Smt Saroja H vs Sri C H Krishnappa
2022 Latest Caselaw 2273 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 11 T H DAY OF FEBRUARY, 2022

                       BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

 CRIMINAL REVISION PETITION NO.262 OF 2022


BETWEEN:

Smt. Saroja H.,
W/o Nataraja,
Aged about 41 years,
R/at Opposite SBI Bank,
Gowribid anur Road,
Madhugiri Town and Taluk,
Tumakur District-572132
                                            ...Petitioner
(By Sri Naik Ramachand ra Rama, Advocate)

AND:

Sri C.H.Krishnap pa,
S/o Late Hanumaiah,
Aged about 66 years,
R/at No.239, B.D.A. Line,
3 r d Cross, 34 t h Main,
Narashimswamy Layout,
Nandini Layout,
Beng aluru-560096.
                                        ...Respondent

      This Criminal Revision Petition is filed under
Section 397 read with 401 of Cr.P.C., praying to set
aside the judgment and order d ated 01.09.2021
passed    by   the  Learned    XIII  Additional Chief
Metropolitan       Magistrate,      Beng aluru     in
C.C.No.23401/2016 and allow the above Revision
Petition and etc.
                            :: 2 ::


    This Criminal Revision Petition coming on                   for
orders this d ay, the Court mad e the following:

                       ORDER

Counsel for the petitioner files a memo

seeking permission to withdraw this revision

petition with a liberty to file fresh Criminal Petition

under Section 482 of Cr.P.C.

Memo is placed on record. Revision Petition

is dismissed as withdrawn. Liberty is given to

the petitioner to file fresh Criminal Petition under

Section 482 of Cr.P.C.

Sd/-

JUDGE

Kmv/-