Jagadish @ Jagadishaiah. M vs Smt. Byramma
2022 Latest Caselaw 12400 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 12TH DAY OF OCTOBER 2022

                             BEFORE

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

    CRIMINAL REVISION PETITION No.1245 OF 2022

BETWEEN:

Jagadish @ Jagadishaiah M.
S/o Muniyappa H.
Aged about 56 years,
R/at Mukthar Building,
Behind Rakesh Electronic,
Near Dharmasthala Hotel,
Tumkuru Road,
T.Dasarahalli Post,
Bengaluru-560 057.                             .. Petitioner

 ( By Sri Ramakrishna Hegde S., Advocate )

AND:

1. Smt.Byramma,
   W/o. Jagadish,
   Aged about 53 years,

2. Pallavi,
   D/o. Jagadish,
   Aged about 27 years,

Both are residents of No.186,
Behind Eshwari Industries,
Behind Ashwini Clinic,
Nelagadaranahalli,
Nagasandra Post,
Bengaluru-560 073.                           .. Respondents
                                               Crl.R.P.No.1245/2022
                               2


       This Criminal Revision Petition is filed under Section 397
read with Section 401 of Cr.P.C. praying to call for the records
on the file of the III Addl.MMTC, Bengaluru City, in Criminal
Misc.No.154/2014 and to set aside the judgment passed by the
LXIII Addl.City Civil and Sessions Judge, Bengaluru City (CCH-
64), in Criminal Appeal No.1009/2015 dated 30.05.2019
(Annexure-A)      and     also        judgment      in   Criminal
Misc.No.154/2014, dated 03.07.2015 passed by the Court of III
Addl.MMTC, Bengaluru City (Annexure-B) in the interest of
justice.

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

                            ORDER

Called again in the third round.

Learned counsel for the petitioner files a memo

dated 12.10.2022 seeking withdrawal of this revision

petition, however, with liberty to file fresh petition in

accordance with.

2. The registry has also raised an objection regarding

maintainability of this revision petition.

In view of the above, this Criminal Revision Petition

stands disposed of as withdrawn, however, reserving

liberty to the petitioner to file appropriate petition in

accordance with law.

Crl.R.P.No.1245/2022

The certified copy of the impugned order be returned

to the petitioner upon his request, however, after retaining

an authenticated copy of the same in the records.

Sd/-

JUDGE

bk/