Sri Mohammad Zahoor Baji vs Sri Mohammed Ansar Baji
2024 Latest Caselaw 27104 Kant

Karnataka High Court

Sri Mohammad Zahoor Baji vs Sri Mohammed Ansar Baji on 12 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                            -1-
                                                        NC: 2024:KHC:45811
                                                   CRL.RP No. 334 of 2024




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 12TH DAY OF NOVEMBER, 2024

                                        BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                 CRIMINAL REVISION PETITION NO. 334 OF 2024
               BETWEEN:

               SRI MOHAMMAD ZAHOOR BAJI
               S/O BAJI ALISAHEB
               AGED ABOUT 43 YEARS
               PROP: M/S ANAS BUILDERS
               AND DEVELOPERS
               R/AT NEAR URDU SCHOOL
               GANJIMATA POST
               BADAGULIPADI VILALGE
               MANGALURU TALUK - 574 144.
                                                               ...PETITIONER
               (BY SMT.HALEEMA AMEEN., ADVOCATE FOR
                  SRI. ASHOK KUMAR SHETTY K.,ADVOCATES)

               AND:

               SRI MOHAMMED ANSAR BAJI
               S/O LATE ABDUL SATHAR BAJI
Digitally      AGED ABOUT 50 YEARS
signed by
SUMA B N       R/AT BAJI HOUSE
               POST KINNIKAMBAL
Location:      MANGALURU - 574 151
High Court
of Karnataka                                                 ...RESPONDENT
               (BY SRI. HEMACHANDRA R RAI.,ADVOCATE)
                    THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C PLEASED TO
               SET ASIDE THE JUDGMENT AND ORDER DATED 09.02.2024 MADE
               IN CRL.A.NO.44/2022 BY THE COURT OF III ADDL.DISTRICT AND
               SESSIONS JUDGE AT D.K., MANGALORE AND THE JUDGMENT AND
               ORDER OF CONVICTION AND SENTENCE DATED 15.02.2022 MADE
               IN C.C.NO.1576/2018 BY THE COURT OF JMFC IV COURT,
               MANGALURU AND CONCURRENT CHARGE OF JMFC (IX COURT),
               MANGALURU AND ACQUIT HIM OF THE OFFENCE.
                                   -2-
                                              NC: 2024:KHC:45811
                                         CRL.RP No. 334 of 2024




    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:       HON'BLE MR JUSTICE V SRISHANANDA


                          ORAL ORDER

Smt. Haleema Ameen, learned counsel for the Sri.

Ashok Kumar Shetty, counsel for the petitioner has filed a

memo dated 12.11.2024 seeking withdrawal of the

petitioner, which reads as under;

"The under singed counsel for the petitioner respectfully submits this Hon'ble Court be pleased to permit the petitioner to withdraw the above petition in the interest of justice".

2. Memo is taken on record.

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

withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

RU