M/S Golden Hatcheries vs Anil Jain
2022 Latest Caselaw 7400 Kant

                          1

   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 24TH DAY OF MAY, 2022

                        BEFORE

   THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

         CRIMINAL APPEAL NO.887 OF 2022

BETWEEN:

M/S GOLDEN HATCHERIES
NO.151-154, HKP ROAD,
SHIVAJINAGAR,
BANGALORE - 560 051.

ALSO AT
NO.3, QUEEN'S ROAD,
NEAR CONGRESS COMMITTEE OFFICE,
BANGALORE - 560 052
REP. BY ITS SPA,
NAGARAJU C.A.
                                        ... APPELLANT

(BY SRI. ZAMEER PASHA, ADVOCATE) (PH)

AND:

ANIL JAIN
FORTUNE AGRO,
SHARATH SHRISHILA,
1ST FLOOR KUMBAR BEEDI,
NEAR VANDHANA TALKIES,
SHIVAMOGGA - 577 202.
                                         ... RESPONDENT


     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
10.02.2020 IN C.C.NO.26456/2013 PASSED BY THE 33rd
A.C.M.M., AT BENGALURU AND RESTORE THE COMPLAINT
                                   2

FOR FURTHER PROSECUTION BY ALLOWING THE APPEAL
ETC.,

      THIS CRIMINAL APPEAL IS COMING ON FOR ORDERS
THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING;

                             JUDGMENT

The office has raised an objection regarding

maintainability of this appeal.

2. The learned counsel appearing for appellant

submits that liberty may be granted to the appellant to file a

petition under Section 482 of Cr.P.C challenging the

impugned order.

3. Liberty is granted as sought for.

Accordingly, appeal is dismissed as withdrawn.

SD/-

JUDGE

LL