Sri. Jai Hanuman Credit Souhard ... vs Ajeet Parasharam Avkule
2025 Latest Caselaw 8739 Kant

Karnataka High Court

Sri. Jai Hanuman Credit Souhard ... vs Ajeet Parasharam Avkule on 23 September, 2025

Author: S.Vishwajith Shetty

Bench: S.Vishwajith Shetty

                                                     -1-
                                                                NC: 2025:KHC-D:12951
                                                            CRL.A No. 100045 of 2018


                       HC-KAR



                        IN THE HIGH COURT OF KARNATAKA, AT DHARWAD
                         DATED THIS THE 23RD DAY OF SEPTEMBER, 2025
                                              BEFORE
                        THE HON'BLE MR. JUSTICE S.VISHWAJITH SHETTY
                            CRIMINAL APPEAL NO. 100045 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.
                                                                          ... APPELLANT
                       (BY SRI. BAHUBALI N. KANABARGI, ADVOCATE)

                       AND:

                       AJEET PARASHARAM AVKULE,
                       AGE: 34 YEARS, OCC: PRIVATE SERVICE,
                       R/O: BELAGOANKAR GALLI,
                       POST: NADIHALLI, BELAGAVI,
                       TQ. AND DIST: BELAGAVI.
                                                                        ... RESPONDENT
                       (BY SRI. VITHAL S. TELI, ADVOCATE)

                             THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
RAKESH S
HARIHAR                CR.P.C., PRAYS THAT THE RECORDS OF JUDGMENT AND ORDER
Digitally signed by
RAKESH S HARIHAR
Location: HIGH COURT
                       PASSED BY THE VI JMFC AT BELAGAVI IN C.C. NO.475/2017 ON
OF KARNATAKA
DHARWAD BENCH
                       04.12.2017 MAY 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 MAY BE SET ASIDE AND THE PRESENT
                       RESPONDENT BE CONVICTED FROM THE CHARGES.

                            THIS APPEAL COMING ON FOR FINAL HEARING, THIS DAY,
                       JUDGMENT IS DELIVERED THEREIN AS UNDER:
                             -2-
                                       NC: 2025:KHC-D:12951
                                  CRL.A No. 100045 of 2018


HC-KAR



                       ORAL JUDGMENT

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

Learned counsel for the appellant has filed a memo

seeking permission of this Court to withdraw the appeal for

the reason that parties have settled the dispute amicably

during the pendency of the appeal.

Same is taken on record.

Accordingly, appeal is dismissed as withdrawn.

Sd/-

(S.VISHWAJITH SHETTY) JUDGE

VMB CT:BCK