Mr. Praveen. D. J vs Mr. Kiran Reddy Ramachandra
2024 Latest Caselaw 27528 Kant

Karnataka High Court

Mr. Praveen. D. J vs Mr. Kiran Reddy Ramachandra on 15 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                 NC: 2024:KHC:46484
                                            CRL.RP No. 1371 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 15TH DAY OF NOVEMBER, 2024

                                   BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1371 OF 2022
            BETWEEN:

               MR. PRAVEEN D. J.,
               S/O. JAYANNA D. S.,
               AGED ABOUT 37 YEARS,
               RESIDING AT NO. 35,
               10TH MAIN, PAPAREDDYPALYA,
               NAGARABHAVI,
               BANGALORE-560 072.
                                                       ...PETITIONER
            (BY SRI. SHARATHKUMAR SHETTY, ADVOCATE)

            AND:

               MR. KIRAN REDDY RAMACHANDRA,
               S/O. RAMACHANDRA REDDY,
               AGED ABOUT 36 YEARS,
Digitally
signed by      R/AT DLF MAIDEN HEIGHTS,
MALATESH       'C' BLOCK,
KC
               DOOR NO. 64, 6TH FLOOR,
Location:
HIGH           JIGANI, ANEKAL TALUK,
COURT OF       BANGALORE-560 105.
KARNATAKA
                                                      ...RESPONDENT


                   THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
            PRAYING TO ALLOW THE REVISION PETITION AND MODIFIED
            THE JUDGMENT AND ORDER PASSED BY THE LEARNED XXI
            A.C.M.M., AT BENGALURU CITY MADE IN C.C.NO.15441/2020
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                                                   NC: 2024:KHC:46484
                                             CRL.RP No. 1371 of 2022




DATED 02.08.2022 AND KINDLY ENHANCE THE CHEQUE
AMOUNT / DOUBLE THE CHEQUE AMOUNT / CONVICT THE
RESPONDENT / ACCUSED FOR THE OFFENCE P/U/S 138 OF THE
N.I ACT.

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

CORAM:     HON'BLE MR JUSTICE V SRISHANANDA


                             ORAL ORDER

Learned counsel for the petitioner has filed a memo

dated 15.11.2024 to withdraw the revision petition, which

reads as under:

"Undersigned petitioner counsel herewith prays before this Hon'ble Court be pleased dismissed the petition and permit me to file the same before appropriate court in the interest of justice and equity and be please to delay may consider in final Petition/Appeal before the appropriate court in the interest of justice and equity."

2. The memo is taken on record.

3. In view of the said memo, the criminal revision

petition is dismissed as withdrawn with liberty as prayed

for and the time spent before this Court shall be excluded

NC: 2024:KHC:46484

while computing the period of limitation before the

Sessions Court under Section 14 of the Limitation Act.

Sd/-

(V SRISHANANDA) JUDGE

HDK

CT:SNN