Mr. Manoj K.V vs Sri. K Rajesh Nayak
2023 Latest Caselaw 154 Kant

                                        -1-
                                                CRL.RP No. 759 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 3RD DAY OF JANUARY, 2023

                                     BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                  CRIMINAL REVISION PETITION NO. 759 OF 2022
            BETWEEN:

            MR. MANOJ K.V.,
            AGED ABOUT 44 YEARS,
            S/O K.T.VARKY,
            R/AT KATTAYIL HOUSE,
            MUDHUR POST - 576 223.
            KUNDAPURA TALUK, UDUPI DISTRICT,
            FORMER DEPO MANAGER OF
            RUBBER MARKETING AND PROCESSING
            COOPERATIVE LTD., (RUBTECH INDIA)
            MANGALORE, HEBRI BRANCH,
            SRI RAM COMPLEX, CHANDHINAGARA,
            CHARA POST -576 112 KARKALA TALUK.

                                                         ...PETITIONER
            (BY SRI. CHANDRANATH ARIGA K., ADVOCATE)
Digitally   AND:
signed by
SUMA        1.    SRI. K. RAJESH NAYAK,
Location:         AGED ABOUT 46 YEARS,
HIGH
COURT OF          S/O K. ANANTHA NAYAK,
KARNATAKA         R/AT "MAHALASA KRIPA",
                  NEAR ANANTHA PADMANABHA TEMPLE,
                  PERDOOR VILLAGE,
                  UDUPI TALUK AND DISTRICT - 576 124.

            2.    M/S RUBBER MARKETING AND
                  PROCESSING CO-OPERATIVE LTD.,
                                        -2-
                                                CRL.RP No. 759 of 2022




        (RUBTECH INDIA),
        C-30M, 2ND FLOOR, A1-RABHA PLAZA,
        NLLIKAI ROAD, MANGALORE - 575 001.
        REPRESENTED BY ITS CEO/CHAIRMAN
        MR.JOSE THATHYAMKULAM.

                                                          ...RESPONDENTS

     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT IN CC NO.1197/2015 DATED
02.01.2020 PASSED BY THE II ADDL. CIVIL JUDGE AND JMFC
KAKALA AND JUDGMENT AND ORDER IN CRIMINAL APPEAL
NOS.14/2020, 19/2020     AND CRL.RP NO.46/2020 DATED
05.03.2022 PASSED BY THE PRINCIPAL DISTRICT AND
SESSIONS JUDGE, UDUPI.

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

                                     ORDER

Learned counsel for the petitioner has filed a memo to

withdraw the revision petition.

2. The said memo is placed on record.

3. Accordingly, this revision petition is dismissed as

withdrawn.

Sd/-

JUDGE NR/-