Smt Dhanalakshmi K vs The Manager
2022 Latest Caselaw 5134 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 21ST DAY OF MARCH, 2022

                          BEFORE

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

         CRIMINAL REVISION PETITION NO.1259/2019

BETWEEN:

SMT. DHANALAKSHMI K.,
W/O KRISHNAN A.,
AGED ABOUT 54 YEARS,
R/AT NO.47, 2ND FLOOR,
8TH CROSS, J.C.NAGAR,
MAHALAKSHMIPURAM,
KURUBARAHALLI,
BENGALURU-560086.
PHONE NO.9480607842.                       ... PETITIONER

        (BY SRI GIRISHA N., ADVOCATE [THROUGH V.C.])
AND:

THE MANAGER
DEEPAK SAHAKARI BANK LIMITED,
NO.29/1, 3RD CROSS, 7TH MAIN ROAD,
SRIRAMPURA, BENGALURU-560021.
PHONE NO.080-23323697.                    ... RESPONDENT

            (BY SRI RAMAPRASAD S.N., ADVOCATE)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE IMPUGNED JUDGMENT DATED 31.12.2018 PASSED
BY THE XII ADDL. AND XXXVII ADDL.C.M.M., BENGALURU IN
C.C.NO.20051/2017 AND SET ASIDE THE IMPUGNED JUDGMENT
DATED 21.08.2019 PASSED BY THE LVI ADDITIONAL CITY CIVIL
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AND SESSIONS JUDGE, BENGALURU IN CRL.A.NO.222/2019
AND CONSEQUENTLY ACQUIT THE PETITIONER/ACCUSED FOR
THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT.

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

                            ORDER

Learned counsel appearing for the petitioner has filed a

memo seeking permission to withdraw the petition and also

submits that he has no objection to release the amount in favour

of the respondent, which is in deposit.

2. In view of the memo, the petitioner is permitted to

withdraw the petition. The learned counsel for the respondent is

permitted to withdraw the amount deposited in the Trial Court.

3. In view of withdrawal of the petition, pending

I.A.No.1/2021 does not survive for consideration and the same

stands disposed of.

Sd/-

JUDGE

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