Sri Sundar Raj S vs Sri A Vasudev
2022 Latest Caselaw 4750 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 14TH DAY OF MARCH, 2022

                           BEFORE

            THE HON'BLE MR. JUSTICE H.P. SANDESH

          CRIMINAL REVISION PETITION NO.572/2019

BETWEEN:

SRI SUNDAR RAJ S,
S/O SIDDAIAH,
44 YEARS,
R/AT NO.43,
ASTALAKSHMI LAYOUT,
4TH CROSS, 3RD MAIN,
J P NAGAR, 6TH PHASE,
BENGALURU-5600078.                                ...PETITIONER

               (BY SMT. SARITHA A.L., ADVOCATE)

AND:

SRI A. VASUDEV,
S/O ANNAYYAPPA,
AGED 39 YEARS,,
R/AT NO.28, 1ST A CROSS,
HANUMANTHANAGAR,
BENGALURU-560019.                              ...RESPONDENT

                (BY SRI N. MURALI, ADVOCATE)

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.P.C. PRAYING TO SET ASIDE
THE JUDGMENT AND ORDER OF SENTENCE DATED 28.07.2018 IN
C.C.NO.199/2018 ON THE FILE OF THE XII AND XXXVII A.C.M.M.,
AT BENGALURU WHICH IS CONFIRMED BY THE JUDGMENT DATED
03.04.2019 IN CRL.A.NO.1606/2018 ON THE FILE OF THE LXVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU,
APPELLANT BE ACQUITTED OF THE CHARGES AND THIS CRL.RP BE
ALLOWED AS PRAYED.
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     THIS CRIMINAL REVISION PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

The learned counsel for the petitioner has filed a memo not

pressing the petition and seeks permission of this Court to

withdraw the petition.

2. In view of the memo filed by the learned counsel for

the petitioner, which is signed by the petitioner also, the petition

is dismissed as withdrawn.

Sd/-

JUDGE

MD