Citation : 2022 Latest Caselaw 11777 Kant
Judgement Date : 12 September, 2022
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 12th DAY OF SEPTEMBER 2022
BEFORE
THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ
CRIMINAL REVISION PETITION NO.651 OF 2022
BETWEEN:
SRI. JAGADISH @ JAGADEESHA
S/O LAKSHMAN
AGED ABOUT 45 YEARS
PROPRIETOR OF
KENCHAMBA TRADERS
(POTATO, ONION, GINER
MERCHANTS AND COMMISSION AGENT)
NO.191, "B" BLOCK,
APMC YARD, DASANAPURA,
BENGALURU-562162.
... PETITIONER
(BY SRI. VIJAY SHETTY.B , ADVOCATE)
AND:
SRI. R.SANDEEP
S/O RAGHUPATHI
AGED ABOUT 37 YEARS
R/AT. NO.50, 7TH CROSS
DEVANTHACHAR STREET,
CHAMRAJPET,
BENGALURU-560 018.
... RESPONDENT
(BY SRI. NARAYANA T.H, ADVOCATE)
***
2
THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF Cr.P.C, PRAYING TO SET
ASIDE THE JUDGMENT AND ORDER OF DISMISSAL OF
CIRMINAL APPEAL PASSED BY THE HON'BLE LXXIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYOHALL
UNIT, BANGALORE (CCH-74) IN CRIMINAL APPEAL
NO.25313/2019 DATED 26.03.2021, IN CONFIRMING THE
JUDGMENT AND SENTENCE PASSED BY THE HON'BLE XIV
ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, MAYO
HALL BENGALURU IN C.C.NO.59693/2018 DATED 11.10.2019
AND THEREBY ALLOWING THE PETITIONER HEREIN BY
SETTING HIM AT LIBERTY IN THE ABOVE CASE.
THIS CRIMINAL REVISION PETITION IS COMING ON
FOR ORDERS THROUGH VIDEO CONFERENCE/PHYSICAL
HEARING, THIS DAY, THE COURT MADE THE FOLLOWING;
ORDER
Learned counsel for the petitioner has filed a memo
praying to dismiss the revision petition as withdrawn.
2. Memo is placed on record.
Revision Petition is dismissed as withdrawn.
Sd/-
JUDGE
VS
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