R Lokanatha vs William Stephen
2022 Latest Caselaw 5685 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 29TH DAY OF MARCH, 2022

                          BEFORE

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

       CRIMINAL REVISION PETITION NO.292/2020

BETWEEN:

R.LOKANATHA
S/O LATE B. RAJU
AGE ABOUT 54 YEARS
R/O SUBRAMANYA NILAYA
KHB COLONY, HIG - 43
VINOBANAGARA II STAGE
SHIVAMOGGA CITY - 577204.                  ...PETITIONER

             (BY SRI LOKANATHA R ., ADVOCATE)

AND:

WILLIAM STEPHEN
S/O SAMUEL
AGED ABOUT 32 YEARS
R/O. No. 7/53, D-BLOCK,
NURSES QUARTERS
SHARAVATHI NAGAR
SHIVAMOGGA - 577201.                     ...RESPONDENT


     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE ORDER OF JUDGMENT OF CONVICTION AND
SENTENCE DATED 26.09.2015 IN C.C.NO.167/2012 ON THE FILE
OF THE JMFC II AT SHIVAMOGGA AND THE JUDGMENT PASSED
BY THE LOWER APPELLATE COURT CONFIRMING THE JUDGMENT
AND THE SENTENCE PASSED BY THE II ADDITIONAL DISTRICT
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AND SESSIONS JUDGE, SHIVAMOGGA IN CRL.A.NO.259/2015
DATED 21.10.2019.

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

                               ORDER

Learned counsel for the petitioner submits that the matter

has already been settled amicably and seeks permission of this

Court to withdraw the criminal revision petition, as it has

rendered itself infructuous.

2. In view of the submission, the criminal revision

petition is dismissed as having become infructuous.

Sd/-

JUDGE

ST