Mrs Arathi vs Kamalamma
2024 Latest Caselaw 18771 Kant

Karnataka High Court

Mrs Arathi vs Kamalamma on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                    NC: 2024:KHC:29660
                                                CRL.RP No. 626 of 2024




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 26TH DAY OF JULY, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 626 OF 2024
            BETWEEN:

                  MRS. ARATHI,
                  W/O VENKATARAVANAPPA K.R,
                  AGED ABOUT 48 YEARS,
                  R/O GANDAMVARIPALLI VILLAGE,
                  BILLUR POST, PATHAPALYA HOBLI,
                  BAGEPALLI TALUK,
                  CHIKKABALLAPURA DISTRICT - 561 207.
                                                         ...PETITIONER
            (BY SRI. VIJAY K.V, ADVOCATE FOR
                SRI. GANASHEKARA G, ADVOCATE)

            AND:

            1.    KAMALAMMA,
Digitally         W/O RANGA REDDY,
signed by
MALATESH          AGED ABOUT 60 YEARS
KC
Location:   2.    SEETHA REDDY,
HIGH
COURT OF          S/O RANGA REDDY,
KARNATAKA         AGED ABOUT 37 YEARS,

            3.    RANGA REDDY,
                  S/O LATE RAMA REDDY,
                  AGED ABOUT 69 YEARS,
                  (RESPONDENT NO.3 IS NO MORE
                  AND THE SAME IS AMENDED IN
                  THE APPEAL MEMO)
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                                       NC: 2024:KHC:29660
                                   CRL.RP No. 626 of 2024




4.   SHANKAR REDDY,
     S/O LATE VENKATARAMANA,
     AGED ABOUT 62 YEARS,
     (RESPONDENT NO.4 IS NO MORE
     AND THE SAME IS AMENDED IN
     THE APPEAL MEMO)

5.   RAMA REDDY,
     S./O APPALA REDDY,
     AGED ABOUT 62 YEARS,

6.   ANASUYAMMA,
     W/O RAMA REDDY,
     AGED ABOUT 48 YEARS,

7.   PARVATHAMMA,
     W/O RANGA REDDY,
     AGED ABOUT 40 YEARS,

8.   BHARATHAMMA,
     W/O CHINNAPPA REDDY,
     AGED ABOUT 35 YEARS,

9.   RAMALAKSHMANNA,
     W/O LATE RAMANA REDDY,
     AGED ABOUT 48 YEARS,

10. RADHAMMA,
    W/O MANJUNATHA REDDY,
    AGED ABOUT 22 YEARS,

     ALL ARE R/O GANDAMVARIPALLI VILLAGE,
     BILLUR POST, PATHAPALYA HOBLI,
     BAGEPALLI TALUK, CHIKKABALLAPURA DISTRICT.
                                        ...RESPONDENTS
                               -3-
                                            NC: 2024:KHC:29660
                                       CRL.RP No. 626 of 2024




     THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
PRAYING TO ISSUE A WRIT OR ORDER SETTING ASIDE THE
JUDGMENT PASSED BY THE HONBLE DISTRICT AND SESSIONS
JUDGE, CHIKKABALLAPURA IN CRL.A.NO.22/2023 DATED
22.03.2024 AND ALLOW THE APPEAL FILED BY THE
PETITIONER HEREIN AND CONSEQUENTLY, TO SET ASIDE THE
JUDGMENT PASSED BY THE HONBLE CIVIL JUDGE AND JMFC,
BAGEPALLI, CHIKKABALLAPURA DISTRICT IN C.C.NO.96/2016
DATED    15.04.2023  OR   OTHERWISE    CONVICT    THE
RESPONDENTS TO CONSIDER THE PRAYER MADE IN THE
COMPLAINT AND CHARGE SHEET.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Sri.Vijay K. V., learned counsel is present on behalf of

Ganashekara G., learned counsel for the revision petitioner.

Office objections are not complied. Accordingly, revision

petition is dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK