Mr Vipin Pattathil vs R K Polymer
2026 Latest Caselaw 3498 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:24613
                                            CRL.P No. 6842 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. 6842 OF 2026 (482(Cr.PC)
                                / 528(BNSS))
           BETWEEN:

           1.   MR. VIPIN PATTATHIL
                SON OF MR. MOHAN. P
                AGED ABOUT 40 YEARS
                DIRECTOR OF WOCCY 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 WOCCY PRIVATE LIMITED
               NO.13/655 8, NEAR MARINA CONVENTION CENTRE
               CHERUVANNUR, FEROKE POST
Digitally      KOZHIKODE, KERALA-673 631.
signed by
                                                    ...PETITIONERS
MALATESH
KC         (BY SRI. M.H. HANEEF, ADVOCATE)

Location:
HIGH      AND:
COURT OF
KARNATAKA R K POLYMER
           #64, 1ST FLOOR, "PARAS MANSION"
           WALL TAX ROAD, (ENTRANCE AUDIAPPA
           NAICKEN STREET)
           NO. OF CORRECTIONS
           CHENNAI, TAMILNADU- 600 079

           REPRESENTED BY ITS
                            -2-
                                          NC: 2026:KHC:24613
                                   CRL.P No. 6842 of 2026


HC-KAR



DE FACTO AND DE JURE OWNER AND PROPRIETOR
MR. RAMESH SURJAN
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 QUASH THE ORDER DATED
25.09.2025 TAKING COGNIZANCE PASSED BY THE LEARNED
XVIII ADDITIONAL    CHIEF JUDICIAL    MAGISTRATE AT
BENGALURU IN C.C.NO.37191/2025 FOR THE OFFENCES P/U/S
138 OF NI ACT, 1881, IN SO FAR AS IT RELATES TO THE
PETITIONERS, AND THE CONSEQUENTIAL ISSUANCE OF
SUMMONS TO THE PETITIONERS (ANNEXURE-J).

    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
                                  -3-
                                                NC: 2026:KHC:24613
                                           CRL.P No. 6842 of 2026


 HC-KAR




CORAM: HON'BLE MR. JUSTICE V SRISHANANDA


                            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.: 23