Mr M Vijay Kumar vs Sri Syed Sayeed Ahmed
2024 Latest Caselaw 11904 Kant

Karnataka High Court

Mr M Vijay Kumar vs Sri Syed Sayeed Ahmed on 29 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                            -1-
                                                         NC: 2024:KHC:18078
                                                    CRL.RP No. 611 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. 611 OF 2023
              BETWEEN:

              MR. M. VIJAY KUMAR S/O MUNIYAPPA,
              AGED ABOUT 53 YEARS,
              R/AT NO.422, JYOTHI NIVAS,
              4TH CROSS, O.M.B.R. LAYOUT,
              NEXT TO LUXOR APARTMENT,
              BANASWADI, BANGALORE - 560 043.
                                                               ...PETITIONER
              (BY SRI. N SURESHA., ADVOCATE)

              AND:

              SRI. SYED SAYEED AHMED,
              S/O LATE SYED DASTHAGIR HUSSAINI,
              AGED ABOUT 63 YEARS, R/AT NO.37, 15TH MAIN,
              4TH BLOCK, KORAMANGALA,
              BENGALURU - 560 034. REP. BY HIS GPA HOLDER,
Digitally
signed by R   SMT. YASMEEN SULTANA SAYEED,
MANJUNATHA    W/O SYED SAYEED AHMED, AGED ABOUT 52 YEARS,
Location:
HIGH COURT    R/AT NO.37, 15TH MAIN, 4TH BLOCK,
OF
KARNATAKA     KORAMANAGALA, BENGALURU - 560 034.
                                                        ...RESPONDENT
                    THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C., PRAYING
              TO SET ASIDE THE ORDER DATED 25.03.2023 PASSED IN
              CRL.A.NO.59/2023 ON THE FILE OF HONBLE LVIII ADDITIONAL CITY
              CIVIL AND SESSIONS JUDGE AT BENGALURU (CH-59) ARISING OUT
              OF THE JUDGMENT AND ORDER OF CONVICTION DATED 24.08.2022
              C.C.NO.23863/2019 ON THE FILE XIX ADDITIONAL CHIEF
              METROPOLITAN MAGISTRATE, BENGALURU FOR THE OFFENCE P/U/S
              138 OF N.I.ACT, 1881 AND ETC.
                                     -2-
                                                 NC: 2024:KHC:18078
                                             CRL.RP No. 611 of 2023




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


                                  ORDER

Memo dated 03.07.2023 is filed praying to dismiss the

petition as withdrawn. The same reads as under:

"The petitioner submits that the Petitioner and the Respondent have compromise the case on the advice of the elders.

Wherefore it is prayed to permit the petitioner to withdraw the petition in the above case in the interest of justice."

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

dismissed as withdrawn.

Sd/-

JUDGE

SMJ