Mr. Y. M. Bright vs M/S. Mahalasa Exports
2024 Latest Caselaw 25517 Kant

Karnataka High Court

Mr. Y. M. Bright vs M/S. Mahalasa Exports on 25 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                  NC: 2024:KHC:43441
                                              CRL.RP No. 43 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                   BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO.43 OF 2022
            BETWEEN:

               MR. Y. M. BRIGHT
               AGED ABOUT 46 YEARS
               S/O. YESUDASAN
               PROPRIETOR OF
               M/S. Y. M. BRIGHT CASHEWS
               D. NO.4-25 (8)
               SAMARTHA COMPLEX MAIN ROAD
               BELVAI-574 213
               MANGALORE TALUK.
                                                       ...PETITIONER
               (BY SRI BINU M., ADVOCATE)

            AND:

               M/S. MAHALASA EXPORTS
               REGISTERED PARTNERSHIP FIRM
Digitally      HAVING ITS OFFICE AT S. NO.75-1A
signed by
MALATESH       3B, RAJAJI ROAD
KC             HIRIADKA-576 113
Location:      REP. BY ITS MANAGING PARTNER
HIGH           MR. ROHIDAS PAI.
COURT OF                                              ...RESPONDENT
KARNATAKA
                 THIS CRIMINAL REVISION PETITION IS FILED UNDER
            SECTION 397 R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE
            AFORESAID JUDGMENT OF CONVICTION AND ORDER DATED
            29.10.2020 PASSED BY THE LEARNED III ADDITIONAL CIVIL
            JUDGE AND J.M.F.C., UDUPI IN C.C.NO.1204/2012 VIDE
            ANNEXURE-A AND REMAND BACK THE MATTER FOR FRESH
            TRIAL AND ETC.
                                  -2-
                                                NC: 2024:KHC:43441
                                            CRL.RP No. 43 of 2022




    THIS CRIMINAL REVISION PETITION, COMING ON FOR
ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:     HON'BLE MR JUSTICE V SRISHANANDA


                          ORAL ORDER

Learned counsel for the revision petitioner has filed a

Memo, which reads as under:

"The undersigned counsel for the petitioner humbly prays that this Hon'ble Court may be pleased to permit the petitioner to withdraw the above petition, as not pressed hence this Memo, in the interest of justice."

2. In view of the Memo, revision petition is dismissed as

withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

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