Karnataka High Court
Mr. N A Kantha Rao vs Sri. Chandana Venkata Subbarao on 21 June, 2019
Author: John Michael Cunha
Bench: John Michael Cunha
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IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 21ST DAY OF JUNE, 2019
BEFORE
THE HON'BLE MR. JUSTICE JOHN MICHAEL CUNHA
CRIMINAL PETITION No.5753/2017
BETWEEN:
Mr. N.A. Kantha Rao,
S/o. late N.S. Murthy,
Aged about 54 years,
R/at D.A. Enclave Apartment,
Flat B, 2nd Street, Kamdarnagar,
Chennai - 600 034. ...Petitioner
(By Sri. Sharath S. Gowda, Advocate)
AND:
Sri. Chandana Venkata Subbarao,
S/o. late Ch.N. Rao,
Aged about 56 years,
R/at No.B-107, Block B,
Carnation Apartment,
K. Narayanapura Cross,
Bengaluru - 560 077. ... Respondent
(Vide order dated 14.09.2017
service of notice to respondent
is held sufficient)
This Criminal Petition is filed under Section 482 of
Cr.P.C., praying to quash the order dated 07.07.2017
passed by the XIX A.C.M.M., Bengaluru in
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C.C.No.5253/2017 in rejecting the memo filed by this
petitioner vide Annexure - A.
This Criminal petition coming on for Admission, this
day, the Court made the following:
ORDER
Issue involved in this petition is already answered by this Court in Crl.P.No.4760/2018 between SMT. DEVIKA VEERANNA VS. M/S. MEASUREZ PARTNERSHIP FIRM, BENGALURU, REPORTED IN ILR 2018 KAR 4298.
In view of the ratio laid down in the above decision, petition is dismissed.
Liberty is reserved to the petitioner to seek recall of PW1 for the purpose of cross-examination.
Sd/-
JUDGE SV