The State By Basavanagudi Women ... vs Smt Manjula
2021 Latest Caselaw 621 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 11TH DAY OF JANUARY, 2021

                         BEFORE
          THE HON'BLE MR.JUSTICE B.A.PATIL

      CRIMINAL REVISION PETITION NO.185/2018
BETWEEN :

The State by
Basavanagudi Women Police
Represented by State Public Prosecutor
High Court of Karnataka
Bengaluru-560 001.
                                          ... Petitioner
(By Sri R.D.Renukaradhya, HCGP)

AND :

Smt. Manjula W/o Sri A.Gopi
Aged about 55 years
Residing at No.38/43
5th Cross, 10th 'A' Main
1st Block, Jayanagar
Bengaluru-11.
                                          ... Respondent
(By Sri C.M.Dhananjaya, Advocate)

      This Criminal Revision Petition is filed under Section
397 r/w 401 of Cr.P.C praying to 1) set aside the order
dated 11.10.2017 passed in Criminal Revision Petition
No.602/2015 on the file of the Court of the LXVIII
Additional City Civil and Sessions Judge, Bengaluru City,
discharging the respondent/accused No.3 of the offences
punishable under Sections 498A, 506 r/w 34 of IPC and
Sections 3 and 4 of Dowry Prohibition Act.
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      2) Confirm the order dated 04.06.2015 passed by
the II ACMM, Bengaluru in C.C.No.21384/2012 by
allowing this Criminal Revision Petition.

      This Criminal Revision Petition coming on for orders
'through Video Conference' this day, the Court made
the following:-

                          ORDER

Heard Sri R.D.Renukaradhya, learned HCGP for the

petitioner-State and Sri C.M.Dhananjaya for the

respondent-accused.

The respondent-accused has filed a memo for

disposal of the petition contending that the revisional

Court by the order dated 11.10.2017 allowed criminal

revision petition in Cr.R.P.No.602/2015 and ordered for

discharging the respondent-accused. Challenging the

same the State has filed the present petition before this

Court. It is further stated in the memo that

CC.No.21384/2012 from which the present proceedings

have arisen is also disposed of by the trial Court by the

judgment dated 1.3.2019 by acquitting all the accused

persons in respect of the charges levelled against them

and in that light the present petition has become

infructuous.

The said memo is placed on record. Since the

respondent-accused has been discharged and all the

other accused persons have been acquitted, the present

petition is liable to be dismissed as having become

infructuous.

Accordingly, petition is dismissed as having become

infructuous.

Sd/-

JUDGE

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