Arabilichi Vyavasaya Seva ... vs H T Nagaraja
2023 Latest Caselaw 781 Kant

                                       -1-
                                              CRL.RP No. 95 of 2013




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 11TH DAY OF JANUARY, 2023

                                    BEFORE

                      THE HON'BLE MR JUSTICE R. NATARAJ

                CRIMINAL REVISION PETITION NO. 95 OF 2013

            BETWEEN:

            ARABILICHI VYAVASAYA SEVA SAHAKARA
            SANGHA NIYAMITHA, ARABILICHI
            BHADRAVATHI TALUK
            DISTRICT SHIMOGA - 577 321
            REGISTERED SOCIETY WITH
            REG NO.TRS.ADM/RGN/S-1338-76-77,
            DATED 14-9-1976
            REPRESENTED BY ITS PRESENT SECRETARY
            M H BASAVANAGOUDA.
Digitally
signed by                                             ...PETITIONER
SUMA
            (BY SRI. C.M.DESAI, ADVOCATE)
Location:
HIGH
COURT OF    AND:
KARNATAKA
            H. T. NAGARAJA
            S/O THIMMAPPA
            AGED ABOUT 45 YEARS
            EX PIGMY COLLECTOR
            VSSN, ARABILICHI VILLAGE
            BHADRAVATHI TALUK
            DIST SHIMOGA - 575 321.

                                                    ...RESPONDENT

            (BY SRI.A.G.BALLOLLI, ADVOCATE)
                                -2-
                                           CRL.RP No. 95 of 2013




     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HON'BLE
COURT MAY BE PLEASED TO SET ASIDE THE BOTH THE
JUDGMENT/ORDER DATED 27.10.12 MADE IN CRL.A.NO.34/
2010, ON THE FILE OF THE PRESIDING     OFFICER,     FTC,
BHADRAVATHI AND THE JUDGMENT/ORDER DATED:8.1.10
MADE IN C.C.NO.1342/97 ON THE FILE OF THE I ADDL. CIVIL
JUDGE (JR. DN.) AND JMFC, BHADRAVATHI AND IMPOSE THE
SENTENCE BY CONVICTING THE RESPONDENT P/U/S 408 AND
409 AS PRAYED BY THE PETITIONER AND ETC.

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

                             ORDER

Learned counsel for the petitioner submits that the

parties have settled the dispute and therefore, this revision

petition may be disposed of as settled out of Court. To that

effect, he has filed a memo.

2. In view of the aforesaid submission, the revision

petition is disposed of as having settled out of Court.

Sd/-

JUDGE

tsn*