Sri Girish B vs Sri Gururaj P
2024 Latest Caselaw 12663 Kant

Karnataka High Court

Sri Girish B vs Sri Gururaj P on 6 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                 -1-
                                                            NC: 2024:KHC:19742
                                                         CRL.A No. 256 of 2024




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 6TH DAY OF JUNE, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL No. 256 OF 2024


                      BETWEEN:



                         SRI GIRISH B
                         S/O SRI BALU
                         AGED ABOUT 49 YEARS
                         R/AT No.6, 3RD FLOOR
                         21ST MAIN, 14TH CROSS
                         PADMANABHANGAR
                         BENGALURU - 70.
                                                              ...APPELLANT

                      (BY SRI BHASKAR BABU H J, ADVOCATE)
Digitally signed by
LAKSHMINARAYANA       AND:
MURTHY RAJASHRI
Location: HIGH
COURT OF                 SRI GURURAJ P
KARNATAKA
                         S/O SRI PUTTASWAMY
                         AGED MAJOR
                         R/A No.7, 1ST FLOOR
                         'KALPASHREE' 2ND MAIN
                         9TH CROSS, RAMAKRISHNA LAYOUT
                         NEAR GANGAMMA GARDEN
                         MALAGALA, NAGARBHAVI
                         BENGALURU - 560 091.

                         ALSO WORKING AT:-
                         C/O MAX NEWYORK LIFE
                         INSURANCE LTD
                         HAVING ITS OFFICE AT
                         NO.70 AND 70/1
                         'VIMAL CHAMBERS'
                                -2-
                                           NC: 2024:KHC:19742
                                        CRL.A No. 256 of 2024




    4TH FLOOR, M G ROAD
    BENGALURU - 560 001.
                                               ...RESPONDENT

(BY SRI SRINATH B V, ADVOCATE
 SRI ANAND R V, ADVOCATE)

     THIS CRL.A FILED IS U/S 378(4) CR.PC PRAYING TO SET
ASIDE THE ORDER DATED 12.11.2014 PASSED BY THE COURT
OF XXIII ADDITIONAL CHIEF METROPOLITAN MAGISTRATE AT
BENGALURU IN C.C.No.16422/2014, DIRECTING THE OFFICE
TO RETURN THE COMPLAINT TO COMPLAINANT AND ETC.,

    THESE APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

1. Learned counsel for appellant files a memo

seeking withdrawal of the appeal to file with liberty to file

appropriate proceedings before the appropriate Court.

Same memo reads thus:

"The above named appellant do hereby intends withdraw the appeal with reserving liberty to file the same before appropriate forum/Court in accordance with law. Therefore for the reason stated above the appellant most humbly prays the Hon'ble Court to be pleased to dismiss/dispose the appeal as withdrawn in the interest of justice."

NC: 2024:KHC:19742

2. In view of the memo, the appeal is dismissed as

withdrawn with liberty as prayed.

3. Office is directed to return the documents to the

learned counsel for the appellant.

Sd/-

JUDGE

LRS