Munirathnamma vs Pascal Subbaraj I J
2023 Latest Caselaw 1552 Kant

                                         -1-
                                                 CRL.RP No. 638 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 23RD DAY OF FEBRUARY, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 638 OF 2021

            BETWEEN:

            MUNIRATHNAMMA,
            D/O. LATE L. MUNIYAPPA,
            AGEDA BOUT 42 YEARS,
            RESIDING AT NO.32/11,
            1ST MAIN ROAD, 9TH CROSS,
            BOVIPALYA, MAHALAKSHMIPURAM,
            BENGALURU - 560 086.
                                                           ...PETITIONER
            (BY SRI. NATARAJU S. G., ADVOCATE)

            AND:

            PASCAL SUBBARAJ I. J.
            S/O. SMT. JAYANTHI RAM CHANDRA,
            AGED ABOUT 42 YEARS,
            RESIDIG AT ABILASHA NILAYA,
            (SMT. JAYANTHI RAM CHADNRA NILAYA),
Digitally   NO.293, 8TH CROSS, 8TH MAIN,
signed by
SUMA        M. S. RAMAIAH LAYOUT,
Location:   HESARAGHATTA MAIN ROAD,
HIGH        BENGALURU - 560 073.
COURT OF    (AS PER JUDGMENT OF THE LOWER COURT)
KARNATAKA
            ACTUAL ADDRESS:
            PASCAL SUBBARAJ I. J,
            S/O. IMMANUVEL JOSEP
            AND JESENTHA MARY,
            AGED ABOUT 36 YEARS,
            RESIDING AT NO. 314,
            8TH CROSS, M.S. RAMAIAH ENCLAVE,
            8TH MILE, NAGASANDRA POST,
            HESARAGHATTA MAIN ROAD,
            BENGALURU - 560 073.
            (AS PER JUEGEMENT IN APPELLATE COURT)
                                                          ...RESPONDENT
                                     -2-
                                            CRL.RP No. 638 of 2021




      THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C. PLEASED
TO SET ASIDE THE JUDGMENT DATED 02.07.2020 PASSED BY THE
LXVI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
(CCH-67) IN CRL.A.NO.2592/2018 AND CONFIRM THE JUDGMENT
DATED 19.11.2018 PASSED BY THE XXVI ADDL.C.M.M., BENGALURU
IN C.C.NO.13001/2015.

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

                                 ORDER

Learned counsel for the petitioner has filed a memo to

withdraw this revision petition with liberty to file the criminal

appeal.

2. The said memo is placed on record.

3. Accordingly, the revision petition is dismissed as

withdrawn and the liberty as sought for is granted.

Sd/-

JUDGE

NR/-