Malliksab S/O Modinsab Shirur vs Mallanagouda S/O Siddappa ...
2023 Latest Caselaw 5837 Kant

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                                                         NC: 2023:KHC-D:9290
                                                        CRL.RP No. 100179 of 2021




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 22ND DAY OF AUGUST, 2023

                                              BEFORE

                                THE HON'BLE MS. JUSTICE J.M.KHAZI

                        CRIMINAL REVISION PETITION NO. 100179 OF 2021

                      BETWEEN:

                      MALLIKSAB S/O. MODINSAB SHIRUR,
                      AGED ABOUT 45 YEARS,
                      OCCUPATION: BUSINESS,
                      R/O: DESHAPANDE ONI,
                      YALLAMMA TEMPLE,
                      KUNDAGOL -581103,
                      TQ AND DIST: DHARWAD.
                                                                    ...PETITIONER
                      (BY SRI. VIJAY S. CHINIWAR, ADVOCATE)

                      AND:

                      MALLANAGOUDA S/O. SIDDAPPA HULASAGERI,
                      AGED ABOUT 43 YEARS,
CHANDRASHEKAR
LAXMAN                OCCUPATION: ADVOCATE,
KATTIMANI             R/O: CITB PLOT NO. 97,
                      SADASHIVNAR,
                      MICHIGNIN COMPOUND, SAPTAPUR,
                      DHARWAD -580001.
Digitally signed by                                               ...RESPONDENT
CHANDRASHEKAR
LAXMAN                (BY SRI. R.H. ANGADI, ADVOCATE)
KATTIMANI
                           THIS CRIMINAL REVISION PETITION IS FILED UNDER
                      SECTION 397 R/W SECTION 401 OF CR.P.C., SEEKING TO CALL
                      FOR RECORDS AND SET ASIDE THE JUDGMENT AND SENTENCE
                      DATED 19.08.2021 IN CRIMINAL APPEAL NO.13/2021 PASSED
                      BY THE PRL.DISTRICT AND SESSIONS JUDGE AT DHARWAD IN
                      CONFIRMING THE JUDGMENT AND SENTENCE DATED
                      05.12.2019 PASSED BY THE PRL.CIVIL JUDGE AND JMFC,
                      DHARWAD IN CC NO.761/2017 FOR THE OFFENCE
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                                        NC: 2023:KHC-D:9290
                                       CRL.RP No. 100179 of 2021




PUNISHABLE U/S 138 OF N.I. ACT AND DIRECT THE REVISION
PETITIONER BE ACQUITTED OF THE OFFENCES ALLEGED
AGAINST HIM.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                              ORDER

Learned counsel for the revision petitioner has filed a

memo for retirement. Memo is taken on record. He is

permitted to retire.

It appears that the revision petitioner is not

interested in prosecuting the petition. Hence, petition is

dismissed for non-prosecution.

Sd/-

JUDGE

KGK