Sri Basavaraju K V vs Sri Ashok
2024 Latest Caselaw 10033 Kant

Karnataka High Court

Sri Basavaraju K V vs Sri Ashok on 5 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                -1-
                                                             NC: 2024:KHC:14349
                                                         CRL.RP No. 795 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 5TH DAY OF APRIL, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CRIMINAL REVISION PETITION NO.795 OF 2017

                   BETWEEN:

                   SRI BASAVARAJU K.V.,
                   S/O VENKATARAJU K.M.
                   AGED ABOUT 50 YEARS,
                   R/AT AZAD CROSS ROAD
                   MUDIGERE TOWN AND POST
                   CHICKMAGALURU DISTRICT-577132.
                                                                  ...PETITIONER

                               (BY SRI K.T.JAYAPRAKASH, ADVOCATE)
                   AND:

                   SRI ASHOK
                   S/O SHESHEGOWDA,
                   AGED ABOUT 44 YEARS,
                   R/AT KUNHALLI VILLAGE,
Digitally signed
by SHARANYA T      HALASE POST, MUDIGERE TALUK
Location: HIGH     CHIKMAGALUR DISTRICT-577132.
COURT OF                                                         ...RESPONDENT
KARNATAKA

                            (BY SRI SANTOSH R. NELKUDRI, ADVOCATE)


                          THIS CRL.RP IS FILED U/S.397 OF CR.P.C PRAYING TO
                   SET ASIDE THE JUDGMENT DATED 07.04.2017 PASSED BY THE
                   II   ADDITIONAL   SESSIONS   JUDGE,    CHIKKAMAGALURU     IN
                   CRL.A.NO.99/2016 AND ETC.
                             -2-
                                         NC: 2024:KHC:14349
                                    CRL.RP No. 795 of 2017




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


                         ORDER

The learned counsel appearing for the revision

petitioner has filed a memo seeking permission of this

Court to withdraw the revision petition. In view of the said

memo, the learned counsel for the revision petitioner is

permitted to withdraw the petition. Accordingly, the

revision petition is dismissed as withdrawn.

Sd/-

JUDGE

SN