M/S Hdfc Bank Limited vs The State By
2022 Latest Caselaw 8505 Kant

                            1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 9TH DAY OF JUNE, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

            CRIMINAL APPEAL NO.474/2022

BETWEEN:

M/S. HDFC BANK LIMITED
HAVING ITS BRANCH OFFICE AT
MYTRI ARCADE, FIRST FLOOR,
KANTHARAJE URS ROAD,
FIRST MAIN, SARASWATHIPURAM,
MYSORE - 570 009
REP. BY ITS MANAGER-LEGAL.
                                           ... APPELLANT
(BY SMT.SREEDEVI K.B., ADVOCATE FOR
    SRI.J.M.PATIL, ADVOCATE)

AND:

1.     THE STATE BY
       NARASIMHARAJA POLICE STATION
       MANDI MOHALLA
       MYSURU - 570 001.

2.     MR.DILEEP KUMAR P
       S/O PUTTASWAMY,
       AGED ABOUT 36 YEARS
       RESIDING AT NO.445,
       7TH CROSS, 9TH MAIN,
       K.C.LAYOUT,
       MYSURU CITY - 570 001.
                                        ... RESPONDENTS

(BY SRI.R.D.RENUKARADHYA HCGP FOR R-1-STATE)


                          ***
                               2



     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 454
OF CR.P.C. PRAYING TO CALL FOR RECORDS IN CRIME
NO.27/2021 ON THE FILE OF THE PRINCIPAL DISTRICT AND
SESSIONS JUDGE AT MYSURU, PERUSE THE SAME, ALLOW
THIS APPEAL AND SET ASIDE THE IMPUGNED ORDER DATED
25.01.2022 AND GRANT THE INTERIM CUSTODY OF THE
VEHICLE IN FAVOR OF THE APPELLANT BANK AND ETC.


      THIS CRIMINAL APPEAL IS COMING ON FOR ORDERS
THIS DAY, THE COURT DELIVERED THE FOLLOWING;

                        JUDGMENT

Learned counsel for appellant submits that by

inadvertence, she has preferred an appeal instead of

criminal petition. Therefore, she seeks permission of the

Court to withdraw the appeal, reserving liberty to the

appellant to file a petition before this Court.

2. Liberty sought is granted.

3. Appeal is dismissed as withdrawn.

4. Registry shall return all the original papers to

the appellant's counsel.

SD/-

JUDGE

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