Sri Raju S/O Himagiri Killi vs Sri Manjunath S Bannimatti
2023 Latest Caselaw 7048 Kant

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                                                      NC: 2023:KHC-D:11877
                                                      CRL.RP No. 100151 of 2023




                       IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                             DATED THIS THE 6TH DAY OF OCTOBER, 2023

                                               BEFORE
                                THE HON'BLE MS. JUSTICE J.M.KHAZI
                        CRIMINAL REVISION PETITION NO. 100151 OF 2023
                                               (397-)
                      BETWEEN:

                          SRI RAJU S/O HIMAGIRI KILLI
                          AGE 48 YEARS, OCC:POINTSMAN IN S W RAILWAY
                          AT NAVALUR, RAILWAY STATION,
                          R/O HUBBALLI, DIST:DHARWAD-580009.

                                                                   ...PETITIONER

                      (BY SRI. VISHWANATH S BICHAGATTI &
                       SRI.PARASHURAM C.SAJJANAR, ADVS.)

                      AND:

                          SRI MANJUNATH S BANNIMATTI
                          AGE 43 YEARS, OCC PRIVATE WORK,
CHANDRASHEKAR
LAXMAN                    R/O: H NO 305, NANDI BADAVANE,
KATTIMANI
                          2ND MAIN ROAD, NEAR RTO OFFICE,
Digitally signed by
CHANDRASHEKAR
                          NAVANAGAR, HUBBALLI,
LAXMAN
KATTIMANI                 DIST DHARWAD 580025.
Date: 2023.10.07
11:56:20 +0530

                                                                 ...RESPONDENT

                      (BY SRI.G.S.MOT, ADV.)

                           THIS CRIMINAL REVISION PETITION IS FILED U/S 397
                      R/W 401 OF CR.PC., SEEKING TO SET ASIDE THE JUDGMENT
                      AND CONVICTION ORDER DATED 25.01.2023 PASSED BY THE I
                      ADDL. DISTRICT AND SESSIONS JUDGE, DHARWAD SITTING
                      AT HUBBALLI IN CRIMINAL APPEAL NO. 5070/2022 AND
                      CONSEQUENTLY ACQUIT THE PETITIONER BY SETTING ASIDE
                      JUDGMENT AND CONVICTION DATED 12.07.2022 IN C.C.NO.
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                                     NC: 2023:KHC-D:11877
                                     CRL.RP No. 100151 of 2023




735/2020 PASSED BY THE I JMFC COURT HUBBALLI, FOR THE
OFFENCE P/U/SEC. 138 OF N.I. ACT.

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


                           ORDER

Learned counsel for the petitioner has filed a memo

seeking permission to withdraw the petition as the matter

is settled before the Trial Court.

In the light of the same, petition is dismissed as

withdrawn.

Sd/-

JUDGE

KGK