M/S Alona Kitchenette And vs M/S Alply Agencies
2024 Latest Caselaw 18781 Kant

Karnataka High Court

M/S Alona Kitchenette And vs M/S Alply Agencies on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                                   -1-
                                                               NC: 2024:KHC:29460
                                                           CRL.RP No. 205 of 2022




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                 DATED THIS THE 26TH DAY OF JULY, 2024

                                                BEFORE

                               THE HON'BLE MR JUSTICE V SRISHANANDA

                             CRIMINAL REVISION PETITION NO. 205 OF 2022

                      BETWEEN:

                      1.   M/S. ALONA KITCHENETTE AND
                           INTERIORS PVT LTD.
                      2.   SAJI JOSEPH
                           DIRECTOR
                           M/S ALONA KITCHENETTE AND
                           INTERIORS PVT LTD.

                      3.   VINCENT JOSEPH
                           DIRECTOR
                           M/S ALONA KITCHENETTE AND
                           INTERIORS PVT LTD.

                      4.   NIJAMOL SAJI JOSEPH
                           DIRECTOR
                           M/S ALONA KITCHENETTE AND
                           INTERIORS PVT LTD.

                           ALL HAVING OFFICE AT NO.471/1
Digitally signed by        CARMELARAM GATE
SHAKAMBARI
                           CARMELARAM RAILWAY STATION
Location: HIGH
COURT OF                   ROAD, SARJAPURA MAIN ROAD
KARNATAKA                  BENGALURU - 560 035
                           ALSO HAVING OFFICE AT NO.21
                           ALEEN VILLE, RADHA REDDY
                           LAYOUT, SARJAPURA ROAD
                           CARMELARAM P.O
                           BENGALURU - 560 035.
                                                                    ....PETITIONERS
                      (BY SRI ANANTHAPADMANABHA G.N, ADV.)

                      AND:

                      M/S ALPLY AGENCIES
                      REP BY ITS PROPRIETOR
                                -2-
                                               NC: 2024:KHC:29460
                                           CRL.RP No. 205 of 2022




SUSHIL KUMAR PODDAR
HAVING ITS OFFICE AT
JAYANTHINAGAR-RAMAMURTHY
NAGAR ROAD, PP MITRA SCHOOL
HORAMAVU, ENGALURU - 560 043.
                                                       ...RESPONDENT
     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT AND SENTENCE PASSED BY THE LXXII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO HALL,
BENGALURU DATED 27.04.2021 IN CRL.A.NO.25133/2019 BY
CONVICTING THE ACCUSED NO.1 COMPANY IS LIABLE TO PAY FINE
OF RS.3,13,879/- IN DEFAULT THE ACCUSED NO.2 TO 4 SHALL
UNDERGO SIMPLE IMPRISONMENT FOR A PERIOD OF 1 YEAR, AN
AMOUNT OF RS.3,04,879/- SHALL BE PAID TO THE COMPLAINANT,
AS COMPENSATION U/S 357(1)(b) OF CR.P.C. OUT OF THE FINE
AMOUNT AND AN AMOUNT OF RS.9,000/- SHALL BE REMITTED TO
THE STATE EX-CHEQUER, AS FINE AMOUNT BY MODIFYING THE
JUDGMENT AND SENTENCE PASSED BY THE LEARNED LVII
ADDL.C.M.M., MAYO HALL UNIT, BENGALURU DATED 09.04.2019
PASSED IN C.C.NO.51253/2016.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE V SRISHANANDA

                            ORAL ORDER

1. Office objections are not complied with.

2. The submission of learned counsel for the petitioners is

incorrect. Therefore, they are rejected accordingly.

Consequently, the revision petition is dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE DN