Karnataka High Court
Sri.Pavan Gogineni S/O Gogineni Mohan ... vs M/S Rashi Peripherals Pvt Ltd on 24 November, 2022
Author: K. Natarajan
Bench: K. Natarajan
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF NOVEMBER, 2022
BEFORE
THE HON'BLE MR. JUSTICE K. NATARAJAN
CRIMINAL PETITION No.3457/2022
BETWEEN:
1. SRI.PAVAN GOGINENI
S/O GOGINENI MOHAN RAO
INDEPENDENT DIRECTOR,
(FORMER CEASED TO BE DIRECTOR WITH EFFECT
FORM 01.04.2021)
AGED ABOUT 53 YEARS,
VELANKANI ELECTRONICS PVT LTD.,
369, 2nd CROSS, 16th MAIN
KORAMANGALA 3rd BLOCK
BENGALURU 560 034
2. SRI. NIRMALA VEETIL PUTHIYA
S/O RAGHAVAN KUNDIL VEETTIL
DIRECTOR
(FORMER CEASED TO BE DIRECTOR WITH EFFECT
FROM 31.03.2016)
AGED ABOUT 48 YEARS
NO. E001, SPRINGFIELD APARTMENTS
SARJAPURA ROAD AMBILIPURA,
PRESENTLY RESIDING AT VILLA 34,
ARBORS BY THE TLAKE
KYALASANAHALLI, JIGANI TOWNSHIP
BENGALURU 560 105
2
3. SRI. SOMENAHALLI KONAPPA RAMAKRISHNAIAH
S/O KONAPPA
DIRECTOR
(FORMER CEASED TO BE DIRECTOR WITH EFFECT
FROM 01.04.2021)
AGED ABOUT 53 YEARS,
VELANKANI ELECTRONICS PVT LTD.,
C-301 THE GARDENS (ETA APT)
NO.9 BINNY STONE GARDEN
MAGADI ROAD,
BENGALURU 560 0230
4. SRI. KIRON D SHAH
S/O DHIRAJLAL SHAH
MANAGING DIRECTOR
AGED ABOUT 60 YEARS
VELANKANI ELECTRONICS PVT LTD
AGE 60 YEARS,
NO.8/1, 1st CROSS,
LAVELLE ROAD,
BENGALURU 560 001
.....PETITIONERS
(BY SRI. AJAYKUMAR M, ADVOCATE)
AND:
M/S RASHI PERIPHERALS PVT LTD
OFF NO. 402/403, 4th FLOOR,
PRIDE HULKUL BUILDING
NO.116, LALBHAG ROAD,
BENGALURU 560 027
REP BY ITS BRANCH HEAD
SRI. RAVI KHEMANI
.....RESPONDENT
(BY SRI. ANUPAM AGARWAL, ADVOCATE)
3
THIS CRL.P FILED U/S. 482 CR.P.C BY THE ADVOCATE
FOR THE PETITIONER PRAYING THAT THIS HONOURABLE
COURT MAY BE PLEASED TO QUASH THE COMPLAINT IN
C.C.NO.2614/2021 PENDING ON THE FILE OF THE 28th
ACMM, BANGALORE AS AGAINST THE PETITIONERS
HEREIN.
THIS CRIMINAL PETITION COMING ON FOR
ADMISSION THROUGH PHYSICAL HEARING/VIDEO
CONFERENCE, THIS DAY, THE COURT MADE THE
FOLLOWING :
ORDER
The learned counsel for the petitioners has filed a memo for withdrawal of the petition as the respondent has withdrawn the complaint against the petitioners.
2. The memo is placed on record.
3. The criminal petition is dismissed as withdrawn.
Sd/-
JUDGE hdk