Sri S S Nataraj vs Sri A Vasudev
2022 Latest Caselaw 10964 Kant

    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 19TH DAY OF JULY 2022

                           BEFORE

    THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

       CRIMINAL REVISION PETITION No.890/2022

BETWEEN:

SRI.S.S.NATARAJ,
S/O C SUBBARAYAPPA,
AGED ABOUT 38 YEARS,
R/AT CHILAKALANERPU VILLAGE & HOBLI,
CHINTAMANI TALUK,
CHICKBALLAPUR DISTRICT.
                                           ... PETITIONER
(BY SMT. RADHA.V.D., ADVOCATE FOR
    SRI. SRINIVASA.S.B.ADVOCATE)

AND:

SRI.A.VASUDEV,
S/O ANNAIAPPA,
AGED ABOUT 39 YEARS,
R/AT NO.28, 1ST A CROSS,
HANUMANTHANAGAR,
BENGALURU.
                                          ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE
JUDGMENT DATED 28.02.2022 IN CRL.A.NO.7/2020 ON THE
FILE OF THE II ADDL. DISTRICT AND SESSIONS JUDGE,
CHIKKABALLAPURA SITTING AT CHINTAMANI SETTING ASIDE
THE JUDGMENT AND ORDER OF SENTENCE DATED 21.12.2019
IN C.C.NO.202/2016 ON THE FILE OF THE ADDL.CIVIL JUDGE
AND J.M.F.C. AT CHINTAMANI, THAT ON THE LOWER COURT BE
CONFIRMED AND THIS CRL.RP BE ALLOWED AS PRAYED FOR.
                                                  Crl.R.P.No.890/2022
                             2




     THIS CRIMINAL REVISION PETITION IS COMING ON FOR
ORDERS THROUGH PHYSICAL HEARING/VIDEO CONFERENCING
HEARING, THIS DAY THE COURT MADE THE FOLLOWING:

                          ORDER

Learned counsel for the petitioner present. Heard

her submissions on the memo for withdrawal dated

18.07.2022.

In view of the memo and supporting submissions, the

Revision Petition is dismissed as not pressed.

Sd/-

JUDGE

KNM/-