Sri V Rajareddy vs Sri T H Manjunatha
2021 Latest Caselaw 3499 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 23RD DAY OF OCTOBER, 2021

                      BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.274/2020


BETWEEN:

SRI V. RAJAREDDY
S/O. SRI AVALAREDDY
AGED ABOUT 59 YEARS
R/AT "BHANASHANKARI II STAGE"
SHANTHINAGAR
TUMAKURU.
                                      ... PETITIONER
(BY SRI.ANANTHARAJU, ADV. FOR
    SRI.T.SESHAGIRI RAO, ADV.)

AND:

SRI T.H.MANJUNATHA
S/O. T.D.HULLURAIAH
AGED ABOUT 44 YEARS
THE MANAGING PARTNER
MANJUNATHA FINANCE & INVESTMENTS(R)
NEAR KOTE ANJINEYASWAMY TEMPLE
CHICKPET MAIN ROAD
TUMAKURU - 572 101
ALSO R/AT NEAR OLD TILES FACTORY
KOTHITHOPU, TUMAKURU
                                      ...RESPONDENT
                                2

     THIS CRIMINAL REVISION PETITION IS FILED
UNDER    SECTION 397 READ WITH SECTION 401 OF
CR.P.C. PRAYING TO SET ASIDE THE IMPUGNED
JUDGMENT AND ORDER DATED 13.12.2019 PASSED BY
THE VI ADDITIONAL DISTRICT AND SESSIONS JUDGE,
TUMAKURU IN CRL.A.NO.27/2017.


     THIS CRIMINAL REVISION PETITION COMING ON
FOR ORDERS THIS DAY, THE COURT MADE THE
FOLLOWING:-

                          ORDER

Heard Sri Anantharaju representing Sri

T. Seshagiri Rao, learned counsel for the Revision

Petitioner submits that the accused has been

acquitted before the First Appellate Court in Criminal

Appeal No.27/2017 and therefore, an appeal needs to

be filed against the said order. Due to inadvertence,

the present Criminal Revision Petition is filed.

2. Therefore, the Revision Petitioner is

permitted to file necessary appeal and take advantage

of Section 14 of the Indian Limitation Act.

With the above observation and liberty, the

present Criminal Revision Petition is disposed of.

Sd/-

JUDGE

KA*