Smt Poornima vs Mr S Praveen Suvarna
2023 Latest Caselaw 9540 Kant

Karnataka High Court

Smt Poornima vs Mr S Praveen Suvarna on 6 December, 2023

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                                                      NC: 2023:KHC:44074
                                              CRL.RP No. 1018 of 2017




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 6TH DAY OF DECEMBER, 2023

                                     BEFORE
                     THE HON'BLE MR JUSTICE VENKATESH NAIK T
                 CRIMINAL REVISION PETITION NO. 1018 OF 2017
              BETWEEN:

              SMT POORNIMA,
              W/O MR SUNIL,
              AGED ABOUT 45 YEARS,
              OCCUPATION: HOUSEWIFE,
              R/O GUDDEMANE, THARETHOTA,
              KULASHEKAR POST, MANGALURU - 575008,
              (ACCUSED BEFORE THE TRIAL COURT
              APPELLANT BEFORE THE LOWER APPELLATE COURT)
                                                       ...PETITIONER
              (BY SRI B RAVINDRA PRASAD, ADVOCATE)
              AND:
              MR S PRAVEEN SUVARNA,
              S/O LATE SANJEEV SUVARNA,
              AGED ABOUT 44 YEARS,
Digitally
signed by     R/AT "SWATHIK", KOPPAL CROSS ROAD,
PRAMILA G V   KONCHADY POST, YEYYADI,
Location:     MANGALORE - 575008,
HIGH COURT
OF            (COMPLAINANT BEFORE THE TRAIL COURT
KARNATAKA     RESPONDENT BEFORE THE LOWER APPELLATE
              COURT)
                                                          ...RESPONDENT
              (BY SRI DEVI PRASAD SHETTY, ADVOCATE)

                  THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
              TO SET ASIDE THE IMPUGNED JUDGMENT DATED 5.6.2017
              PASSED BY THE IV ADDITIONAL DISTRICT AND SESSIONS
              JUDGE,   D.K.,   MANGALURU      IN    CRL.A.NO.124/2016
              CONFIRMING THE JUDGMENT OF CONVICTION DATED
                               -2-
                                           NC: 2023:KHC:44074
                                      CRL.RP No. 1018 of 2017




27.6.2016 PASSED BY THE J.M.F.C.-IV COURT, MANGALURU IN
C.C.NO.967/2014 CONSEQUENTLY ACQUIT THE PETITIONER
OF THE CHARGE LEVELLED HIM.

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


                            ORDER

Learned counsel for the petitioner filed a memo for

withdrawal of the petition. Memo reads as under:-

"MEMO FOR WITHDRAWAL

"In view of the above matter, during the pendency of the instant Petition, the Petitioner has been paid the entire amount to the Respondent before the Trial Court. Hence the instant Petition is does not survive for consideration. Hence that this Hon'ble court may kindly be pleased to withdraw the instant Petition, in the interest of justice and equity".

Bengaluru Advocate for Petitioner Date:06.12.2023 B.Ravindra Prasad

2. Perused the memo and the same is taken on

record.

3. In view of the withdrawal memo filed, petition is

dismissed as withdrawn.

NC: 2023:KHC:44074

In view of withdrawal of the petition, all pending

interlocutory applications, if any, are disposed off.

Registry is directed to send Trial Court Records to

Trial Court.

Sd/-

JUDGE

CHS