Karnataka High Court
Shazia Parveen vs Zabeeulla on 28 January, 2013
Author: K.Bhakthavatsala
Bench: K. Bhakthavatsala
1
CRL.R.P.No.117/2012
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 28th DAY OF JANUARY 2013
BEFORE
THE HON'BLE Dr. JUSTICE K. BHAKTHAVATSALA
CRIMINAL REVISION PETITION No.117/2012
BETWEEN:
1. Shazia Parveen,
D/o.S.R.Ammer Jan,
Aged about 29 years,
R/at No.3529,
Hyder Ali Mohalla,
Srinivasapura Taluk,
Kolar Dist.
2. S.R.Zaheeruddin @ Younus,
S/o.Abdul Razack,
Major,
R/at No.3529,
Hyder Ali Mohalla,
Srinivasapura Taluk,
Kolar Dist.
3. S.R.Ameer Jan,
S/o.late Abdul Razack,
Aged about 61 years,
R/at No.121,
40 Feet Main Road,
Manjunath Nagar,
Rajajinagar,
Bangalore.
4. Akhila Begaum,
W/o.S.R.Ameer Jan,
Aged about 51 years,
2
CRL.R.P.No.117/2012
R/at No.121,
40 Feet Main Road,
Manjunath Nagar,
Rajajinagar,
Bangalore.
5. Shaista Parveen,
D/o.S.R.Ameer Jan,
Aged about 25 years,
R/at No.121,
40 Feet Main Road,
Manjunath Nagar,
Rajajinagar,
Bangalore.
6. S.A.Abdul Razack,
S/o.late Ameeruddin,
R/at No.3529,
Hyder Ali Mohalla,
Srinivasapura Taluk,
Kolar Dist.
7. Parveen Taj,
W/o.S.A.Abdul Razack,
Major,
R/at No.3529,
Hyder Ali Mohalla,
Srinivasapura Taluk,
Kolar Dist.
8. S.R.Moinuddin,
S/o.S.A.Abdul Razack,
Major,
R/at No.3529,
Hyder Ali Mohalla,
Srinivasapura Taluk,
Kolar Dist.
9. Sheerin Taj,
W/o.Mohiuddin Shariff,
3
CRL.R.P.No.117/2012
Major,
R/at No.3529,
Hyder Ali Mohalla,
Srinivasapura Taluk,
Kolar Dist.
10.Mohiuddin Shariff,
S/o.Shariff Sab,
Major,
R/at No.3529,
Hyder Ali Mohalla,
Srinivasapura Taluk,
Kolar Dist. ...PETITIONERS
(By Sri.S.S.Koti &
Sri.A.Hanumanthappa, Advs.)
AND:
Zabeeulla,
S/o.H.Yousuf,
Aged about 36 years,
R/at No.1091,
7th Main Road,
Srirampuram,
Bangalore-560 021. ...RESPONDENT
(served and unrepresented)
This Criminal Revision Petition is filed under Section
397 r/w.401 Cr.P.C., by the advocate for the petitioner
praying to set aside the Order dt.8.6.2011 passed by the
Addl.C.J & JMFC, Kolar in (PCR No.12/11) CC NO.287/11,
vide Ann-A by allowing the revision petition filed by the petr.
This revision petition coming on for orders, this day,
the Court made the following:-
4
CRL.R.P.No.117/2012
ORDER
Learned counsel for the petitioner files a memo for withdrawal.
2. In the light of the above, Revision Petition is dismissed as withdrawn. In view of disposal of the revision petition, I.A.I/12 for condonation of delay in filing the revision petition does not survive for consideration and the same is accordingly, disposed off.
Sd/-
JUDGE bnv*