Bavlibai @ Reshma vs The State Of Karnataka
2023 Latest Caselaw 3280 Kant

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                                                        NC: 2023:KHC-K:1077
                                                       CRL.RP.No.200005 of 2020




                                  IN THE HIGH COURT OF KARNATAKA,

                                         KALABURAGI BENCH

                                DATED THIS THE 14TH DAY OF JUNE, 2023

                                               BEFORE
                       THE HON'BLE MR. JUSTICE HEMANT CHANDANGOUDAR


                             CRIMINAL REVISION PETITION NO.200005 OF 2020

                      BETWEEN:

                      BAVLIBAI @ RESHMA W/O TIPPANNA
                      AGE: 39 YEARS OCC: HOUSEHOLD
                      R/O BHARAT NAGAR TANDA
                      KALABURAGI-585101
                      TQ: & DIST: KALABURAGI

                                                                  ...PETITIONER

                      (BY SRI. PRASHANT S MYAKERI, ADVOCATE)

                      AND:
Digitally signed by
KHAJAAMEEN L
MALAGHAN
Location: HIGH        THE STATE OF KARNATAKA
COURT OF
KARNATAKA             THROUGH SPL EXCISE & LOTTERY P.S.
                      REPRESENTED BY HCGP HIGH COURT OF KARNATAKA
                      KALABURAGI BENCH-585103
                      KALABURAGI



                                                                ...RESPONDENT

                      (BY SRI. SHARANABASAPPA M. PATIL, HCGP)
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                                NC: 2023:KHC-K:1077
                                CRL.RP.No.200005 of 2020




      THIS CRIMINAL REVISION PETITION IS FILED UNDER

SECTION 397 READ WITH SECTION 401 OF CR.P.C. PRAYING

TO CALL FOR THE RECORDS OF BOTH THE COURTS BELOW,

AND ALLOW THE PETITION AND THEREBY PLEASED TO SET

ASIDE THE JUDGMENT OF CONVICTION AND ORDER OF

SENTENCE PASSED BY THE LEARNED III ADDL. DISTRICT

AND   SESSIONS   JUDGE,   KALABURAGI    IN    CRL.APPEAL

NO.96/2011 DATED 19TH NOVEMBER 2019 CONFIRMING THE

JUDGMENT OF CONVICTION AND ORDER OF SENTENCE

PASSED BY PRL. JMFC, KALABURAGI IN C.C.NO.1684/2010

DATED 13.10.2011 FOR THE OFFENCES PUNISHABLE UNDER

SECTIONS 32 AND 34 OF KARNATAKA EXCISE ACT READ

WITH SECTION 273 AND 284 OF IPC AND FURTHER BE

PLEASED    TO ACQUIT THE PETITIONER          OF ALL THE

CHARGES FOR WHICH SHE HAD BEEN CONVICTED.




      THIS PETITION, COMING ON FOR FINAL HEARING, THIS

DAY, THE COURT MADE THE FOLLOWING:
                               -3-
                                    NC: 2023:KHC-K:1077
                                    CRL.RP.No.200005 of 2020




                            ORDER

The learned counsel for the petitioner filed a memo

seeking leave of this Court to withdraw the petition stating

that the petitioner is no more.

02. The said memo is placed on record.

03. The petition is dismissed as abated.

Sd/-

JUDGE

KJJ