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Sri C Prakash vs Sri Ramalingaiah
2022 Latest Caselaw 7622 Kant

Citation : 2022 Latest Caselaw 7622 Kant
Judgement Date : 27 May, 2022

Karnataka High Court
Sri C Prakash vs Sri Ramalingaiah on 27 May, 2022
Bench: Dr.H.B.Prabhakara Sastry
  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 27TH DAY OF MAY 2022

                            BEFORE

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

    CRIMINAL REVISION PETITION No.1402 OF 2021

BETWEEN:

Sri C.Prakash,
S/o Late G.M.Chikkaveerappa,
Aged about 46 years,
Working as Assistant Manager,
State Bank of Mysore,
Annuru Bondahalli Main Road,
Kollegala Taluk,
Chamarajanagar Dist.
Pin-571 313.                                   .. Petitioner

 ( By Sri S.Jagan Babu, Advocate )

AND:

Sri Ramalingaiah,
S/o Jogaiah,
Aged about 55 years,
R/at No.305, 11th Cross,
2nd Main Road,
Hoysalanagara,
Sunkadakatte,
Bengaluru-91.                                .. Respondent

 ( By sri M.G.Sateesha, Advocate )

       This Criminal Revision Petition is filed under Section 397
read with and 401 Cr.P.C. praying to call for the entire records
in Crl.Appeal No.52/2017, on the file of LXIX Addl.City Civil and
Sessions Judge (CCH-70), Bengaluru and records in
C.C.No.6704/2011 on the file XVI Addl.Chief Metropolitan
                                              Crl.R.P.No.1402/2021
                               2


Magistrate, at Bengaluru, and to set aside the judgment and
order dated 16.10.2019, passed in Crl.Appeal No.52/2017, on
the file of LXIX Addl.City Civil and Sessions Judge (CCH-70),
Bengaluru and judgment/orders dated 3.9.2016, passed in
C.C.No.6704/2011 on the file XVI Addl.Chief Metropolitan
Magistrate, at Bengaluru, and consequently acquit the petitioner
for the offence punishable under Section 138 of N.I.Act.

      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                            ORDER

Learned counsel for the revision petitioner has filed a

memo dated 23.04.2022 for withdrawal of the revision petition.

In view of the memo and supporting submission, the

Criminal Revision Petition stands dismissed as not pressed.

Sd/-

JUDGE

bk/

 
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