Ajju @ Ajuruddin vs The State By Bajpe Police Station
2023 Latest Caselaw 7389 Kant

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                                                     NC: 2023:KHC:38444
                                                 CRL.RP No. 979 of 2015




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 30TH DAY OF OCTOBER, 2023

                                    BEFORE

                      THE HON'BLE MR JUSTICE ANIL B KATTI

                CRIMINAL REVISION PETITION NO. 979 OF 2015

             BETWEEN:

                AJJU @ AJURUDDIN
                AGED ABOUT 21 YEARS,
                S/O IBRAHIM,
                R/AT KUKKATE SITE HOUSE,
                MOGARU VILLAGE, MANGALURU TALUK,
                MANGALORE -575 001
                                                          ...PETITIONER
             (BY SRI. KARUNAKARA P., ADVOCATE)

             AND:

                THE STATE BY
                BAJPE POLICE STATION
                REPRESENTED BY
Digitally       STATE PUBLIC PROSECUTOR,
signed by
SUMITHRA R      ATTACHED TO THE OFFICE OF
                ADVOCATE GENERAL, HIGH COURT,
Location:
HIGH COURT      BANGALORE- 560 001
OF                                                       ...RESPONDENT
KARNATAKA    (BY SMT.N.ANITHA GIRISH, HCGP)

                  THIS CRL.RP FILED U/S.397 R/W 401 CR.P.C, PRAYING
             TO SET ASIDE THE JUDGMENT DATED 26.2.2015 PASSED BY
             THE IV ADDL. DIST. AND S.J., D.K., MANGALURU IN
             CRL.A.NO.381/2013 AND THE JUDGMENT DATED 13.11.2013
             PASSED BY THE J.M.F.C. (II COURT), MANGALORE IN
             C.C.NO.4235/2011 AND ETC.

                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
             THE COURT MADE THE FOLLOWING:
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                                            NC: 2023:KHC:38444
                                       CRL.RP No. 979 of 2015




                            ORDER

Sri.Karunakara P, learned counsel for the Revision

Petitioner and learned High Court Government Pleader for

the respondent are present before the Court.

2. This Court by order dated 13.10.2023 has

rejected the memo filed by learned counsel for the

Revision Petitioner by detailed order and directed the

learned High Court Government Pleader to submit the

report by obtaining necessary information from the jail

authority as to how many days the Revision Petitioner was

in custody, so far as it relates to this case.

3. The learned High Court Government Pleader

filed report by Superintendent of Police, district prison,

Mangaluru, along with documents.

4. Learned counsel for the Revision Petitioner filed

memo dated 30.10.2023 stating that, since the Revision

Petitioner has undergone the period of sentence as

NC: 2023:KHC:38444 CRL.RP No. 979 of 2015

ordered by the Trial Court and he has instructions from the

petitioner for getting the dismissal of the revision petition.

The memo filed by the learned counsel for the

Revision Petitioner is accepted and revision petition is

dismissed as not pressed.

5. It is submitted that in view of the order of this

Court dated 05.09.2023 the accused was arrested and he

is in the Judicial Custody. In view of dismissal of the

revision petition as withdrawn, the Revision

Petitioner/accused is ordered to be released, if he is not

required in any other case.

SD/-

JUDGE

GSR