Sri Shivakumar vs Sri Panduranga Acharya
2023 Latest Caselaw 1162 Kant

                                         -1-
                                                  CRL.RP No. 1334 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 2ND DAY OF FEBRUARY, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
               CRIMINAL REVISION PETITION NO. 1334 OF 2022

            BETWEEN:

            SRI. SHIVAKUMAR
            S/O DAMODHARA ACHARYA
            AGED ABOUT 31 YEARS,
            R/AT SHRI MANDARA DYE WORKS,
            1ST FLOOR, INDIAN ARCADE BUILDING,
            COURT ROAD, PUTTUR D.K. - 574021
                                                             ...PETITIONER
            (BY SRI NITISH RAI K., ADVOCATE FOR
                SRI RAJARAMA S., ADVOCATE)

            AND:

            SRI. PANDURANGA ACHARYA
            S/O MANJUNATHA ACHARYA,
Digitally   AGED ABOUT 56 YEARS,
signed by
SUMA        R/AT URLANDI LOVELY COMPOUND,
Location:   PUTTUR TALUK, D.K. - 574 201.
HIGH                                                        ...RESPONDENT
COURT OF
KARNATAKA
                  THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
            SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
            PRAYING TO     SET ASIDE THE JUDGMENT AND ORDER DATED
            14.09.2022 IN CRL.A.NO.5028/2019 PASSED BY THE V ADDITIONAL
            DISTRICT AND SESSIONS JUDGE, D.K., MANGALURU SITTING AT
            PUTTUR, D.K., AND THE JUDGMENT OF CONVICTION AND SENTENCE
            IN C.C.NO.164/2014 PASSED BY THE PRINCIPAL CIVIL JUDGE AND
            JUDICIAL MAGISTRATE FIRST CLASS, PUTTUR DATED 08.05.2019
            AND MAY BE ACQUITTED THE PETITIONER / ACCUSED FOR THE
            OFFNECE PUNISHABLE UNDER SECTION 138 OF THE N.I ACT.
                             -2-
                                   CRL.RP No. 1334 of 2022




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

                           ORDER

The memo filed is by Sri Nitish Rai K, learned

counsel representing Sri Rajarama S, learned

counsel for the petitioner to withdraw the revision

petition. The memo is placed on record and the

revision petition is dismissed as withdrawn.

Sd/-

JUDGE

KMV