Karnataka High Court
Beknownst Ecommerce Private Limited vs M/S. The Giftz Charan Nivas on 10 March, 2022
Author: H.P. Sandesh
Bench: H.P. Sandesh
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR. JUSTICE H.P. SANDESH
CRIMINAL REVISION PETITION NO.493/2019
BETWEEN:
1 . BEKNOWNST ECOMMERCE PRIVATE
LIMITED
REPRESENTED BY ITS MANAGING
DIRECTOR
SRI SUBHASH KUMAR
2 . SRI SUBHASH KUMAR
BEKNOWNST ECOMMERCE PVT. LTD.
ADDRESS FOR P1 AND P2
NO.355/7, 2ND CROSS
RAVIPRAKASH NAGAR
KONENA AGRAHARA
BENGALURU-560 017
...PETITIONERS
(BY SMT. K.PUSHPALATHA, ADVOCATE FOR
SRI NARAYANA SWAMY V K, ADVOCATE)
AND
M/S. THE GIFTZ CHARAN NIVAS
NO.68/1, 4TH CROSS
NEHERU NAGAR
BENGALURU-560 020
A PARTNERSHIP FIRM
REP BY ITS PARTNER
SRI DEEPEN PRAFUL SHAH
2
AGED ABOUT 35 YEARS
S/O LATE SRI PRAFUL SHAH
... RESPONDENT
THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION U/S.397 R/W 401 CR.P.C PRAYING TO SET ASIDE THE
JUDGMENT AND ORDER DATED 28.03.2018 PASSED IN
C.C.NO.21816/2017 ON THE FILE OF THE HONBLE XXVII
ADDITIONAL CMM, BENGALURU, CONVICTING AND
SENTENCING THE PETITIONER/ACCUSED U/S.255(2) OF CR.P.C
FOR THE OFFENCE P/U/S.138 OF N.I.ACT AND SENTENCING
THEM TO PAY A FINE OF Rs.2,75,000/- IN DEFAULT OF PAYMENT
OF FINE AMOUNT, DIRECTING ACCUSED NO.2 TO UNDER GO
IMPRISONMENT FOR A PERIOD OF SIX MONTHS AND ETC.
THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
The learned counsel appearing for the petitioners orally seeks permission of this Court to withdraw the petition with the liberty to file another revision petition. But the question of granting liberty does not arise to file one more revision petition.
2. In view of the said submission, the revision petition is dismissed as withdrawn.
Sd/-
JUDGE SN