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Sri.Sudhakar P vs Sri.Dhananjaya
2024 Latest Caselaw 11903 Kant

Citation : 2024 Latest Caselaw 11903 Kant
Judgement Date : 29 May, 2024

Karnataka High Court

Sri.Sudhakar P vs Sri.Dhananjaya on 29 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                        NC: 2024:KHC:18075
                                                    CRL.RP No. 141 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 29TH DAY OF MAY, 2024

                                        BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 141 OF 2023

              BETWEEN:

              SRI. SUDHAKAR P., S/O PUTTANANJAIAH,
              AGED ABOUT 31 YEARS,
              R/AT 6/31, 3RD FLOOR,
              3RD B, CROSS ROAD,
              PARIMALANAGARA, NANDINILAYOUT,
              BENGALURU - 560 096.
                                                              ...PETITIONER
              (BY SRI. MANJUNATH M R., ADVOCATE)

              AND:

              SRI. DHANANJAYA S/O SHIVANNA,
              AGED ABOUT 32 YEARS,
              R/AT NO.14/8, NEAR YALLAMMA TEMPLE,
              GORAGUNTEPALYA,
Digitally     BENGALURU - 560 022.
signed by R
MANJUNATHA                                                   ...RESPONDENT
Location:
HIGH COURT
OF
KARNATAKA           THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C., PRAYING
              TO SET ASIDE THE JUDGMENT OF CONVICTION AND ORDER OF
              SENTENCE PASSED BY THE HONBLE XII ADDL.C.M.M COURT AT
              BENGALURU IN C.C.NO.32449/2018 DATED 22.12.2021 AND ALSO
              THE JUDGMENT AND ORDER CONFIRMED BY THE HONBLE LIX
              ADDL.CITY CIVIL AND SESSIONS JUDGE (CCH-60) AT BENGALURU
              CITY IN CRL.A.NO.134/2022, DATED 30.11.2022 AND TO ACQUIT
              THE PETITIONER FROM THE ALLEGED OFFENCE P/U/S 138 OF N.I
              ACT WHICH HE HAS BEEN CHARGED WITH AND ETC.

                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
              COURT MADE THE FOLLOWING:
                                     -2-
                                                  NC: 2024:KHC:18075
                                              CRL.RP No. 141 of 2023




                                  ORDER

Memo dated 29.05.2024 is filed praying to dismiss the

petition as withdrawn. The same reads as under:

"The petitioner above named most humbly prays that this Hon'ble Court be may be permit to withdraw the above petition and dismiss the above petition as withdrawn in the ends of justice."

2. In view of the above, criminal revision petition is

dismissed as withdrawn.

Sd/-

JUDGE

SMJ

 
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