Sri B Prasannaiah vs Sri M Sundara Moorthi
2022 Latest Caselaw 7476 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 25TH DAY OF MAY 2022

                        BEFORE

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

 CRIMINAL REVISION PETITION NO.1070 OF 2012

BETWEEN:

SRI B PRASANNAIAH,
S/O.BRAHMASURAIAH,
AGED ABOUT 65 YEARS,
R/AT NO.30/1, D.V.G.ROAD,
BASAVANGUDI,
BANGALORE-560004.                      .. PETITIONER

(BY SRI BHADRINATH R., ADVOCATE )

AND:

SRI M.SUNDARA MOORTHI,
S/O M.MUNIYAPPPA CHETTIAR,
AGED ABOUT 55 YEARS,
R/AT NO.41, 7TH CROSS,
CAMBRIDGE LAYOUT,
BANGALORE-560 008.

(BY SRI V.S.BIJU, ADVOCATE)
                                     ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 OF CR.P.C. PRAYING TO SET ASIDE THE
JUDGMENT OF CONVICTION AND SENTENCE DATED 06.09.2012
PASSED BY THE ADDL. S.J., P.O., F.T.C.-III, MAYO HALL,
BANGALORE IN CRL.A.NO.25070/2012 AND JUDGMENT OF
CONVICTION AND SENTENCE DATED 10.04.2012 PASSED BY
THE XIV A.C.M.M., BANGALORE IN C.C.NO.35403/2010.
                                                         Crl.R.P.No.1070/2012
                                     2


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


                                ORDER

The learned counsel from both side present.

2. Learned counsel for the petitioner files a memo

seeking withdrawal of this revision petition stating that

settlement has been arrived at between the parties in

C.C.No.35403/2012.

3. Learned counsel for the respondent who is

physically present in the Court submits that he has no objection

for disposal of this revision petition as not pressed.

4. In view of the above, without making any observation

regarding the alleged settlement, the revision petition stands

dismissed as not pressed.

Sd/-

JUDGE

TL