Sri Prathamesh S @ Santhosh S H vs Sri Ashok Kumar C
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Karnataka High Court

Sri Prathamesh S @ Santhosh S H vs Sri Ashok Kumar C on 22 April, 2024

                                                -1-
                                                            NC: 2024:KHC:15793
                                                         CRL.RP No. 88 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 22ND DAY OF APRIL, 2024

                                             BEFORE
                             THE HON'BLE MR JUSTICE G BASAVARAJA
                          CRIMINAL REVISION PETITION NO. 88 OF 2021
                      BETWEEN:

                         SRI. PRATHAMESH S @ SANTHOSH S.H.,
                         S/O LATE SHIVAKUMAR,
                         AGE ABOUT 37 YEARS,
                         R/AT NO.244, RHS LAYOUT,
                         SRIGANDHADAKAVAL,
                         NAGARABHAVI,
                         BENGALURU - 62.
                                                                 ...PETITIONER
                      (BY SRI. LOKESHA M.Y., ADVOCATE)
                      AND:

                         SRI. ASHOK KUMAR C.,
                         S/O CHANDRA SHEKAR,
                         AGED ABOUT 35 YEARS,
                         R/AT NO.159/41, RAJESHWARINAGAR,
                         NEAR ST.MARRY'S SCHOOL, LAGGERE,
Digitally signed by      BENGALURU - 560 058.
SANDHYA S
Location: High                                                  ...RESPONDENT
Court of Karnataka
                      (BY SRI. RAGHU M.N., ADVOCATE)
                           THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C.
                      PRAYING TO SET ASIDE THE JUDGMENT DATED 10.03.2020
                      PASSED BY THE LXI ADDITIONAL CITY CIVIL AND SESSIONS
                      JUDGE AT BENGALURU (CCH-62), IN CRL.A.NO.1252/2017,
                      CONFIRMING THE JUDGMENT DATED 02.08.2017 PASSED IN
                      CC NO.30502/2015 ON THE FILE OF THE XX ADDITIONAL
                      CHIEF METROPOLITAN MAGISTRATE, BANGALORE AND ACQUIT
                      THE PETITIONER.

                           THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
                      THE COURT MADE THE FOLLOWING:
                                  -2-
                                             NC: 2024:KHC:15793
                                          CRL.RP No. 88 of 2021




                                ORDER

The learned counsel for the petitioner has filed a memo in

which, it is stated as under:

"The above named petitioner prays that this Hon'ble Court may be pleased to dismiss the above petition as not pressed, in the interest of justice."

2. In view of the memo, the petition is dismissed as

not pressed.

3. Learned counsel for the respondent is present and

submits that he may be permitted to withdraw the deposited

amount.

In view of the submission of respondent's counsel, the

respondent is permitted to withdraw the deposited amount, if

any, in accordance with law.

Sd/-

JUDGE

JS

CT:SNN