Sri. Fayaz @ Koli Munna vs Sri. Bhavarlal
2023 Latest Caselaw 1514 Kant

                                         -1-
                                                 CRL.RP No. 791 of 2018




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 22ND DAY OF FEBRUARY, 2023

                                       BEFORE
                THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                    CRIMINAL REVISION PETITION NO. 791 OF 2018
               BETWEEN:

               1.    SRI. FAYAZ @ KOLI MUNNA
                     S/O SRI.SYED PEERSAB,
                     AGED ABOUT 53 YEARS,
                     BUSINESSMAN,
                     R/AT K.M.ROAD,
                     KADUR TOWN, KADUR TALUK,
                     CHIKKAMAGALURU DIST
                     PIN-577 228.

                                                         ...PETITIONER
               (BY SRI. K S GANESHA, ADVOCATE)
               AND:

               1.    SRI. BHAVARLAL
Digitally            S/O LATE SRI.ESHWARCHAND,
signed by            AGED ABOUT 78 YEARS,
LAKSHMI T            BUSINESSMAN,
                     R/AT KADUR TOWN,
Location:
                     KADUR TALUK,
High Court
                     CHIKKAMAGALURU DIST
of Karnataka
                     PIN-577 228.

                                                        ...RESPONDENT

               (RESPONDENT SERVED)


                    THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C
               PRAYING TO SET ASIDE THE JUDGMENT DATED
               05.04.2018, PASSED BY THE II ADDITIONAL SESSIONS
               JUDGE AT CHIKKAMAGALURU      IN CRL.A.NO.158/2017
                                -2-
                                          CRL.RP No. 791 of 2018




AND ALSO SET ASIDE THE JUDGMENT DATED 01.09.2017,
PASSED BY THE PRINCIPAL CIVIL JUDGE AND JMFC AT
KADUR IN C.C.NO.986/2015 IN CONVICTING THE
PETITIONER AND DIRECT THAT THE PETITIONER BE
ACQUITTED.

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

Learned counsel for the petitioner submits that the

entire fine amount of Rs.2,00,000/- as directed by the trial

Court has been deposited by the petitioner/accused before

the trial Court and therefore, this criminal revision petition

do not survive for consideration. He has filed a memo for

withdrawal of the revision petition.

2. The same is taken on record.

3. Criminal revision petition is dismissed as

withdrawn.

Sd/-

JUDGE

HB