K. P. Maheshwara vs H. M. Ganesha
2024 Latest Caselaw 3559 Kant

Karnataka High Court

K. P. Maheshwara vs H. M. Ganesha on 6 February, 2024

                                               -1-
                                                                 NC: 2024:KHC:4931
                                                         CRL.RP No. 1272 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF FEBRUARY, 2024

                                             BEFORE
                             THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL REVISION PETITION NO. 1272 OF 2023
                   BETWEEN:

                   K. P. MAHESHWARA,
                   S/O KRISHNAPPA,
                   AGRICULTURIST,
                   AGED ABOUT 41 YEARS,
                   R/O KATTIGEHALLI, KALMANE VILLAGE,
                   SHIKARIPURA TALUK,
                   SHIVAMOGGA - 577 427.
                                                                     ...PETITIONER
                   (BY SRI. GANAPATHI, ADVOCATE)
                   AND:

                   H. M. GANESHA,
                   S/O MURIGEPPAGOWDA,
                   RESIDING AT MASAROORU VILLAGE,
                   KENCHANALA, HOSANAGARA TALUK,
                   SHIMOGGA DISTRICT - 577 418.
Digitally signed
by SUDHA S                                                  ...RESPONDENT
Location:                 THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
HIGH COURT
OF                 PRAYING TO    SET ASIDE THE JUDGMENT DATED 27.09.2022
KARNATAKA
                   PASSED BY THE V ADDITIONAL DISTRICT AND SESSIONS
                   JUDGE, SITTING AT SAGAR IN CRL.A.NO.10056/2022 AND
                   ORDER OF CONVICTION DATED 13.04.2022 PASSED BY THE
                   SENIOR    CIVIL   JUDGE   AND     J.M.F.C.,   HOSANAGARA     IN
                   C.C.NO.22/2022 BY ALLOWING THIS REVISION PETITION.

                          THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
                   THE COURT MADE THE FOLLOWING:
                                   -2-
                                                   NC: 2024:KHC:4931
                                           CRL.RP No. 1272 of 2023




                               ORDER

The learned counsel for the petitioner has filed a memo

for withdrawal which reads thus:

"The petitioner has filed this revision petition challenging the judgment dated 13.04.2022 passed by the Trial Court and the order dated 27.09.2022 passed by the appellate Court. After filing this petition both parties have settled their disputes before the trial Court. Therefore, this petition will not survive for consideration. Hence, this memo.

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

2. Considering the same, the revision petition stands

dismissed as withdrawn.

In view of the dismissal of the main petition, pending

interim applications do not survive for consideration.

Sd/-

JUDGE

JS

CT: BHK