar on 1 August, 2025

                                                    -1-
                                                               NC: 2025:KHC-D:9557
                                                          CRL.A No. 100037 of 2019


                      HC-KAR



                                  IN THE HIGH COURT OF KARNATAKA,
                                           DHARWAD BENCH
                               DATED THIS THE 1ST DAY OF AUGUST 2025
                                                BEFORE
                               THE HON'BLE MR. JUSTICE C.M. POONACHA
                               CRIMINAL APPEAL NO. 100037 OF 2019 (A-)

                      BETWEEN:

                      PATSON CHIT FUNDS PRIVATE LIMITED,
                      BELAGAVI, GANDHI BHAVAN, BELAGAVI,
                      REPRESENTED BY ITS RECOVERY MANAGER,
                      SHRI. RAJU NARAYAN JOSHI,
                      AGE: 45 YEARS, OCC: RECOVERY MANAGER,
                      R/O: RAMTHEERTH NAGAR, BELAGAVI.
                                                                        ...APPELLANT
                      (BY SRI. S.M. KALWAD, ADVOCATE)

                      AND:

                      SHRI. NITIN MAHESH RAIKAR,
                      AGE: MAJOR, OCC: BUSINESS,
                      R/O: H.NO.7/2, KHADE BAZAR,
                      SHAHAPUR, BELAGAVI.
                                                                     ...RESPONDENT
YASHAVANT             (NOTICE TO RESPONDENT SERVED)
NARAYANKAR

                            THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
Digitally signed by
YASHAVANT
NARAYANKAR
                      CR.P.C., PRAYING TO ALLOW THIS APPEAL BY SETTING ASIDE THE
Location: HIGHCOURT
OF KARNATAKA
DHARWAD BENCH
                      ORDER OF ACQUITTAL ORDER DATED 23.10.2018 MADE IN C.C.
DHARWAD
                      NO.2263/2017 PASSED BY THE COURT OF JUDICIAL MAGISTRATE
                      FIRST CLASS-V, BELAGAVI AND THE RESPONDENT BE PLEASED TO
                      CONVICT FOR THE OFFENCE UNDER SECTION 138 OF N.I. ACT AND
                      DIRECT THE RESPONDENT TO PAY THE CHEQUE AMOUNT WITH
                      INTEREST THEREON AND ALSO WITH THE PENALTY IN INTEREST OF
                      JUSTICE AND EQUITY.

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

                      CORAM:    THE HON'BLE MR. JUSTICE C.M. POONACHA
                                  -2-
                                                NC: 2025:KHC-D:9557
                                          CRL.A No. 100037 of 2019


 HC-KAR



                          ORAL JUDGMENT

Learned counsel for the appellant has filed a memo

dated 01.08.2025, which reads as follows:

MEMO

As per the instructions of the appellant, respondent has paid the part of the cheque amount and the matter is settled out of the court amicably. Hence, the appellant intends to withdraw the above said appeal in the interest of justice and equity.

          Dharwad,                            sd/-
       Dated:01.08.2025                Advocate for Appellant
                                           (S.M. Kalwad)

In view of the aforementioned, the above appeal is

dismissed as withdrawn.

Sd/-

(C.M. POONACHA) JUDGE

PMP