M C Raju vs D S Murulappa
2022 Latest Caselaw 12088 Kant

                          1

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF SEPTEMBER 2022

                        BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

  CRIMINAL REVISION PETITION NO.1026 OF 2022


BETWEEN:

M.C.RAJU
S/O CHANNABASAPPA,
AGED ABOUT 62 YEARS
RESIDENT OF MADARAHALLI VILLAGE
KANKATTE (HOBLI)
ARSIKERE TALUK,
HASSAN DISTRICT.
                                        ...   PETITIONER
(BY SRI. A.N.RADHA KRISHNA, ADVOCATE)


AND:

D.S.MURULAPPA
S/O SAMADAPPA,
AGED ABOUT 70 YEARS
RESIDENT OF
D.K.KURKE VILLAGE,
KANAKATTE (HOBLI)
ARSIKERE (TALUK)
HASSAN DISTRICT.
                                    ... RESPONDENT

                         ***

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W SECTION 401 OF CR.P.C, PRAYING TO SET
ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE
PASSED BY THE LEARNED ADDITIONAL CIVIL JUDGE AND
                             2

JMFC AT ARSIKERE IN C.C.NO.250/2008 DATED 02.08.2018
CONVICTING THE PETITIONER/ACCUSED FOR THE OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I ACT AND FURTHER
CONFIRMED AND MODIFIED IN CRL.A.NO. BY THE LEARNED
III ADDITIONAL DISTRICT AND SESSIONS JUDGE, AT
HASSAN IN CRL.A.NO.208/2018 DATED 30.06.2022 AND
ETC.,

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

                        ORDER

The learned counsel for petitioner has filed a memo

seeking permission of the Court to withdraw the revision

petition as not pressed, on the ground that the matter

has been settled between the parties.

2. Memo is placed on record.

Revision Petition is dismissed as not pressed.

Sd/-

JUDGE

vs