P A Basappa vs K R Santhosh
2023 Latest Caselaw 6978 Kant

                                       -1-
                                                  NC: 2023:KHC:35839
                                             CRL.RP No. 1356 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 4TH DAY OF OCTOBER, 2023

                                    BEFORE
                       THE HON'BLE MRS JUSTICE M G UMA
                CRIMINAL REVISION PETITION NO. 1356 OF 2022
             BETWEEN:

                P A BASAPPA
                S/O ANNAIAH
                AGED ABOUT 53 YEARS
                PWD QUARTERS, MADUVANAHALLI ROAD
                ADJACENT SIRAJ SAW MILL
                K R NAGAR TOWN
                MYSURU DISTRICT -571 602
                                                        ...PETITIONER
             (BY SRI. VASANTH MADHAVA S, ADVOCATE)

             AND:

                K R SANTHOSH
Digitally       S/O RAMESH
signed by       AGED ABOUT 36 YEARS
ALBHAGYA
                R/AT C M ROAD, ANJANEYA BLOCK
Location:
HIGH COURT      K R NAGAR TOWN
OF              MYSURU DISTRICT -571602
KARNATAKA                                             ...RESPONDENT
             (RESPONDENT SERVED, UNREPRESENTED)

                  THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
             ADVOCATE FOR THE PETITIONER PRAYING TO A. SET ASIDE
             THE JUDGMENT PASSED IN C.C.NO.251/2019 DATED
             22.02.2019 PASSED BY THE PRINCIPAL CIVIL JUDGE AND
             JMFC, KRISHNARAJANAGAR (ANNEXURE B) BY ACQUITTING
             THE PETITIONER AND ETC.,
                             -2-
                                        NC: 2023:KHC:35839
                                   CRL.RP No. 1356 of 2022




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


                          ORDER

Learned counsel for the petitioner has filed a memo

dated 07.09.2023 seeking permission to withdraw the

petition.

2. Memo is placed on record.

3. In view of the said memo, the petition is

dismissed as withdrawn.

Sd/-

JUDGE

CA