Mr.Nandish vs The State Of Karnataka
2023 Latest Caselaw 1407 Kant

                                       -1-
                                                CRL.RP No. 333 of 2014




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 17TH DAY OF FEBRUARY, 2023

                                     BEFORE
                  THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                  CRIMINAL REVISION PETITION NO. 333 OF 2014

            BETWEEN:

            1.    MR.NANDISH,
                  AGED 24 YEARS,
                  SON OF HALAPPA,
                  WORKING AS BEARER IN
                  CHIKMAGALUR CLUB,
                  RESIDING AT MARGADHA CAMP,
                  BIRUR, KADUR TALUK,
                  CHIKMAGALORE DISTRICT - 570 012.
                                                            ...PETITIONER
            (BY SRI. H.MALATESH, ADVOCATE)

            AND:

            1.    THE STATE OF KARNATAKA,
                  THROUGH TOWN POLICE STATION,
Digitally         CHIKMAGALORE,
signed by         REPRESENTED BY THE STATE
PREETHA           PUBLIC PROSECUTOR,
K                 HIGH COURT OF KARNATAKA,
Location:         BANGALORE - 560 001.
High                                                    ...RESPONDENT
Court of    (BY SRI. MAHESH SHETTY, HCGP)
Karnataka
                   THIS CRL.RP IS FILED U/S.397 & 401 CR.P.C BY THE
            ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HON'BLE
            COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT OF
            CONVICTION    DATED   25.8.2012   PASSED   BY   THE   C.J.M.,
            CHIKMAGALUR IN C.C.NO.629/2010 AND ALSO THE JUDGMENT
                                   -2-
                                            CRL.RP No. 333 of 2014




DATED 20.3.2014 PASSED BY THE PRL. S.J., CHIKMAGALUR IN
CRL.A.NO.119/2013 AND ACQUIT THE PETITIONER. HEREIN IN
C.C.NO.629/2010 ON THE FILE OF C.J.M., CHIKMAGALUR AND
ETC.,

        THIS PETITION, COMING ON FOR HEARING, THIS DAY,

THE COURT MADE THE FOLLOWING:

                                ORDER

Learned counsel for the petitioner submits the petition

may be dismissed as not pressed.

Accordingly, this revision petition is dismissed as

not-pressed.

Sd/-

JUDGE

PK