Sri V Keshava Sharma vs Sri.N.Vagesh
2023 Latest Caselaw 6979 Kant

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                                                   NC: 2023:KHC:35838
                                             CRL.RP No. 1265 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. 1265 OF 2022
             BETWEEN:

                SRI V KESHAVA SHARMA
                S/O LATE A VISHWANATHA SHARMA
                AGED ABOUT 47 YEARS,
                SDA, UPPER BHADRA PROJECT, SUB DIVISION
                NO.13, (BURUJANAROPPA CAMPUS)
                OPP: KEB, CHITRADURGA
                PRESENTLY RESIDING AT: C/O INDRANI POWER,
                6TH CROSS, RAVINDRA NAGAR
                SHIVAMOGGA-577201
                                                      ...PETITIONER
             (BY SRI. KASHINATH J D, ADVOCATE)

             AND:


Digitally       SRI.N.VAGESH
signed by       S/O NEELAPPA
ALBHAGYA        AGED ABOUT 33 YEARS,
Location:
HIGH COURT      R/O SRI SIDARUDA NILAYA
OF              BEHIND GG SAMUDAYA BHAVANA,
KARNATAKA       PRASHANTHA NAGARA, CHITRADURGA-577501
                                                  ...RESPONDENT
             (BY SRI. VIJAYAKUMAR S C, ADVOCATE)

                  THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
             ADVOCATE FOR THE PETITIONER PRAYING TO SET ASIDE THE
             JUDGMENT AND ORDER OF CONVICTION DATED 30.07.2018
             PASSED IN C.C.NO.302/2018 (OLD C.C.NO.732/2015 PASSED
             BY THE PRINCIPAL CIVIL JUDGE AND JUDICIAL MAGISTRATE
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                                        NC: 2023:KHC:35838
                                   CRL.RP No. 1265 of 2022




FIRST CLASS AT CHITRADURGA AND ALSO SET ASIDE THE
CONFIRMATION OF CONVICTION IN CRL.A.NO.57/2018 DATED
09.09.2022 ON THE FILE OF THE II ADDITIONAL DISTRICT
AND SESSIONS JUDGE, CHITRADURGA.

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


                          ORDER

Learned counsel for the petitioner has filed a memo

dated 04.10.2023 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dismissed as withdrawn.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