M/S Brigade Garden Resorts & Hotels Pvt ... vs K S S Manian
2024 Latest Caselaw 25948 Kant

Karnataka High Court

M/S Brigade Garden Resorts & Hotels Pvt ... vs K S S Manian on 23 October, 2024

                                                       -1-
                                                                   NC: 2024:KHC:42713
                                                                CRL.A No. 381 of 2019




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                                 BEFORE
                                 THE HON'BLE MRS JUSTICE M G UMA
                                  CRIMINAL APPEAL NO.381 OF 2019
                   BETWEEN:

                      M/S BRIGADE GARDEN RESORTS
                      & HOTELS PVT LTD
                      HAVING ITS REGD OFFICE AT
                      NO.J-105, MAGADI MAIN ROAD
                      VIJAYANAGAR NORTH
                      BENGALURU - 79
                      REPRESENTED BY
                      ITS MANAGING DIRECTOR
                      Y R MANOHAR

                                                                          ...APPELLANT
                   (BY SRI.VISHNUMURTHY, ADVOCATE)

                   AND:

Digitally signed      K.S.S MANIAN
by CHAITHRA A         S/O LATE KRISHNAMURTHY
Location: HIGH        AGED ABOUT 45 YEARS
COURT OF
KARNATAKA             NO.8, 6TH MAIN ROAD
                      HAL III STAGE, LIC QUARTERS
                      JEEVAN BHIMA NAGAR
                      BENGALURU - 75

                                                                        ...RESPONDENT
                          THIS   CRL.A   IS    FILED    U/SEC.378(4)   CR.P.C   BY   THE
                   ADVOCATE      FOR     THE    PETITIONER      PRAYING    THAT      THIS
                   HONOURABLE COURT MAY BE PLEASED TO SET ASIDE THE
                   JUDGMENT DATED 24.11.2018, PASSED BY THE VI ADDITIONAL
                                     -2-
                                                 NC: 2024:KHC:42713
                                            CRL.A No. 381 of 2019




SMALL CAUSES JUDGE AND XXXI A.C.M.M., BENGALURU CITY IN
C.C.NO.34970/2001, ACQUITTING THE RESPONDENTS/ACCUSED
FOR THE OFFENCE P/U/S 138 OF THE N.I ACT AND ETC.

          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:             HON'BLE MRS JUSTICE M G UMA


                            ORAL JUDGMENT

Learned counsel for the appellant has filed a

memo dated 23.10.2024 seeking permission of this Court

to withdraw the appeal since the representative of the

appellant's company is dead.

2. The said memo is taken on record.

3. In view of the above said memo, the Criminal

Appeal is dismissed as withdrawn.

SD/-

(M G UMA) JUDGE

NBM