Citation : 2024 Latest Caselaw 26844 Kant
Judgement Date : 11 November, 2024
-1-
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO. 573 OF 2016
C/W
CRIMINAL REVISION PETITION NO. 567 OF 2016
CRIMINAL REVISION PETITION NO. 568 OF 2016
CRIMINAL REVISION PETITION NO. 569 OF 2016
CRIMINAL REVISION PETITION NO. 570 OF 2016
CRIMINAL REVISION PETITION NO. 572 OF 2016
CRIMINAL REVISION PETITION NO. 575 OF 2016
CRIMINAL REVISION PETITION NO. 576 OF 2016
IN CRL.RP No. 573/2016
BETWEEN:
1. M/S. KALPATARU DISTRIBUTORS
NO.41, 6TH CROSS,
SIVAJI ROAD,
MYSORE-570 007.
REP. BY ITS PROPRIETOR,
Digitally SRI. K. GANESH
signed by
MALATESH
KC 2. SRI. K. GANESH
Location: S/O. D. KARIYAPPA GOWDA,
HIGH AGED ABOUT 53 YEARS,
COURT OF
KARNATAKA PROPRIETOR OF M/S. KALPATARU DISTRIBUTORS,
NO.41, 6TH CROSS, SHIVAJI ROAD,
MYSORE-570 007.
...PETITIONERS
(BY SRI SURYA PRAKASH RAO K, ADVOCATE)
AND:
1. M/S. ASTRAZENECA PHARMA INDIA LTD.
A COMPANY INCORPORATED UNDER THE
-2-
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
COMPANIES ACT AND HAVING ITS REGISTERED
OFFICE AT P.B. NO. 2483,
OFF BELLARY ROAD, HEBBAL,
BENGALURU-560 024,
REP. BY ITS AUTHORIZED SIGNATORY,
SRI. VIVEK SHETTY.
...RESPONDENT
(BY SRI N J KUMAR, ADVOCATE)
THIS CRL.RP. IS FILED UNDER SECTION 397(1) R/W 401
CR.P.C PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT
DATED 14.01.2016, PASSED BY THE LXVI ADDL. CITY CIVIL
AND S.J., BANGALORE IN CRL.A.NO.550/2015 AND TO SET
ASIDE THE CONVICTION AND SENTENCE DATED 13.03.2015
PASSED IN C.C.NO.15356/2007 ON THE FILE OF THE XXI
A.C.M.M., BANGALORE AND BE PLEASED TO ACQUIT THE
PETITIONERS.
IN CRL.RP NO. 567/2016
BETWEEN:
1. M/S KALPATARU DISTRIBUTORS
NO.41, 6TH CROSS,
SIVAJI ROAD,
MYSORE - 570007
REPRESENTED BY ITS PROPRIETOR
SRI K GANESH
2. SRI K GANESH
S/O D KARIYAPPA GOWDA,
AGED ABOUT 53 YEARS,
PROPRIETOR OF M/S KALPATARU DISTRIBUTORS,
NO.41, 6TH CROSS, SHIVAJI ROAD,
-3-
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
MYSORE-570007
...PETITIONERS
(BY SRI. SURYA PRAKASH RAO K, ADVOCATE)
AND:
1. M/S ASTRAZENECA PHARMA INDIA LTD
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT AND HAVING ITS
REGISTERED OFFICE AT P B NO.2483,
OFF BELLARY ROAD, HEBBAL,
BENGALURU-560024
REP. BY ITS AUTHORIZED SIGNATORY
SRI VIVEK SHETTY
...RESPONDENT
(BY SRI. N J KUMAR, ADVOCATE)
THIS CRL.RP. IS FILED UNDER SECTION 397(1) R/W
401 CR.P.C PRAYING TO SET-ASIDE THE IMPUGNED
JUDGMENT DATED 14.01.2016, PASSED BY THE LXVI ADDL.
CITY CIVIL AND S.J., BANGALORE CITY (CCH-67) IN
CRL.A.NO.545/2015, AND BE PLEASED TO SET-ASIDE THE
CONVICTION AND SENTENCE DATED 13.03.2015, PASSED IN
C.C.NO.15351/2007, ON THE FILE OF XXI ADDL.C.M.M., AT
BENGALURU AND BE PLEASED TO ACQUIT THE PETITIONERS.
IN CRL.RP NO. 568/2016
BETWEEN:
1. M/S KALPATARU DISTRIBUTORS
NO. 41, 6TH CROSS, SIVAJI ROAD,
MYSORE - 570 007.
REP BY ITS PROPRIETOR
SRI K GANESH
-4-
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
2. SRI K GANESH
S/O D KARIYAPPA GOWDA,
AGED ABOUT 53 YEARS,
PROPRIETOR OF M/S KALPATARU DISTRIBUTORS,
NO. 41, 6TH CROSS, SHIVAJI ROAD,
MYSORE - 570 007.
...PETITIONERS
(BY SRI. SURYA PRAKASH RAO K, ADVOCATE)
AND:
1. M/S ASTRAZENECA PHARMA INDIA LTD.,
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT AND HAVING ITS
REGISTERED OFFICE AT P.B. NO. 2483,
OFF BELLARY ROAD, HEBBAL,
BENGALURU - 560 024.
REPRESENTED BY ITS AUTHORIZED
SIGNATORY SRI VIVEK SHETTY.
...RESPONDENT
(BY SRI. N J KUMAR, ADVOCATE)
THIS CRL.RP. IS FILED UNDER SECTION 397(1) R/W
401 CR.P.C PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT DATED 14.01.2016, PASSED BY THE LXVI ADDL.
CITY CIVIL AND S.J., BANGALORE IN CRL.A.NO.546/2015
AND TO SET ASIDE THE CONVICTION AND SENTENCE DATED
13.03.2015 PASSED IN C.C.NO.15352/2007 ON THE FILE OF
THE XXI A.C.M.M., BANGALORE AND BE PLEASED TO ACQUIT
THE PETITIONERS.
-5-
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
IN CRL.RP NO. 569/2016
BETWEEN:
1. M/S KALPATARU DISTRIBUTORS
NO.41, 6TH CROSS,
SIVAJI ROAD
MYSORE-570 007
REP. BY ITS PROPRIETOR
SRI.K.GANESH
2. SRI.K.GANESH
S/O D.KARIYAPPA GOWDA
AGED ABOUT 53 YEARS,
PROPRIETOR OF M/S KALPATARU DISTRIBUTORS,
NO.41, 6TH CROSS, SHIVAJI ROAD
MYSORE-570 007
...PETITIONERS
(BY SRI. SURYA PRAKASH RAO K, ADVOCATE)
AND:
1. M/S ASTRAZENECA PHARMA INDIA LTD
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT AND HAVING ITS REGISTERED
OFFICE AT P.B.NO.2483,
OFF BELLARY ROAD,
HEBBAL, BENGALURU-560 024
REP. BY ITS AUTHORIZED SIGNATORY
SRI.VIVEK SHETTY
...RESPONDENT
(BY SRI. N J KUMAR, ADVOCATE)
THIS CRL.RP. IS FILED UNDER SECTION 397(1) R/W
401 CR.P.C PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT DATED 14.01.2016, PASSED BY THE LXVI ADDL.
CITY CIVIL AND S.J., BANGALORE IN CRL.A.NO.547/2015
-6-
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
AND TO SET ASIDE THE CONVICTION AND SENTENCE DATED
13.03.2015 PASSED IN C.C.NO.15353/2007 ON THE FILE OF
THE XXI A.C.M.M., BANGALORE AND BE PLEASED TO ACQUIT
THE PETITIONERS.
IN CRL.RP NO. 570/2016
BETWEEN:
1. M/S KALPATARU DISTRIBUTORS
NO 41, 6TH CROSS,
SIVAJI ROAD,
MYSORE - 570007
REP. BY ITS PROPRIETOR
SRI K GANESH
2. SRI K GANESH
S/O D KARIYAPPA GOWDA
AGED ABOTU 53 YEARS
PROPRIETOR OF M/S KALPATARU DISTRIBUTORS
NO 41, 6TH CROSS, SHIVAJI ROAD,
MYSORE - 570007
...PETITIONERS
(BY SRI. SURYA PRAKASH RAO K .,ADVOCATE)
AND:
1. M/S ASTRAZENECA PHARMA INDIA LTD
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT AND HAVING ITS REGISTERED
OFFICE AT P B NO 2483,
OFF BELLARY ROAD, HEBBAL
BENGALURU - 560024
REP. BY ITS AUTHORIZED SIGNATORY
SRI VEVEK SHETTY
...RESPONDENT
(BY SRI. N J KUMAR, ADVOCATE)
-7-
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
THIS CRL.RP. IS FILED UNDER SECTION 397(1) R/W
401 CR.P.C PRAYING TO SET-ASIDE THE IMPUGNED
JUDGMENT DATED 14.01.2016, PASSED BY THE LXVI ADDL.
CITY CIVIL AND S.J., BANGALORE CITY (CCH-67) IN
CRL.A.NO.549/2015, AND BE PLEASED TO SET-ASIDE THE
CONVICTION AND SENTENCE DATED 13.03.2015, PASSED IN
C.C.NO.15354/2007, ON THE FILE OF XXI ADDL.C.M.M., AT
BENGALURU AND BE PLEASED TO ACQUIT THE PETITIONERS.
IN CRL.RP NO. 572/2016
BETWEEN:
1. M/S KALPATARU DISTRIBUTORS
NO.41, 6TH CROSS,
SIVAJI ROAD,
MYSORE-570 007
REP. BY ITS PROPRIETOR
SRI.K.GANESH
2. SRI.K.GANESH
S/O D.KARIYAPPA GOWDA,
AGED ABOUT 53 YEARS,
PROPRIETOR OF M/S. KALPATARU DISTRIBUTORS,
NO.41, 6TH CROSS, SHIVAJI ROAD,
MYSORE-570 007.
...PETITIONERS
(BY SRI. SURYA PRAKASH RAO K, ADVOCATE)
AND:
1. M/S ASTRAZENECA PHARMA INDIA LTD
A COMPANY INCORPORATED UNDER
THE COMPANIES ACT AND HAVING ITS
REGISTERED OFFICE AT P.B.NO.2483,
OFF BELLARY ROAD, HEBBAL,
-8-
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
BENGALURU-560 024
REP. BY ITS AUTHORISED SIGNATORY
SRI.VIVEK SHETTY
...RESPONDENT
(BY SRI. N J KUMAR, ADVOCATE)
THIS CRL.RP. IS FILED UNDER SECTION 397(1) R/W
401 CR.P.C PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT DATED 14.01.2016, PASSED BY THE LXVI ADDL.
CITY CIVIL AND S.J., BANGALORE IN CRL.A.NO.555/2015
AND TO SET ASIDE THE CONVICTION AND SENTENCE DATED
13.03.2015 PASSED IN C.C.NO.21156/2007 ON THE FILE OF
THE XXI A.C.M.M., BANGALORE AND BE PLEASED TO ACQUIT
THE PETITIONERS.
IN CRL.RP NO. 575/2016
BETWEEN:
1. M/S KALPATARU DISTRIBUTORS
NO.41, 6TH CROSS,
SIVAJI ROAD,
MYSORE-570 007
REP BY ITS PROPRIETOR,
SRI.K.GANESH
2. SRI.K.GANESH
SRI.D.KARIYALPPA GOWDA,
AGED ABOUT 53 YEARS,
PROPRIETOR OF M/S KALPATARU DISTRIBUTORS,
NO.41, 6TH CROSS, SHIVAJI ROAD,
MYSORE-570 007
...PETITIONERS
(BY SRI. SURYA PRAKASH RAO K .,ADVOCATE)
-9-
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
AND:
1. M/S ASTRAZENECA PHARMA INDIA LTD.,
A COMPANY INCORPORATED UNDER THE COMPANIES
ACT AND HAVING ITS REGISTERED
OFFICE AT P.B.NO.2483, OFF BELLARY ROAD,
HEBBAL, BENGALURU-560024
REP. BY ITS AUTHORISED SIGNATORY,
SRI.VIVEK SHETTY
...RESPONDENT
(BY SRI. N J KUMAR, ADVOCATE)
THIS CRL.RP. IS FILED UNDER SECTION 397(1) R/W
401 CR.P.C PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT DATED 14.01.2016, PASSED BY THE LXVI ADDL.
CITY CIVIL AND S.J., BANGALORE IN CRL.A.552/2015, AND
BE PLEASED TO SET ASIDE THE CONVICTION AND SENTENCE
DATED 13.03.2015, PASSED IN C.C.NO.21155/2007, ON THE
FILE OF XXI ACMM, BANGALORE AND BE PLEASED TO
ACQUIT THE PETITIONERS.
IN CRL.RP NO. 576/2016
BETWEEN:
1. M/S KALPATARU
DISTRIBUTORS
NO.41, 6TH CROSS
SIVAJI ROAD
MYSORE-570 007
REP BY ITS PROPRIETOR
SRI K GANESH
2. SRI K GANESH
S/O D KARIYAPPA GOWDA
- 10 -
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
AGED ABOUT 53 YEARS
PROPRIETOR OF
M/S KALPATARU DISTRIBUTORS
NO.41, 6TH CROSS
SHIVAJI ROAD
MYSORE-570 007
...PETITIONERS
(BY SRI. SURYA PRAKASH RAO K, ADVOCATE)
AND:
1. M/S ASTRAZENECA PHARMA INDIA LTD
A COMPANY INCORPORATED UNDER THE COMPANIES
ACT AND HAVING ITS REGISTERED OFFICE AT
P B NO.2483, OFF BELLARY ROAD
HEBBAL
BENGALURU-560 024
REP BY ITS AUTHORIZED SIGNATORY
SRI VIVEK SHETTY
...RESPONDENT
(BY SRI. N J KUMAR, ADVOCATE)
THIS CRL.RP. IS FILED UNDER SECTION 397(1) R/W
401 CR.P.C PRAYING TO SET-ASIDE THE IMPUGNED
JUDGMENT DATED 14.01.2016, PASSED BY THE LXVI ADDL.
CITY CIVIL AND S.J., BANGALORE CITY (CCH-67) IN
CRL.A.NO.554/2015, AND BE PLEASED TO SET-ASIDE THE
CONVICTION AND SENTENCE DATED 13.03.2015, PASSED IN
C.C.NO.15357/2007, ON THE FILE OF XXI ADDL.C.M.M., AT
BENGALURU AND BE PLEASED TO ACQUIT THE PETITIONERS.
THESE PETITIONS, COMING ON FOR REPORTING
SETTLEMENT, THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:
- 11 -
NC: 2024:KHC:46086
CRL.RP No. 573 of 2016
C/W CRL.RP No. 567 of 2016
CRL.RP No. 568 of 2016
AND 5 OTHERS
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL ORDER
Joint memos are filed in all these revision petitions. All
the revision petitions stand disposed of in terms of the joint
memo.
2. Amount as agreed in the joint memos shall be paid
by the revision petitioners to the respondent, failing which the
order of the Trial Court, confirmed by the First Appellate Court
stand restored automatically.
3. Amount in deposit, if any, is ordered to be
withdrawn by the complainant under due identification.
4. In view of the joint memo, fine amount of
Rs.10,000/- in each cases, imposed by the learned Trial
Magistrate, confirmed by the First Appellate Court towards
defraying expenses of the State is hereby set aside, in view of
settlement between the parties.
Sd/-
(V SRISHANANDA) JUDGE
MR
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