Karnataka High Court
M/S Auto Pulse vs E S I Corporation on 23 November, 2024
Author: V Srishananda
Bench: V Srishananda
-1-
NC: 2024:KHC:47925
CRL.RP No. 561 of 2015
C/W CRL.RP No. 559 of 2015
CRL.RP No. 560 of 2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 23RD DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO. 561 OF 2015
CRIMINAL REVISION PETITION NO. 559 OF 2015
CRIMINAL REVISION PETITION NO. 560 OF 2015
IN CRL.RP No. 561/2015
BETWEEN:
1. M/S AUTO PULSE
NO. 92/2, OUTER RING ROAD
OPP MULTIPLEX MARATHHALLI
BANGALORE-560037
(VIDE COURT ORDER DATED 21.07.2015 ACCUSED
NO.1 DELETED)
Digitally 2. NARENDRA PRASAD
signed by
MALATESH PARTNER,
KC S/O V MUNIVENKATAPPA
Location: AGED ABOUT 47 YEARS,
HIGH R/AT NO. 2169, EAST END,
COURT OF 'D' MAIN ROAD, 39TH CROSS,
KARNATAKA 9TH BLOCK, JAYANAGAR,
BANGALORE-560069
...PETITIONERS
(BY SRI/SMT. SANJANA, ADVOCATE FOR PETITIONER NO.2)
AND:
1. E S I CORPORATION,
NO. 23, 9TH 'B' & 10TH 'C' MAIN,
B T M RING ROAD,
-2-
NC: 2024:KHC:47925
CRL.RP No. 561 of 2015
C/W CRL.RP No. 559 of 2015
CRL.RP No. 560 of 2015
OPP. I O C PETROL BUNK,
BANGALORE-560029
REP. BY SOCIAL SECURITY OFFICER
E S I CORPORATION
...RESPONDENT
(BY SRI.M.N.KUMAR, ADVOCATE)
THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT DATED 16.03.2015 PASSED BY
THE COURT OF THE LI ADDL. CITY CIVIL JUDGE, BANGALORE
CITY (CCH-52) IN CRL.A.No.556/2013 AND THE JUDGMENT
DATED 27.9.2013, PASSED BY THE SPECIAL COURT FOR
ECONOMIC OFFENCES, BANGALROE IN C.C.NO.3/2012.
IN CRL.RP NO. 559/2015
BETWEEN:
1. M/S AUTO PULSE,
NO. 92/9, OUTER RING ROAD,
OPP. MULTIPLEX MARATHHALLI,
BANGALORE-560037
(VIDE COURT ORDER DATED 21.07.2015 A1 IS
DELETED)
2. NARENDRA PRASAD
PARTNER,
S/O V MUNIVENKATAPPA,
AGED ABOUT 47 YEARS
R/AT NO. 2169, EAST END,
'D' MAIN ROAD, 39TH CROSS,
9TH BLOCK, JAYANAGAR,
BANGALORE-560069
...PETITIONERS
(BY SMT. SANJANA M., ADVOCATE FOR PETITIONER NO.2)
AND:
1. E S I CORPORATION,
NO. 23, 9TH 'B' & 10TH 'C' MAIN,
B T M RING ROAD,
OPP I O C PETROL BUNK,
-3-
NC: 2024:KHC:47925
CRL.RP No. 561 of 2015
C/W CRL.RP No. 559 of 2015
CRL.RP No. 560 of 2015
BANGALORE-560029,
REP. BY SOCIAL SECURITY OFFICER,
E S I CORPORATION
...RESPONDENT
(BY SRI.M.N.KUMAR, ADVOCATE)
THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C.
PRAYING TO SET ASIDE THE JUDGMENT DATED
16.03.2015 PASSED BY THE COURT OF THE LI ADDL. CITY
CIVIL JUDGE, BANGALROE CITY (CCH-52) IN
CRL.ANO.554/2013 AND THE JUDGMENT DATED
27.09.2013, PASSED BY THE SPECIAL COURT FOR
ECONOMIC OFFENCES, BANGALORE IN C.C.NO.1/2012
IN CRL.RP No. 560/2015
BETWEEN:
1. M/S AUTO PULSE,
NO.92/9, OUTER RING ROAD,
OPP. MULTIPLEX MARATHAHALLI,
BANGALORE-560 037.
(VIDE COURT ORDER DATED 21.07.2015 A1 IS
DELETED)
2. NARENDRA PRASAD,
PARTNER,
S/O V.MUNIVENKATAPPA,
AGED ABOUT 47 YEARS,
R/AT NO.2169, EAST END,
'D' MAIN ROAD, 39TH CROSS,
9TH BLOCK, JAYANAGAR,
BANGALORE-560 069.
...PETITIONERS
(BY SMT. SANJANA M., ADVOCATE FOR PETITIONER NO.2)
AND:
1. E.S.I. CORPORATION,
NO.23, 9TH 'B' & 10TH 'C' MAIN,
B.T.M. RING ROAD,
OPP. I.O.C. PETROL BUNK,
-4-
NC: 2024:KHC:47925
CRL.RP No. 561 of 2015
C/W CRL.RP No. 559 of 2015
CRL.RP No. 560 of 2015
BANGALORE-560 029
REP. BY SOCIAL SECURITY OFFICER,
E.S.I. CORPORATION.
...RESPONDENT
(BY SRI.M.N.KUMAR, ADVOCATE)
THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C.
PRAYING TO SET ASIDE THE JUDGMENT DATED
16.03.2015 PASSED BY THE COURT OF THE LI ADD. CITY
CIVIL JUDGE, BANGALORE CITY (CCH-52) IN
CRL.A.NO.555/2013 AND THE JUDGMENT DATED
27.09.2013, PASSED BY THE SPECIAL COURT FOR
ECONOMIC OFFENCES, BANGALORE IN C.C.No.2/2012.
THESE PETITIONS, COMING ON FOR FINAL HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL ORDER
Counsel for the revision petitioner files a memo seeking to withdraw the petition and undertaking to pay the amount due to the ESI Corporation in instalments.
2. Sri M.N. Kumar, learned counsel for the respondent submits that, if the amount is not paid as agreed, then the respondent be permitted to take coercive action against the revision petitioner.
3. It is needless to emphasis that if the amount due to ESI Corporation adjudged by the learned Trial Magistrate, -5- NC: 2024:KHC:47925 CRL.RP No. 561 of 2015 C/W CRL.RP No. 559 of 2015 CRL.RP No. 560 of 2015 confirmed by the First Appellate Court is not complied, respondent - ESI Corporation is entitled to execute the order.
4. With the above observation, revision petitions are dismissed as withdrawn.
Sd/-
(V SRISHANANDA) JUDGE MR List No.: 1 Sl No.: 114