Sri V C Manjunath vs Sri A S Bangaru Kuldeep
2022 Latest Caselaw 11316 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF AUGUST, 2022

                            BEFORE

      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO. 220 OF 2022

BETWEEN

SRI V. C. MANJUNATH,
S/O LATE CHINNASWAMY,
AGED ABOUT 45 YEARS,
RESIDING AT NO.1/1,
2ND MAIN, PUTTAYANAPALYA,
JAYANAGAR 9TH BLOCK,
BENGALURU - 560 069                          ... PETITIONER

[BY SRI. CHOWDAREDDY T.M., ADVOCATE]

AND

SRI A.S. BANGARU KULDEEP,
S/O LATE A.V. SURESH BABU,
AGED ABOUT 45 YEARS,
R/AT 'LAKSHMISREE',
DODDA BOMMASANDRA,
VIDYARNYAPURA POST,
BENGALURU - 560 097.                       ... RESPONDENT

[BY SMT. THEJA A.P., ADVOCATE]


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      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C., PRAYING TO SET ASIDE THE
JUDGMENT DATED 03.01.2022 IN CRL.A NO.25121/2019 ON THE
FILE OF THE XXVI ADDL. CITY CIVIL AND SESSIONS JUDGE, MAYO
HALL, BENGALURU CONFIRMING THE JUDGMENT OF CONVICTION
AND    ORDER     OF   SENTENCE      DATED   05.04.2019  IN
C.C.NO.55221/2015 ON THE FILE OF THE LVIII A.C.M.M., MAYO
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HALL UNIT, BENGALURU IN C.C.NO.55221/2015 BE DISMISSED
AND THIS RP BE ALLOWED.

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



                               ORDER

A memo has been filed signed by the learned

counsel appearing on both sides as well as

respondent/complainant, seeking dismissal of the

revision petition.

2. It is submitted that in view of the settlement

arrived between the parties in O.S. No.3566/2018 on the

file of Hon'ble City Civil and Sessions Judge at Bengaluru,

the petition may be dismissed as withdrawn.

3. The respondent/complainant who is present

before the Court submits that he may be permitted to

withdraw the amount which is in deposit before the trial

Court, for which the petitioner's counsel has no

objection.

4. The trial Court shall permit the

respondent/complainant to withdraw the amount which is

in deposit on due identification, after deducting the fine

amount of Rs.5,000/- which has been order to be paid to

the State exchequer.

Placing the memo on record, the revision petition is

dismissed as withdrawn.

SD/-

JUDGE

HB/-