Kenchappa @ Sons vs Smt. Rathna J. Gupta
2024 Latest Caselaw 28063 Kant

Karnataka High Court

Kenchappa @ Sons vs Smt. Rathna J. Gupta on 23 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                   NC: 2024:KHC:48000
                                               CRL.RP No. 849 of 2016




              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. 849 OF 2016

            BETWEEN:

               KENCHAPPA @ SONS,
               A PROPRIETARY CONCERN,
               AT NO.82, 3RD MAIN ROAD, 5TH CROSS,
               BEML LAYOUT, BASAVESHWARA NAGAR,
               BENGALURU - 560 079.

               REPRESENTED BY ITS PROPRIETOR,
               LINGARAJU K.
               S/O LATE KENCHAPPA,
               AGED ABOUT 45 YEARS.
                                                     ...PETITIONER
            (BY SRI. ANIL KUMAR S.,ADVOCATE)

            AND:
Digitally
signed by      SMT. RATHNA J. GUPTA,
MALATESH       W/O M J GUPTA,
KC             AGED ABOUT 47 YEARS,
Location:      R/AT C/O SIDDAMMA,
HIGH           NO.939, RAGHAVENDRA BLOCK,
COURT OF       BSK 3RD STAGE, SRINAGAR,
KARNATAKA      BENGALURU - 560 050.
                                                     ...RESPONDENT
            (BY SRI. B C MAHESHA., ADVOCATE)

                 THIS CRL.R.P IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF THE
            LEARNED II ADDL. CITY CIVIL AND S.J., BANGALORE CITY
            (CCH-52) IN CRL.A.NO.121/2014 DATED 13.04.2016 SETTING
            ASIDE THE JUDGMENT CONVICTION ADND SENTENCE PASSED
                                    -2-
                                                    NC: 2024:KHC:48000
                                              CRL.RP No. 849 of 2016




BY    THE   LEARNED   13th   ACMM,   BANGALORE   IN
C.C.NO.11139/2009 DATED 04.02.2014 BY ALLOWING THIS
R.P. AND THEREBY CONFIRM THE JUDGMENT AND ORDER
PASSED BY THE LEARNED MAGISTRATE IN TERMS OF
MODIFIED JUDGMENT AND ORDER OF THE LEARNED
APPELLATE JUDGE IN CRL.A.NO.266/2014, WHICH IS
NECESSARY.

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

CORAM:     HON'BLE MR JUSTICE V SRISHANANDA

                           ORAL ORDER

Memo of retirement is filed with acknowledgment. Same

is accepted.

2. Court notice issued to the revision petitioner

returned with an endorsement "addressee left".

3. Left with no alternative, revision petition is

dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

AMA