Smt Pushpa V Gowda vs Bore Gowda
2021 Latest Caselaw 2553 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 1ST DAY OF JULY, 2021

                          BEFORE

THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

  CRIMINAL REVISION PETITION No.846 OF 2019


BETWEEN:

SMT. PUSHPA V.GOWDA
W/O VENKATESHGOWDA
AGED ABOUT 44 YEARS
R/AT 584/A, ABHISHEK CIRCLE
VIJAYANAGAR MAIN ROAD
M.G.KOPPAL
MYSURU - 570 016.
                                         ...PETITIONER


(BY SRI. KUMARA K.G. ADVOCATE)

AND:

BORE GOWDA
S/O LATE SIDDEGOWDA,
AGED ABOUT 70 YEARS
R/AT 1ST STAGE, HEBBAL,
BEERESHWARA CIRCLE,
MYSURU - 570 016.

                                        ...RESPONDENT


       THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH SECTION 401 OF CR.P.C. PRAYING
TO SET ASIDE THE JUDGMENT DATED 30.11.2018 PASSED IN
                                             Crl.R.P.No.846/2019
                               2


CRL.A. NO.160/2018 BY LEARNED II ADDL. SESSIONS JUDGE,
MYSURU AND THE JUDGMENT PASSED IN C.C. NO.1768/2011
DATED 08.02.2018 BY LEARNED II ADDL. I CIVIL JUDGE &
JMFC,    MYSURU,   FOR   THE   OFFENCE    PUNISHABLE     UNDER
SECTION 138 OF THE N.I. ACT, IN THE INTEREST OF JUSTICE.


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


                            ORDER

Learned counsel for the petitioner is not present.

Petitioner has filed a memo of withdrawal of this

petition.

Perused the memo.

In the memo it is stated that since the petition has

become infructuous the petitioner wants to withdraw the

petition. In view of the said memo, the present petition

stands dismissed as not pressed.

Sd/-

JUDGE sac*