Mr. Y. M. Bright vs M/S. Mahalasa Exports
2024 Latest Caselaw 25909 Kant

Karnataka High Court

Mr. Y. M. Bright vs M/S. Mahalasa Exports on 23 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                    NC: 2024:KHC:42690
                                                CRL.RP No. 525 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 23RD DAY OF OCTOBER, 2024
                                      BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 525 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:

Digitally      M/S. MAHALASA EXPORTS,
signed by      REGISTERED PARTNERSHIP FIRM,
MALATESH
KC             HAVING ITS OFFICE AT S. NO. 75-1A,
Location:      3B, RAJAJI ROAD,
HIGH           HIRIADKA - 576 113,
COURT OF       REP BY ITS MANAGING PARTNER,
KARNATAKA
               MR. ROHIDAS PAI.
                                                        ...RESPONDENT


                   THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
            TO SET ASIDE THE AFORESAID JUDGMENT OF CONVICTION
            AND ORDER DATED 17.01.2019 PASSED BY THE LEARNED III
            ADDL. CIVIL JUDGE AND JMFC, UDUPI IN C.C.NO.1203/2012
                               -2-
                                           NC: 2024:KHC:42690
                                      CRL.RP No. 525 of 2022




VIDE ANNEXURE-A AND REMAND BACK THE MATTER FOR
FRESH TRAIL.


     THIS 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 dated 27.10.2022 for withdrawal. The memo 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. Memo is taken on record.

3. In view of the above memo, revision petition is

dismissed as withdrawn.

Sd/-

(V SRISHANANDA) JUDGE