T Chandra vs B M Mallesha
2023 Latest Caselaw 1671 Kant

                                               -1-
                                                          CRL.RP No. 536 of 2015




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                        DATED THIS THE 1ST DAY OF MARCH, 2023
                                             BEFORE
                     THE HON'BLE MR JUSTICE S VISHWAJITH SHETTY
                                   CRL.R.P.No. 536 OF 2015
               BETWEEN:
               T. CHANDRA
               S/O THIMMAIAH
               AGED ABOUT 45 YEARS
               R/AT NO.63/11, II FLOOR
               I CROSS, KUPUTAMMA TEMPLE
               ROAD, RAGHAVANAGAR
               BENGLAURU - 560 026.
                                                                    ...PETITIONER
               (BY SRI M. SHASHIDHARA, ADV.)
               AND:
               B.M. MALLESHA
Digitally
signed by B    S/O U. MALLEGOWDA
A KRISHNA
KUMAR          AGED ABOUT 52 YEARS
Location:
High Court
               R/AT NO.525/5, KONANAKUNTE
of Karnataka   CROSS, OPP:KRISHNA AUTOMOBILES
               DODDAKALLASANDRA POST
               BENGLALURU - 560 062.
                                                                   ...RESPONDENT
               ( SERVED )


                    THIS CRL.R.P. IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
               SET ASIDE THE JUDGMENT OF CONVICTION DATED 19.6.2014
               PASSED   BY   THE     P.O.,    F.T.C.-X,   BANGALORE    CITY   IN
               CRL.A.NO.279/2013 BY CONFIRMING THE JUDGMENT OF TRIAL
               COURT AND JUDGMENT OF CONVICTION AND ORDER OF SENTENCE
               DATED 25.9.2009 PASSED BY THE XVI A.C.M.M., BANGALORE IN
               C.C.NO.3265/2008 AND ACQUITTING THE PETR.


                    THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
               COURT MADE THE FOLLOWING:
                               -2-
                                       CRL.RP No. 536 of 2015




                            ORDER

Learned counsel for the petitioner has filed a memo

stating that during pendency of this revision petition, the

petitioner has paid fine amount imposed by the Trial Court and

therefore, the petitioner is not interested in prosecuting this

petition. He also submits that the petition is now been rendered

infructuous.

2. The said memo is taken on record.

3. The criminal revision petition is dismissed as having

become infructuous.

SD/-

JUDGE

NMS