Shashi @ Shivakumar vs The State Of Karnataka
2023 Latest Caselaw 2626 Kant

                                            -1-
                                                    CRL.RP No. 873 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 25TH DAY OF MAY, 2023

                                           BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 873 OF 2019


              BETWEEN:

              SHASHI @ SHIVAKUMAR,
              S/O. LATE. SHIVANNA,
              AGED ABOUT 26 YEARS,
              R/AT AGASAVALLI HOSUR,
              HAIHOLE POST,
              SHIVAMOGGA TALUK
              AND DISTRICT - 577 201.
                                                              ...PETITIONER
              (BY SRI. RAMACHANDRA R NAIK., ADVOCATE)

              AND:

              THE STATE OF KARNATAKA,
              BY MAHILA POLICE SHIVAMOGGA,
Digitally
signed by N   REPRESENTED BY
UMA           STATE PUBLIC PROSECUTOR,
Location:
HIGH COURT    HIGH COURT BUILDING,
OF            BANGALORE - 560 001.
KARNATAKA
                                                             ...RESPONDENT
              (BY SRI. RAHUL RAI K HCGP)

                    THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
              CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
              10.10.2018 PASSED BY THE LEARNED Ist ADDITIONAL DISTRICT
              AND SESSIONS JUDGE AND SPECIAL JUDGE, SHIVAMOGGA IN
              SPL.A.NO.44/2017.

                   THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
              COURT MADE THE FOLLOWING:
                                 -2-
                                          CRL.RP No. 873 of 2019




                               ORDER

Learned counsel for the petitioner has filed a memo dated

25.05.2023 and submits that the prayer made in the petition

becomes infructuous.

2. Considering the said submission, the criminal

revision petition stands dismissed as having become

infructuous.

3. In view of disposal of the petition, I.A.No.2/2019

for stay does not survive for consideration.

Sd/-

JUDGE

PK