Sri. Jai Hanuman Co Op Cr Society Ltd vs Smt. Renuka Prakash Muchandikar
2025 Latest Caselaw 9296 Kant

Karnataka High Court

Sri. Jai Hanuman Co Op Cr Society Ltd vs Smt. Renuka Prakash Muchandikar on 17 October, 2025

                                                -1-
                                                          NC: 2025:KHC-D:14094
                                                      CRL.A No. 100044 of 2018


                        HC-KAR




                  IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                      DATED THIS THE 17TH DAY OF OCTOBER, 2025

                                         BEFORE

                        THE HON'BLE MR. JUSTICE S.RACHAIAH

                       CRIMINAL APPEAL NO.100044 OF 2018 (A)

                       BETWEEN:

                       SRI. JAI HANUMAN CREDIT SOUHARD SAHAKARI LTD.,
                       JAMBOTI ROAD, PEERNWADI BY ITS SECRETARY,
                       SHRI. SHASHIKANT M.WAKEKAR,
                       AGE: 41 YEARS, OCC: SERVICE,
                       DIST: BELAGAVI.
                                                                 ...PETITIONER
                       (BY SRI. BAHUBALI N.KANABARAGI, ADVOCATE)

                       AND:

                       SMT. RENUKA PRAKASH MUCHANDIKAR,
                       AGE: 39 YEARS, OCC: HOUSE WIFE,
                       R/O: 212 SIDDESHWAR GALLI,
Digitally signed by    POST: PEERANWADI, BELAGAVI,
MALLIKARJUN
RUDRAYYA               TAL: AND DIST: BELAGAVI.
KALMATH                                                          ...RESPONDENT
Location: HIGH
COURT OF               (BY SRI. SANTOSH B.RAWOOT, ADVOCATE)
KARNATAKA
                            THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374(4)
                       OF CR.P.C., PRAYING TO THE RECORDS OF JUDGMENT AND
                       ORDER PASSED BY THE V JMFC AT BELAGAVI IN
                       C.C.NO.700/2017 ON 02.12.2017 KINDLY BE CALLED FOR TO
                       ASCERTAIN THE CORRECTNESS AND LEGALITY AND PROPRIETY
                       OF THE FINDING DISMISSING THE COMPLAINANT AND
                       ACQUITTED THE RESPONDENT FOR THE ALLEGED OFFENCES
                       UNDER SECTION 138 OF N.I. ACT AND PASSING THE ORDER OF
                       DISMISSAL KINDLY BE SET ASIDE AND THE PRESENT
                       RESPONDENT BE CONVICTED FROM THE CHARGES ETC.,.
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                                      NC: 2025:KHC-D:14094
                                  CRL.A No. 100044 of 2018


HC-KAR




     THIS CRIMINAL APPEAL, COMING ON FOR ORDERS, THIS
DAY, JUDGMENT IS DELIVERED THEREIN AS UNDER:

                         ORAL ORDER

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

Learned counsel for the appellant seeks leave of the

Court to withdraw the appeal by filing memo dated

23.09.2025.

Memo is placed on record.

Considering the said memo, leave as prayed for is

granted. The appeal is dismissed as withdrawn.

Sd/-

(S.RACHAIAH) JUDGE

SMM CT: UMD