Prakash S/O Srishail Chinchur vs Shayanna S/O Lachchappa Pujari
2024 Latest Caselaw 10413 Kant

Karnataka High Court

Prakash S/O Srishail Chinchur vs Shayanna S/O Lachchappa Pujari on 15 April, 2024

                                             -1-
                                                    NC: 2024:KHC-K:2978
                                                   CRL.RP No. 200097 of 2020




                            IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                          DATED THIS THE 15TH DAY OF APRIL, 2024

                                           BEFORE
                          THE HON'BLE MR. JUSTICE G BASAVARAJA


                   CRIMINAL REVISION PETITION NO. 200097 OF 2020


                   BETWEEN:
                      PRAKASH S/O SRISHAIL CHINCHUR
                      AGED 31 YEARS, OCC.BUSINESS,
                      R/O HANDIGANOOR VILLAGE,
                      TQ.SINDGI,
                      DIST.VIJAYAPURA-586101

                                                                ...PETITIONER
                   (BY SRI. SANJAY A PATIL, ADVOCATE)

                   AND:
Digitally signed
by RAMESH
MATHAPATI
                      SHAYANNA S/O LACHCHAPPA PUJARI
Location: High
Court of              AGE 52 YEARS,
Karnataka
                      OCC: SELF EMPLOYMENT,
                      R/O OPP. POLICE STATION,
                      VIJAYAPURA ROAD, SINDGI,
                      TQ.SINDGI, DIST.VIJAYAPURA-586101


                                                              ...RESPONDENT
                   (BY SRI. RAVINDRA H.BABALESHWAR, ADVOCATE)
                                -2-
                                      NC: 2024:KHC-K:2978
                                     CRL.RP No. 200097 of 2020




     THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.P.C.
PRAYING TO, SET ASIDE THE IMPUGNED JUDGMENT OF
CONVITION AND SENTENCE DATED 21.07.2018 PASSED BY
THE ADDL. SENIOR CIVIL JUDGE AND JMFC SINDGI IN
C.C.NO.436/2017 FOR THE OFFENCES PUNISHABLE U/SEC.
138 OF N.I ACT AND FURTHER SET ASIDE THE IMPUGNED
JUDGMENT DATED 20.10.2020 PASSED BY THE PRL. SESSIONS
JUDGE, AT VIJAYAPURA IN CRL.ANO.51/2018 AND ETC.

     THIS REVISION PETITION, COMING ON FOR HEARING
INTERLOCUTORY APPLICATION, THIS DAY, THE COURT MADE
THE FOLLOWING:

                             ORDER

Learned counsel for the petitioner has filed a memo

seeking leave of the Court to withdraw the petition in

which it is stated as under:

"Memo for withdrawal

Learned counsel for the petitioner submits that since petitioner has already served sentence as awarded by appellate Court. That being so, the present revision petition does not survive for consideration. Hence, it is prayed that the above matter may be dismissed as withdrawn in the interest of justice."

NC: 2024:KHC-K:2978

2. The memo is placed on record.

3. Accordingly, the petition is dismissed as

withdrawn as having become infructuous.

In view of disposal of petition, IA.No.1/2021 does not

require consideration.

Sd/-

JUDGE

MSR