Mr Vipin Pattathil vs R K Polymer
2026 Latest Caselaw 3496 Kant

Karnataka High Court

Mr Vipin Pattathil vs R K Polymer on 5 May, 2026

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                 NC: 2026:KHC:24614
                                             CRL.P No. 6847 of 2026


             HC-KAR




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 5TH DAY OF MAY, 2026

                                    BEFORE
                 THE HON'BLE MR. JUSTICE V SRISHANANDA
            CRIMINAL PETITION NO. 6847 OF 2026 (482(Cr.PC)
                                 / 528(BNSS))
            BETWEEN:

            1.   MR. VIPIN PATTATHIL
                 SON OF MR. MOHAN.P
                 AGED ABOUT 40 YEARS
                 DIRECTOR OF WOGCY PRIVATE LIMITED
                 NO.13/655 8, NEAR MARINA CONVENTION CENTRE
                 CHERUVANNUR, FEROKE POST
                 KOZHIKODE, KERALA- 673 631.

            2.  MR. RAMEES KALIYATTU PARAMBA
                SON OF MR. MUHAMMED. K.P
                AGED ABOUT 39 YEARS
                DIRECTOR OF WOGCY PRIVATE LIMITED
                NO.13/655 8, NEAR MARINA CONVENTION CENTRE
                CHERUVANNUR, FEROKE POST
Digitally       KOZHIKODE, KERALA- 673 631.
signed by                                            ...PETITIONERS
MALATESH    (BY SMT. M.H. HANEEF, ADVOCATE)
KC
Location: AND:
HIGH
COURT OF R K POLYMER
                  ST
KARNATAKA NO.64, 1 FLOOR, "PARAS MANSION"
            WALL TAX ROAD, (ENTRANCE AUDIAPPA NAICKEN
            STREET) CHENNAI,
            TAMILNADU- 600 079.

            REPRESENTED BY ITS
            DE FACTO AND DE JURE OWNER AND PROPRIETOR
            MR. RAMESH SURJAN
                            -2-
                                          NC: 2026:KHC:24614
                                   CRL.P No. 6847 of 2026


HC-KAR



SON OF MR. VITTAL DAS B SURJAN
AGED ABOUT 58 YEARS

ALSO AT:

R K POLYMER
NO. 03/16/01, OLD GLASS FACTORY ROAD
OFF: C B ROAD, KORRUKUPET
CHENNAI, TAMILNADU - 600 021

R K POLYMER
C/O, VEDANSH ASERA
COSMIC EMBASSY, NO.10, 2ND FLOOR
1ST 'B' CROSS, SGN LAYOUT (OFF JC ROAD)
BENGALURU-560 027.

AUTHORIZED LETTER OF AUTHORITY
MR. SUKHRAJ BHANDARI
SON OF MR. DHANAJI
AGED ABOUT 69 YEARS
RESIDING AT NO.31, IV MODEL HOUSE STREET
BASAVANAGUDI,
BENGALURU-560 004.
                                              ...RESPONDENT

     THIS CRL.P IS FILED U/S 482 CR.PC (FILED U/S 528
BNSS), 2023 PRAYING TO SET ASIDE THE ORDER DATED
25.09.2025 TAKING COGNIZANCE PASSED BY THE LEARNED
XVIII ADDITIONAL    CHIEF JUDICIAL    MAGISTRATE AT
BENGALURU IN C.C. NO. 37192/2025 FOR THE OFFENCE
PUNISHABLE UNDER SECTION 138 OF THE NEGOTIABLE
INSTRUMENTS ACT, 1881, INSOFAR AS IT RELATES TO THE
PETITIONERS, AND THE CONSEQUENTIAL ISSUANCE OF
SUMMONS TO THE PETITIONERS (ANNEXURE-M).

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



CORAM: HON'BLE MR. JUSTICE V SRISHANANDA
                                  -3-
                                                NC: 2026:KHC:24614
                                           CRL.P No. 6847 of 2026


 HC-KAR




                            ORAL ORDER

After addressing the arguments for some time,

learned counsel for the petitioners has filed a memo.

Memo reads as under:

"The petitioners respectfully prayed before this Hon'ble Court that petition may be dismissed as withdrawn in the interest of justice."

Placing the memo on record, the criminal petition

stands dismissed as withdrawn, with liberty as prayed

for.

Sd/-

(V SRISHANANDA) JUDGE

MKM List No.: 1 Sl No.: 25