B. Kumareshan vs Smt. Jayanthi
2023 Latest Caselaw 963 Kant

                                          -1-
                                                  CRL.RP No. 606 of 2011




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 16TH DAY OF JANUARY, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                  CRIMINAL REVISION PETITION NO. 606 OF 2011

            BETWEEN:

            1.    B. KUMARESHAN,
                  S/O SRI BALAKRISHNAN,
                  AGED 40 YEARS,

            2.    BALAKRISHNAN,
                  S/O LATE AYYASWAMY,
                  AGED 85 YEARS,
                  (ABATED AS PER ORDER DATED 31.01.2013)

            3.    SURESH,
                  S/O BALAKRISHNAN,
                  AGED 35 YEARS,

                  ALL RESIDING AT
                  NEW EXTENSION,
                  PARANDAHALLI, ROBERTSONEPT,
                  K.G.F. - 563122.

            4.    NIRMALA,
Digitally         D/O SRI BALAKRISHNAN,
signed by
SUMA              AGED 42 YEARS,
Location:         R/AT SRINIVASAIAH BUILDING,
HIGH              K R LAYOUT, HOSAKOTE.
COURT OF
KARNATAKA                                                  ...PETITIONERS
            (BY SRI. S G BHAGAVAN.,ADVOCATE)


            AND:

            1.    SMT. JAYANTHI,
                  D/O SRI D SAMPATH,
                  AGED 32 YEARS,
                              -2-
                                      CRL.RP No. 606 of 2011




     GEETHA ROAD EXTENSION,
     VIVEKNAGAR, ROBERTSONPET,
     K.G.F. - 563122.

2.   THE STATE OF KARNATAKA,
     BY THE STATION HOUSE OFFICER,
     ROBERTSONPET POLICE STATION,
     K.G.F. - 563 122.
                                                ...RESPONDENTS
(BY SMT. JAYANTHI, ADVOCATE FOR R1;
    SRI. KRISHNA KUMAR K.K., HCGP FOR R2)


      THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
SET ASIDE THE COMMON ORDER DT:24.3.11/11.5.11 PASSED IN
CRL.A.NOS.25 AND 43/10 BY THE P.O., FTC, KGF. AND ORDER
DT:11.5.11 SENTENCING THEM AS STATED ABOVE AND TO RESTORE
THE JUDGMENT DT:31.3.10 PASSED BY THE C.J. (SR.DN.) AND
PRL.JMFC, KGF IN C.C.NO.599/03.


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


                           ORDER

A memo is filed by the learned counsel for respondent

No.1 enclosing there with a communication addressed by the

respondent No.1 to the learned counsel, wherein, she has

stated that she is not interested to prosecute the petitioners

herein.

2. The said memo is placed on record.

CRL.RP No. 606 of 2011

3. Accordingly, this revision petition is allowed and

the impugned order of conviction dated 24.03.2011 passed by

the Fast Track Court, KGF in Crl.A.No.25/2010 is set aside.

Sd/-

JUDGE

NR/-