Mr. Manoj K.V vs Mr. Shrikanth Bhat
2024 Latest Caselaw 6139 Kant

Karnataka High Court

Mr. Manoj K.V vs Mr. Shrikanth Bhat on 29 February, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                           NC: 2024:KHC:8497
                                                     CRL.RP No. 757 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 29TH DAY OF FEBRUARY, 2024

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CRIMINAL REVISION PETITION NO. 757 OF 2022

                   BETWEEN:

                   1.    MR. MANOJ K.V.
                         AGED ABOUT 44 YEARS
                         S/O K.T. VARKY
                         RESIDING AT KATTAYIL HOUSE,
                         MUDHUR POST-576223
                         KUNDAPURA TALUK, UDUPI DISTRICT
                         FORMER DEPO MANAGER OF RUBBER
                         MARKETING AND PROCESSING
                         CO-OPERATIVE LTD.,
                         (RUBTECH INDIA), MANGALORE,
                         HEBRI BRANCH, SRI RAM COMPLEX,
                         CHANDHINAGARA, CHARA POST
                         KARKALA TALUK-576112,
Digitally signed                                               ...PETITIONER
by SHARANYA T
Location: HIGH              (BY SRI CHANDRANATH ARIGA K., ADVOCATE)
COURT OF
KARNATAKA
                   AND:

                   1.    MR. SHRIKANTH BHAT
                         AGED ABOUT 46 YEARS,
                         S/O K. ANANTHA NAYAK
                         RESIDING AT "MAHALASA KRIPA"
                         NEAR ANANTHA PADMANABHA TEMPLE
                         PERDOOR VILLAGE,
                         UDUPI TALUK AND DISTRICT.
                            -2-
                                         NC: 2024:KHC:8497
                                   CRL.RP No. 757 of 2022




2.   M/S. RUBBER MARKETING AND PROCESSING
     CO-OPERATIVE LTD., (RUBTECH INDIA)
     C-30M 2ND FLOOR, A-1 RABHA PLAZA,
     NILLIKAI ROAD, MANGALORE
     REPRESENTED BY ITS
     CEO/CHAIRMAN.
                                        ...RESPONDENTS

     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT IN CC NO.1196/2015
DATED 02.01.2020 PASSED BY THE II ADDITIONAL CIVIL
JUDGE AND JMFC KARKALA AND JUDGMENT AND ORDER IN
CRIMINAL   APPEAL   NOS.15/2020   AND   20/2020  AND
CRL.RP.NO.45/2020 DATED 05.03.2022, PASSED BY THE
PRINCIPAL DISTRICT AND SESSIONS JUDGE, UDUPI.
     THIS PETITION, COMING ON FOR ORDERS THIS DAY,
THE COURT MADE THE FOLLOWING:
                         ORDER

The learned counsel for revision petitioner files

memo seeking withdrawal of the present revision petition.

Hence, the counsel for revision petitioner is permitted to

withdraw the revision petition. In view of the memo, the

revision petition is dismissed as withdrawn.

Sd/-

JUDGE

RHS