Karnataka High Court
Smt.Indira Anandaraj W/O Late ... vs Smt.Lakshmidevi @ Laxmidevi W/O ... on 4 January, 2024
Author: S.Vishwajith Shetty
Bench: S.Vishwajith Shetty
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NC: 2024:KHC-D:215
CRL.RP No. 100300 of 2019
C/W CRL.RP No. 100299 of 2019
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 4TH DAY OF JANUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE S.VISHWAJITH SHETTY
CRIMINAL REVISION PETITION NO. 100300 OF 2019
C/W
CRIMINAL REVISION PETITION NO. 100299 OF 2019
IN CRL.RP.NO.100300/2019:
BETWEEN:
SMT. INDIRA ANANDARAJ
W/O. LATE ANANDARAJ,
AGED ABOUT 69 YEARS, OCC: RETIRED EMPLOYEE,
R/O: DR.LAJARAS COMPOUND, ZILLA PANCHAYAT ROAD,
BALLARI, TQ AND DIST: BALLARI-583101.
...PETITIONER
(BY SRI VIDYASHANKAR G. DALWAI, ADVOCATE)
AND:
SMT. LAKSHMIDEVI @ LAXMIDEVI
Digitally
W/O. PAMPENDRA SWAMY @ PAMPENDRA SWAMY,
signed by
VIJAYALAXMI
VIJAYALAXMI M BHAT
AGED ABOUT 50 YEARS,
M BHAT Date:
2024.01.05
14:54:11
+0530
R/O: S.V.CHETTY COMPUND,
DOOR NO.3, WARD NO.32,
FORT, BALLARI, NOW AT KOPPAL,
DIST: KOPPAL-582101.
...RESPONDENT
(BY SRI PANDURANG HANAMSAGAR, ADVOCATE)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W
401 OF CR.PC.. SEEKING TO ALLOW THE CRIMINAL REVISION
PETITION AND CALL FOR THE RECORDS OF COURTS BELOW AND
SET ASIDE THE JUDGMENT AND ORDER DATED 05.01.2019 IN
C.C.NO.1780/2014 PASSED BY THE V-ADDL. CIVIL JUDGE & JMFC
COURT, BALLARI AND JUDGMENT AND ORDER DATED 30.09.2019
IN CRL.A.NO.05/2019 PASSED BY THE II-ADDL. DIST. &
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NC: 2024:KHC-D:215
CRL.RP No. 100300 of 2019
C/W CRL.RP No. 100299 of 2019
SESSIONS JUDGE, BALLARI AND ACQUIT THE PETITIONER FOR
THE OFFENCES P/U/S 138 OF NI ACT.
IN CRL.RP.NO.100299/2019:
BETWEEN:
SMT. INDIRA ANANDARAJ
W/O. LATE ANANDARAJ,
AGED ABOUT 69 YEARS, OCC: RETIRED EMPLOYEE,
R/O: DR.LAJARAS COMPOUND, ZILLA PANCHAYAT ROAD,
BALLARI, TQ AND DIST: BALLARI-583101.
...PETITIONER
(BY SRI VIDYASHANKAR G. DALWAI, ADVOCATE)
AND:
SMT. LAKSHMIDEVI @ LAXMIDEVI
W/O. PAMPENDRA SWAMY @ PAMPENDRA SWAMY,
AGED ABOUT 50 YEARS,
R/O: S.V.CHETTY COMPUND,
DOOR NO.3, WARD NO.32,
FORT, BALLARI, NOW AT KOPPAL,
DIST: KOPPAL-582101.
...RESPONDENT
(BY SRI PANDURANG HANUMSAGAR, ADVOCATE)
THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W
401 OF CR.PC.. SEEKING TO ALLOW THE CRIMINAL REVISION
PETITION AND CALL FOR THE RECORDS OF COURTS BELOW AND
SET ASIDE THE JUDGMENT AND ORDER DATED 05.01.2019 IN
C.C.NO.952/2015 PASSED BY THE V-ADDL. CIVIL JUDGE & JMFC
COURT, BALLARI AND JUDGMENT AND ORDER DATED 30.09.2019
IN CRL.A.NO.06/2019 PASSED BY THE II-ADDL. DIST. &
SESSIONS JUDGE, BALLARI AND ACQUIT THE PETITIONER FOR
THE OFFENCES P/U/S 138 OF NI ACT.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
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NC: 2024:KHC-D:215
CRL.RP No. 100300 of 2019
C/W CRL.RP No. 100299 of 2019
ORDER
The Police report dated 03.01.2024 reflects that the
petitioner Smt.Indira Anandaraj, W/o. late Anandaraj, is
dead. Therefore, petitions are dismissed as abated.
The respondent/complainant is at liberty to withdraw
the amount deposited by the petitioner if any, before the
Courts below.
Sd/-
JUDGE
AC
