Smt.S.S.Chaitra vs Sri S.P.Ramu
2022 Latest Caselaw 5682 Kant

                            1



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 29TH DAY OF MARCH, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

       CRIMINAL REVISION PETITION NO.1448/2021

BETWEEN:

SMT. S.S.CHAITRA
W/O. VIVEK PANCHAL
AGED ABOUT 39 YEARS,
RESIDING AT NO.21/1,
GROUND FLOOR, 7TH CROSS
SAMPIGE ROAD
MANDYA NILAYA
MALLESWARAM
BENGALURU-560003.                          ...PETITIONER

 (BY SRI TAHURA ANZAR FOR TA & FR CHAMBERS, ADVOCATE)

AND:

1.     SRI S.P.RAMU
       S/O LATE PUTTASWAMAIAH (DEAD)
       SINCE DECEASED BY HIS LR'S

1(A). SMT. R. SHAKUNTALA
      W/O LATE S.P.RAMU
      AGED ABOUT 67 YEARS,
      RESIDING T NO.51,
      6TH CROSS, SAMPIGE ROAD
      MALLESWARAM
      BENGALURU-560003

1(B). SMT. B.R.VANI MANJUNATH
      W/O MANJUNATH S,
      D/O LATE S.P.RAMU
                                2



     AGED ABOUT 45 YEARS,
     RESIDING AT NO.133
     1ST FLOOR, "A" STREET
     VEERANNA GARDEN,
     FRAZER TOWN, COLES PARK
     BENGALURU-560032

1(C). SMT. SHYLAJA
      W/O GAUTHAM ALVA
      D/O LATE S.P.RAMU
      AGED ABOUT 41 YEARS,
      RESIDING AT NO.48,
      SLN NILAYA, 2ND FLOOR,
      3RD MAIN, CHOLANAGAR
      R.T. NAGAR
      BENGALURU-560032

1(D). SMT. LATHA B. REDDY
      W/O ADARSH REDDY
      D/O LATE S.P.RAMU
      AGED ABOUT 39 YEARS,
      RESIDING AT NO.570, 6TH MAIN,
      3RD BLOCK, 3RD STAGE
      BASAVESHWAR NAGAR,
      BENGALURU-560079

1(E). SMT. ANUPAMA BHASKAR
      W/O K.C.BHASKAR
      AGED ABOUT 37 YEARS,
      RESIDING AT NO.101,
      MOTEREAL RESIDENCY,
      1ST FLOOR, KEB LAYOUT,
      SANJAY NAGARA,
      OPPOSITE SHIKSHA SAGAR
      HIGH SCHOOL,
      BENGALURU-560094

1(6). SRI B.R.KIRAN KUMAR
      S/O LATE S.P. RAMU
      AGED ABOUT 35 YEARS,
      RESIDING AT NO.51,
                                 3



      6TH CROSS, MALLESHWARAM
      BEHIND SSLC BOARD
      BENGALURU-560003                         ...RESPONDENTS

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE IMPUGNED JUDGMENT AND ORDER DATED
16.09.2021 IN CRL.A.NO.338/2018 PASSED BY THE LVIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY AT BENGALURU (ANNEXURE-A) AND THE JUDGMENT AND
ORDER DATED 01.02.2018 IN C.C.NO.14929/2010 BY THE XX
A.C.M.M. AT BENGALURU (ANNEXURE-B).

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

                            ORDER

Learned counsel for the petitioner has filed a memo for

withdrawal of the criminal revision petition as not pressed.

In view of the memo, the criminal revision petition is

dismissed as not pressed.

Sd/-

JUDGE

ST