Mr K Suresh vs M/S Neogrowth Credit Pvt Ltd
2021 Latest Caselaw 5424 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 3RD DAY OF DECEMBER, 2021

                       BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.1175 OF 2021

BETWEEN:

MR. K. SURESH,
S/O. MR. GANESAN KARTHIKEYAN,
AGED 54 YEARS,
FLAT NO.C, SRI. VINAYAGA NILAYAM,
GROUND FLOOR, DOOR NO.18/26,
2ND MAIN ROAD, JAI NAGAR, ARUMBAKKAM,
CHENNAI-600 106.
                                     ...PETITIONER
(BY SMT. MOHANAKUMARI B.V, ADVOCATE FOR
     SRI. GUNASHEKAR, ADVOCATE)

AND:

M/S. NEOGROWTH CREDIT PVT. LTD.,
HAVING ITS OFFICE AT,
NO.14, 3RD FLOOR, LANGFORD GARDENS,
LANGFORD AVENUE, RICHMOND CIRCLE,
BENGALURU-560 027,
REPRESENTED Y ITS
AUTHORIZED SIGNATORY.
                                       ...RESPONDENT

    THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH 401 OF CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT OF CONVICTION AND
SENCTENCE DATED 21.08.2021 PASSED BY THE LEARNED
COURT OF XIV ADDITIONAL SMALL CAUSES JUDGE AND
                             2

ADDITIONAL    C.M.M.,  BENGALURU   (SCCH-10)   IN
C.C.NO.424/2019 AND SET ASIDE THE ORDER DATED
17.09.2021 PASSED BY THE LEARNED LXII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, BENGALURU (CCH-63)
IN CRL.A.NO.579/2021 AND WAIVE THE DEPOSIT OF 20
PERCENT OF THE TOTAL FINE AMOUNT BEFORE THE TRIAL
COURT.

    THIS CRIMINAL REVISION PETITION COMING FOR
ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:-

                         ORDER

Learned counsel for the Revision Petitioner has filed

a memo seeking withdrawal of the revision petition. The

memo reads as under:

"The counsel for the petitioner most respectfully submits before this Hon'ble Court that, due to oversight the above matter was filed and which is not maintainable; hence the above matter may be dismissed as not pressed in the interest of justice and equity.."

In view of the memo filed, the Criminal Revision

Petition is dismissed as not pressed.

Sd/-

JUDGE AG