Smt. Sushilamma W/O Halanagouda vs Shri Sannappa S/O Fakkirappa Lamani
2025 Latest Caselaw 5671 Kant

Karnataka High Court

Smt. Sushilamma W/O Halanagouda vs Shri Sannappa S/O Fakkirappa Lamani on 28 March, 2025

Author: V.Srishananda

Bench: V.Srishananda

                                               -1-
                                                           NC: 2025:KHC-D:5720
                                                     CRL.RP No. 100104 of 2025




                               IN THE HIGH COURT OF KARNATAKA,
                                       DHARWAD BENCH

                            DATED THIS THE 28TH DAY OF MARCH, 2025

                                            BEFORE

                            THE HON'BLE MR. JUSTICE V.SRISHANANDA

                       CRIMINAL REVISION PETITION NO.100104 OF 2025
                                  (397(CR.PC)/438(BNSS))

                     BETWEEN:

                     SMT.SUSHILAMMA W/O. HALANAGOUDA,
                     AGED 65 YEARS, OCC. HOUSEHOLD WORK,
                     R/O. HANGAL, TQ. HANGAL,
                     DIST. HAVERI-581110.
                                                                  ...PETITIONER
                     (BY SRI PRAKASH R. BADIGER, ADVOCATE FOR
                         SRI M.R. HIREMATHAD, ADVOCATE)

                     AND:

                     SHRI SANNAPPA S/O. FAKKIRAPPA LAMANI,
                     AGE: 37 YEARS, OCC. BUSINESS,
                     R/O. VIVEKANAND NAGAR, HANGAL,
        Digitally
        signed by
                     TQ. HANGAL, DIST. HAVERI-581110.
VN
        VN
        BADIGER
BADIGER Date:
                                                                ...RESPONDENT
        2025.03.29
        11:51:34
        +0530

                          THIS CRIMINAL REVISION PETITION IS FILED U/SEC.438
                     R/W. 442 OF BNSS 2023, SEEKING TO SET ASIDE THE
                     JUDGMENT DATED 29.01.2025 PASSED BY THE ADDITIONAL
                     DISTRICT AND SESSIONS JUDGE, FTSC-I, AT HAVERI, IN
                     CRIMINAL APPEAL NO.143/2024 AND THE JUDGMENT OF
                     CONVICTION AND ORDER OF SENTENCE DATED 08.08.2018
                     PASSED BY PRINCIPLE SENIOR CIVIL JUDGE AND JMFC AT
                     HANGAL IN C.C.NO. 173/2018 FOR THE OFFENCE P/U/SEC. 138
                     OF NI ACT AND CONSEQUENTLY CONVICT THE RESPONDENT.

                         THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
                     ORDER WAS MADE THEREIN AS UNDER:
                                -2-
                                            NC: 2025:KHC-D:5720
                                      CRL.RP No. 100104 of 2025




                         ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)

Memo is filed by learned counsel for the petitioner for

withdrawal. Memo reads as under:

"The petitioner respectfully submitted that present petition may permit to withdrawal and permit to file fresh petition as criminal appeal and may direct to register to return the documents to meet the interest of justice."

Placing the memo on record, revision petition stands

dismissed as withdrawn with liberty as prayed for.

Time spent before this Court in this revision petition shall

be excluded for the purpose of competition of limitation under

Section 14 of the Limitation Act.

SD/-

(V.SRISHANANDA) JUDGE

KAV CT:PA