T K Niranjanamurthy vs Kashirao K N
2024 Latest Caselaw 9836 Kant

Karnataka High Court

T K Niranjanamurthy vs Kashirao K N on 4 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                           NC: 2024:KHC:13839
                                                      CRL.RP No. 1349 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.1349 OF 2022

                   BETWEEN:

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

                             (BY SRI M.SHARASS CHANDRA, ADVOCATE)

                   AND:

                   1.   KASHIRAO K.N.,
Digitally signed
                        S/O NAGOJIRAO,
by SHARANYA T           AGED ABOUT 57 YEARS,
Location: HIGH          R/AT 3837/30,
COURT OF                SMRUDDHI NILAYA,
KARNATAKA
                        TEACHERS LAYOUT,
                        HULLAHALLI ROAD,
                        NANJANAGUD-571 301.
                                                                ...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.267/2021 PASSED BY THE VI
                   ADDITIONAL DISTRICT AND SPECIAL JUDGE AT MYSURU
                   CONFIRMING THE JUDGMENT AND ORDER DATED 24.11.2021
                   PASSED BY THE II ADDITIONAL CIVIL JUDGE AND JMFC AT
                                -2-
                                             NC: 2024:KHC:13839
                                       CRL.RP No. 1349 of 2022




NANJANGUD IN C.C.NO.1173/2019              AND    CONSEQUENTLY
ACQUIT THE PETITIONER.

    THIS PETITION COMING ON FOR HEARING 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