Arvind vs Naveen K
2023 Latest Caselaw 9206 Kant

Karnataka High Court

Arvind vs Naveen K on 4 December, 2023

                                             -1-
                                                     CRL.RP No. 807 of 2020
                                                         NC: 2023:KHC:43701




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 4TH DAY OF DECEMBER, 2023

                                           BEFORE
                              THE HON'BLE MS JUSTICE J.M.KHAZI
                       CRIMINAL REVISION PETITION NO.807 OF 2020
                   BETWEEN:
                      ARVIND,
                      S/O NARASIMHAIAH,
                      AGED ABOUT 49 YEARS,
                      RESIDING AT NO.390, CHANDRA NILAYA,
                      NEAR SHREE CHETANA PUBLIC SCHOOL,
                      2ND CROSS, I BLOCK, 28TH WARD,
                      SOMESHWARA BADAVANE,
                      DODDABALLAPURA,
                      BENGALURU RURAL DISTRICT,
                      KARNATAKA - 561 203.
                                                               ...PETITIONER
                   (BY SRI. ABHINAY Y T, ADVOCATE)
                   AND:

                      NAVEEN K
                      S/O D S LAXMANA,
Digitally signed
                      AGED ABOUT 40 YEARS,
by REKHA R            AND RESIDING AT NO.110, II FLOOR,
Location: High        II B CROSS, EAST NGEF, KASTURINAGARA,
Court of
Karnataka             BENGALURU - 560 043.
                                                              ...RESPONDENT
                   (BY SRI. M.K.VENKATARAMANA, ADVOCATE)
                        THIS CRL.RP IS FILED UNDER SECTION 397(1) R/W 401
                   OF CR.PC PRAYING TO SET ASIDE THE JUDGMENT DATED
                   08.05.2020 PASSED IN CRIMINAL APPEAL NO.2163/2018
                   PASSED BY THE LV ADDITIONAL CITY CIVIL AND SESSIONS
                   JUDGE AT BENGALURU CITY (CCH 56) AND ALSO THE
                   JUDGMENT DATED 27.09.2018 PASSED BY THE XVI
                   ADDITIONAL    CHIEF    METROPOLITAN   MAGISTRATE    AT
                   BENGALURU IN C.C.NO.25412/2016, TO MEET THE ENDS OF
                   JUSTICE.
                              -2-
                                     CRL.RP No. 807 of 2020
                                         NC: 2023:KHC:43701




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

Learned counsel for the petitioner seeks permission

to withdraw I.A.No.1/2023.

In the light of the submission, I.A.No.1/2023 is

dismissed as withdrawn.

Await NBW issued against the petitioner/accused.

At this stage learned counsel for the petitioner has

filed a memo seeking permission to withdraw this revision

petition.

In the light of the memo, Crl.Revision Petition is

dismissed as withdrawn.

Office is directed to return the Trial Court Records

and the trial Court is at liberty to proceed against the

petitioner/accused in accordance with law.

Sd/-

JUDGE ASN