Karnataka High Court
M/S Ramachandra Rexins Private Limited vs Deputy Commissioner (Legal) on 16 September, 2019
Author: P.S.Dinesh Kumar
Bench: P.S. Dinesh Kumar
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 16TH DAY OF SEPTEMBER, 2019
BEFORE:
THE HON'BLE MR. JUSTICE P.S. DINESH KUMAR
CRIMINAL PETITION NO.2762 OF 2018
Between:
1. M/s.Ramachandra Rexins Private Limited,
Represented by its Director,
Shri.N.A.Jayaram,
No.253, Bommasandra Industrial Area,
Bengaluru-560 068.
2. M/s.Subramanya & Company,
Represented by its Managing Partner,
Shri.N.A.Jayaram,
New Tharagupet,
Bengaluru-560 002.
3. Shri.N.A.Jayaram,
Director of
M/s.Ramachandra Rexins
Private Limited,
No.253, Bommasandra
Industrial Area,
Bengaluru-560 068.
...Petitioners
(By Sri Raghavendra.B.Hanjer, Advocate for
Sri Raghu.S, Advocate)
2
And:
Deputy Commissioner (Legal),
Office of the Commissioner of Central Excise,
Bengaluru-I, Commissionerate,
P.B.No.5400, C.R.Building,
Queens Road, Bengaluru-560 001.
...Respondent
(By Sri.Jeevan.J.Neeralgi, Advocate)
*****
This Criminal Petition is filed under Section 482 of
Cr.P.C., praying to 1. Quash the proceedings initiated for
prosecution of the petitioners on the basis of the
cognizance taken by the learned Magistrate on 24.01.2009
(produced at Annexure 'A') for the offences punishable
under Sections 9 and 9A of the Central Excise Act and
thereby 2. Quash the order dated 27.02.2009 passed by
the learned Magistrate pending on the Special Court for
economic offences, Bengaluru in C.C.No.134/2009
(produced at Annexure-B).
This Criminal Petition coming on for Admission this
day, the Court made the following:
3
ORDER
Shri Raghavendra B Hanjer, learned advocate for the petitioners has filed a Memo of even date stating that this petition has become infructuous and accordingly prayed for its dismissal.
2. Memo is placed on record. The petition is accordingly dismissed as having become infructuous.
3. In view of dismissal of the petition, I.A.No.1/2018 does not survive for consideration and it is also dismissed.
No costs.
Sd/-
JUDGE rs