Sri Bharath M B vs Sri Yogesh
2024 Latest Caselaw 25088 Kant

Karnataka High Court

Sri Bharath M B vs Sri Yogesh on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                 NC: 2024:KHC:42253
                                             CRL.RP No. 100 of 2024




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 21ST DAY OF OCTOBER, 2024

                                   BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 100 OF 2024
            BETWEEN:

               SRI. BHARATH M.B.,
               S/O LATE MALLIKARJUNAIAH,
               AGED ABOUT 40 YEARS,
               R/AT NO. 424, 8TH MAIN,
               THIMMAIAH ROAD,
               PADMANABHANAGARA,
               BENGALURU 560 070
                                                         ...PETITIONER
            (BY SRI. SURESHA M.G., ADVOCATE (ABSENT))

            AND:

               SRI. YOGESH,
               S/O NOT KNOWN
Digitally      TO THE COMPLAINANT,
signed by
MALATESH       AGED ABOUT 42 YEARS,
KC             R/AT NO. 297,
Location:      1ST MAIN ROAD,
HIGH           YESHWANTHAPURA,
COURT OF
KARNATAKA      BENGALURU 560 022
                                                        ...RESPONDENT
            (BY SRI. DHARMAPAL, ADVOCATE)

                 THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
            PRAYING TO SET ASIDE THE IMPUGNED ORDER OF DISMISSAL
            OF CRL.A.NO.93/2022 DATED 19.10.2023 OF THE LEARNED
            LXV ADDL.CITY CIVIL AND SESSIONS JUDGE, AT BENGALURU
            IN CONFIRMING THE JUDGMENT OF CONVICTION AND
                                -2-
                                             NC: 2024:KHC:42253
                                         CRL.RP No. 100 of 2024




SENTENCE DATED 21.04.2021 PASSED BY VII ADDL.JUDGE
AND A.C.M.M COURT OF SMALL CAUSES BENGALURU IN
C.C.NO.16959/2014, SET ASIDE BY THE ORDER OF THE TRIAL
COURT BY ALLOWING THIS CRL.RP.

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


                         ORAL ORDER

None appears for the revision petitioner.

Sri.Suresha M. G., learned counsel submits that

accused/revision petitioner is no more. Said submission was

recorded by this Court on 27.09.2024. Since, the revision

petitioner is no more, revision petition stands dismissed as

abated.

Amount in deposit is ordered to be withdrawn by the

complainant under due identification.

Office is directed to return the Trial Court Records

forthwith.

Sd/-

(V SRISHANANDA) JUDGE KAV