Sri. Dr.A. Govinda Gowda @ Dineshgowda vs Smt. N.Lakshmi
2024 Latest Caselaw 28061 Kant

Karnataka High Court

Sri. Dr.A. Govinda Gowda @ Dineshgowda vs Smt. N.Lakshmi on 23 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                 NC: 2024:KHC:47915
                                             CRL.RP No. 352 of 2024




                 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. 352 OF 2024
            BETWEEN:

                  SRI. DR.A. GOVINDA GOWDA
                  @ DINESHGOWDA
                  S/O LATE SRI APPAJAPPA,
                  AGED ABOUT 59 YEARS,
                  R/A NO.216/A, VARALAKSHMI NIVAS,
                  NEAR NEXA PALACE,
                  MARUTI CAR SHOW ROOM,
                  SADASHIVANAGAR,
                  BENGALURU DISTRICT - 560 080.
                  ALSO R/A APPAJAPPA COMPOUND,
                  NEAR SHANTHAMMA RAME GOWDA CHOULTRY,
                  M B ROAD, KOLAR CITY - 563 101.
                                                    ...PETITIONER
            (BY SRI. ABHIJEET., ADVOCATE)

            AND:
Digitally   1.    SMT. N.LAKSHMI
signed by
MALATESH          W/O LATE SRI A SREERAME GOWDA,
KC                AGED ABOUT 55 YEARS,
Location:         R/A APPAJAPPA COMPOUND,
HIGH              NEAR SHANTHAMMA RAME GOWDA CHOULTRY,
COURT OF          M B ROAD,
KARNATAKA         KOLAR CITY - 563 101.
            2.    SMT S MAMATHA
                  D/O LATE SRI A SREERAME GOWDA,
                  AGED ABOUT 36 YEARS,
                  R/A APPAJAPPA COMPOUND,
                  NEAR SHANTHAMAM RAME GOWDA CHOULTRY,
                  M B ROAD, KOLAR CITY - 563 101.
                                                  ...RESPONDENTS
                 THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C
            PRAYING TO 1) SET ASIDE THE JUDGMENT AND ORDER DATED
            21.11.2023 PASSED IN CRL.A.NO.45/2022 BY THE HONBLE I
                                  -2-
                                                 NC: 2024:KHC:47915
                                           CRL.RP No. 352 of 2024




ADDL. SESSIONS JUDGE, KOLAR, CRL.MISC.NO.19/2020, ON
THE FILE OF HONBLE PRINCIPAL SENIOR CIVIL JUDGE AND
CJM, KOLAR.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                           ORAL ORDER

A memo is filed on 23.11.2024 by learned counsel for the revision petitioner. Memo reads as under:

"The undersigned counsel on behalf of the revision petitioner craves leave of this Hon'ble Court to dismiss the petition as withdrawn and reserving liberty to the petitioner to file a Criminal Petition under section 482 of Cr.P.C thereby condoning the delay or time spent in filing the above captioned case, in the interest of justice."

2. In view of the memo, revision petition is dismissed as withdrawn with liberty as prayed for.

3. Time spent in this revision petition shall be excluded for the purpose of competition of limitation under Section 14 of the Limitation Act.

Sd/-

(V SRISHANANDA) JUDGE

AMA