Sri Vishwanath P M vs Smt M C Premakumari
2024 Latest Caselaw 11592 Kant

Karnataka High Court

Sri Vishwanath P M vs Smt M C Premakumari on 27 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                     NC: 2024:KHC:17686
                                                  CRL.RP No. 34 of 2022




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 27TH DAY OF MAY, 2024

                                       BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 34 OF 2022 (397)
              BETWEEN:

              SRI. VISHWANATH P. M.,
              S/O MANJAPPA,
              AGED ABOUT 28 YEARS,
              OCC:AGRICULTURIST, R/O KULAGATTE VILLAGE,
              HONNALI TALUK, DAVANAGERE DISTRICT,
              PIN CODE-577 217.
                                                           ...PETITIONER
              (BY SRI.RAJU C. N., ADVOCATE)

              AND:

              SMT.M. C. PREMAKUMARI,
              W/O ANANDAPPA,
              AGED ABOUT 40 YEARS,
              OCC-GOVT SCHOOL TEACHER
Digitally
signed by R   OF KULAGATTE VILLAGE,
MANJUNATHA    R/O: C/O CHANDRAPPA,
Location:
HIGH COURT    RTD. TEACHER, GULLAHALLI VILLAGE,
OF
KARNATAKA     GARAGA POST, CHANNAGIRI TALUK,
              DAVANAGERE, PIN CODE NO:577 213.
                                                         ...RESPONDENT
                     THIS CRL.RP IS FILED U/S.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 OF
              INADEQUATE SENTENCE PASSED IN C.C.NO.408/2010 DATED
              26.02.2020 ON THE FILE OF THE CIVIL JUDGE AND JMFC,
                               -2-
                                           NC: 2024:KHC:17686
                                        CRL.RP No. 34 of 2022




HONNALI, DAVANAGERE AND CONVICT THE RESPONDENT IN
ACCORDANCE WITH LAW BY ALLOWING THIS PETITION.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                            ORDER

Sri.C.N.Raju, learned counsel for the petitioner has

filed a memo dated 27.05.2024 for withdrawal. The

memo reads as under:

"The petitioner above named most humbly submits that this Hon'ble Court may be pleased to permit the petitioner to withdraw the petition as not pressed. By allowing this memo in the interest of justice."

2. Memo is taken on record.

3. In view of the above memo, petition is dismissed

as withdrawn.

Sd/-

JUDGE

KAV