K B Guranna vs Smt. Leelavathi
2023 Latest Caselaw 1359 Kant

                                                -1-
                                                      CRL.RP No. 387 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 16TH DAY OF FEBRUARY, 2023

                                           BEFORE
                         THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                         CRIMINAL REVISION PETITION NO. 387 OF 2014
                   BETWEEN:

                   1.    K B GURANNA
                         AGED ABOUT 59 YEARS,
                         S/O LATE BASANNA,
                         R/AT NO.6, 2ND MAIN ROAD,
                         5TH CROSS,
                         NEAR SIDDI VINAYAKA NURSERY TAVAREKERE,
                         BANGALORE-560 081.
                                                              ...PETITIONER

                   (BY SRI. SHIVASHANKAR S K .,ADVOCATE)

                   AND:

                   1.    SMT. LEELAVATHI
                         AGED ABOUT 59 YEARS,
                         W/O LATE DAYANANDA,
Digitally signed         MARKETING SECTION,
by LAKSHMI T             BANGALORE DAIRY,
Location: High           D.R COLLEGE POST,
Court of
Karnataka                BANGALORE 560029
                                                              ...RESPONDENT
                   (BY SRI. ARAVND M. NEGLUR, ADVOCATE)

                         THIS CRL.RP IS FILED U/S.397 CR.P.C PRAYING TO SET
                   ASIDE THE JUDGMENT DATED 9.4.2014 PASSED BY THE P.O.,
                   F.T.C.-8, BANGALORE IN CRL.A.NO.84/2012 CONFIRMING THE
                   JUDGMENT OF ACQUITTAL DATED 28.12.2011 PASSED BY THE
                   XIII A.C.M.M., BANGALORE IN C.C.NO.8791/2009 AND
                   CONVICT THE RESPONDENT (ACCUSED) FOR THE OFFENCE
                   P/U/S 138 OF N.I.ACT AND FURTHER IMPOSE FINE AND
                   COMPENSATION UPTO TWICE THE AMOUNT OF CHEQUE AND
                   ORDER SUCH AMOUNT TO BE PAID TO THE PETR.
                                -2-
                                       CRL.RP No. 387 of 2014




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

Learned counsel for the petitioner submits that

inadvertently an appeal was preferred as against the order

of acquittal passed by XIII Additional Chief Metropolitan

Magistrate in C.C.No.8791/2009 before the Court of Fast

Track Court No. VIII, at Bengaluru. He submits that the

revision petition may be permitted to withdraw with liberty

to challenge the order passed by the learned Magistrate in

accordance with law.

2. The submission is placed on record.

The petition is dismissed as withdrawn with liberty as

prayed for.

Sd/-

JUDGE

HB