Smt Chitra Krishnan vs Sri Krishna Kumar
2022 Latest Caselaw 8227 Kant

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    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 06TH DAY OF JUNE, 2022

                             BEFORE

            THE HON'BLE MRS.JUSTICE M.G.UMA

     CRIMINAL REVISION PETITION NO.1273/2019

BETWEEN :

Smt. Chitra Krishnan
Aged about 50 years
W/o. Mr. Ravi
R/at No.244, 1st Floor
Royal Gardenia, R.S.Developers
Opposite SFK India Ltd.
Hosur Road, Bommasandra
Bengaluru - 560 099
                                                    ...Petitioner
(By Sri. Hemanth Kumar D., Advocate)

AND :

Sri Krishna Kumar
Aged about 57 years
S/o. Narayan Swamy
R/at No.810, 2nd 'A' Cross
1st Block Kalyan Nagar
Bangalore - 560 043
                                                 ... Respondent

      This Criminal Revision Petition is filed under Section 397
read with Section 401 of Code of Criminal Procedure praying
to set-aside judgment & order dated 26.07.2019 passed by
the LVI Addl. City Civil & Sessions Judge, Bangalore in
Criminal Appeal No.1422/2018 thereby dismissing the criminal
appeal filed by the petitioner confirming the judgment of
conviction dated 30.06.2018 passed by the learned XV ACMM
Bangalore in C.C.No.21018/2017 thereby convicting the
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petitioner herein for the offence punishable under Sec.138 of
NI Act, 1881 thereby imposing the fine of Rs.5,00,000/- and
in default to payment of the said fine amount, the petitioner is
convicted to undergo simple imprisonment for one year and
consequently allow the present petition and acquit the
petitioner.

      This Criminal Revision Petition coming on for orders
this day, the Court made the following:-

                          ORDER

Learned counsel for the petitioner has filed a memo

seeking permission to withdraw the petition. The memo is

placed on record.

Accordingly, the petition is dismissed as withdrawn.

Sd/-

JUDGE

KA