Karnataka High Court
Murtujasab vs The State Of Karnataka on 8 June, 2011
isitéi. AN_ANDiii{iiiNAVALGIMATH, HCGP)
1
IN THE HIGH COURT OF' KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE Sm DAY OF JUNE
BEFORE
THE HONELE MR.JUSTICEv.:A';
CRIMINAL REVISION »PETITIO%N'NO.6i7)9/A'2O'0Sf"~.
BETWEEN:
MURTUJASAB _
S/O HOTELSAB KHULAR1 * .
AGE 38 YEARS; OCcA;""DRI'vERji.__ I
R /O NAVAN;ACi'2;K_}?l, BIAOAI;KOT," A
TALUK AN«D"~D_IST.:j. BA.G_AL,.KQ"'1'§f I .
I PETITIONER
[BY SVRI.;.i.SHARAI\}_AFP_A.MA'PTU_R5, ADV.)
AND}.
THE STATE OE I<;ARNATAKA
BY ,LOI<APu RIJOLIC-E STATION.
' RESPONDENT
Ii .ifCri'inina1 revision petition is filed under
iiSEiCtiOHS'3_9.7 and 401 Of Cr.P.C. praying to Set aside the
ju'dgm_'erIt"iand Order dated 9.3.2006 passed by the
Sessions Judge and Presiding Officer, Fast Track Court,
_i~.Jama'khandi, in Cr1.A.NO.42/2005 and also the
._judgment and Order Of conviction and Sentence dated
"'..S;8i.2005 passed by the Add]. JMFC, Mudhol in
?C.C.NO.468/O4, and etc.
Ix)
This petition coming on for hearing this day, the
Court made the following:
ORDER
The petitioner and his Counsel arelfigitbvswent. l T' appears, they have no interest to pros'e.ci;1te-Ith.l_s'-petition} In the circumstanc._e"s,._ the _crinii..na«lV"»17evision"». petition is dismissed for non_+.pfose'e:1JtionZ' TUDGE