Karnataka High Court
Jadesha Reddy S/O M Ram Reddy vs G. Chandranna S/O G Channabasappa on 3 June, 2013
1
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 03 R D DAY OF JUNE 2013
BEFORE
THE HON'BLE MR.JUSTICE A.S.PACHHAPURE
CRIMINAL REVISION PETITION NO.2305/2012
BETWEEN:
JADESHA REDDY S/O M. RAM REDDY
AGE: MAJOR, OCC: TEACHER &
AGRICULTURE, R/O SUMA NILAY,
BEHIND MBT PETROL BUNK,
J P NAGAR, HOSPET, DIST: BELLARY
... PETI TIONER
[BY SRI. ARUN L. NEELOPANT, ADV.,)
AND:
G. CHANDRANNA S/O G CHANNABASAPPA
AGE: 51 YEARS, OCC: LECTURER IN GOVT.
JUNIOR COLLEGE, R/O BESIDE GANDHI
NAGAR POLICE STATION, OPP: RAGHAV
KALAMANDIR, ANANTPUR ROAD,
BELLARY.
... RESPONDENT
THIS CRIMINAL REVISION PETITION IS FILED U/S
397 R/W 401 OF CR.P.C. SEEKING TO SET ASIDE THE
JUDGMENT DATED 03.09.2012 PASSED IN
CRL.A.NO.49/2012, PASSED BY THE FAST TRACK
COURT-III, HOSPET.
THIS CRIMINAL REVISION PETI TION
COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
2
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the Criminal Revision Petition with a liberty to file an appeal against the impugned order.
2. His submission is placed on record.
3. Criminal Revision Petition is dismissed as withdrawn with the aforesaid liberty.
SD/-
JUDGE BS