Karnataka High Court
Mr Rajesh S N vs Prathap Simha on 31 October, 2023
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CRL.RP No. 971 of 2022
NC: 2023:KHC:38757
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF OCTOBER, 2023
BEFORE
THE HON'BLE MS JUSTICE J.M.KHAZI
CRIMINAL REVISION PETITION NO.971 OF 2022
BETWEEN:
MR. RAJESH. S. N,
S/O NAGESH RAO S,
AGED ABOUT 36 YEARS,
R/AT ELIA HOUSE,
THINGALAADY POST,
PUTTUR TALUK, D K.
...PETITIONER
(BY SRI. SACHIN B S., ADVOCATE)
AND:
PRATHAP SIMHA,
S/O GANAPATHI ACHAR,
SINCE DECEASED HIS LRS
SMT. VIDHYA,
W/O LATE PRATHAP SIMHA,
AGED ABOUT 48 YEARS,
Digitally signed R/AT MOHAN'S COMPOUND,
by MADHURI S NEHRU NAGAR,
Location: High PUTTUR TALUK, D.K.
Court of
Karnataka ...RESPONDENT
(BY SRI. SUYOG HERELE E., ADVOCATE)
THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 CR.P.C BY THE ADVOCATE FOR THE PETITIONER
PRAYING THAT THIS HONOURABLE COURT MAY BE PLEASED
TO SET ASIDE THE IMPUGNED JUDGMENT DATED 07.06.2022
IN CRL.A.NO.5040/2021 ON THE FILE OF V ADDITIONAL
DISTRICT AND SESSIONS JUDGE, DAKSHINA KANNADA,
MANGALURU, SITTING AT PUTTUR, DAKSHINA KANNADA,
CONFIRMING THE JUDGMENT OF CONVICTION DATED
27.09.2021 IN C.C.NO.64/2014 ON THE FILE OF PRINCIPAL
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CRL.RP No. 971 of 2022
NC: 2023:KHC:38757
SENIOR CIVIL JUDGE AND A.C.J.M., PUTTUR TALUK, DAKSHINA
KANNADA, AND CONSEQUENTLY ALLOW THE CRL.A.NO.5040
OF 2021 AS PRAYED FOR.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for petitioner/accused has filed a memo seeking leave of this Court to withdraw the petition on the ground that the matter is settled between the parties before the trial Court and has also filed a memo along with documents, namely, order sheet and joint memo, which shows that the matter is settled between the parties before the trial Court.
The aforesaid memos along with documents are taken on record.
In view of the same, petition is dismissed as withdrawn.
Sd/-
JUDGE ASN List No.: 1 Sl No.: 17