Sri Akram Khan vs Syed Jamaluddin
2026 Latest Caselaw 2354 Kant

Karnataka High Court

Sri Akram Khan vs Syed Jamaluddin on 16 March, 2026

Author: M.G.S. Kamal

Bench: M.G.S. Kamal

                                                -1-
                                                             NC: 2026:KHC:15366
                                                         CRL.A No. 491 of 2026


                   HC-KAR




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 16TH DAY OF MARCH, 2026

                                             BEFORE
                            THE HON'BLE MR. JUSTICE M.G.S. KAMAL
                              CRIMINAL APPEAL NO. 491 OF 2026
                   BETWEEN:

                   SRI AKRAM KHAN
                   S/O AMEER KHAN,
                   AGED ABOUT 57 YEARS, R/AT NO. 74,
                   8TH MAIN ROAD, PADARAYANAPURA,
                   BENGALURU - 560026.
                                                                    ...APPELLANT
                   (BY SRI. ABDUL SAB C B.,ADVOCATE)

                   AND:

                   SYED JAMALUDDIN
                   SYED ZAHEERUDDIN, A
                   GED ABOUT 30 YEARS,
                   R/AT NO. 1267, 14TH CROSS,
Digitally signed   29TH MAIN ROAD,
by
SHARADAVANI        BTM LAYOUT, 2ND STAGE,
B
Location: High     BENGALURU 560076.
Court of
Karnataka                                                         ...RESPONDENT


                         CRL.A FILED U/S 374(2) CR.PC (FILED U/S 415(2) OF BNSS)
                   BY THE ADVOCATE FOR THE APPELLANT PRAYING THAT THIS
                   HONOURABLE COURT MAY BE PLEASED TO A. CONFIRM THE
                   JUDGMENT OF ACQUITTAL OF THE CHEQUE BEARING NO.351052 OF
                   RS.1,40,000 AND ETC.

                        THIS APPEAL, COMING ON FOR ORDERS,           THIS   DAY,
                   JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                -2-
                                              NC: 2026:KHC:15366
                                          CRL.A No. 491 of 2026


HC-KAR




CORAM: HON'BLE MR. JUSTICE M.G.S. KAMAL



                       ORAL JUDGMENT

Learned counsel for the appellant files a memo which reads as under:

MEMO FOR WITHDRAWAL

"The undersigned counsel hereby prays this Hon'ble Court to seek leave of this court to withdraw the appeal as the appeal provision should not be invoked which already invoked before the Sessions Court. Hence, this memo for withdrawal of the above case as not pressed.

Wherefore, the appellant prays this Hon'ble Court be pleased to accept this memo for withdrawal as not pressed of the above case in the interest of justice and equity."

The said memo is taken on record. Accordingly, the appeal is dismissed as withdrawn in terms of memo.

Sd/-

(M.G.S. KAMAL) JUDGE

HR