Sri G N Nagi Reddy vs Sri M S Kiran
2024 Latest Caselaw 26651 Kant

Karnataka High Court

Sri G N Nagi Reddy vs Sri M S Kiran on 7 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                                -1-
                                                                NC: 2024:KHC:44964
                                                           CRL.RP No. 769 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF NOVEMBER, 2024

                                              BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                        CRIMINAL REVISION PETITION NO. 769 OF 2023


                   BETWEEN:
                   SRI. G.N. NAGI REDDY,
                   S/O SRI. REDDY,
                   AGED ABOUT 56 YEARS,
                   R/AT NO.101, 2ND MAIN,
                   THIMMA REDDY COLONY,
                   MURUGESHPALYA,
                   BANGALORE-560 017.
                                                                     ...PETITIONER
                   (BY SRI. RAGHAVENDRA .K, ADVOCATE)
                   AND:

                   SRI. M.S. KIRAN,
                   S/O M.S. SATHYANARAYANA,
                   AGED ABOUT 57 YEARS,
                   R/AT NO.63, 1ST FLOOR, K.H. ROAD,
                   BANGALORE-560 027.
Digitally signed                                                    ...RESPONDENT
by
HEMALATHA A
Location: HIGH            THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
COURT OF
KARNATAKA          TO   SET   ASIDE    THE   JUDGMENT      OF   CONVICTION    AND
                   SENTENCE PASSED BY THE LEARNED XXI ADDITIONAL CHIEF
                   METROPOLITAN       MAGISTRATE      IN   C.C.NO.271/2017   VIDE
                   ORDER DATED 17.06.2017 AND ETC.

                          THIS PETITION COMING ON FOR ORDERS THIS DAY,
                   ORDER WAS MADE THEREIN AS UNDER:
                              -2-
                                          NC: 2024:KHC:44964
                                      CRL.RP No. 769 of 2023




CORAM:      HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Learned counsel for the revision petitioner has filed a

memo dated 07.11.2024 for withdrawal. The memo reads

as under:

"The petitioner humbly prays that this Hon'ble Court be pleased to permit the petitioner to withdraw the petition and the amount of fine imposed has been paid to the Respondent in the ends of Justice."

2. Memo is taken on record.

3. In view of the memo, revision petition is

dismissed as withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

DM