Sri R Surendra Singh vs Sri Navarathna Chari
2024 Latest Caselaw 12687 Kant

Karnataka High Court

Sri R Surendra Singh vs Sri Navarathna Chari on 6 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                       NC: 2024:KHC:19746
                                                CRL.RP No. 715 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.715 OF 2024
              BETWEEN:

                 SRI R SURENDRA SINGH
                 S/O. LATE D. RAJENDRA SINGH
                 AGED ABOUT 43 YEARS
                 R/AT NO. 3883/24, 2ND CROSS
                 VIJAYANAGAR, BANGARPET TOWN
                 KOLAR DISTRICT-563 114.


                                                            ...PETITIONER
                  (BY SRI VIJAY SHETTY B., ADVOCATE)

              AND:

                 SRI NAVARATHNA CHARI
                 S/O. VENKATARAMACHARI
                 AGED ABOUT 31 YEARS
                 R/AT No.1481/1, 6TH CROSS
Digitally        VIVEKANANDA NAGAR
signed by R
MANJUNATHA       BANGARPET TOWN-563 114.
Location:
HIGH COURT
OF
KARNATAKA                                                  ...RESPONDENT

                   THIS CRL.RP FILED U/S.397 R/W 401 CR.P.C PRAYING
              TO SET ASIDE THE JUDGMENT PASSED BY THE III ADDITIONAL
              DISTRICT AND SESSIONS JUDGE, KOLAR (SITTING AT KGF) IN
              CRL.A.No.139/2023   DATED   13.03.2024 AND     THEREBY
              CONFIRMING THE JUDGMENT AND SENTENCE PASSED BY THE
              ADDITIONAL CIVIL JUDGE AND J.M.F.C., BANGARPET IN
              C.C.No.3114/2021 DATED 21.11.2023.
                                        -2-
                                                       NC: 2024:KHC:19746
                                                   CRL.RP No. 715 of 2024




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

                                      ORDER

Learned counsel for the revision petitioner has filed

memo. Memo reads as under:

"The petitioner in the above case most respectfully prays that this Hon'ble Court be pleased to permit him to withdraw the petition with liberty to file criminal appeal and to direct the office to return the certified copies of judgments of both the trial and appellate Courts to meet the ends of justice and equity."

In view of the memo, revision petition is dismissed as

withdrawn with liberty as prayed for.

Certified copy is ordered to be returned, by keeping the

photo copy.

Sd/-

JUDGE

MR