The State Of Karnataka vs Sri.U.Devaraj Kumar
2024 Latest Caselaw 11907 Kant

Karnataka High Court

The State Of Karnataka vs Sri.U.Devaraj Kumar on 29 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                       NC: 2024:KHC:18178
                                                   CRL.RP No. 137 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 29TH DAY OF MAY, 2024

                                       BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 137 OF 2021
              BETWEEN:

              THE STATE OF KARNATAKA
              BY SUB-INSPECTOR OF POLICE,
              MANGALORE SOUTH POLICE STATION,
              REPRESENTED BY STATE PUBLIC PROSECUTOR,
              HIGH COURT BUILDING,
              BENGALURU - 560 001.
                                                            ...PETITIONER
              (BY SRI. VINAY MAHADEVAIAH, HCGP)

              AND:

              SRI. U. DEVARAJ KUMAR,
              S/O VENKATESH,
              AGED ABOUT 38 YEARS,
              R/AT SHAILA HOUSE,
Digitally
signed by R   UCHILA BADA VILLAGE,
MANJUNATHA
              MAHALINGESHWARA TEMPLE,
Location:
HIGH COURT    UDUPI TALUK - 574 105.
OF
KARNATAKA                                                  ...RESPONDENT
              (BY SRI. DHARMAPAL, ADVOCATE)

                     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
              PRAYING TO a. SET ASIDE THE JUDGMENT AND ORDER DATED
              12.12.2019   IN   CRL.A.NO.67/2017   (COMMON     JUDGMENT
              166/2016 ,175/2016, 176/2016, 17/2017, 27/2017, 31/2017
              AND 67/2017) PASSED BY THE IV ADDITIONAL DISTRICT AND
                                        -2-
                                                     NC: 2024:KHC:18178
                                                 CRL.RP No. 137 of 2021




SESSIONS JUDGE, D.K., MANGALORE THEREBY CONFIRMING
THE          JUDGMENT       DATED            22.07.2016     PASSED        IN
C.C.NO.229/2016 PASSED BY THE 2nd ADDITIONAL SENIOR
CIVIL        JUDGE   AND        CJM,   MANGALORE,         D.K.,    THEREBY
ACQUITTING THE ACCUSED FOR THE OFFENCES P/U/S 406,
420, 120B R/W 34 OF IPC.

        THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

THE COURT MADE THE FOLLOWING:

                                   ORDER

Heard Sri. Vinay Mahadevaiah, learned High Court

Government Pleader for State and Sri. Dharmapal learned

cousnel for the respondent in respect of dismissal of appeals in

Crl.A.No.175/2016 and Crl.A.No.166/2016.

2. The State has approached this Court in

Crl.R.P.No.97/2021 and Crl.RP.No.2/2021. This Court by Order

dated 15.03.2022 and 03.03.2022 dismissed both the revisions

filed by the State.

3. Present revision petition is directed against the

order passed in Crl.A.No.67/2017. The facts and circumstances

and the principles of law involved in this revision petition are

practically similar to the facts and circumstances and principles

of law involved in Crl.RP.No.97/2021 and Crl.RP.No.2/2021.

NC: 2024:KHC:18178

4. Accordingly, this Court does not find any good

grounds to admit the appeal for considering the merits of the

matter. Hence, following:

ORDER

i) Admission is declined.

ii) Revision petition dismissed.

Sd/-

JUDGE

LDC

CT: BHK