Prakash S/O. Basavantappa Holer vs Manjunath S/O. Malateshappa Pujar
2025 Latest Caselaw 5985 Kant

Karnataka High Court

Prakash S/O. Basavantappa Holer vs Manjunath S/O. Malateshappa Pujar on 29 May, 2025

                                                  -1-
                                                              NC: 2025:KHC-D:7247
                                                        CRL.RP No. 100333 of 2024


                      HC-KAR



                         IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
                                  DATED THIS THE 29TH DAY OF MAY 2025
                                                BEFORE
                               THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                          CRIMINAL REVISION PETITION NO. 100333 OF 2024
                                     (397(Cr.PC)/438(BNSS))
                      BETWEEN:

                      PRAKASH S/O. BASAVANTAPPA HOLER,
                      AGED ABOUT 54 YEARS,
                      R/O. SHRI GURU KUMARESHWARA NAGAR,
                      HANGAL TOWN, TQ: HANGAL,
                      DIST: HAVERI-581104.
                                                                    -    PETITIONER
                      (BY SRI. SUNIL KHOT, ADVOCATE)

                      AND:

                      MANJUNATH S/O. MALATESHAPPA PUJAR,
                      AGED ABOUT 52 YEARS,
                      OCC: AGRICULTURE AND CONTRACTOR,
                      R/O. NAVANAGAR, HANGAL TOWN,
                      TQ: HANGAL, DIST: HAVERI-581104.
                                                                -       RESPONDENT
                      (BY SRI. A.M.GUNDAWADE, ADVOCATE)

Digitally signed by
CHANDRASHEKAR
                           THIS CRIMINAL REVISION PETITION IS FILED UNDER
LAXMAN
KATTIMANI
                      SECTION 438 R/W 442 OF BNSS, (397 R/W 401 OF CR.P.C.)
Location: HIGH        PRAYING TO SET ASIDE THE JUDGMENT/ORDER OF CONVICTION
COURT OF
KARNATAKA             AND SENTENCE DATED 10.10.2023 MADE IN C.C. NO. 793/2022
DHARWAD BENCH
Date: 2025.05.29      PASSED BY THE SENIOR CIVIL JUDGE AND JMFC HANGAL AND ALSO
15:02:31 +0530
                      THE JUDGMENT / ORDER CONFIRMING THE CONVICTION AND
                      SENTENCE DATED 03.05.2024 PASSED IN CRIMINAL APPEAL NO.
                      173/2023 PASSED BY THE ADDL. DISTRICT AND SESSIONS JUDGE,
                      FTSC-I, HAVERI, OFFENCE PUNISHABLE U/SEC. 138 OF N.I. ACT &
                      ETC.


                           THIS CRIMINAL REVISION PETITION COMING ON FOR
                      ADMISSION THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

                      CORAM:     THE HON'BLE MR. JUSTICE VIJAYKUMAR A.PATIL
                                   -2-
                                              NC: 2025:KHC-D:7247
                                        CRL.RP No. 100333 of 2024


 HC-KAR




                         ORAL ORDER

Learned counsel for the petitioner files a memo

seeking leave of the Court to withdraw the petition. Memo

reads as under:

"The counsel for the revision petitioner

submits that the above revision petition may

be dismissed as withdrawn. Hence the above

petition may be dismissed in the interest of

justice and equity."

In view of the memo, petition is dismissed as

withdrawn.

Sd/-

(VIJAYKUMAR A.PATIL) JUDGE BVV Ct:VH