Shivaraj vs Shivappa
2024 Latest Caselaw 28057 Kant

Karnataka High Court

Shivaraj vs Shivappa on 23 November, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                             -1-
                                                         NC: 2024:KHC-K:8774
                                                   CRL.RP No. 200110 of 2024




                             IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                       DATED THIS THE 23RD DAY OF NOVEMBER, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ
                     CRIMINAL REVISION PETITION NO. 200110 OF 2024
                                  (397(Cr.PC)/438(BNSS)
                   BETWEEN:

                   SHIVARAJ S/O GURAPPA AGASAR
                   AGE: 42 YEARS, OCC: PLUMBER
                   R/O. C/O ARAVIND PANCHAL, MARUTI NAGAR,
                   GADAGI LAYOUT, OPP. BDA GARDEN,
                   VIJAYAPURA, DIST: VIJAYAPURA - 586 101.
                                                                ...PETITIONER

                   (BY SRI. SANTOSH KUMAR B. BIRADAR, ADVOCATE)

                   AND:

                   SHIVAPPA S/O SHRISHAIL KALAGI,
                   AGE: 32 YEARS, OCC: AGRICULTURE/PLUMBER
Digitally signed
by KHAJAAMEEN      R/O. DADAMATTI, POST SARAWAD,
L MALAGHAN         TALUK BABALESHWAR,
Location: High     DISTRICT VIJAYAPURA - 586 103.
Court Of
Karnataka                                                     ...RESPONDENT

                        THIS CRL.R.P. IS FILED U/SEC.397 R/W 401 OF
                   CRIMINAL PROCEDURE CODE, 1973, PRAYING TO SET ASIDE
                   THE JUDGMENT DATED 09-05-2024 PASSED IN CRIMINAL
                   APPEAL NO.58/2023 ON THE FILE OF III ADDL.DISTRICT AND
                   SESSIONS JUDGE, VIJAYAPUR, CONFIRMING THE TRAIL COURT
                   JUDGMENT DATED 04-07-2023 PASSED IN C.C.NO.6391/2018
                   ON THE FILE OF II ADDL. CIVIL JUDGE AND JMFC, VIJAYAPUR
                   AND CONSEQUENTLY, TO DISMISS THE COMPLAINT FILED BY
                   COMPLAINANT/RESPONDENT U/SEC 200 OF CR.P.C R/W 138
                   AND 142 OF NEGOTIABLE INSTRUMENTS ACT, 1881.
                             -2-
                                        NC: 2024:KHC-K:8774
                                  CRL.RP No. 200110 of 2024




    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE MOHAMMAD NAWAZ


                        ORAL ORDER

Learned counsel for petitioner has filed a memo

seeking withdrawal of the petition.

2. Memo is placed on record.

3. Revision petition is dismissed as withdrawn.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

HB

CT: PS