Mahesh R Putturaya vs Vidyadhara Shetty
2024 Latest Caselaw 14557 Kant

Karnataka High Court

Mahesh R Putturaya vs Vidyadhara Shetty on 25 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                 NC: 2024:KHC:23218
                                            CRL.RP No. 1153 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 25TH DAY OF JUNE, 2024

                                   BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1153 OF 2022
            BETWEEN:

               MAHESH R PUTTURAYA,
               AGED ABOUT 42 YEARS,
               S/O LATE NARAYANA BHAT,
               R/A DURGA, PALDADKA
               ARALA VILLAGE AND POST,
               BANTWAL TALUK-574 211,
               DAKSHINA KANNADA DISTRICT
                                                       ...PETITIONER
            (BY SRI. U. PANDURANGA NAIK., ADVOCATE)

            AND:

               VIDYADHARA SHETTY
               AGED ABOUT YEARS,
Digitally      S/O RADHAKRISHNA SHETTY
signed by
MALATESH       R/AT VRIDDHI,
KC
               FLAT NO.B-002,
Location:
HIGH           DOOR NO.2-10-781/23
COURT OF       RESOTICA APARTMENT,
KARNATAKA
               NODU LANE,
               BEJAI NEW ROAD, 5TH CROSS,
               MANGALORE-575 004
                                                      ...RESPONDENT
            (RESPONDENT SERVED)

                 THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE ORDER DATED 16.07.2022 IN
                                -2-
                                               NC: 2024:KHC:23218
                                        CRL.RP No. 1153 of 2022




CRL.A.NO.79/2020 PASSED BY THE I ADDL. DISTRICT AND
SESSIONS JUDGE, MANGALORE IN CONFIRMING THE
JUDGMENT OF CONVICTION AND SENTENCE PASSED IN
C.C.NO.1774/2018 DATED 28.02.2020 BY THE IX JMFC,
MANGALORE AND ALLOW THE ABOVE CRL.RP AND SET ASIDE
THE CONVICTION PASSED BY THE COURT BELOW.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                            ORDER

Sri.U.Panduranganayak, learned counsel for the

petitioner has filed a memo dated 14.06.2024 for disposal.

The memo reads as under:

"The above case is amicably settled between the parties. Hence, the above case will be dismissed as infructous, in the interest of justice and equity."

2. Memo is taken on record.

3. In view of the above memo, revision petition

stands disposed of.

Sd/-

JUDGE

KAV