Mr Shakil Ahmeed Attar vs Basavarajappa
2023 Latest Caselaw 2894 Kant

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                                                  NC: 2023:KHC:19422
                                                  CRL.RP No. 469 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                      DATED THIS THE 5TH DAY OF JUNE, 2023
                                       BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 469 OF 2019
              BETWEEN:

              MR. SHAKIL AHMEED ATTAR
              S/O ABDUL SATTAR SAB,
              AGE 50 YEARS,
              OCC:GINGER MERCHANT,
              FISH MARKET, NEAR OLD TOWN,
              SIRALKOPPA, SHIKARIPURA TALUK,
              SHIMOGA DISTRICT-577429.
                                                             ...PETITIONER
              (BY SRI. GANESHA R, ADVOCATE)
              AND:

              BASAVARAJAPPA
              S/O SHANKARAPPA,
              AGED ABOUT 54 YEARS,
              OCC:AGRICULTURIST,
              R/O BENNAGARE VILLAGE,
Digitally
signed by N   ANAVATTI HOBLI, SORABA TALUK,
UMA           SHIMOGA DISTRICT-577429.
Location:                                                  ...RESPONDENT
HIGH
COURT OF      (BY SRI. BASAVARAJAPPA, ADVOCATE,
KARNATAKA     SERVED BUT UNREPRESENTED)


                    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
              CORUT MAY BE PLEASED TO SET ASIDE THE JUDGMENT AND ORDER
              PASSED BY THE V ADDITIONAL DISTRICT AND SESSION JUDGE
              SHIVAMOGGA SITTING AT SAGAR DATED 14.11.2018 IN CRIMINAL
              APPEAL NO.45/2017 CONFIRMING THE JUDGMENT AND ORDER OF
              CONVICTION PASSED BY THE LEARNED SENIOR CIVIL JUDGE AND
              JMFC, SORABA DATED 01.06.2017 IN C.C.NO.464/2013 AND ETC.,
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                                      NC: 2023:KHC:19422
                                       CRL.RP No. 469 of 2019




      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE

COURT MADE THE FOLLOWING:

                            ORDER

Sri.Ganesh.R, learned counsel for the petitioner has filed

a memo dated 05.06.2023, seeking permission of this Court to

withdraw the revision petition as not pressed.

2. The memo is placed on record.

3. Accordingly, the petition is dismissed as not

pressed.

In view of the disposal of this criminal revision petition,

I.A.No.1/2019 does not survive for consideration.

Sd/-

JUDGE

PK