Karnataka High Court
Sri Raghavendra K A vs Prathap Simha on 14 February, 2025
Author: V Srishananda
Bench: V Srishananda
-1-
NC: 2025:KHC:6657
CRL.A No. 28 of 2025
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF FEBRUARY, 2025
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL APPEAL NO. 28 OF 2025 (C)
BETWEEN:
SRI RAGHAVENDRA K.A.
MANAGING DIRECTOR
M/S KRISHNA SHELTERS
PVT LTD, AGED 62 YEARS
R/AT NO.59, SRI KRISHNA SUDHA
WEST ANJANEYA TEMPLE STREET
BASAVANAGUDI MAIN ROAD
GANDHI BAZAAR, BENGALURU - 560 004
...APPELLANT
Digitally (BY SRI. RANJAN KUMAR K., ADVOCATE)
signed by
MALATESH
KC AND:
Location: PRATHAP SIMHA
HIGH
COURT OF S/O K RAMACHANDRA,
KARNATAKA AGED 45 YEARS,
SHO NO.F10, 1ST FLOOR,
GREEN CITY BUILDING
NEAR NAGANAKATTE
THOKKOTTU, MANGALURU - 575 017
...RESPONDENT
THIS CRL.A IS FILED U/S 374(2) CR.PC (FILED U/S
415(2) BNSS) PRAYING TO 1. SET ASIDE THE JUDGMENT OF
CONFIRMATION OF THE CONVICTION PASSED BY VI ADDL.
DIST. AND SESSIONS JUDGE, D.K MANGALURU AND
ENHANCING OF THE FINE AMOUNT FROM 65,05,000/- TO
88,40,000/- DATED 22.10.2024 IN CRL.RP.NO.252/2023 BY
ALLOWING THIS APPEAL FILED BY THE PETITIONER.
-2-
NC: 2025:KHC:6657
CRL.A No. 28 of 2025
THIS CRL.A, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL JUDGMENT
Memo filed, which reads as under:
" The appellant in the above case seeks permission of this Hon'ble Court to withdraw the above appeal with liberty to file Criminal petition. Hence, the same may be taken on record and pass necessary order in the interest of justice and equity."
2. Placing the memo on record, the appeal is dismissed as withdrawn with liberty as sought for.
3. Time spent before this Court in this appeal shall be excluded under Section 14 of the Limitation Act.
Office is directed to return the certified copies of appeal by replacing them with photostat copies.
Sd/-
(V SRISHANANDA) JUDGE MKM List No.: 1 Sl No.: 11