Smt. P. Hemavathy vs Smt. M. C. Sudhamani
2024 Latest Caselaw 12243 Kant

Karnataka High Court

Smt. P. Hemavathy vs Smt. M. C. Sudhamani on 3 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                    NC: 2024:KHC:18920
                                               CRL.RP No. 36 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 03RD DAY OF JUNE, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                   CRIMINAL REVISION PETITION No.36 OF 2021
            BETWEEN:

            SMT. P. HEMAVATHY
            AGED ABOUT 60 YEARS,
            W/O MR. MANI,
            R/AT NO. 182, ITC COLONY,
            COX TOWN,
            JEEVANAHALLI,
            BENGALURU-560 005,

            ALSO AT
            WORKING AT C.C. SECTION,
            5TH FLOOR, GENERAL POST OFFICE (GPO),
            BENGALURU-560 001.
                                                         ...PETITIONER
            (BY SRI SHARAVAN S. LOKRE, ADVOCATE)
            AND:

Digitally   SMT. M. C. SUDHAMANI
signed by   AGED ABOUT 52 YEARS,
MALATESH
KC          W/O MR. MURALI,
Location:   R/AT NO.2 AND 2/1,
HIGH        'SIMHADRI MANSION',
COURT OF    RAMAKRISHNAPPA ROAD,
KARNATAKA
            COX TOWN,
            BENGALURU-560 005.
                                                        ...RESPONDENT
            (BY SRI SATHISH.V, ADVOCATE)
                 THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
            CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT OF
            CONVICTION PASSED BY THE LVII A.C.M.M., MAYO HALL UNIT,
            BENGALURU IN C.C.No.50818/2016 DATED 03.05.2018 AS PER
                                  -2-
                                                 NC: 2024:KHC:18920
                                             CRL.RP No. 36 of 2021




ANNEXURE-A AND DISMISS THE COMPLAINT AND SET ASIDE
THE JUDGMENT AND DISMISSAL OF THE CLR.A No.25086/2018
ON THE FILE OF THE XIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE MAYO HALL UNIT AT BENGALURU.

    THIS CRL.RP, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:
                              ORDER

Learned counsel for the petitioner filed the memo, which

reads as under:

"The undersigned counsel for petitioner prays to submit that the petitioner has already undergone the imprisonment period in the above Criminal Revision Petition, hence I pray that this petition is infructuous. The counsel therefore submits that the memo may be kindly taken on record in the interest of justice."

In view of the memo, since the petitioner has already undergone the imprisonment ordered by the Trial Court, Revision Petition has become infructuous. Accordingly, it is dismissed.

Sd/-

JUDGE

kcm