Sri K M Chandra vs Sri Shivanand B H
2023 Latest Caselaw 588 Kant

                                       -1-
                                                   CRL.RP No. 1260 of 2018




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 9TH DAY OF JANUARY, 2023

                                     BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 1260 OF 2018

             BETWEEN:

             SRI K M CHANDRA
             S/O LATE MUNIREDDY,
             AGED ABOUT 59 YEARS
             R/AT NO.410, UNNATHI,
             28TH MAIN ROAD, 7TH CROSS ROAD,
             1ST SECTOR, HSR LAYOUT,
             WARD NO.174,
             BANGALORE-560 102
                                                          ...PETITIONER
             (BY SRI. MANJUNATHA H R., ADVOCATE)

             AND:

             SRI SHIVANAND B H
             S/O BHEEMSHAPPA,
             AGED ABOUT 44 YEARS
Digitally    R/O NO.16/13,
signed by    VENKATAREDDY LAYOUT,
SUMA
Location:    4TH CROSS, 80 FEET ROAD CROSS,
HIGH COURT   6TH BLOCK, KORAMANGALA,
OF
KARNATAKA    BANGALORE-560 095
                                                        ...RESPONDENT
             (BY SRI. SHIVANAND B.H., ADVOCATE)

                  THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
             TO SET ASIDE THE IMPUGNED JUDGMENT DATED 25.09.2018
             PASSED IN CRIMINAL APPEAL NO.883/2016 ON THE FILE OF
             THE HON'BLE COURT OF LXVIII ADDITIONAL CITY CIVIL AND
             SESSIONS JUDGE: BANGALORE CCH-59 AND CONSEQUENTLY
                                     -2-
                                                CRL.RP No. 1260 of 2018




SET ASIDE THE JUDGMENT DATED 14.07.2016 PASSED IN
C.C.NO.10926/2014 ON THE FILE OF THE HON'BLE 19TH
ADDITIONAL     CHIEF   METROPOLITAN   MAGISTRATE,
BANGALORE.

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

                                  ORDER

Learned counsel for the petitioner has filed a memo

seeking permission of this Court to withdraw the revision

petition.

2. The said memo is taken on record.

3. Accordingly, this revision petition is dismissed as

withdrawn.

Sd/-

JUDGE

NR/-