Sri.Nagaraju K vs Smt.Sarika Sree Gowda
2023 Latest Caselaw 1133 Kant

Citation : 2023 Latest Caselaw 1133 Kant
Judgement Date : 30 January, 2023

Karnataka High Court

Sri.Nagaraju K vs Smt.Sarika Sree Gowda on 30 January, 2023

Bench: R. Nataraj

                                       -1-
                                               CRL.RP No. 499 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 30TH DAY OF JANUARY, 2023

                                    BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 499 OF 2022

            BETWEEN:
            SRI.NAGARAJU.K
            S/O. LATE. KRISHNAPPA
            AGED ABOUT 68 YEARS
            R/AT NO.171, KURUGRAMA
            A.S.POST, SARJAPURA HOBLI,
            ANEKAL TALUK, BENGALURU -562106.
                                                        ...PETITIONER
            (BY SRI. LOKESHA M.Y, ADVOCATE)

            AND:
            SMT.SARIKA SREE GOWDA
            W/O. VINAY SHIVA GOWDA
            AGED ABOUT 42 YEARS
            R/AT NO.64, 4TH A BLOCK
            2ND MAIN ROAD, 2ND CROSS
            DOMLUR, BENGALURU- 560071.
                                                      ...RESPONDENT
Digitally   (BY SRI. JAIRAJ.G, ADVOCATE)
signed by
SUMA
Location:
HIGH             THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
COURT OF
KARNATAKA   ADVOCATE FOR THE PETITIONER PRAYING THAT THIS
            HONOURABLE COURT MAY BE PLEASED TO SET ASIDE THE
            JUDGMENT DATED 30.04.2021 PASSED BY THE XIII
            ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO HALL
            UNIT, BENGALURU (CCH-22) IN CRL.A.NO.25073/2017,
            CONFIRMING    THE   JUDGMENT    DATED   03.04.2017   IN
            C.C.NO.52622/2014 ON THE FILE OF LVIII ADDL.C.M.M.,
            BENGALURU AND ACQUIT THE PETITIONER AND ETC.,
                                   -2-
                                                CRL.RP No. 499 of 2022




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


                               ORDER

The learned counsel for the petitioner has filed a memo

seeking permission to withdraw this revision petition.

2. The memo is accepted.

3. In view of the memo, this revision Petition is

dismissed as withdrawn.

Any amount in deposit, shall be released to the

respondent.

Sd/-

JUDGE