Mr R Raghu vs Mr K Mallikarjuna
2023 Latest Caselaw 7087 Kant

                                           -1-
                                                       NC: 2023:KHC:36201
                                                   CRL.RP No. 792 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 6TH DAY OF OCTOBER, 2023

                                         BEFORE
                           THE HON'BLE MRS JUSTICE M G UMA
                     CRIMINAL REVISION PETITION NO. 792 OF 2023
                 BETWEEN:

                 MR. R.RAGHU
                 S/O MR. RAMANNA
                 AGED ABOUT 47 YEARS
                 GANESH LAYOUT
                 NEAR OLD S.P.OFFICE
                 DAVANAGERE - 577 002.
                                                            ...PETITIONER
                 (BY SRI K.SHASHIKANTH PRASAD, ADVOCATE)

                 AND:

                 MR. K.MALLIKARJUNA
                 S/O LATE SIDDAABASAPPA
                 AGED ABOUT 67 YEARS
Digitally signed
by PADMAVATHI DOOR NO.3714/6, MCC 'A' BLOCK
BK               DAVANAGERE - 577 001.
Location: HIGH                                             ...RESPONDENT
COURT OF
KARNATAKA


                      THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C BY THE
                 ADVOCATE FOR THE PETITIONER PRAYING TO SET ASIDE THE
                 JUDGMENT PASSED IN CRIMINAL APPEAL 135/2017 DATED
                 11.04.2023 ON THE FILE OF THE II ADDITIONAL DISTRICT
                 AND SESSIONS, DAVANAGERE, AND THE JUDGMENT
                 SENTENCE DATED 28.10.2017 PASSED BY THE 3RD JMFC
                 COURT, DAVANGERE IN C.C.NO.321/2016 AND THEREBY REV.
                 PETITIONER / ACCUSED WAS ACQUITTED FROM THE OFFENCE
                 U/S 138 OF N.I. ACT.
                                 -2-
                                          NC: 2023:KHC:36201
                                      CRL.RP No. 792 of 2023




     THIS CRIMINAL REVISION PETITION, COMING ON
ADMISSION HEARING, THIS DAY, THE COURT MADE THE
FOLLOWING:

                         ORDER

Learned counsel for the respondent remains absent,

inspite of service of notice.

2. Learned counsel for the petitioner has filed a memo

dated 04.09.2023, seeking to dispose the revision petition. It

is stated that the dispute between the parties is already

resolved before the trial Court.

3. The memo is placed on record. The petition is

dismissed.

SD/-

JUDGE

NVJ