Sri Niraj Jha vs State Of Karnataka
2026 Latest Caselaw 2843 Kant

Karnataka High Court

Sri Niraj Jha vs State Of Karnataka on 1 April, 2026

                                       -1-
                                                   NC: 2026:KHC:17798
                                               CRL.P No. 1389 of 2019


             HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 1ST DAY OF APRIL, 2026

                                     BEFORE
                       THE HON'BLE MR. JUSTICE R. NATARAJ
                       CRIMINAL PETITION NO. 1389 OF 2019
             BETWEEN:

             SRI. NIRAJ JHA
             AGED 38 YEARS,
             SON OF LATE ANIL KUMAR JHA
             PARTNER, M/S. RIDRI HOSPITALITY LLP
             (HOOT CAFE & BREWERY)
             AT BBMP-2043/69, SARJAPURA MAIN ROAD,
             BLOCK-2, KAIKONDRA HALLI, VARTHUR HOBLI,
             BENGALURU EAST TALUK,
             BENGALURU 560 035.

             ALSO AVAILABLE AT
             VILLAMENT NO.D-02, 2ND & 3RD FLOOR
             VAISHNAVI ORCHID, KASAVANAHALLI VILLAGE
             OFF SAJAPUR ROAD,
Digitally    BENGALURU - 560035.
signed by
HEMALATHA
J            ALSO AVAILABLE AT
Location:
HIGH COURT   KU-04, 2ND FLOOR
OF           PITAMBUR, NORTH EAST,
KARNATAKA
             DELHI - 110032
                                                          ...PETITIONER
             (BY SRI. DEVARAJA M., ADVOCATE)

             AND:

             1.    STATE OF KARNATAKA
                   REPRESENTED BY STATION HOUSE OFFICER
                   BELLANDHUR POLICE STATION,
                               -2-
                                           NC: 2026:KHC:17798
                                       CRL.P No. 1389 of 2019


HC-KAR




     BENGALURU CITY.
2.   SRI. SABBINENI SUBHASH
     AGED ABOUT 50 YEARS
     SON OF LATE SRI. CHINNAIAH SABBINENI,
     PARTNER, M/S. RIDRI HOSPITALITY LLP,
     R/O NO.3, DREAM VALLEY #8-1-405/A/3,
     SHAIKPET, NEAR OSMANIYA UNIVERSITY COLONY,
     HYDERABAD.
                                               ...RESPONDENTS
(BY SRI. RAJATH SUBRAMANYAM, HIGH COURT GOVERNMENT
PLEADER FOR RESPONDENT NO.1;
     SRI.   MOHAMMED     RIZWAN AHAMED,        ADVOCATE   FOR
RESPONDENT NO.2)

     THIS CRL.P FILED U/S.482 CR.P.C PRAYING TO SET
ASIDE THE ORDER DATED 03.11.2018 PASSED IN CRIMINAL
REVISION NO.785/2018 BY 55TH ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, BENGALURU BY CONFIRMING THE ORDER
PASSED IN CRIME NO.152/2018 DATED 03.09.2018 BY THE IV
ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, BENGALURU
OR QUASH THE IMPUGNED ORDERS.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE R. NATARAJ


                        ORAL ORDER

Learned counsel for the petitioner has filed a memo

seeking permission of this Court to withdraw this criminal

petition as the same has become infructuous.

2. The memo is taken on record. In view of the

memo, this criminal petition is dismissed as withdrawn.

NC: 2026:KHC:17798

HC-KAR

3. In view of the above, the order dated 17.03.2026

imposing cost of Rs.2,000/- shall not be given effect to.

4. In view of dismissal of main petition, pending

interlocutory applications if any do not survive for consideration

and the same stand dismissed.

Sd/-

(R. NATARAJ) JUDGE

HJ List No.: 1 Sl No.: 3