Sri S Mahadev vs Sri M Shivakumar
2023 Latest Caselaw 5368 Kant

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                                                     NC: 2023:KHC:27623
                                                       CRL.RP No. 808 of 2019




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF AUGUST, 2023

                                            BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                      CRIMINAL REVISION PETITION NO. 808 OF 2019


                   BETWEEN:

                   SRI. S. MAHADEV,
                   AGED ABOUT 46 YEARS,
                   S/O. LATE SANNEGOWDA,
                   RESIDING AT DUDDAGERE VILLAGE,
                   VARUNA HOBLI, MYSURU TALUKU,
                   MYSURU DISTRICT - 570 010.
                                                                ...PETITIONER
                   (BY SRI. RAJASHEKAR K., ADVOCATE)

                   AND:

                   SRI. M. SHIVAKUMAR,
                   AGED ABOUT 48 YEARS,
                   S/O. LATE MAHADEVAIAH,
                   RESIDING AT NO.B-9,
Digitally signed   9TH MAIN ROAD,
by RENUKAMBA
KG                 ALANAHALLI LAYOUT,
                   MYSURU DISTRICT,
Location: High
                   MYSURU - 570 028.
Court of
Karnataka                                                      ...RESPONDENT
                   (BY SRI. M.V. RAMESH JOISH, ADVOCATE)

                        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
                   CONVICTION AND SENTENCE PASSED         AGAINST   THE
                   PETITIONER ORDER DATED 08.04.2019, PASSED BY THE II
                   ADDITIONAL    SESSIONS    JUDGE    AT   MYSORE    IN
                   CRL.A.NO.36/2019, UPHOLDING THE JUDGMENT AND ORDERS
                   OF CONVICTIONS AND SENTENCE DATED 07.01.2019, PASSED
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                                          NC: 2023:KHC:27623
                                            CRL.RP No. 808 of 2019




BY THE JUDICIAL MAGISTRATE FIRST CLASS (III COURT) AT
MYSORE IN CRL.C.NO.3108/2017 AND EXAMINE THE SAME
CALL FOR THE RECORDS CONNECTED WITH THE JUDGMENTS
PASSED AGAINST THE PETITIONER AND ACQUITTAL THE
PETITIONER FORM THE COMPLAINT FILED UNDER SECTION
138 OF THE N.I ACT AGAINST THE APPELLANT/PETITIONER.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:

                                ORDER

Learned counsel for the petitioner files a memo

stating that the Court has imposed 6 months

imprisonment and the petitioner has already undergone 6

months imprisonment and hence, he sought for necessary

orders as the petition has become infructuous.

2. The submission is placed on record.

3. In view of the submission of the learned counsel

for the petitioner, the Criminal Revision Petition is

dismissed as having become infructuous according to the

petitioner.

Sd/-

JUDGE KA CT: THK