Mr. S. V. Nanjundappa vs Mr. Mani
2023 Latest Caselaw 1206 Kant

                                        -1-
                                                CRL.RP No. 112 of 2023




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 6TH DAY OF FEBRUARY, 2023

                                     BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                 CRIMINAL REVISION PETITION NO. 112 OF 2023


             BETWEEN:

             MR. S. V. NANJUNDAPPA
             S/O VEERAPPA
             AGED ABOUT 80 YEARS,
             MANAGING PARTNER,
             M/S. NANJUNDESHWARA RICE INDUSTRIES
             NIDIGE VILLAGE,
             SHIVAMOGGA TALUK-577 204.
                                                         ...PETITIONER
             (BY SRI. RAJARAMA S., ADVOCATE)

             AND:

Digitally    MR. MANI
signed by    MAJOR,
SUMA
             PROP. ASHWINI TRADERS AND
Location:
HIGH COURT   TIRUMALAI TRADERS,
OF           7TH NELLIKUPPAM,
KARNATAKA
             MAIN ROAD, PONDORU,
             CUDDALORE-607 006
             TAMILNADU STATE.
                                                        ...RESPONDENT

                  THIS CRL.R.P. FILED U/S 397 R/W 401 CR.P.C., PRAYING
             TO SET ASIDE THE JUDGMENT AND ORDER DATED 30.04.2021
             IN CRL.A.NO.91/2020 PASSED BY THE III ADDL.DISTRICT AND
             SESSIONS COURT AT SHIVAMOGGA, AND THE JUDGMENT OF
             CONVICTION AND SENTENCE IN C.C.NO.101/2019 PASSED BY
             THE I ADDL. SENIOR CIVIL JUDGE AND C.J.M SHIVAMOGGA
                           -2-
                                 CRL.RP No. 112 of 2023




AND MAY BE ACQUITTED THE PETITIONER / ACCUSED FOR
THE OFFNECE P/U/S 138 OF THE N.I ACT.

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

                         ORDER

The memo is filed by the learned counsel for

the petitioner to withdraw the revision petition.

The memo is placed on record.

In view of the above the revision petition is

dismissed as withdrawn.

Sd/-

JUDGE

KMV