Sri D S Jagadish vs Sri Srikanth R Pawar
2021 Latest Caselaw 5334 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 02ND DAY OF DECEMBER, 2021

                       BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.1055/2021


BETWEEN:

SRI D S JAGADISH
S/O SAMBASHIVAIAH,
AGED ABOUT 36 YEARS,
R/AT NO.330A,
4TH MAIN, 3RD PHASE,
MANJUNATH NAGAR,
BANGALORE-560010
                                     ... PETITIONER

(BY SRI. B. G. VIJAYAKUMARA SWAMY, ADVOCATE)

AND:

SRI SRIKANTH R. PAWAR
S/O RAJESWAR RAO,
AGED ABOUT 35 YEARS,
R/AT NO.605,
3RD CROSS, 7TH MAIN,
HMT LAYOUT,
R T NAGAR,
GANGANAGAR POST,
BANGALORE-560032
                                     ...RESPONDENT
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     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH SECTION 401 OF CR.PC
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
THE LXII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BANGALORE DATED 19.02.2021 PASSED BY THE LXII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BANGLAORE (CCH-63) IN CRL.A.NO.1065/2018 AND THE
JUDGMENT AND ORDER OF CONVICTION AND FINE
IMPOSED BY THE LEARNED XV ACMM, BANGALORE VIDE
JUDGMENT      DATED     11.05.2018    PASSED    IN
C.C.NO.45/2017.

     THIS CRIMINAL REVISION PETITION COMING ON
FOR ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:-
                           ORDER

Learned counsel for the Revision Petitioner has filed

a memo seeking withdrawal of the revision petition. The

memo reads as under:

"It is respectfully submitted that the petitioner and respondent settled the matter amicably before the trial court and the petitioner paid the fine amount to the respondent and state government and the case has been closed before the trial court. In view of this the petitioner not pressed the above petition, in the interest of justice and equity."

In view of the memo filed, the Criminal Revision

Petition is dismissed as not pressed.

Sd/-

JUDGE

VBS