T Chandrashekar vs Sindhu Lokanath
2024 Latest Caselaw 12094 Kant

Karnataka High Court

T Chandrashekar vs Sindhu Lokanath on 30 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                     NC: 2024:KHC:18392
                                                   CRL.RP No. 3 of 2021




                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. 3 OF 2021
              BETWEEN:

              SRI. T. CHANDRASHEKAR,
              S/O TUKARAMA RAO,
              AGED ABOUT 40 YEARS,
              M/S. DIVYA DRISHTI CREATIONS,
              NO.11/12, 5TH MAIN, 5TH CROSS,
              KATHRIGUPPE, BANGALORE - 85.
                                                          ...PETITIONER
              (BY SRI. MOHITH KUMAR K, ADVOCATE)

              AND:

              SINDHU LOKANATH,
              D/O C.A. LOKANATH,
              AGED ABOUT 32 YEARS,
              R/AT NO.37/7/5, 2ND MAIN ROAD,
Digitally     GANGHADHAR LAYOUT,
signed by R
MANJUNATHA    VIJAYANAGARA, BANGALORE - 40
Location:
HIGH COURT                                               ...RESPONDENT
OF
KARNATAKA     (BY SRI. GANGADHARAPPA C, ADVOCATE FOR
                  SRI. T.S. MAHABALESWARA, ADVOCATE)

                     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
              PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT DATED
              02.05.2019 PASSED IN C.C.NO.24213/2018 BY XXIII A.C.M.M.,
              AT BENGALURU AND IMPUGNED ORDER DATED 04.02.2020
                               -2-
                                            NC: 2024:KHC:18392
                                          CRL.RP No. 3 of 2021




PASSED BY THE HONBLE 64TH ADDITIONAL CITY CIVIL AND
SESSION JUDGE, BENGALURU IN CRL.A.NO.1257/2019.

      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

THE COURT MADE THE FOLLOWING:

                            ORDER

None present on behalf of the petitioner.

2. Learned counsel for the respondent files a memo

stating that entire fine amount is paid by the petitioner in

favour of the respondent.

3. Placing the memo on record, revision petition is

allowed, acquitting the accused.

Sd/-

JUDGE

KAV

CT: BHK