Shri Shiddeshwar Credit Souhard ... vs Hanumant S/O Satyappa Killikat
2025 Latest Caselaw 10783 Kant

Karnataka High Court

Shri Shiddeshwar Credit Souhard ... vs Hanumant S/O Satyappa Killikat on 27 November, 2025

                                                -1-
                                                          NC: 2025:KHC-D:16592
                                                      CRL.A No. 100062 of 2021


                     HC-KAR




              IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                   DATED THIS THE 27TH DAY OF NOVEMBER, 2025

                                        BEFORE

                      THE HON'BLE MR. JUSTICE S.RACHAIAH

                    CRIMINAL APPEAL NO.100062 OF 2021 (A)

                     BETWEEN:
                     SHRI SHIDDESHWAR CREDIT
                     SOUHARD SAHAKARI LTD.,
                     ANKALI VILLAGE, CHIKODI TALUKA,
                     REPRESENTED BY ITS SECRETARY,
                     SRI AMAR APPASAHEB SHIRASHET,
                     AGED 41 YEARS,
                     R/O. ANKALI VILLAGE, TQ. CHIKODI,
                     DIST. BELAGAVI-591201.
                                                                    ...APPELLANT
                     (BY SRI. SHARAD V.MAGADUM, ADVOCATE)

                     AND:
Digitally signed     SHRI HANUMANT S/O. SATYAPPA KILLIKAT,
by SAMREEN           AGED 49 YEARS, OCC. HOTEL BUSINESS,
AYUB DESHNUR
                     R/O. ANKALI VILLAGE, TQ. CHIKODI,
Location: HIGH
COURT OF             DIST. BELAGAVI.
KARNATAKA                                                        ...RESPONDENT
                     (BY SRI. BALAGOUDA A.PATIL, ADVOCATE)

                          THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
                     OF CR.P.C. PRAYING TO, SET ASIDE THE JUDGMENT OF
                     ACQUITTAL DATED 23.11.2020 IN C.C.NO.359/2016 PASSED BY
                     THE II ADDL. CIVIL JUDGE AND JMFC COURT, CHIKODI FOR THE
                     OFFENCES PUNISHABLE UNDER SECTION 138 OF NI ACT AND
                     FURTHER CONVICT THE ACCUSED FOR THE SAID OFFENCES
                     AND ETC.,.
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                                        NC: 2025:KHC-D:16592
                                    CRL.A No. 100062 of 2021


 HC-KAR




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


                         ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE S.RACHAIAH)

Learned counsel for the petitioner seeks leave of this

Court to withdraw the petition, in terms of the memo dated

27.11.2025.

Memo is placed on record.

Considering the said memo, leave as prayed for is

granted. The petition is dismissed as withdrawn.

Sd/-

(S.RACHAIAH) JUDGE

PJ/CT: UMD