Karnataka High Court
M/S Southern Batteries Pvt Ltd vs T Gunashekar on 16 February, 2017
Author: P.S.Dinesh Kumar
Bench: P.S. Dinesh Kumar
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF FEBRUARY 2017
BEFORE
THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR
CRIMINAL REVISION PETITION No.146/2017
BETWEEN:
M/S SOUTHERN BATTERIES PVT., LTD.,
# 328, BOMMASANDRA JIGANI LINK ROAD,
ANEKAL TALUK,
BANGALORE - 562 106.
REPRESENTED BY IT
DULY AUTHORIZED OFFICER,
ARAVIND SAMANTH,
DEPUTY GENERAL MANAGER
...PETITIONER
(BY SRI SRINIVAS RAO S.S., ADVOCATE)
AND:
T. GUNASHEKAR
PROPRIETOR,
M/S BICRON INDUSTRIAL COMPANY,
# 3, NANDHINI MANSION,
AIRPORT- ITPL MAIN ROAD,
MARATHHALLI,
BANGALORE - 560 037.
...RESPONDENT
THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 R/W 401 Cr.P.C PRAYING TO SET
ASIDE THE JUDGMENT DATED 26.12.2016 PASSED IN
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CRIMINAL APPEAL NO.5011/2015 PASSED BY THE III
ADDITIONAL DISTRICT AND SESSIONS JUDGE,
BENGALURU RURAL DISTRICT, ANEKAL AND CONFIRM
JUDGMENT DATED 20.01.2015 PASSED IN CC.NO.78/11
BY THE CHIEF JUDICIAL MAGISTRATE, BENGALURU
RURAL DISTRICT, BENGALURU.
THIS CRIMINAL REVISION PETITION COMING ON
FOR ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
After arguing the matter for some time, learned counsel for the petitioner seeks leave of this Court to withdraw this petition with liberty to file an appeal under Section 378(4) of Cr.P.C. Accordingly, he has filed a memo.
2. Memo is taken on record. Petition is dismissed as withdrawn with liberty to file an appeal as prayed for.
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3. If a request is made for return of certified copies of the orders impugned in this petition, registry shall return the same.
Sd/-
JUDGE PB