Zakeer Hussain vs The State Of Karnataka By
2023 Latest Caselaw 5843 Kant

                                          -1-
                                                       NC: 2023:KHC:29984
                                                   CRL.RP No. 535 of 2019




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 22ND DAY OF AUGUST, 2023

                                        BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                    CRIMINAL REVISION PETITION NO.535 OF 2019
                BETWEEN:

                ZAKEER HUSSAIN,
                S/O ALTAP ULLA,
                AGED ABOUT 20 YEARS,
                RESIDING AT NO.29/11,
                NANJEGOWDA STREET,
                MAVAHALLI,
                BENGALURU-560 004.
                                                            ...PETITIONER
                (BY SRI. KULKARNI.A.S, ADVOCATE)
                AND:

                THE STATE OF KARNATAKA BY
                CENTRAL POLICE STATION,
                BENGALURU-560 018,
                REPRESENTED BY
                STATE PUBLIC PROSECUTOR,
Digitally       HIGH COURT BUILDING,
signed by       BANGALORE-560 001.
RENUKAMBA                                                  ...RESPONDENT
KG              (BY SMT. ANITHA GIRISH, HCGP)
Location:            THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
High Court of   PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
Karnataka       02.02.2015 PASSED BY THE LEARNED XXIV ADDITIONAL
                CHIEF METROPOLITAN MAGISTRATE AT BENGALURU IN
                C.C.NO.9751/2013 CONVICTING THE PETITIONER/ACCUSED
                NO.1 AND JUDGMENT AND ORDER DATED 12.02.2019 PASSED
                BY LEARNED LXIV ADDITIONAL CITY CIVIL AND SESSIONS
                JUDGE    (CCH-65)  BENGALURU    IN CRIMINAL  APPEAL
                NO.354/2015 DISMISSING THE CRIMINAL APPEAL AND
                CONFIRMING THE JUDGMENT OF CONVICTION AND SENTENCE
                PASSED BY THE HON'BLE TRIAL COURT.
                               -2-
                                         NC: 2023:KHC:29984
                                     CRL.RP No. 535 of 2019




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

Learned counsel for the revision petitioner submits

that he is not pressing the petition and sought for

dismissal of the petition.

Memo is placed on record.

In view of the memo, the petition is dismissed as not

pressed.

Sd/-

JUDGE

DS