Sri.B.Kumara Swamy vs Sri.Achuthananda.E
2023 Latest Caselaw 8616 Kant

Karnataka High Court

Sri.B.Kumara Swamy vs Sri.Achuthananda.E on 27 November, 2023

                                       -1-
                                                    NC: 2023:KHC:42684
                                                CRL.RP No. 175 of 2015




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                     BEFORE

                     THE HON'BLE MR JUSTICE ANIL B KATTI

                 CRIMINAL REVISION PETITION NO.175 OF 2015

             BETWEEN:

             SRI.B.KUMARA SWAMY,
             S/O BYRAPPA,
             AGED ABOUT 45 YEARS,
             R/AT NO.3, HUTHANAHALLI VILLAGE,
             CHIKKAJALA POST, BETTAHALASUR,
             BANGALORE NORTH TALUK,
             BANGALORE - 562 157.
                                                         ...PETITIONER
             (BY SRI. SAMEER S N., ADVOCATE)
             AND:

             SRI.ACHUTHANANDA E.,
             S/O LATE ERAPPA,
Digitally    AGED ABOUT 39 YEARS,
signed by    R/AT NO.12/1, 6TH MAIN ROAD,
SUMITHRA R
             AGRAHARA DASARAHALLI,
Location:
HIGH COURT   BANGALORE - 560 079.
OF                                                      ...RESPONDENT
KARNATAKA
             (BY SMT.SANGEETHA S., ADVOCATE (ABSENT))

                  THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
             PRAYING TO SET ASIDE THE JUDGMENT PASSED BY THE
             PRESIDING OFFICER, FAST TRACK COURT-XV, CITY CIVIL AND
             SESSIONS      COURT     COMPLEX,     BANGALORE      IN
             CRL.A.NO.290/2013 DATED 10.12.2014 AND JUDGMENT IN
             C.C. NO.24508/2009 DATED 16.02.2013 PASSED BY THE XVI-
             ACMM COURT, BANGALORE CITY.
                               -2-
                                           NC: 2023:KHC:42684
                                      CRL.RP No. 175 of 2015




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

                           ORDER

Sri.Sameer S.N., learned counsel for the appellant is

present.

Learned counsel for the respondent is absent.

Learned counsel for the revision petitioner has filed a

memo stating that the revision petitioner do not wish to

prosecute the revision petition and the same may be

dismissed as not pressed.

In view of the memo, revision petition is dismissed

as not pressed.

SD/-

JUDGE

DR