M/S. Mjr Builders Pvt. Ltd vs Mr. B. K. Padmanabha Reddy
2025 Latest Caselaw 8734 Kant

Karnataka High Court

M/S. Mjr Builders Pvt. Ltd vs Mr. B. K. Padmanabha Reddy on 23 September, 2025

                                                   -1-
                                                              NC: 2025:KHC:38271
                                                          CRL.A No. 747 of 2023


                          HC-KAR




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 23RD DAY OF SEPTEMBER, 2025

                                                 BEFORE
                                   THE HON'BLE MR. JUSTICE S RACHAIAH
                                   CRIMINAL APPEAL NO. 747 OF 2023 (A)
                          BETWEEN:

                          M/S. MJR BUILDERS PVT. LTD.
                          REGISTERED COMPANY UNDER
                          THE COMPANIES ACT
                          HAVING ITS OFFICE AT NO.444
                          GRAND, 3RD FLOOR,
                          16TH CROSS
                          5TH MAIN ROAD,
                          SECTOR-6
                          HSR LAYOUT,
Digitally signed by
SREEDHARAN                BANGALORE-560 102
BANGALORE SUSHMA
LAKSHMI
Location: High Court of
Karnataka                 REPRESENTED BY ITS
                          MANAGING DIRECTOR
                          SRI. MADHU TALAMARLA
                          AGED ABOUT 50 YEARS
                          S/O. LATE RAMI REDDY
                                                                   ...APPELLANT
                          (BY SRI. SUDHAKAR G V., ADVOCATE)
                            -2-
                                          NC: 2025:KHC:38271
                                       CRL.A No. 747 of 2023


HC-KAR




AND:

MR. B. K. PADMANABHA REDDY
S/O. LATE B. M. KRISHNA REDDY
AGED ABOUT 66 YEARS
RESIDING AT NO. 79
NEW THIPPASANDRA POST
BANGALORE-560 075
ALSO AT NO. 74/1
BELANDUR RING ROAD
VARTHUR,
BANGALORE EAST
BANGALORE-560 037
                                             ...RESPONDENT

     THIS   CRIMINAL        APPEAL        FILED       UNDER
SECTION.378(4) CR.P.C. PRAYING TO SET ASIDE THE
JUDGMENT     DATED        16.12.2022         PASSED       IN
C.C.NO.10207/2012    BY   THE    VII   ADDITIONAL     SMALL
CAUSES JUDGE AND ADDITIONAL CHIEF METROPOLITAN
MAGISTRATE AND MEMBER OF MOTOR ACCIDENT CLAIMS
TRIBUNAL, BENGALURU.

     THIS APPEAL, COMING ON FOR ORDERS, THIS DAY,

JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM: HON'BLE MR. JUSTICE S RACHAIAH
                               -3-
                                           NC: 2025:KHC:38271
                                        CRL.A No. 747 of 2023


HC-KAR




                        ORAL JUDGMENT

Learned counsel for the appellant filed a memo

seeking permission to withdraw the appeal as the matter

has been settled out of the Court.

The memo is taken on record and the same is

accepted.

In view of the memo, the appeal stands dismissed as

withdrawn.

In view of dismissal of the appeal, pending I.A's if

any, do not survive for consideration. Accordingly, the

same are disposed of.

Sd/-

(S RACHAIAH) JUDGE

JS