Faniband S/O Khalikhan Umark vs Anup Arvind Naik
2022 Latest Caselaw 776 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

        DATED THIS THE 17TH DAY OF JANUARY 2022

                          BEFORE

        THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
      CRIMINAL REVISION PETITION NO.100321 OF 2021

BETWEEN

FANIBAND S/O KHALIKHAN UMARK
AGE. 47 YEARS, OCC. BUSINESS,
R/O.H.NO.1619, NAVI GALLI,
VADAGAON, BELAGAVI,PIN CODE. 590001
                                                 ...PETITIONER
(BY SRI.MAHANTESH S HIREMATH, ADV.)

AND

SMT.ANUP ARVIND NAIK
AGE. 42 YEARS, OCC. BUSINESS,
R/O. H.NO. RAKSHATA APARTMENT
JADHAV GALLI, SHAHU NAGAR
BELAGAVI
                                             ...RESPONDENT

       THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 OF CR.P.C., SEEKING TO CALL FOR RECORDS AND
ALLOW    THE   REVISION   PETITION   AND   SET    ASIDE   THE
JUDGMENT PASSED IN CRIMINAL APPEAL NO.169/2019 DATED
ON 29.10.2021 PASSED BY THE XI ADDITIONAL DISTRICT AND
SESSIONS    JUDGE   BELGAUM    AND    ALSO   THE     CONFIRM
JUDGMENT AND ORDER PASSED IN CC NO.1114/2018 DATED
13.05.2019 PASSED BY THE VII JMFC BELAGAVI, AND ALLOW
THE REVISION PETITION.
                               2




      THIS CRIMINAL PETITION COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel for revision petitioner has

filed a memo to permit him to withdraw the

petition.

2. Hence, revision petition is dismissed as

withdrawn reserving liberty to the revision

petitioner to take recourse to the remedy available

in law.

Sd/-

JUDGE

HMB