M/S Akarsh Deepa Chits vs Smt. Sharada R
2025 Latest Caselaw 5633 Kant

Karnataka High Court

M/S Akarsh Deepa Chits vs Smt. Sharada R on 27 March, 2025

                                        -1-
                                                       NC: 2025:KHC:13069
                                                    CRL.A No. 328 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 27TH DAY OF MARCH, 2025

                                      BEFORE
               THE HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR
                      CRIMINAL APPEAL NO. 328 OF 2023 (A)
              BETWEEN:

              M/S AKARSH DEEPA CHITS
              INDIA PVT LTD
              NO.66, DEVIKA COMPLEX
              NH-4, TUMKURU ROAD
              NEAR DASARAHALLI METRO STATION
              PILLAR NO.481, T. DASARAHALLI
              BENGALURU-560 057
              REPT. BY GPA HOLDER
              SRI. SUBRAMANYAM J
                                                              ...APPELLANT
              (BY SRI. SOMASHEKARA K.M, ADVOCATE)

              AND:

                 SMT. SHARADA R
                 W/O CHANDRASHEKAR
                 NO.1138, ROPESH COMPLEX
Digitally signed 1ST CROSS, OPP. KALIYAMMA
by SHAKAMBARI TEMPLE STREET, T. DASARAHALLI
Location: High   BENGALURU-560 057
Court of
Karnataka                                                  ...RESPONDENT
              (BY SMT. NAGARATHNAMMA K.N, ADVOCATE)

                   THIS CRL.A FILED U/S.378(4) OF CR.PC PRAYING TO SET
              ASIDE THE IMPUGNED JUDGMENT OF ACQUITTAL DATED
              01.12.2022 PASSED BY THE XXIV ADDL.SMALL CAUSES JUDGE
              AND A.C.M.M., BENGALURU IN C.C.NO.9510/2021 AND TO
              CONSEQUENTIALLY CONVICT THE RESPONDENT/ACCUSED FOR
              THE OFFENCE P/U/S 138 OF THE N.I ACT.

                  THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
              JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                 -2-
                                                 NC: 2025:KHC:13069
                                           CRL.A No. 328 of 2023




CORAM:     HON'BLE MR JUSTICE RAMACHANDRA D. HUDDAR


                        ORAL JUDGMENT

Sri.Somashekara K.M, learned counsel for the

appellant files a memo which reads as under;

"It is submitted that the during pendency of the above appeal, the parties have filed joint memo before the Hon'ble City Civil and Sessions Judge, Bengaluru (CCH-27) in Execution Petition No.732 of 2024, whereby the appellant herein has agreed to withdraw the above criminal appeal. Copy of the Joint Memo dated 14.09.2024 filed in Ex. Petition No.732 of 2024 is herewith produced for kind perusal of this Hon'ble Court.

In view of the above, the Hon'ble Court kindly be pleased to take note of the above and dispose of the appeal, in the interest of justice."

2. In view of the contents of the memo, the appeal

is disposed of as prayed.

Sd/-

(RAMACHANDRA D. HUDDAR) JUDGE GH