Sri Mujeeb Ahmed Sharieff vs M/S Maxworth Reality India Litd
2025 Latest Caselaw 337 Kant

Karnataka High Court

Sri Mujeeb Ahmed Sharieff vs M/S Maxworth Reality India Litd on 3 June, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                             -1-
                                                           NC: 2025:KHC:18638
                                                     CRL.RP No. 891 of 2018


                   HC-KAR




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 3RD DAY OF JUNE, 2025

                                          BEFORE
                   THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                       CRIMINAL REVISION PETITION No. 891 OF 2018
                   BETWEEN:

                      SRI MUJEEB AHMED SHARIEFF
                      S/O A.R.SHARIEFF,
                      AGED ABOUT 58 YEARS,
                      RESIDING AT HOUSE IN SY.No.62
                      KURUBARA KARENAHALLI VILLAGE
                      BIDADI HOBLI
                      RAMANAGARA TALUK
                      BENGALURU RURAL DISTRICT -562 109.
                                                               ...PETITIONER

                   (BY SRI. MANU N.P, ADVOCATE - ABSENT)
Digitally signed
by NIRMALA         AND:
DEVI
Location: HIGH        M/S. MAXWORTH REALITY INDIA LTD.,
COURT OF              A LIMITED COMPANY HAVING ITS OFFICE AT
KARNATAKA
                      No.22/1, RAILWAY PARALLEL ROAD
                      NEAR SHIVANANDA CIRCLE
                      NEHRU NAGAR, BENGALURU-560 020.
                      REPRESENTED BY ITS AUTHORIZED SIGNATORY
                      SRINIVASA REDDY N.
                                                          ...RESPONDENT

                   (BY SRI. M VINAYA KEERTHY, ADVOCATE)

                         THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
                   Cr.P.C PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT AND
                   ORDER OF THE LEARNED 55TH ADDITIONAL CITY CIVIL AND
                   SESSIONS JUDGE, BANGALORE (CCH-56) BANGALORE IN
                   CRL.A.No.873/2014, DATED 28.07.2018, AND THE JUDGMENT
                   AND ORDER OF THE LEARNED XLII ACMM, NRUPATHUNGA
                                     -2-
                                                    NC: 2025:KHC:18638
                                              CRL.RP No. 891 of 2018


HC-KAR




ROAD, BANGALORE CITY, IN C.C.No.2861/2011, DATED
17.07.2014, WHICH IS CONVICTED THE ACCUSED FOR THE
OFFENCE PUNISHABLE UNDER SECTION 38 OF THE N.I ACT,
CONSEQUENTLY ACQUIT THE ACCUSED FOR SAID OFFENCE
AND ETC.,

     THIS  PETITION COMING  ON  FOR  REPORTING
SETTLEMENT THIS DAY, ORDER WAS MADE THEREIN AS
UNDER:

CORAM:       HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR

                            ORAL ORDER

Learned counsel for the petitioner is absent.

2. This Court by the order dated 16.04.2025 has

noted the submission of learned counsel for the petitioner

that the matter is settled.

3. The absence of learned counsel for the

petitioner itself indicates that the petitioner is not

interested in prosecuting this matter.

4. Hence, the Criminal Revision Petition is

dismissed as settled.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE DSP