Beknownst Ecommerce Private ... vs M/S. The Giftz Charan Nivas
2022 Latest Caselaw 4154 Kant

                              1



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 10TH DAY OF MARCH, 2022

                         BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

          CRIMINAL REVISION PETITION NO.493/2019

BETWEEN:

1 . BEKNOWNST ECOMMERCE PRIVATE
    LIMITED
    REPRESENTED BY ITS MANAGING
    DIRECTOR
    SRI SUBHASH KUMAR

2 . SRI SUBHASH KUMAR
    BEKNOWNST ECOMMERCE PVT. LTD.

      ADDRESS FOR P1 AND P2
      NO.355/7, 2ND CROSS
      RAVIPRAKASH NAGAR
      KONENA AGRAHARA
      BENGALURU-560 017
                                           ...PETITIONERS

(BY SMT. K.PUSHPALATHA, ADVOCATE FOR
 SRI NARAYANA SWAMY V K, ADVOCATE)

AND

M/S. THE GIFTZ CHARAN NIVAS
NO.68/1, 4TH CROSS
NEHERU NAGAR
BENGALURU-560 020
A PARTNERSHIP FIRM
REP BY ITS PARTNER
SRI DEEPEN PRAFUL SHAH
                                  2



AGED ABOUT 35 YEARS
S/O LATE SRI PRAFUL SHAH
                                                   ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION U/S.397 R/W 401 CR.P.C PRAYING TO SET ASIDE THE
JUDGMENT AND ORDER DATED 28.03.2018 PASSED IN
C.C.NO.21816/2017 ON THE FILE OF THE HONBLE XXVII
ADDITIONAL     CMM,    BENGALURU,       CONVICTING    AND
SENTENCING THE PETITIONER/ACCUSED U/S.255(2) OF CR.P.C
FOR THE OFFENCE P/U/S.138 OF N.I.ACT AND SENTENCING
THEM TO PAY A FINE OF Rs.2,75,000/- IN DEFAULT OF PAYMENT
OF FINE AMOUNT, DIRECTING ACCUSED NO.2 TO UNDER GO
IMPRISONMENT FOR A PERIOD OF SIX MONTHS AND ETC.

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

                             ORDER

The learned counsel appearing for the petitioners orally

seeks permission of this Court to withdraw the petition with the

liberty to file another revision petition. But the question of

granting liberty does not arise to file one more revision petition.

2. In view of the said submission, the revision petition

is dismissed as withdrawn.

Sd/-

JUDGE

SN