Sri.B.T. Adishankar vs Navanagara Urban Co Op Bank Ltd
2024 Latest Caselaw 22684 Kant

Karnataka High Court

Sri.B.T. Adishankar vs Navanagara Urban Co Op Bank Ltd on 5 September, 2024

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                           -1-
                                                         NC: 2024:KHC:36461
                                                  CRL.RP No. 407 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 5TH DAY OF SEPTEMBER, 2024

                                         BEFORE
                    THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
                    CRIMINAL REVISION PETITION NO. 407 OF 2022
                 BETWEEN:

                    SRI.B.T. ADISHANKAR,
                    S/O LATE THAMMAIAH SHETTY,
                    AGED ABOUT 58 YEAR,
                    R/AT NEAR DARGASTREET,
                    GOKUL BADAVANE,
                    HUNSUR TOWN
                    MYSURU - 571 105.
                                                              ...PETITIONER
                 (BY SRI. K PRASANNA SHETTY.,ADVOCATE)

                 AND:

                    NAVANAGARA URBAN CO-OP BANK LTD,
                    HUNSUR BRANCH,
                    REP. BY ITS BRANCH MANAGER,
Digitally           R/AT JP TRUST COMPLEX, 1ST FLOOR,
signed by
ANJALI M            NEAR GOKULA ROAD, HUNSUR TOWN,
Location: High      MYSORE DISTRICT - 571 102.
Court of                                                     ...RESPONDENT
Karnataka
                      THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
                 ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
                 HONOURABLE COURT MAY BE PLEASED TO SET ASIDE THE
                 JUDGMENT DATED 15.12.2021 PASSED BY THE VIII
                 ADDITIONAL DISTRICT AND SESSIONS JUDGE, MYSURU,
                 SITTING AT HUNSUR IN CRL.A.NO.226/2018 AND ALSO SET
                 ASIDE THE JUDGMENT AND SENTENCE DATED 17.10.2018 IN
                 C.C.NO.1129/2016 PASSED BY THE PRINCIPAL SENIOR CIVIL
                 JUDGE AND J.M.F.C., HUNSUR.
                                 -2-
                                           NC: 2024:KHC:36461
                                       CRL.RP No. 407 of 2022




    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:     HON'BLE MR JUSTICE PRADEEP SINGH YERUR


                          ORAL ORDER

Learned counsel for the petitioner files a memo seeking

withdrawal of this petition.

2. The said memo and submission is taken on record.

The petition is dismissed as withdrawn.

Sd/-

(PRADEEP SINGH YERUR) JUDGE

AM