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Shri Sunil Kumar Achappa vs Smt Vibha N
2023 Latest Caselaw 1163 Kant

Citation : 2023 Latest Caselaw 1163 Kant
Judgement Date : 2 February, 2023

Karnataka High Court
Shri Sunil Kumar Achappa vs Smt Vibha N on 2 February, 2023
Bench: R. Nataraj
                                      -1-
                                             CRL.RP No. 788 of 2021




              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. 788 OF 2021


            BETWEEN:

            SHRI SUNIL KUMAR ACHAPPA
            S/O. ACHAPPA
            AGED ABOUT 34 YEARS,
            R/A NO.283, 5TH MAIN,
            15TH A CROSS, HSR LAYOUT,
            6TH SECTOR, BENGALURU-560102
                                                       ...PETITIONER
            (BY SMT. PREETI KAREDDY FOR
                SRI S.Y.KUMBAR, ADVOCATE)

            AND:

Digitally   SMT. VIBHA N
signed by   D/O. LATE M. NARAYANASWAMY,
SUMA
Location:   AGED ABOUT 38 YEARS,
HIGH        W/O L.JAICHANDRU
COURT OF
KARNATAKA   R/A. NO.256, 1ST 'A' CROSS,
            BOREWELL ROAD, WHITE FIELD,
            BENGALURU-560066.
                                                     ...RESPONDENT

                 THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C.,
            PRAYING TO SET ASIDE THE JUDGMENT DATED 27.04.2021
            PASSED BY THE I ADDITIONAL DISTRICT AND SESSIONS
            JUDGE, BENGALURU RURAL DISTRICT, BENGALURU IN
            CRL.A.NO.39/2018 DISMISSING THE APPEAL FILED BY THE
            PETITIONER CONFIRMING THE JUDGMENT AND SENTENCE OF
            CONVICTION DATED 03.04.2018 PASSED BY THE ADDL. C.J.M.,
                           -2-
                                CRL.RP No. 788 of 2021




BENGALURU      RURAL   DISTRICT,    BENGALURU       IN
C.C.NO.3264/2016.

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

                       ORDER

Learned counsel for the petitioner has filed a

memo for withdrawal of the revision petition. The

memo is placed on record. Revision petition is

dismissed as withdrawn.

Sd/-

JUDGE

KMV List No.:1 Sl No.:22

 
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