Citation : 2022 Latest Caselaw 5027 Kant
Judgement Date : 17 March, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF MARCH, 2022
BEFORE
THE HON'BLE MR. JUSTICE H.P. SANDESH
CRIMINAL REVISION PETITION NO.333/2020
BETWEEN:
M. GNANASOUNDARAM,
AGED ABOUT 47 YEARS,
NO.51/4, VAISHNAVI GARMENTS,
10TH CROSS LEFT SIDE,
SANJEEVENI NAGAR, MOODALAPALYA,
BANGALORE - 560 072. ...PETITIONER
(BY DR. S. NAGARAJ, ADVOCATE)
AND:
H.S. RAMESH,
S/O H.P. SHIVALINGAIAH,
AGED ABOUT 47 YEARS,
NO.32/31, RATHNA NAGAR,
RAM RAM LAYOUT, CHIKKAGOLLARAHATTI,
BANGALORE - 560 091. ...RESPONDENT
(BY SRI UMESHA G. ADVOCATE)
THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.P.C. PRAYING TO SET
ASIDE THE JUDGMENT DATED 17.01.2020 PASSED BY THE LVIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU IN
CRL.A.NO.1576/2018.
THIS CRIMINAL REVISION PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE FOLLOWING:
2
ORDER
The learned counsel for the petitioner submits that the
matter has already been settled and hence he is not pressing the
petition.
2. In view of the submission of the learned counsel for
the petitioner, the petition is dismissed as withdrawn.
Sd/-
JUDGE
MD
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