Mr. Mohammad Sufail vs State By Mangalore
2023 Latest Caselaw 5144 Kant

                                             -1-
                                                   NC: 2023:KHC:26782
                                                    CRL.RP No. 355 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 1ST DAY OF AUGUST, 2023

                                          BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                      CRIMINAL REVISION PETITION NO. 355 OF 2016
                   BETWEEN:

                   MR. MOHAMMAD SUFAIL
                   S/O ABDUL KAREEM,
                   AGED ABOUT 20 YEARS,
                   R/AT DOOR NO.2-88,
                   KEMMARU HOUSE, IVATHAKALU VILLAGE,
                   NEAR PANJA JUNIOR COLLEGE, SULLIA TQ,
                   DAKSHINA KANNADA DISTRICT - 574 232
                   NOW AT MANGALORE DISTRICT JAIL
                                                              ...PETITIONER
                   (BY SRI. DHARMAPAL, ADVOCATE)
                   AND:

                   STATE BY MANGALORE
                   SOUTH POLICE STATION
                   MANGALORE DAKSHINA KANNADA DISTRICT
                   MANGALORE - 565 001.
Digitally signed                                            ...RESPONDENT
by RENUKAMBA
KG                 (BY SRI. MAHESH SHETTY, HCGP)
Location: High          THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C
Court of           PRAYING TO SET ASIDE THE JUDGMENT AND CONVICTION
Karnataka
                   ORDER DATED 30.04.2015 PASSED IN C.C.NO.14/2014 BY THE
                   LEARNED 2nd ADDL. SENIOR CIVIL JUDGE AND CJM
                   MANGALORE D.K., AND ALSO TO SET ASIDE THE ORDER OF
                   CONFIRMATION DATED 08.12.2015 PASSED BY THE LEARNED
                   PRINCIPAL SESSIONS JUDGE OF D.K., AT MANGALORE IN
                   CRL.A.NO.202/2015 FOR THE OFFENCE P/U/S 457, 380 R/W 34
                   OF IPC AND TO ACQUIT THE PETITONER.

                        THIS PETITION COMING ON FOR HEARING THIS DAY,
                   THE COURT MADE THE FOLLOWING:
                               -2-
                                     NC: 2023:KHC:26782
                                      CRL.RP No. 355 of 2016




                            ORDER

Learned counsel for the petitioner has filed a memo

for withdrawal of the petition on the ground that the

petitioner has served the sentence imposed by the trial

Court and confirmed by the Appellate Court and as such,

the petition has become infructuous.

2. The memo is placed on record.

3. In view of the Memo, petition stands dismissed

as withdrawn.

Sd/-

JUDGE

DS