Sri Raghuram vs M/S S S Enterprises
2023 Latest Caselaw 501 Kant

                                      -1-
                                              CRL.RP No. 477 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 6TH DAY OF JANUARY, 2023

                                   BEFORE
                     THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 477 OF 2022
            BETWEEN:

               SRI. RAGHURAM,
               AGED ABOUT 47 YEARS,
               MANAGING DIRECTOR,
               M/S R.S.RAM PROPERTIES PVT. LTD.,
               NO.27/1, 10TH MAIN, 17TH CROSS,
               MALLESHWARAM,
               BENGALURU - 560 053.

                                                       ...PETITIONER

            (BY SRI. THRIMURTHY K P., ADVOCATE)

            AND:

               M/S S.S.ENTERPRISES,
               REPRESENTED BY ITS PROPREITOR,
Digitally      SRI VINOD TALPALLIKAR,
signed by      S/O T.G.NANDAKUMAR,
SUMA
Location:      AGED ABOUT 53 YEARS,
HIGH           NO.3, 10TH MAIN,
COURT OF
KARNATAKA      BEHIND MARUTHI INDUSTRIAL TOWN,
               TIGALARPET MAIN ROAD, II STAGE,
               BANGALORE - 10.
               RESIDING AT SRI VINOD TALPALLIKAR,
               S/O T G NANDAKUMAR,
               "RAM PADMAJA" APARTMENT,
               NO.44/1, 8TH CROSS,
                                     -2-
                                              CRL.RP No. 477 of 2022




       MAHALAKSHMI LAYOUT,
       BANGALORE - 560 08

                                                      ...RESPONDENT

     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
19.02.2022 PASSED IN CRL.A.NO.385/2020 PASSED BY THE
HONBLE PRESIDING OFFICER, SESSIONS JUDGE BENGALURU
CITY AND THE JUDGMENT AND ORDER DATED 01.02.2020
PASSED BY THE HONBLE XX ACMM, BENGALURU IN
C.C.NO.34650/2018 AND DISMISS THE SAID CASE.

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

                                 ORDER

Learned counsel for the petitioner has filed a memo

seeking permission of this Court to withdrawn this petition.

2. Memo is placed on record.

3. Accordingly, these criminal revision petitions are

dismissed as withdrawn.

Sd/-

JUDGE

NR/-