Sri Adinarayanachari vs Sri D N Doraiswamy Naidu
2023 Latest Caselaw 1047 Kant

                                        -1-
                                                   CRL.RP No. 291 of 2020




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 18TH DAY OF JANUARY, 2023

                                     BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 291 OF 2020

            BETWEEN:

            SRI ADINARAYANACHARI,
            S/O LATE MUNILINGACHARI,
            AGED ABOUT 78 YEARS,
            RESIDING AT NO.34,
            SATHYANARAYANA ROAD,
            MAGADI ROAD, KAMAKSHIPALYA,
            BENGALURU - 560 079.
            PRESENTLY RESIDING AT NO.29,
            3RD CROSS, SANJEEVININAGAR,
            HEGGANAHALLI,
            BENGALURU - 560 091.
                                                             ...PETITIONER
            (BY SRI. C SHANKAR REDDY., ADVOCATE)

            AND:

            SRI. D.N. DORAISWAMY NAIDU,
            S/O LATE NARAYANAWAMY NAIDU,
            AGED ABOUT 57 YEARS,
Digitally   RESIDING AT NO.252, 8TH MAIN,
signed by
SUMA        HOYSALA SCHOOL ROAD,
Location:   PIPELINE SRINIVASA NAGAR.
HIGH        SUNKADAKATTE,
COURT OF
KARNATAKA   BENGALURU - 560 091.
                                                            ...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 AND ORDER OF ACQUITTAL
            DATED 07.12.2018 PASSED BY THE HONBLE LIX ADDITIONAL CITY
            CIVIL AND SESSIONS JUDGE AT BENGALURU IN CRL.A.NO.148/2016
            AS BEING TOTALLY ILLEGAL AND RESTORE THE JUDGMENT AND
            ORDER OF CONVICTION DATED 11.01.2016 PASSED BY THE HONBLE
            XVI A.C.M.M., COURT AT BENGALURU IN C.C.NO.34366/2011.
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                                           CRL.RP No. 291 of 2020




     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 the revision petition.

2. Memo is placed on record and the petition is

dismissed as withdrawn.

It is open for the petitioner to avail such other remedy

that are available to him in law.

The time consumed in pursuing this revision petition shall

be deducted while calculating limitation as applicable to the

appeals.

The Registry is directed to return the certified copies of

the impugned judgment of conviction passed by the trial Court

after retaining a photocopy of the same.

Sd/-

JUDGE

NR/-