Aslam @ Mohammed Aslam Pasha vs Smt Prema Malla Reddy
2024 Latest Caselaw 28058 Kant

Karnataka High Court

Aslam @ Mohammed Aslam Pasha vs Smt Prema Malla Reddy on 23 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                                  -1-
                                                               NC: 2024:KHC:47958
                                                         CRL.RP No. 1199 of 2023




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 23RD DAY OF NOVEMBER, 2024

                                                BEFORE
                               THE HON'BLE MR JUSTICE V SRISHANANDA
                             CRIMINAL REVISION PETITION NO.1199 OF 2023
                      BETWEEN:

                          ASLAM @ MOHAMMED ASLAM PASHA
                          S/O. ABDUL MUNAF
                          AGED ABOUT 41 YEARS
                          RESIDING AT NO.39
                          KHAZI STREET, BASAVANAGUDI
                          BENGALURU SOUTH
                          BENGALURU - 560 004.
                                                                     ...PETITIONER
                          (BY SRI AMEENULLA N. K., ADVOCATE)
                      AND:

                          SMT. PREMA MALLA REDDY
                          W/O. MALLA REDDY
                          RESIDING AT NO.111, 2ND CROSS
                          SUGAMANAGAR LAYOUT, NAYANAPPANAHALLI
                          NEAR DLF NEW TOWN, BANNERUGHATTA ROAD
                          BENGALURU - 560 068.
                                                                    ...RESPONDENT
Digitally signed by       (BY: RESPONDENT IS SERVED)
MOUNESHWARAPPA
NAGARATHNA
Location: HIGH                                   ***
COURT OF
KARNATAKA                   THIS CRIMINAL REVISION PETITION IS FILED UNDER
                      SECTION 397 READ WITH SECTION 401 OF THE CR.P.C. PRAYING TO
                      SET ASIDE THE JUDGMENT AND ORDER DATED 14.11.2022 PASSED
                      IN CRIMINAL CASE NO.17571 OF 2021 PASSED BY THE XXXVI
                      A.C.M.M., BENGALURU, WHICH HAS BEEN CONFIRMED IN CRIMINAL
                      APPEAL NO.1519 OF 2022 PASSED BY THE LIX ADDITIONAL CITY
                      CIVIL AND SESSIONS JUDGE (CCH-60), BENGALURU, DATED
                      10.04.2023 AND ACQUIT THE PETITIONER.

                           THIS CRIMINAL REVISION PETITION IS COMING ON FOR
                      ADMISSION, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
                             -2-
                                        NC: 2024:KHC:47958
                                   CRL.RP No. 1199 of 2023




CORAM:     HON'BLE MR JUSTICE V SRISHANANDA

                         ORAL ORDER

Interim order dated 19-4-2024 is not complied with.

Accordingly, the revision petition is dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KVK