T K Niranjanamurthy vs V R Palaniswamy
2024 Latest Caselaw 9835 Kant

Karnataka High Court

T K Niranjanamurthy vs V R Palaniswamy on 4 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                           NC: 2024:KHC:13835
                                                      CRL.RP No. 1299 of 2022




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 4TH DAY OF APRIL, 2024

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                           CRIMINAL REVISION PETITION NO.1299 OF 2022

                   BETWEEN:

                   1.   T.K.NIRANJANAMURTHY,
                        S/O KANTHARAJU,
                        AGED ABOUT 48 YEARS
                        R/AT VAIBHAVA PADUMA,
                        SOUDA, NO.7, 7TH BLOCK,
                        JSS NAGARA, DR. RAJAKUMAR ROAD,
                        MYSURU-570029.
                                                                 ...PETITIONER

                             (BY SRI M.SHARASS CHANDRA, ADVOCATE)

                   AND:

                   1.   V.R.PALANISWAMY,
                        S/O V. RAMASWAMY,
Digitally signed
by SHARANYA T           AGED ABOUT 59 YEARS,
Location: HIGH          R/AT VIDHYANAGARA LAYOUT,
COURT OF                NANJANAGUD-571301.
KARNATAKA                                                       ...RESPONDENT

                               (BY SRI MAHESH R. UPPIN, ADVOCATE)

                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
                   CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
                   DATED 26.07.2022 IN CRL.A.NO.266/2021 PASSED BY THE VI
                   ADDL.DISTRICT AND SPECIAL JUDGE AT MYSURU CONFIRMING
                   THE JUDGMENT AND ORDER DATED 24.11.2021 PASSED BY
                   THE II ADDL.CIVIL JUDGE AND J.M.F.C AT NANJANGUD IN
                   C.C.NO.1058/2019   AND    CONSEQUENTLY    ACQUIT   THE
                   PETITIONER.
                                -2-
                                             NC: 2024:KHC:13835
                                       CRL.RP No. 1299 of 2022




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

                            ORDER

The learned counsel for the petitioner has filed a memo

seeking permission of this Court to withdraw the petition as not

pressed.

2. The learned counsel for the respondent submits that

conditional order passed by this Court is also not complied.

3. In view of the memo filed by the learned counsel for

the petitioner, the petition is dismissed as not pressed.

Sd/-

JUDGE

MD