Naziya Asma vs Faizal Ahmed Khan
2021 Latest Caselaw 1019 Kant

                                       Crl.R.P.No.1024/2017

                             1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF JANUARY 2021

                       BEFORE

        THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

     CRIMINAL REVISION PETITION No.1024/2017

BETWEEN:

NAZIYA ASMA
W/O FAIZAL AHMED KHAN
D/O ABDUL GAFAAR SHARIEF
AGED ABOUT 31 YEARS
R/AT NO.2339, 21ST WEST CROSS
ASHOKA ROAD, LASHKAR MOHALLA
MYSURU - 570001                          ... PETITIONER

(BY SRI NARAYAN MAYYAR, FOR
    SRI S.R.HEGDE HUDLAMANE, ADVOCATES)

AND:

1.     FAIZAL AHMED KHAN
       S/O LATE NAZIR AHMED KHAN
       AGED ABOUT 49 YEARS

2.     SHAHAJAN BEGUM
       W/O LATE NAZIR AHMED KHAN
       AGED ABOUT 69 YEARS

3.     AFZAL AHMED KHAN
       S/O LATE NAZIR AHMED KHAN
       AGED ABOUT 50 YEARS

       R1 TO R3 ARE
       R/AT NO.1630, MUSLIM BLOCK
       HUNSUR TOWN, MYSURU - 570 001

4.     ANJUM NAZIR
       W/O PARVEEZ AHMED
       AGED ABOUT 51 YEARS
                                                 Crl.R.P.No.1024/2017

                                2




      R/AT NO.1563, 2ND CROSS
      KUVEMPU CIRCLE
      RAJIV NAGAR 1ST STAGE
      MYSURU - 570 001

5.    FARVEEZ AHMED
      AGED ABOUT 55 YEARS
      R/AT NO.1563, 2ND CROSS
      KUVEMPU CIRCLE
      RAJIV NAGAR, 1ST STAGE
      MYSURU - 570 001

6.    SIDDIQUI NASRUM NAZIR
      W/O JAHEER AHMED
      AGED ABOUT 47 YEARS
      R/AT NO.1563, 2ND CROSS
      KUVEMPU CIRCLE
      RAJIV NAGAR, 1ST STAGE
      MYSURU - 570 001                         ... RESPONDENTS

(BY SRI N.NANJUNDA SWAMY, ADVOCATE FOR R2, R4-R6;
    SRI RAJENDRA DESAI, ADVOCATE FOR R3;
    SRI FAIZAL AHMED KHAN, R1 AS PARTY-IN-PERSON)

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH SECTION 401 OF CR.P.C. PRAYING
TO SET ASIDE THE JUDGMENT AND ORDER DATED
16.09.2017 PASSED BY THE IV ADDITIONAL SESSIONS
JUDGE, MYSURU IN CRIMINAL APPEAL NO.256/2016
THEREBY CONFIRMING THE JUDGMENT AND ORDER DATED
05.12.2016 PASSED BY THE PRINCIPAL I CIVIL JUDGE AND
J.M.F.C., MYSURU IN CRL.MISC.NO.69/2012.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT THROUGH VIDEO
CONFERENCE MADE THE FOLLOWING:


                        ORDER

Registry has placed the memo filed by the

petitioner for withdrawal of the petition. Learned Crl.R.P.No.1024/2017

Counsel for the petitioner also subscribes his signature

to the memo before this Court. Recording the memo,

the petition is dismissed as withdrawn.

In view of dismissal of the petition, pending IAs

stood disposed of.

Sd/-

JUDGE

KSR