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Judgment
7 paragraphs · 120 wordsShivashankar Amarannavar, J
Learned counsel for the petitioner files memo.
Memo reads thus;
“In the above matter the trial Court was convicted the petitioner and directed to pay fine of Rupees 1,35,000/- (One Lakh Thirty Five Thousand).
The petitioner has deposited on 2/3/18 for a sum of Rs.13,500/- and on 3/7/2021 for a sum of Rs.1,21,500/-. The petitioner has already paid the total amount of the fine amount of Rupees 1,35,000/-.
Under the circumstances, the petition does not survive. Hence, the petitioner most respectfully prays that this Hon’ble Court be pleased to dismiss the petition as not pressed in the interest of justice.”
In view of the memo, this Criminal Revision Petition is dismissed as not pressed.