Smt Saral Babu vs Sri Kodanda
2022 Latest Caselaw 9753 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 27TH DAY OF JUNE 2022

                          BEFORE

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

    CRIMINAL REVISION PETITION No.797 OF 2018

BETWEEN:

SMT. SARAL BABU
W/O BABU
AGED ABOUT 42 YEARS
R/AT NO.1524 (GROUND FLOOR)
14TH CROSS, R.K. HEGDE NAGAR
S.K.N POST, BANGALORE-560 077.
                                          ... PETITIONER

(BY SRI. PRASHANTH P N, ADVOCATE)

AND:

SRI KODANDA
AGED ABOUT 67 YEARS
R/AT NO.68, AECS LAYOUT
3RD STAGE, SANJAYNAGAR
BANGALORE - 560 094.
                                         ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT
AND ORDER DATED 02.11.2016 PASSED BY THE XX ADDL.
C.M.M., BENGALURU IN        C.C.NO.5020/2015 AND THE
JUDGMENT AND ORDER DATED 01.03.2018 PASSED BY THE
LXIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-70),
BENGALURU IN CRL.A.NO.1517/2016 BEING CAPRICIOUS IN
VIOLATION OF PRINCIPLES OF NATURAL AND ETC.,
                                               Crl.R.P.No.797/2018
                             2


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

                          ORDER

Learned counsel for the petitioner has filed a memo

seeking withdrawal of the petition as not pressed stating

that the petitioner is not interested in prosecuting the

matter.

In view of the memo and supporting submission, the

petition stands dismissed as not pressed.

Sd/-

JUDGE

TL