Sri. K. S. Prashanth vs Smt. C. Lavanya
2023 Latest Caselaw 1079 Kant

                                          -1-
                                                CRL.RP No. 1312 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 19TH DAY OF JANUARY, 2023

                                    BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                 CRIMINAL REVISION PETITION NO. 1312 OF 2022

            BETWEEN:
            SRI. K.S. PRASHANTH
            S/O. NAGARAJA RAO,
            AGED ABOUT 42 YEARS,
            RESIDING AT NO.138,
            1ST FLOOR, 6TH CROSS,
            TEACHERS COLONY,
            1ST STAGE, J.P.NAGAR,
            KUMARA SWAMY LAYOUT,
            BANGALORE-560078.
                                                          ...PETITIONER
            (BY SRI. SUBRAMANYA.T, ADVOCATE)

            AND:

            1.    SMT. C. LAVANYA
                  W/O. SRI.K.S PRASHANTH,
                  D/O. CHANDRASHEKAR RAO,
Digitally
                  AGED ABOUT 32 YEARS.
signed by
SUMA
Location:   2.    CHI. B.P NAMRATA
HIGH
COURT OF          D/O MR K.S PRASHANTH,
KARNATAKA
                  MINOR.

            3.    CHI. B.P NAKSHATRA
                  D/O. MR K.S PRASHANTH,
                  MINOR,
                  RESPONDENTS NO.2 AND 3 ARE MINORS.
                  HENCE THEY ARE REPRESENTED BY THEIR
                  MOTHER AND NATURAL GUARDIAN
                  BY THIS 1ST RESPONDENT.
                                                        ...RESPONDENTS
                                  -2-
                                          CRL.RP No. 1312 of 2022




      THIS CRIMINAL REVISION PETITION IS FILED U/S 397
R/W 401 CR.PC BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS HONOURABLE COURT MAY BE PLEASED
TO SET ASIDE THE IMPUGNED JUDGMENT CAME TO BE
PASSED IN CRL.A.NO.1801/2017 DATED 14.07.2022 AND ETC.,

      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 and seeks liberty to file a

criminal petition.

2. In view of the memo this revision petition is

dismissed as withdrawn.

It is open for the petitioner to file a criminal petition, if he

is so advised.

Sd/-

JUDGE

PK