Smt Rajeshwari vs Sri S Srinivasa
2022 Latest Caselaw 7612 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 27TH DAY OF MAY 2022

                           BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

       CRIMINAL REVISION PETITION No.342 OF 2019

BETWEEN:

Smt.Rajeshwari,
W/o. Ramakrishna,
Aged about 42 years,
Residing at No.Nisha Neethi Nilya,
Near Madduramma Temple,
Doddagubbi,
Bangalore East,
Bangalore-560 077.                             .. Petitioner

 ( By Sri Ramesh S. Biradar, Advocate )

AND:

Sri S.Srinivasa,
S/o Late Sri Subbanna,
Aged about 47 years,
Residing at No.245,
Power Zone Gym,
Gangamma Temple Street,
Kariyanna Plaza,
Bangalore East,
Bangalore-560 084.                             .. Respondent

  ( By Sri Prasanna G.R., Advocate )

      This Criminal Revision Petition is filed under Section 397
read with Section 401 Cr.P.C. praying to call for the entire
records on the file of the Hon'ble LVIII Addl.Chief Metropolitan
Magistrate (Mayo Hall), Bangalore, in C.C.No.52378 of 2015
and the entire records on the file of the Hon'ble Court of the
                                                          Crl.R.P.No.342/2019
                                    2


LVII Addl.City Civil and Sessions Judge (Mayo Hall) Bangalore
(C.C.H.No.58) and to set aside the orders and judgment dated
21.03.2018, passed by the Hon'ble LVIII Addl.Chief
Metropolitan    Magistrate   (Mayo    Hall),   Bangalore,  in
C.C.No.52378 of 2015 and to set aside the orders and judgment
dated 10.01.2019, passed by the Hon'ble Court of the LVII
Addl.City Civil and Sessions Judge (Mayo Hall), Bangalore
(CCH.No.58) in Criminal Appeal No.25055/2018, confirming the
orders dated 21.03.2018, passed by the Hon'ble LVIII
Addl.Chief Metropolitan Magistrate (Mayo Hall), Bangalore, in
C.C.No.52378 of 2015 and to allow this Criminal Revision
Petition by acquitting the petitioner/accused for the offence
alleged under Section 138 of N.I.Act.

      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                              ORDER

None appear in this matter either physically or through

Video Conference.

2. Perused the memo dated 23.03.2022 filed by the

learned counsel for the petitioner stating that the present

petition has become infructuous, as such, the same can be

disposed of as having become infructuous.

3. Without making any observations regarding the

reasons shown for seeking disposal of the petition as

infructuous, however, considering and confining only to the

statement made that the revision petition has become Crl.R.P.No.342/2019

infructuous, the present Criminal Revision Petition stands

disposed of as having become infrctuous.

Sd/-

JUDGE

bk/