Sri T K Vishwambaram vs Mr K N Narasimha Adiga Melsanthly
2021 Latest Caselaw 5783 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGAL URU

   DATED THIS THE 08 T H DAY OF DECEMBER, 2021

                            BEFOR E

THE HON'BLE MR . JUSTICE SREEN IVAS HARISH KUMAR

 CRIMINAL REVISION PETITION NO.602 OF 2017


BETWEEN:

Sri T.K.Vishwambaram
S/o Kutty Nadar,
Aged about 65 years,
R/at "Srada Nivas", Thettiyode
Avinakamom Desom
Parasala Village,
Neyyattinkara Taluk,
Thiruvanthapuram District
Kerala State-695006.
                                                      ...Petitioner
(By Sri T.Hareesh Bhandary, Advocate)


AND:

Mr. K.N.N arasimha Adiga Melsanthly,
S/o Late Subraya Adiga
Aged about 60 years,
Residing at Kollur Village,
Kundapura Taluk,
Udupi District-576101.
                                                     ...Respondent
(By Sri K.Chandranath Ariga, Advocate)

        This   Criminal   Revision   Petition   is    filed   under
Section 397 read with 401 of Cr.P.C., praying to set
aside    the judgment and order         of conviction         dated
18.04.2013 passed by the II Additional Civil Judge and
                            :: 2 ::


JMFC,     Kundapura   in    C.C.No.2632/2006           and    the
judgment and order dated 25.01.2017 passed by the
Additional District and Session Judge, Udupi (sitting at
Kundapura)    in   Crl.A.No.43/2013         and    acquit     the
petitioner.


     This Criminal    R evision      Petition   coming   on   for
orders through video conferencing this day, the Court
made the following:

                           ORDER

The petitioner's counsel has filed a memo

seeking permission to withdraw this petition.

Memo is placed on record. Petition is dismissed

as withdrawn.

Sd/-

JUDGE

Kmv/-