Chaithra G K vs State Of Karnataka
2022 Latest Caselaw 10096 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 30TH DAY OF JUNE 2022

                       BEFORE

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

  CRIMINAL REVISION PETITION NO.911 OF 2022

BETWEEN:

CHAITHRA G K,
AGED ABOUT 45 YEARS,
D/O LATE KEMPAIAH,
R/O GIRIYANAHALLI,
DANDINASHIVIRA HO TURUVEKERE TQ,
TUMAKURU - 572 215.
                                       .. PETITIONER
(BY SRI. BASAWA PRASAD KUNALE, ADVOCATE)

AND:

STATE OF KARNATAKA,
BY DANDINA SHIVARA POLICE STATION,
REPRESENTED BY STATE PUBLIC PROSECUTOR,
HIGH COURT OF KARNATAKA,
BANGALORE - 560 001.
                                      .. RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C. PRAYING TO SET ASIDE THE
IMPUGNED ORDER DATED 13.04.2022 IN CR.NO.17/2020
REGISTERED BY DANDINA SHIVARA P.S., ON THE FILE OF THE
LEARNED III ADDL. DISTRICT AND SESSIONS JUDGE, TUMKUR
DISMISSING THE COMPLAINT FOR NON PROSECUTION AND
ETC.

     THIS CRIMINAL REVISION PETITION IS COMING ON FOR
ORDERS THROUGH PHYSICAL HEARING/VIDEO CONFERENCING
HEARING, THIS DAY THE COURT MADE THE FOLLOWING:
                                            Crl.R.P.No.911/2022
                             2



                          ORDER

The counsel for the petitioner has filed a Memo dated

30.6.2022 not pressing the petition.

2. In view of the Memo and the supporting

submission, the petition stands dismissed as not pressed.

As prayed in the Memo, Registry to return the

original certified copy of the impugned judgment, however,

after retaining the authenticated copy of the same for the

records.

Sd/-

JUDGE

CBC