Shivanand Buduvanthappa Gaggari vs The State Of Karnataka
2021 Latest Caselaw 5874 Kant

Citation : 2021 Latest Caselaw 5874 Kant
Judgement Date : 9 December, 2021

Karnataka High Court

Shivanand Buduvanthappa Gaggari vs The State Of Karnataka on 9 December, 2021

Bench: Shivashankar Amarannavarpresided Bysaj

                            1




          IN THE HIGH COURT OF KARNATAKA
                  DHARWAD BENCH

     DATED THIS THE 9 T H DAY OF DECEMBER 2021
                        BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR

    CRIMINAL REVISION PETITION NO.100326/2021

   BETWEEN:

   SHIVANAND BUD UVANTHAPPA GA GGARI
   AGE: 45 YEARS , OCC: A GRICULTURE,
   R/O: J M ROAD , NEAR PATEL CIRCLE,
   DANDELI.
                                        ...PETITIONER

   (BY SRI VENKATES H M. KHARVI, ADV OCATE)

   AND

   THE STATE OF KARNATAKA,
   REPRES ENTED BY HCGP
   HIGH COURT OF K ARNATAKA
   DHARWAD BEN CH.
                                        ...RESPONDENT

   (BY SRI RAMESH B. CHIGARI , HCGP)


        THIS CRIMINAL REVISION PETITION IS FILED
   U/S 397 R/W 401 OF CR.P.C. SEEK ING TO CALL FOR
   THE ENTIRE RECORDS ON THE FI LE OF CIVIL JUD GE
   AND JMFC, DANDELI IN C.C. N O.211/ 2013 DATED
   20.11.2015 AND ALLOW THIS PETI TION BY SETTING
   ASIDE JUDGMENT DATED 29.10.2021 PASSED BY THE I
   ADDITIONAL DISTRICT AND SESSIONS JUDGE, UTTARA
   KANNADA, SITTING AT SIRSI AT SI RSI IN CRL.A PPEA L
   NO.5019/2019.
                               2




    THIS CRIMINAL REVISION PETITION COMING ON
FOR ORDERS , T HIS DAY, THE COURT MADE THE
FOLLOWING:


                         ORDER

Learned counsel for petitioner seeks permission to

withdraw the petition, with liberty to file an appeal

and he files a memo.

2. The memo reads thus:

"Herein the advocate for petitioner beg to submit as under:

That, in the above petition, the revision petitioner intends to withdraw the petition due to technical issues. Hence the Hon'ble Court kindly permit the petitioner to withdraw the petition as not pressed in the interest of justice.."

3. In view of the memo and supporting

submission, the revision petition is dismissed as

withdrawn with liberty to file appeal.

4. Registry is directed to return the

documents to the counsel for the petitioner.

Sd/-

JUDGE

SMM/Sbs*