Sathyanarayana B. H vs Devaraju
2024 Latest Caselaw 12679 Kant

Karnataka High Court

Sathyanarayana B. H vs Devaraju on 6 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                              -1-
                                                         NC: 2024:KHC:19561
                                                     CRL.RP No. 629 of 2024




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 6TH DAY OF JUNE, 2024

                                            BEFORE
                       THE HON'BLE MR JUSTICE V SRISHANANDA
                      CRIMINAL REVISION PETITION NO. 629 OF 2024
                   BETWEEN:
                      SATHYANARAYANA B. H.
                      S/O LATE HONNAIAH,
                      AGED ABOUT 44 YEARS,
                      R/AT M.M.ROAD,
                      BANNUR TOWN, T.NARASIPURA TALUK,
                      MYSURU DISTRICT - 571 101.
                                                              ...PETITIONER
                   (BY SRI. GOVARDHAN S.,    ADVOCATE)

                   AND:
                      DEVARAJU
                      S/O LATE KALAIAH,
                      AGED ABOUT 53 YEARS,
Digitally signed
by SUMA B N           R/AT NEAR THE HOUSE OF EX-MLA S.KRISHNAPPA,
Location: High        MARKET ROAD, KELAGALA KERI,
Court of
Karnataka             BANNUR TOWN, T. NARASIPURA TALUK,
                      MYSURU DISTRICT- 571 101.


                                                             ...RESPONDENT


                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
                   CR.P.C BY THE ADVOCATE FOR THE PETITIONER PRAYING
                   THAT THIS HONBLE COURT MAY BE PLEASED TO SET ASIDE
                   THE JUDGMENT DATED 02.11.2023 PASSED BY THE LEARNED
                                -2-
                                              NC: 2024:KHC:19561
                                         CRL.RP No. 629 of 2024




CIVIL JUDGE AND JMFC, T.NARASIPURA, IN C.C.NO.389/2023
AND MAY BE PLEASED TO CONVICT THE RESPONDENT FOR
THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT
AND TO PASS SUCH OTHER ORDERS AS THIS HONBLE COURT
DEEMS FIT TO PASS IN THE FACTS AND CIRCUMSTANCES OF
THE CASE.

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

                             ORDER

Memo is filed by learned counsel for petitioner.

Memo reads as under:

"The undersigned counsel for the petitioner herein most humbly prays that this Hon'ble Court may be pleased accord leave to the petitioner to withdraw the supra petition and further prays to grant liberty to file the same before the jurisdictional court in the interest of justice and equity".

In view of the memo, revision petition is dismissed as

withdrawn.

Sd/-

JUDGE

SBN