Karnataka High Court
M Arjun Das vs The State Of Karnataka on 30 March, 2009
Author: K.Ramanna
Bench: K.Ramanna
IN 'THE HIGH COURT 0? KARNATAKA AT BA2Si:(}AL£§l§"E:
DATED THIS THE 30TH [}A'1fi()'i?'-!\n$.J"sF54§A'¥3i{'{V'."f.5::;IV:)(}f!'9 V:
BEFORE %
THE HODPBLE
CRIMINAL REVISIQN L N§).98.S/"$52008.
BETWEEN:
M.ARJUN DIAS, 1 :
RETD., DEPUTY (:€us'z&MI:3sI¢3Nw'ER'«.Q$'.._"-- ..
EXCESE, KG1_,AR.pr$_1_'--;_, Kgmg. V .. PETITIONEIR
(BY sm F02 SR1 VIJAYA KIJMAR
THE STATE }{.&i§'f*$AA'l§.A;K;+-H;
BY KOLAR. .. RESPONDENT
- "'(x3§'7'$;Ri B3A.BELiIAPPA, ADV.) ii-al-'a¥~&'2\~* 1-.m1£s«i::?2I;.R.P. is FILED U/S. 397 AND 401 CR.P.C. "3:§r2AYI:v<; m 3521' ASIDE THE IMPUGNED ORDER DATED };1.5'ja/.93 M3939 BY PRL.S.J., AT KOLAR IN C.C.N0.2/05 T.ANi:r~:?URTHER BE PLEASE!) TO 1:)Is<::HARGE THE PETR. IN . '§fIf{§~3 CASE.
THIS PETITIGN COMING ON FOR ADMISSION THIS " DAY, coum' MADE THE FOLLOWING:
After arguing the matter for counsel for revision petitions-r_ subzziits thatipetitiori'; ~' be disrrxitased as withdrawn.
2. Accoztiingly, is dismissed as Withtirawn. A 3d/'!:
Iudcjg *mVS