Mallikarjunappa G B vs Anjanappa D
2022 Latest Caselaw 8128 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 3RD DAY OF JUNE 2022

                       BEFORE

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

       CRIMINAL REVISION PETITION No.1076/2021


BETWEEN:

MALLIKARJUNAPPA G B
S/O LATE G RAMAPPA,
AGED ABOUT 57 YEARS,
R/AT 48/3, PUTTU NILAYA,
5TH "A" CROSS, BAHUBALI NAGARA,
JALAHALLI,
BANGALORE - 560 103.                   ... PETITIONER

(BY SRI. A JOHN BOSCO, ADVOCATE
FOR PETITIONER-ABSENT)

AND:

ANJANAPPA D
S/O LATE DYAMAPPA,
AGED ABOUT 45 YEARS,
R/AT NO.2, 5TH MAIN,
SINGAPURA LAYOUT,
VIDYARANYAPURA POST,
BENGALURU - 560 097.                 ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED U/S. 397
AND 401 OF THE CODE OF CRIMINAL PROCEDURE BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
HONOURABLE COURT MAY BE PLEASED TO SET ASIDE THE
JUDGMENT AND CONVICTION ORDER DATED 04.07.2019
PASSED BY THE XIII ADDL.C.M.M., BENGALURU IN
C.C.NO.29800/2017 BY CONVICTING THE PETITIONER AND
                                              Crl.R.P.No.1076/2021
                              2


ALSO TO SET ASIDE THE JUDGMENT DATED 04.08.2021
PASSED BY THE LXIV ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU IN CRL.A.NO.1650/2019.

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

                            ORDER

The petitioner has filed a Memo dated 02.06.2022

seeking dismissal of this petition as not pressed stating

that the matter has been settled amicably.

2. In view of the Memo and supporting

submission, Criminal Revision Petition stands dismissed as

not pressed.

Sd/-

JUDGE

CBC