Dundappa Basappa Dundappanavar vs Chakravarthi S/O Gangappa
2022 Latest Caselaw 10356 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

          DATED THIS THE 5TH DAY OF JULY 2022

                              BEFORE

           THE HON'BLE MR.JUSTICE K. NATARAJAN

      CRIMINAL REVISION PETITION NO.100287/2021

BETWEEN

DUNDAPPA BASAPPA DUNDAPPANAVAR,
AGE. 44 YEARS, OCC. BUSINESS,
R/O. KALYAN NAGAR, DHARWAD
580001.
                                                   .....PETITIONER
(BY SRI P N HOSAMANE, ADV.)

AND

CHAKRAVARTHI S/O GANGAPPA,
AGE. 34 YEARS, OCC. GOVERNMENT SERVICE,
R/O. NEAR PATTABHIRAM TEMPLE,
MAHANANDI KOTTAM, TALUK ROAD,
BALLARI-583-103
                                                 ..... RESPONDENT
(RESPONDENT SERVED & UNREPRESENTED)

      THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W 401 OF
CR.P.C., SEEKING TO CALL FOR THE RECORDS AND SET-ASIDE THE
JUDGMENT AND ORDER OF REMAND PASSED BY IV ADDITIONAL
DISTRICT AND SESSIONS JUDGE, DHARWAD IN CRL.A. NO.45/2020
DATED 29.09.2021 AND CONFIRM AND JUDGMENT AND ORDER PASSED
BY THE COURT OF PRINCIPAL CIVIL JUDGE AND JMFC, DHARWAD IN CC
NO.1294/2019 DATED 31.01.2020 FOR THE OFFENCE PUNISHABLE U/S
138 OF N.I. ACT.
                                   2




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

                             ORDER

Learned counsel for the petitioner submits that the parties

have settled the dispute before the trial Court and he has filed a

memo to this effect.

The respondent is served and unrepresented.

The submission of the learned counsel and memo is placed on

record.

Accordingly, the revision petition is dismissed as withdrawn.

Sd/-

JUDGE

Naa