Raghavendra vs Rajashekharayya
2022 Latest Caselaw 3255 Kant

                          1



          IN THE HIGH COURT OF KARNATAKA
                 KALABURAGI BENCH

      DATED THIS THE 24TH DAY OF FEBRUARY, 2022

                      BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.200012/2021


BETWEEN:

RAGHAVENDRA S/O LAYAPPA GONNASAGI,
AGE: 33 YEARS, OCC BUSINESS,
R/O: NEHARU NAGAR,
VIJAYAPURA 586101.

                                       ...PETITIONER

(BY SRI ARUNA P CHAVAN, ADVOCATE)

AND

RAJASHEKHARAYYA
S/O SHANKARAYYA MUTTINPENDIMATH,
AGE 32 YEARS, OCC BUSINESS,
R/O NEAR MADHUVAN HOTEL,
STATION ROAD, VIJAYPUR-586104
                                      ... RESPONDENT

(BY SRI D.P.AMBEKAR, ADVOCATE)

     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 R/W 401 OF CR.P.C. PRAYING TO
SET ASIDE THE JUDGMENT PASSED BY THE I ADDL.
SESSIONS    JUDGE,   VIJAYAPURA   IN   CRL.APPEAL
NO.03/2019 VIDE ORDER DATED 28.08.2020, WHEREIN
THE APPEAL FILED BY THE PETITIONER WAS DISMISSED
                                 2



THEREBY CONFIRMING THE JUDGMENT OF CONVICTION
AND ORDER OF SENTENCE PASSED BY THE V ADDL. CIVIL
JUDGE    AND    JMFC-IV   COURT,  VIJAYAPUR    IN
C.C.NO.86/2012 DATED 11.12.2018.

     THIS REVISION PETITION COMING ON                         FOR
ADMISSION THIS DAY, THE COURT MADE                            THE
FOLLOWING :

                         ORDER

The learned counsel for the petitioner files a memo.

The memo reads as under:

"In the above mentioned case, the petitioner hereby submits that the above petition may kindly be dismissed as withdrawn.

Hence this memo."

Memo recorded.

In view of the memo, the revision petition is

dismissed as withdrawn.

Sd/-

JUDGE

sn