Smt Kalavathi A vs Sri Bangaru A S
2021 Latest Caselaw 1160 Kant

                                   Crl.R.P.No.500/2017

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF JANUARY 2021

                      BEFORE

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

    CRIMINAL REVISION PETITION No.500/2017

BETWEEN:

SMT KALAVATHI A
W/O. E. ANBURAJ
AGED ABOUT 56 YEARS
RESIDING AT NO.442
8TH MAIN, VIJAYANAGARA
BENGALURU-560 040                     ... PETITIONER

(BY SRI. KRISHNA B.J., ADVOCATE)

AND:

SRI BANGARU A.S
S/O A.V.SURESH BABU
AGED ABOUT 31 YEARS
RESIDING "LAKSHMISHREE"
DODDABOMMASANDRA
VIDYARANYAPURA
BENGALURU-560 097                  ... RESPONDENT

(BY SRI. T.R. MANJUNATHACHAR, ADV.)

     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH SECTION 401 OF
CR.P.C. PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT AND ORDER OF ACQUITTAL PASSED BY
THE LEARNED LXVII ADDITIONAL CITY CIVIL AND
SESSIONS    JUDGE    (CCH-68),  BENGALURU    IN
CRL.A.NO.843/2016 DATED 23.01.2017 AND CONFIRM
THE JUDGMENT AND ORDER PASSED BY THE
                                      Crl.R.P.No.500/2017

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LEARNED      XXI    ACMM,      BENGALURU             IN
C.C.NO.15240/2015 DATED 28.06.2016.

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

                      ORDER

Recording the memo filed by the petitioner's

counsel for withdrawal of the petition, the petition is

dismissed as withdrawn.

Sd/-

JUDGE

KG