Yashodha vs Dahathreya Karantha M K
2023 Latest Caselaw 260 Kant

                                                  -1-
                                                           CRL.A No. 2276 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 4TH DAY OF JANUARY, 2023

                                                 BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 2276 OF 2022 (A)
                      BETWEEN:

                      YASHODHA
                      W/O KRISHNAIAH K,
                      AGED ABOUT 50 YEARS,
                      R/AT NO.20, IST MAIN,
                      2ND B CROSS, SRINIDHI LAYOUT,
Digitally signed by   CHUNCHUGATTA MAIN ROAD,
NAGARATHNA M
Location: HIGH        K.K POST,
COURT OF              BENGALURU-560 062.
KARNATAKA

                                                                      ...APPELLANT

                      (BY SRI. R. SHASHIDHARA.,ADVOCATE)

                      AND:

                      DAHATHREYA KARANTHA M.K.
                      S/O KRISHNAMURTHY,
                      AGED ABOUT 46 YEARS,
                      R/AT NO.36, SAI SADAN,
                      5TH MAIN, 12TH CROSS,
                      SHREYAS COLONY,
                      J.P NAGAR, 7TH PHASE,
                      BENGALURU-560 078.

                                                                    ...RESPONDENT

                            THIS APPEAL IS FILED U/S.378(4) CR.P.C PRAYING TO SET
                      ASIDE THE ORDER AND JUDGMENT OF ACQUITTAL PASSED BY THE
                      LEARNED XX ACMM, BANGALORE IN PCR.NO.13095/2021 DATED
                      03.11.2022 AND RESTORE THE PRIVATE COMPLAINT.
                                       -2-
                                               CRL.A No. 2276 of 2022




    THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                                JUDGMENT

Learned counsel for the appellant files a memo dated

04.01.2023 stating that he may be permitted to withdraw the appeal

with liberty to file a revision petition before the appropriate forum.

2. Memo is placed on record. In view of the memo filed, the

appeal is dismissed as withdrawn with liberty to file a revision

petition before appropriate forum, if he is entitled under law.

Certified copy of the impugned order be returned to the learned

counsel for the appellant with proper acknowledgment.

Sd/-

JUDGE

MN