K. M. Basheer vs The State Of Karnataka
2024 Latest Caselaw 27504 Kant

Karnataka High Court

K. M. Basheer vs The State Of Karnataka on 15 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                     NC: 2024:KHC:46701
                                                 CRL.RP No. 108 of 2018




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 15TH DAY OF NOVEMBER, 2024

                                    BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
                 CRIMINAL REVISION PETITION NO.108 OF 2018
           BETWEEN:

           1.    K. M. BASHEER
                 S/O. SRI. MOHAMMED,
                 AGED ABOUT 41 YEARS,
                 R/AT SCHOOL ROAD,
                 NELLIHUDIKERI VILLAGE,
                 SOMWARPET TALUK,
                 KODAGU DISTRICT-571 253.

           2.    A. K. HAKEEM
                 S/O. SRI. KUNJI ALI,
                 AGED ABOUT 44 YEARS,
                 R/AT NELLIHUDIKERI VILLAGE,
                 SOMWARPET TALUK,
                 KODAGU DISTRICT-571 253.
                                                         ...PETITIONERS
           (BY SRI CHANDRAMOULI H S, ADVOCATE)
Digitally AND:
signed by
MALATESH  1. THE STATE OF KARNATAKA
KC
             BY THE SIDDAPURA POLICE STATION,
Location:    KODAGU-571 253,
HIGH
COURT OF
KARNATAKA    REPRESENTED BY
             THE STATE PUBLIC PROSECUTOR,
             HIGH COURT OF KARNATAKA,
             BENGALURU-560 001.

           2.    MYSORE PINJRAPOLE SOCIETY
                 REPRESENTED BY ITS PRESIDENT,
                 SRI. MAHAVEER CHAND. P,
                 NEAR CHAMUNDI PADA
                                  -2-
                                              NC: 2024:KHC:46701
                                          CRL.RP No. 108 of 2018




     CHAMUNDI HILL
     MYSURU -570 024
                                                 ...RESPONDENTS
(BY SMT.WAHEEDA.M.M, HCGP FOR R1;
SRI MANJUNATH.M.H, ADVOCATE FOR R2)
     THIS CRL.RP IS FILED UNDER SECTION 397 AND 401
CR.P.C PRAYING TO SET ASIDE THE ORDER DATED 25.01.2018
PASSED BY THE I ADDITIONAL DISTRICT AND SESSIONS
JUDGE, KODAGU AT MADIKERI IN CRL.RP.NO.126/2017
THEREBY RESTORING THE ORDER DATED 29.08.2017 PASSED
BY THE COURT OF ADDITIONAL CIVIL JUDGE AND JMFC,
MADIKERI IN FIR NO.192/2017 ON APPLICATION FILED BY THE
PETITIONERS U/S 451 R/W 457 OF IPC.

    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:       HON'BLE MR JUSTICE V SRISHANANDA

                             ORAL ORDER

Revision petitioner is the person who has sought for

interim custody of the vehicle. The same was rejected. Main

case in C.C.No.44/2018 on the file of Principal Civil Judge and

JMFC., Madikeri, is already ended by a duly constituted Court

by passing the final judgment.

The order being interim in nature, the revision petition

has rendered infrucutous. Accordingly, revision petition is

dismissed.

Sd/-

(V SRISHANANDA) JUDGE