M/S Trawelmart World Tours Pvt Ltd vs M Chandrika
2024 Latest Caselaw 18797 Kant

Karnataka High Court

M/S Trawelmart World Tours Pvt Ltd vs M Chandrika on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                                -1-
                                                             NC: 2024:KHC:29469
                                                         CRL.RP No. 260 of 2024




                       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. 260 OF 2024

                   BETWEEN:

                   M/S TRAWELMART WORLD TOURS PVT. LTD
                   REP BY ITS DIRECTOR
                   M.S. KIRAN
                   AT, TRAWELMART GRUHA
                   NO.357, 10th B MAIN
                   OPP TO COSMOPOLITAN CLUB
                   3rd BLOCK, JAYANAGAR
                   BENGALURU - 560 011.
                                                                    ...PETITIONER
                   (BY SRI SAPPANNAVAR BASAVARAJ SHIVAPPA, ADV.)
                   AND:

                   M. CHANDRIKA
                   W/O PRASHANTH B.G
                   AGED ABOUT 45 YEARS
                   R/AT NO.42, 2nd FLOOR
Digitally signed   18th CROSS, 22nd MAIN
by NANDINI MS      SHAMANNA GARDEN
Location: High
Court of           J.P. NAGAR, 5th PHASE
Karnataka          BENGALURU - 560 078.
                                                                   ...RESPONDENT
                          THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
                   SET AISDE THE JUDGMENT OF ACQUITTAL DATED 12.01.2024
                   PASSED BY THE LXIII ADDITIONAL CITY CIVIL AND SESSIONS
                   JUDGE, (CCH-64) AT BENGALURU IN CRL.A.NO.90/2022 AND TO
                   CONVICT THE ACCUSED FOR THE OFFENCE P/U/S 138 OF NI ACT BY
                   UPHOLDING THE JUDGMENT OF CONVICTION DATED 22.12.2021
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                                             NC: 2024:KHC:29469
                                         CRL.RP No. 260 of 2024




PASSED BY THE XXVIII ACMM BENGALURU IN C.C.NO.4376/2020 BY
ALLOWING THE APPEAL.


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


CORAM:    HON'BLE MR JUSTICE V SRISHANANDA

                            ORAL ORDER

1. Sri. Yashas, learned counsel for the petitioner has filed a

memo dated 26.07.2024. The memo reads as under:

"The counsel for the petitioner submits that the above Criminal Revision Petition was filed against the order of acquittal in Crl. Appeal No.90/2022. Now the counsel for the petitioner is herewith requesting this Hon'ble court to permit to withdraw the present Revision Petition and seeking liberty to file Criminal Appeal freshly in the interest of justice and equity."

2. The memo is taken on record.

3. In view of the memo, revision petition is dismissed as

withdrawn with liberty as prayed for.

4. Time spent in this revision petition shall be excluded for

the purpose of computation of limitation under Section 14 of

the Limitation Act, 1963.

NC: 2024:KHC:29469

5. Office is directed to return the original/certified copy of

documents after keeping the photo copy of the same.

Sd/-

(V SRISHANANDA) JUDGE

DN