Sri. Devaraju B @ Vijaya Aksash vs Sri Yogesh
2024 Latest Caselaw 3392 Kant

Karnataka High Court

Sri. Devaraju B @ Vijaya Aksash vs Sri Yogesh on 5 February, 2024

                                      -1-
                                                      NC: 2024:KHC:4771
                                                CRL.RP No. 1118 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 5TH DAY OF FEBRUARY, 2024

                                    BEFORE
                     THE HON'BLE MR JUSTICE S RACHAIAH
                CRIMINAL REVISION PETITION NO. 1118 OF 2022
             BETWEEN:
             SRI. DEVARAJU B @ VIJAYA AKSASH,
             S/O BODIYAPPA,
             AGED ABOUT 33 YEARS,
             R/AT NO.6, SPOORTHY NILAYA,
             3RD CROSS, BANASHANKARI,
             SHAKAMBARI NAGAR,
             BANGALORE - 560 078.
                                                          ...PETITIONER
             (BY SRI. NARAYANASWAMY H.R., ADVOCATE)
             AND:
             SRI. YOGESH,
             S/O S. JAYARAM,
             AGED ABOUT 45 YEARS,
             R/AT DIRECTOR OF DRIVE
             CARE CABS PVT.LTD.,
             NO.270, NEXT TO GOLDEN WOODS,
Digitally    MM LAYOUT, KASAVANAHALLI,
signed by
SUDHA S      SARJAPURA ROAD,
Location:    BANGALORE - 560 035.
HIGH COURT                                               ...RESPONDENT
OF
KARNATAKA    (BY SRI. RAVICHANDRA M., ADVOCATE)
                  THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
             PRAYING TO SET ASIDE THE JUDGMENT OF CONVICTION IN
             C.C.NO.3949/2019 ON DATED 16.04.2021 PENDING ON THE
             FILE OF THE XIV ASCJ AND ACMM AND THE MOTOR ACCIDENT
             CLAIMS TRIBUNAL, BANGALORE AND ALSO THE JUDGMENT OF
             CONVICTION CONFIRMED BY THE 65th ADDL. CITY CIVIL AND
             SESSIONS JUDGE, BANGALORE        AS CONFIRMED     THE
             JUDGMENT OF CONVICTION OF TRIAL COURT BELOW, THE
             COPY OF THE JUDGMENT IN CRL.A.NO.437/2021 DATED
             19.02.2022 AND THE PETITIONER MAY BE ACQUITTED.
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                                            NC: 2024:KHC:4771
                                    CRL.RP No. 1118 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

stating that the matter is settled between the parties, hence,

the same may be disposed of as withdrawn.

2 The memo is placed on record and the same is

accepted.

In view of the memo, the revision petition stands

dismissed as withdrawn.

Sd/-

JUDGE

JS

CT:SNN