Sri Ashwath Narayana Reddy @ A N ... vs M/S Confident Projects India Pvt ...
2022 Latest Caselaw 11609 Kant

                                                -1-
                                                           CRL.P No. 7782 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF SEPTEMBER, 2022

                                              BEFORE

                          THE HON'BLE MR JUSTICE M.NAGAPRASANNA

                             CRIMINAL PETITION NO. 7782 OF 2022

                   BETWEEN:

                   1.    SRI ASHWATH NARAYANA REDDY
                         @ A N REDDY
                         S/O MUNIYAPPA REDDY
                         AGED ABOUT 61 YEARS
                         R/AT H.NO.80 POOJAMMA COMPOUND HALANAYAKANA
                         HALLI, VARTHUR HOBLI,
                         MALAR TALUK
                         BENGALURU-560102
                                                                 ...PETITIONER

                   (BY SRI.SOMASHEKAR NAIDU..,ADVOCATE)

                   AND:

                   1.    M/S CONFIDENT PROJECTS INDIA PVT LTD
                         O/AT CONFIDENT PROPOUS
                         NO.6 LANGFORD TOWN
                         HOSUR MAIN ROAD
                         BENGALURU-560025
                         REP BY ITS MANAGER
Digitally signed
by PADMAVATHI            MR JOJU KOCHAPPAN
BK
Location: HIGH                                                      ...RESPONDENT
COURT OF
KARNATAKA

                   (BY SRI. VAIBHAV.RM., ADVOCATE FOR
                      SRI. VIVEK HOLLA, HOLLA, ADVOCATE)

                        THIS CRL.P IS FILED U/S 482 CR.PC PRAYING TO SET ASIDE
                   THE ORDER PASSED BY THE LEARNED PRL.CITY CIVIL AND
                   SESSIONS JUDGE (CCH-57)      ON APPLICATION FILED BY THE
                   RESPONDENT U/S 148 OF N.I ACT AND ALSO THE CONSEQUENT
                   JUDGMENT IN CRL.A.NO.776/2021 DATED 26.07.2022 AND PERMIT
                                -2-
                                        CRL.P No. 7782 of 2022




THE PETITIONER TO CONTEST THE APPEAL FILED, AFTER COMPLY
WITH ORDERS OF THE APPELLANT COURT DATED 27.10.2022 AND
BY ALLOWING THIS CRL.P.

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

                            ORDER

Learned counsel for the petitioner submits that

though the petition would not be maintainable for a

challenge to the order passed in Criminal Appeal, the

intention of the parties was to settle the issue and place

before this Court a petition for post-conviction compromise

and therefore, would seek leave of this Court to withdraw

the petition and file a petition in the light of the joint

compromise already arrived at between the parties.

2. Liberty so sought is granted.

3. Accordingly, the petition is disposed of.

Sd/-

JUDGE

VM