Sri. Sanjay Kumar Nehata vs Sri. Sujeet Kumar
2024 Latest Caselaw 22201 Kant

Karnataka High Court

Sri. Sanjay Kumar Nehata vs Sri. Sujeet Kumar on 2 September, 2024

                                      -1-
                                                 NC: 2024:KHC:35483
                                             CRL.P No. 3617 of 2020




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 2ND DAY OF SEPTEMBER, 2024

                                    BEFORE

                       THE HON'BLE MRS JUSTICE M G UMA

                      CRIMINAL PETITION NO.3617 OF 2020

            BETWEEN:

            SRI SANJAY KUMAR NEHATA
            AGED ABOUT 46 YEARS
            S/O SRI HANUMANMAL NEHATA
            PROPRIETOR
            H M ENTERPRISE, NO.50
            KNL COLONY, JOURNALIST COLONY
            J.C. ROAD
            BENGALURU - 560002
                                                     ...PETITIONER
            (BY SRI AJAY KADKOL T, ADVOCATE)
            AND:
Digitally
signed by
DEVIKA M    SRI SUJEET KUMAR
Location:   AGED ABOUT 30 YEARS
HIGH        S/O SRI PRADUMAN NARAYAN SHARMA,
COURT OF
KARNATAKA   R/AT NO.251
            LAKSHMAN REDDY BUILDING,
            BASAVAPURA, B.G. ROAD
            BENGALURU - 560083
                                                    ...RESPONDENT

                 THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO
            SET ASIDE AND REVERSE THE ORDER DATED 25.03.2019
            PASSED IN C.C.NO.1637/2017 WHICH IS PENDING ON
            THE FILE OF THE XXI A.C.M.M., AT BENGALURU AND ETC.
                                -2-
                                             NC: 2024:KHC:35483
                                        CRL.P No. 3617 of 2020




     THIS PETITION, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE M G UMA


                           ORAL ORDER

Learned counsel for the petitioner filed a memo for

withdrawal of the petition on the ground that the Trial

Court has passed the judgment in the matter thus, the

matter has rendered infructuous.

Memo is placed on record.

The petition is dismissed as having becomes

infructuous.

Sd/-

(M G UMA) JUDGE

SN