Sheik Haffezulla Khan vs Abid Ali
2024 Latest Caselaw 25938 Kant

Karnataka High Court

Sheik Haffezulla Khan vs Abid Ali on 23 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                 NC: 2024:KHC:42694
                                            CRL.RP No. 1577 of 2023



             IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                   BEFORE

                 THE HON'BLE MR JUSTICE V SRISHANANDA

              CRIMINAL REVISION PETITION NO. 1577 OF 2023

           BETWEEN:

               SHEIK HAFFEZULLA KHAN
               @ SHEIK MOHAMMED AFFIZULLA KHAN,
               AGED ABOUT 55 YEARS,
               R/O ASMATEX GARMENTS,
               KADV FLAT NO.64/A,
               KARUR INDUSTRIAL AREA,
               HARIHAR ROAD, DAVANGERE.

               AND ALSO AT HYDER COTTAGE,
               4TH CROSS, BEHIND POOJA INDUSTRIAL AREA,
               (HOTEL AREA) DEVARAJ URS. EXTENSION,
               DAVANAGERE.
                                                     ...PETITIONER
           (BY SRI. USHADEVI K G.,ADVOCATE)
Digitally AND:
signed by
MALATESH
KC           ABID ALI
             S/O ABDUL KHADAR,
Location:
HIGH         AGED ABOUT 54 YEARS,
COURT OF     MANAGING DIRECTOR,
KARNATAKA    UK COMPLEX, 2ND FLOOR,
               HOSAMANE MAIN ROAD,
               BHADRAVATHI,
               SHIVAMOGGA DISTRICT - 577 301.
                                                     ...RESPONDENT

                THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
           TO SET ASIDE THE JUDGMENT AND ORDER DATED 09.10.2023
           PASSED BY THE IV ADDL.DISTRICT AND SESSIONS JUDGE,
           SHIVAMOGGA       SITTING      AT     BHADRAVATHI      IN
                               -2-
                                           NC: 2024:KHC:42694
                                     CRL.RP No. 1577 of 2023



CRL.A.NO.5065/2022 AND THE JUDGMENT AND ORDER DATED
02.11.2022 PASSED IN C.C.NO.171/2019 ON THE FILE OF THE
PRL.SR.CIVIL  JUDGE    AND   J.M.F.C  BHADRAVATHI    BY
CONVICTED IN THE COMPLAINT OF THE RESPONDENT /
COMPLAINANT.

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

CORAM:      HON'BLE MR JUSTICE V SRISHANANDA

                        ORAL ORDER

Learned counsel for the revision petitioner has filed a

memo dated 23.10.2024 for withdrawal. The memo reads

as under:

"The counsel for the petitioner herewith most respectfully submits that the petitioner paid the entire cheque amount 4,00,000/- along with 40,000/- of fine amount, said amount was withdrawn by the respondent. Hence, I prays that this Hon'ble Court pleased to permit the petitioner to withdraw the above petition as withdrawn as not pressed in the interest of justice. "

2. Memo is taken on record.

3. In view of the above memo, revision petition is

dismissed as withdrawn.

Sd/-

(V SRISHANANDA) JUDGE