Karnataka High Court
Chandrashekar Acharya vs L Ritamma on 30 May, 2024
Author: V Srishananda
Bench: V Srishananda
-1-
NC: 2024:KHC:18673
CRL.RP No. 935 of 2015
C/W CRL.RP No. 934 of 2015
CRL.RP No. 936 of 2015
CRL.RP No. 937 of 2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF MAY, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO. 935 OF 2015
C/W
CRIMINAL REVISION PETITION NO. 934 OF 2015
CRIMINAL REVISION PETITION NO. 936 OF 2015
CRIMINAL REVISION PETITION NO. 937 OF 2015
IN CRL.RP NO.935/2015
BETWEEN:
CHANDRASHEKAR ACHARYA,
S/O S. KALVI ACHARYA,
AGED ABOUT 60 YEARS,
SENIOR LAB TECHNICIAN,
KIMS HOSPITAL,
HUBLI - 580 021.
Digitally ...PETITIONER
signed by
MALATESH (BY SRI. K.S. ACHAR, ADVOCATE)
KC
Location:
HIGH AND:
COURT OF
KARNATAKA
L. RITAMMA,
W/O LAURANCE KUMAR,
MAJOR, JUNIOR HEALTH ASSISTANT,
R/O137, 7TH CROSS,
ASHOKA NAGAR,
SHIVAMOGGA - 577 201.
...RESPONDENT
(BY SRI. B.S. PRASAD, ADVOCATE)
-2-
NC: 2024:KHC:18673
CRL.RP No. 935 of 2015
C/W CRL.RP No. 934 of 2015
CRL.RP No. 936 of 2015
CRL.RP No. 937 of 2015
THIS CRL.RP IS FILED U/S.397,401 OF CR.P.C PRAYING
TO SET ASIDE THE BOTH THE JUDGMENT ORDER DATED
26.02.2013 (ANNEXURE-B) PASSED IN C.C.NO.2030/2009 ON
THE FILE OF MAGISTRATE OF TRIAL COURT OF II ADDL. CIVIL
JUDGE AND JMFC, SHIVAMOGGA AND THE JUDGMENT ORDER
DATED 17.07.2015 (ANNEXURE-C) PASSED IN
CRL.A.NO.64/2013 BY THE III ADDL. S.J., SHIVAMOGGA, AND
ACQUIT THE PETR. TILL THE DISPOSAL OF THE MAIN
PETITION.
IN CRL.RP NO.934/2015
BETWEEN:
CHANDRASHEKAR ACHARYA,
S/O S. KALVI ACHARYA,
AGED ABOUT 60 YEARS,
SENIOR LAB TECHNICIAN,
KIMS HOSPITAL,
HUBLI - 580 021.
...PETITIONER
(BY SRI. K.S. ACHAR, ADVOCATE)
AND:
L. RITAMMA,
W/O LAURANCE KUMAR,
MAJOR, JUNIOR HEALTH ASSISTANT,
R/O137, 7TH CROSS,
ASHOKA NAGAR,
SHIVAMOGGA - 577 201.
...RESPONDENT
(BY SRI. B.S. PRASAD, ADVOCATE)
-3-
NC: 2024:KHC:18673
CRL.RP No. 935 of 2015
C/W CRL.RP No. 934 of 2015
CRL.RP No. 936 of 2015
CRL.RP No. 937 of 2015
THIS CRL.RP IS FILED U/S.397,401 OF CR.P.C PRAYING
TO SET ASIDE THE BOTH THE JUDGMENT ORDER DATED
26.02.2013 (ANNEXURE-B) PASSED IN C.C.NO.2008/2009 ON
THE FILE OF MAGISTRATE OF TRIAL COURT OF II ADDL. CIVIL
JUDGE AND JMFC, SHIVAMOGGA AND THE JUDGMENT ORDER
DATED 17.07.2015 (ANNEXURE-C) PASSED IN
CRL.A.NO.63/2013 BY THE III ADDL. S.J., SHIVAMOGGA, AND
ACQUIT THE PETR. TILL THE DISPOSAL OF THE MAIN
PETITION.
IN CRL.RP NO.936/2015
BETWEEN:
CHANDRASHEKAR ACHARYA,
S/O S. KALVI ACHARYA,
AGED ABOUT 60 YEARS,
SENIOR LAB TECHNICIAN,
KIMS HOSPITAL,
HUBLI - 580 021.
...PETITIONER
(BY SRI. K.S. ACHAR, ADVOCATE)
AND:
L. RITAMMA,
W/O LAURANCE KUMAR,
MAJOR, JUNIOR HEALTH ASSISTANT,
R/O137, 7TH CROSS,
ASHOKA NAGAR,
SHIVAMOGGA - 577 201.
...RESPONDENT
(BY SRI. B.S. PRASAD, ADVOCATE)
-4-
NC: 2024:KHC:18673
CRL.RP No. 935 of 2015
C/W CRL.RP No. 934 of 2015
CRL.RP No. 936 of 2015
CRL.RP No. 937 of 2015
THIS CRL.RP IS FILED U/S.397,401 OF CR.P.C PRAYING
TO SET ASIDE THE BOTH THE JUDGMENT ORDER DATED
26.02.2013 (ANNEXURE-B) PASSED IN C.C.NO.2026/2009 ON
THE FILE OF MAGISTRATE OF TRIAL COURT OF II ADDL. CIVIL
JUDGE AND JMFC, SHIVAMOGGA AND THE JUDGMENT ORDER
DATED 17.07.2015 (ANNEXURE-C) PASSED IN
CRL.A.NO.65/2013 BY THE III ADDL. S.J., SHIVAMOGGA, AND
ACQUIT THE PETR. TILL THE DISPOSAL OF THE MAIN
PETITION.
IN CRL.RP NO.937/2015
BETWEEN:
CHANDRASHEKAR ACHARYA,
S/O S. KALVI ACHARYA,
AGED ABOUT 60 YEARS,
SENIOR LAB TECHNICIAN,
KIMS HOSPITAL,
HUBLI - 580 021.
...PETITIONER
(BY SRI. K.S. ACHAR, ADVOCATE)
AND:
L. RITAMMA,
W/O LAURANCE KUMAR,
MAJOR, JUNIOR HEALTH ASSISTANT,
R/O137, 7TH CROSS,
ASHOKA NAGAR,
SHIVAMOGGA - 577 201.
...RESPONDENT
(BY SRI. B.S. PRASAD, ADVOCATE)
-5-
NC: 2024:KHC:18673
CRL.RP No. 935 of 2015
C/W CRL.RP No. 934 of 2015
CRL.RP No. 936 of 2015
CRL.RP No. 937 of 2015
THIS CRL.RP IS FILED U/S.397,401 OF CR.P.C PRAYING
TO SET ASIDE THE BOTH THE JUDGMENT ORDER DATED
26.02.2013 (ANNEXURE-B) PASSED IN C.C.NO.2027/2009 ON
THE FILE OF MAGISTRATE OF TRIAL COURT OF II ADDL. CIVIL
JUDGE AND JMFC, SHIVAMOGGA AND THE JUDGMENT ORDER
DATED 17.07.2015 (ANNEXURE-C) PASSED IN
CRL.A.NO.66/2013 BY THE III ADDL. S.J., SHIVAMOGGA, AND
ACQUIT THE PETR. TILL THE DISPOSAL OF THE MAIN
PETITION.
THESE PETITIONS, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
Learned counsel for the petitioner is absent.
2. Police report reveals that the petitioner is no
more. Petitioner was the accused before the Trial Court.
3. Learned counsel for the respondent submits that
the amount in deposit is ordered to be released in
favour of respondent/complainant.
4. Taking note of the fact that the petitioner is no
more, the proceedings are to be abated. However, the
NC: 2024:KHC:18673
amount in deposit is ordered to be released in favour of
the respondent/complainant subject to the condition that
in the event any of the legal representatives of the
revision petitioner were to revive the revision petition, the
said amount is to be re-deposited by the
complainant/respondent subject to the final result of the
revision petition.
Sd/-
JUDGE
KAV
