Sri. M.V. Krishnappa @ M.V. ... vs Sri. B. Krishnamurthy Acharya
2023 Latest Caselaw 1486 Kant

                                            -1-
                                                    CRL.RP No. 943 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 21ST DAY OF FEBRUARY, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 943 OF 2021
            BETWEEN:

            SRI. M.V. KRISHNAPPA @ M.V. KRISHNA
            S/O SRI. VENKATESH,
            AGED ABOUT 59 YEARS,
            R/AT NO.11207, VANIVILASA ROAD
            INFRONT OF RANGRAO AND SONS OFFICE,
            K.R. MOHALLA, MYSORE,
            PINCODE NO.570003.

                                                              ...PETITIONER
            (BY SRI. RAJU C.N., ADVOCATE)

            AND:


            SRI. B. KRISHNAMURTHY ACHARYA
            S/O SRI. B. SUBBRAYA ACHARYA,
Digitally   AGED ABOUT 65 YEARS,
signed by   HOTEL MOOKAMBIKA,
SUMA        THYAGARAJA ROAD,
Location:   K.R. MOHALLA, MYSORE,
HIGH        PINCODE NO.570 003
COURT OF
KARNATAKA                                                    ...RESPONDENT

                   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 OF CONVICTION PASSED IN
            C.C.NO.250/2015 DATED 16.11.2019 ON THE FILE OF THE II
            ADDITIONAL   CIVIL   JUDGE      AND   JMFC,   MYSORE   AND   IN
            CRL.A.NO.395/2019 DATED 18.09.2020 ON THE FILE OF THE VII
                                -2-
                                        CRL.RP No. 943 of 2021




ADDITIONAL DISTRICT AND SESSIONS JUDGE, MYSURU, FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF THE N.I ACT.

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

                             ORDER

Learned counsel for the petitioner has filed a memo

seeking permission of this Court to withdraw this revision

petition.

In view of the memo, the petition is dismissed as

withdrawn.

In view of dismissal of this petition, I.A. No.1/2021 does

not survive for consideration and the same stands disposed off.

Sd/-

JUDGE

SMA