Anand S/O Jagannath Patil vs The State Of Karnataka
2023 Latest Caselaw 2029 Kant

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                                                       CRL.RP No. 200017 of 2022




                      IN THE HIGH COURT OF KARNATAKA, KALABURAGI BENCH

                               DATED THIS THE 27TH DAY OF MARCH, 2023

                                               BEFORE
                                 THE HON'BLE MR JUSTICE S RACHAIAH
                             CRIMINAL REVISION PETITION NO.200017 OF 2022
                      BETWEEN:

                         ANAND S/O JAGANNATH PATIL
                         AGE 28 YEARS
                         OCC. AGRICULTURE
                         R/O ALIYABAD
                         TQ. AND DIST.BIDAR-585401
                                                                    ...PETITIONER

                      (BY SRI JAIRAJ K. BUKKA, ADVOCATE)

                      AND:

                         THE STATE OF KARNATAKA
                         THROUGH NEW TOWN PS BIDAR
                         REP. BY ADDL. PUBLIC PROSECUTOR
                         HIGH COURT OF KARNATAKA, KALABURAGI
                         KALABURAGI-585104

Digitally signed by                                               ...RESPONDENT
KHAJAAMEEN L
MALAGHAN
Location: High        (BY SRI GURURAJ V. HASILKAR, HCGP)
Court of Karnataka

                           THIS CRIMINAL REVISION PETITION IS FILED UNDER
                      SECTION 397 OF CR.P.C. PRAYING TO, SET ASIDE THE ORDER
                      OF CONVICTION RECORDED AGAINST THE ACCUSED NO.3
                      REVISION PETITIONER IN C.C. NO.253/2012 PASSED BY THE
                      2ND ADDL. SENIOR CIVIL JUDGE AND JMFC BIDAR, ON
                      17.07.2021 FOR THE OFFENCES PUNISHABLE UNDER
                      SECTIONS 143, 147, 323, 324, 504, 506 READ WITH SECTION
                      149 OF IPC AND ALSO SET ASIDE THE ORDER OF CONFIRMING
                      THE JUDGMENT AND CONVICTION AND ORDER OF SENTENCE
                      PASSED AGAINST THE ACCUSED NO.3 PASSED IN CRIMINAL
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                                       CRL.RP No. 200017 of 2022




APPEAL NO.35/2021 DATED 10.02.2022 AND THEREBY SET
THE REVISION PETITIONER AT LIBERTY HOLDING THAT THE
PROSECUTION HAS NOT PROVED THE GUILT OF THE REVISION
PETITIONER AND ACQUIT THE ACCUSED NO.3 / APPELLANT AS
FAR AS CONCERN IN THE CASE.

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

                               ORDER

The learned counsel for the petitioner has filed a

memo seeking leave of the Court to withdraw the criminal

revision petition.

The memo is taken on record.

Leave granted as prayed for.

Accordingly, the Criminal Revision Petition is

dismissed as withdrawn.

Sd/-

JUDGE

RSP