Mr. Hanif vs Mr. A. M. Basheer
2025 Latest Caselaw 865 Kant

Karnataka High Court

Mr. Hanif vs Mr. A. M. Basheer on 9 July, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                               -1-
                                                             NC: 2025:KHC:25120
                                                        CRL.RP No. 567 of 2025


                      HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 9TH DAY OF JULY, 2025

                                             BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                         CRIMINAL REVISION PETITION NO. 567 OF 2025
                      BETWEEN:

                         MR. HANIF,
                         AGED ABOUT 51 YEARS,
                         S/O ABDUL KHADER
                         R/AT BADRIYA MANZIL,
                         NEAR JUMMA MASJID,
                         BOLLUR, HALEANGADI VILLAGE,
                         MANGALORE TALUK,
                         D.K. DISTRICT. - 575 025.
                                                                  ...PETITIONER
                      (BY SRI. MOHANA CHANDRA P, ADVOCATE)

                      AND:

                         MR. A.M. BASHEER,
Digitally signed by
                         AGED ABOUT 58 YEARS,
LAKSHMINARAYANA          S/O A. HUSSAIN,
MURTHY RAJASHRI
Location: HIGH           AMB FRUITS, GODOWN NO.17,
COURT OF
KARNATAKA                APMC MARKET YARD,
                         UDUPI TALUK AND DISTRICT. - 576 101.
                                                                 ...RESPONDENT
                      (BY SRI. PRASIDDARAJ, ADVOCATE)

                           THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C.
                      PRAYING TO 1. EXAMINE THE CORRECTNESS, LEGALITY AND
                      PROPERTY OF THE IMPUGNED JUDGMENT DATED 01.03.2025
                      PASSED BY THE COURT IIND ADDL. DISTRICT AND SESSIONS
                      JUDGE, UDUPI IN CRL.APPEAL NO.9/2024 AND THEREBY
                                -2-
                                            NC: 2025:KHC:25120
                                        CRL.RP No. 567 of 2025


HC-KAR




CONFIRMED THE JUDGMENT OF CONVICTION DATED
01.02.2020 PASSED BY THE COURT OF III ADDL.CIVIL JUDGE
AND JMFC, UDUPI IN CC NO.2573/2015 UNDER SECTION 138
OF N.I ACT.

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

                        ORAL ORDER

Learned counsel for the petitioner files a memo for

withdrawal.

2. The memo reads thus:

"The undersigned counsel for the Petitioner submits that the matter has been amicably settled between the parties outside the court. Hence the Petition kindly be dismissed as withdrawn in the interest of justice and equity."

3. In view of the memo, this Criminal Revision

Petition is dismissed as withdrawn.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

CT: BHK