Sri Kantha Raj R M vs Smt. Meena
2021 Latest Caselaw 4707 Kant

                         1
 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 24th DAY OF NOVEMBER, 2021

                     BEFORE

       THE HON'BLE MR.JUSTICE V.SRISHANANDA

               Crl. R.P. No. 1009/2021
BETWEEN:

SRI KANTHA RAJ R M
AGED ABOUT 39 YEARS,
S/O MUNEREAJU R C,
R/AT RAMANAYAKANAHALLI VILLAGE,
GUNJUR POST, SARJAPURA HOBLI,
ANEKAL TALUK,
BANGALORE DISTRICT-562 107.
                                          ... PETITIONER
(BY SHRI P.S.JAGADISH FOR
 SHRI P.B.RAJU, ADVOCATE)

AND:

SMT. MEENA
AGED ABOUT 40 YEARS,
W/O VENKATASWAMY,
R/AT PAPANNA LAYOUT,
THIGALACHOWDADENAHALLI VILLAGE,
SARJAPURA HOBLI,
ANEKAL TALUK,
BANGALORE DISTRICT-562 107.
                                         ... RESPONDENT

      THIS CRL.REVISION PETITION IS FILED UNDER
SEC.397 (1) OF CR.P.C. PRAYING TO SET ASIDE THE
JUDGMENT AND ORDER OF SENTENCE AWARDED BY THE
PRL.CIVIL JUDGE & JMFC AT ANEKAL IN C.C.
NO.529/2016 DATED 5.7.2018 AND CONFIRMED BY THE
APPELLATE COURT IN CRL.A. NO.5018/2018 DATED
7.8.2021     AND      FURTHER     ACQUIT    THE
PETITIONER/ACCUSED FROM CHARGES PUNISHABLE
                               2
UNDER SEC.138 OF N.I. ACT IN THE INTEREST OF
JUSTICE.

    THIS CRL.REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING

                           ORDER

A memo of today's date is filed by the learned

counsel for the revision petitioner. The memo reads

thus:

"The petitioner in the above case hereby prays this Hon'ble Court may dismiss the petition with liberty to file fresh petition after obtaining corrected judgment of the Crl.Appeal No.5018/2018. It would be in the interest of justice and equity."

2. Accordingly, the revision petition is dismissed as

withdrawn with liberty as prayed for.

Sd/-

JUDGE

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