Karnataka High Court
Sri Abhishek Bansal vs Sri Srinivas S/O. Sri. Krishna Nayak on 19 July, 2024
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NC: 2024:KHC-D:10121
CRL.P No. 101593 of 2023
C/W CRL.P No. 101349 of 2023
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 19TH DAY OF JULY, 2024
BEFORE
THE HON'BLE MR JUSTICE VENKATESH NAIK T
CRIMINAL PETITION NO.101593 OF 2023 (482-)
C/W
CRIMINAL PETITION NO.101349 OF 2023
IN CRL.P NO.101593 OF 2023
BETWEEN:
1. SRI. V .S .S. MANI,
M.D CEO JUST-DIAL, OFFICE AT,
PALM COURT BUILDING,
M, 501/B, 5TH FLOOR, NEW LINK ROAD,
BESIDES GOREGAON SPORTS COMPLEX,
MALAD (W) MUMBAI-400064.
2. SMT. ANITA MANI
NON-EXECUTIVE NON-INDEPENDENT,
DIRECTOR, JUST-DIAL, OFFICE AT,
Digitally PALM COURT BUILDING, M, 501/B,
signed by
MANJANNA E 5TH FLOOR, NEW LINK ROAD,
Location:
HIGH COURT BESIDES SPORTS COMPLEX,
OF
KARNATAKA
MALAD (W) MUMBAI-400064.
3. SRI B. ANAND, CHAIRMAN,
NON-EXECUTIVE INDEPENDENT DIRECTOR, JUST-DIAL,
OFFICE AT, PALM COURT BUILDING,
M, 501/B, 5TH FLOOR, NEW LINK ROAD,
BESIDES GOREGAON SPORTS COMPLEX,
MALAD (W) MUMBAI-400064.
4. SMT. BHAVANA THAKUR
INDEPENDENT NON-EXECUTIVE DIRECTOR, J
UST-DIAL OFICE AT, PALM COURT BUILDING,
M, 501/B, 5TH FLOOR, BESIDES GOREGAON SPORTS
COMPLEX, MALAD (W) MUMBAI-400064.
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CRL.P No. 101593 of 2023
C/W CRL.P No. 101349 of 2023
5. SRI. MALCOLM MONTAIRO
INDEPENDENT NON-EXECUTIVE DIRECTOR,
JUST-DIAL OFFICE AT, PALM COURT BUILDING,
M, 501/B, 5TH FLOOR, NEW LINK ROAD, BESIDES
GOREGAON SPORTS COMPLEX, MALAD (W),
MUMBAI-400064.
6. SRI. SANJAY BAHADUR,
INDEPENDENT NON-EXECUTIVE DIRECTOR,
JUST-DIAL OFFICE AT, PALM COURT BUILDING,
M, 501/B, 5TH FLOOR, NEW LINK ROAD,
BESIDES GOREGAON SPORTS COMPLEX, MALAD (W)
MUMBAI-400064.
...PETITIONERS
(BY SMT. VIDYAVATI M. KOTTURURSHETTAR, ADVOCATE)
AND:
SRI. SHRINIVAS S/O. SRI KRISHNA NAYAK
AGED ABOUT 41 YEARS, OCC. ADVOCATE,
R/A. VIDYANAGAR MAIN ROAD, SIRSI TALUK-581401,
DIST. UTTARA KANNADA.
...RESPONDENT
(BY SRI. R. H. ANGADI, ADVOCATE)
THIS CRIMINAL PETITION IS FILED U/S 482 OF CR.PC.,
SEEKING TO CALL FOR RECORDS OF PROCEEDINGS IN CC NO. 376
OF 2023 PENDING BEFORE THE CIVIL JUDGE AND I ADDL JMFC
SIRSI AND TO SET ASIDE THE ORDER DATED 10.02.2023 PASSED
BY THE CIVIL JUDGE AND I ADDITIONAL JMFC SIRIS IN CC NO.
376/2023 DIRECTING TO REGISTER A CASE AGAINST THE
PETITIONERS/ACCUSED NO.1, 3, 4, 5, 6 AND 9 FOR THE OFFENCES
PUNISHALBE U/SECTION 420 AND 149 OF IPC AND TO ISSUING
SUMMONS AGAINST THE PETITIONERS PRODUCED AT ANNEXURE-B
AND ETC
IN CRL.P.NO.101349 OF 2023
BETWEEN:
1. SRI ABHISHEK BANSAL
AGE: 37 YEARS, C.F.O.
JUST-DIAL, O/A, PALM COURT BUILDING,
M, 501/B, 5TH FLOOR, NEW LINK ROAD,
BESIDES GOREGAON SPORTS
COMPLEX, MALAD (W) MUMBAI-400064.
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NC: 2024:KHC-D:10121
CRL.P No. 101593 of 2023
C/W CRL.P No. 101349 of 2023
2. SRI. MANAN UDANI
AGE: 39 YEARS, (INCORRECTLY SHOWN AS
MAHAN UDANI IN COMPLAINT)
COMPANY SECRETARY, JUST-DIAL,
O/A, PALM COURT BUILDING,
M, 501/B, 5TH FLOOR, NEW LINK ROAD,
BESIDES GOREGAON SPORTS COMPLEX,
MALAD (W), MUMBAI-400064.
3. SRI. NAGENDRA NAYAK
AGE: 23 YEARS,
MARKETING EMPLOYEE, JUST-DIAL,
NO.29, SRT STREET, CUNNINGHAM ROAD,
BENGALURU-560052.
4. SRI. MANI RATHINAM V.
MARKETING EMPLOYEE, JUST-DIAL,
NO.29, SRT STREET, CUNNINGHAM ROAD,
BENGALURU-560052.
5. SRI. CHETAN K,
MARKETING EMPLOYEE AND RECOVERY AGENT,
JUST-DIAL, NO.29, SRT STREET,
CUNNINGHAM ROAD, BENGALURU-560052.
...PETITIONERS
(BY SMT. ANUSHA REDDY, ADVOCATE)
AND:
1. SRI. SRINIVAS S/O. SRI. KRISHNA NAYAK,
AGE: 46 YEARS, R/A VIDYANAGAR
MAIN ROAD, SIRSI-581401.
...RESPONDENT
(BY SRI. R. H. ANGADI, ADVOCATE)
THIS CRIMINAL PETITION IS FILED U/SEC. 482 OF CR.P.C.
SEEKING TO CALL FOR RECORDS OF PROCEEDINGS IN CC NO.
376/2023 PENDING BEFORE THE CIVIL JUDGE AND I ADDL. JMFC
SIRSI AND SET ASIDE THE ORDER DATED 10.02.2023 PASSED BY I
ADDL. JMFC, SIRSI, IN CC NO. 376/2023 DIRECTING TO REGISTER A
CASE AGAINST THE PETITIONERS FOR THE OFFENCES P/U/SEC. 420
AND 149 OF IPC AND ISSUING SUMMONS AGAINST THE
PETITONERS/A2, A7, A11 TO 13 PRODUCED AT ANNEXURE-B AND
ETC.
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CRL.P No. 101593 of 2023
C/W CRL.P No. 101349 of 2023
THESE PETITIONS, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsels for the petitioners in both the criminal petitions have filed separate two memos seeking permission of this Court to withdraw the criminal petition. The contents of the memos are as under:
MEMO in Crl.P.No.101593/2023 It is submitted that, the respondent/complainant withdraw his complaint in CC No.376/2023 before Lok Adalat on 13.07.2024. The copy of the order of Lok Adalat dated 13.07.2024 is enclosed along this memo. Hence, in view of the withdrawal of complaint the above said criminal petition is not survive for further consideration. Hence, it may kindly be disposed of as withdrawn, in the interest of justice.
MEMO in Crl.P.No.101349/2023 It is submitted that, the respondent/complainant withdraw his complaint in CC No.376/2023 before Lok Adalat on 13.07.2024. The copy of the order of Lok Adalat dated 13.07.2024 is enclosed along this memo. Hence, in view of the withdrawal of complaint the above said criminal petition is not survive for further consideration. Hence, it may kindly be disposed of as withdrawn, in the interest of justice. In view of the memos and the supporting submission, both the criminal petitions are dismissed as withdrawn.
Sd/-
JUDGE EM/ct-an List No.: 3 Sl No.: 1