Sri M Srinivas vs M/S Vora Realty Private Limited
2024 Latest Caselaw 25095 Kant

Karnataka High Court

Sri M Srinivas vs M/S Vora Realty Private Limited on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                      NC: 2024:KHC:42216
                                               CRL.RP No. 946 of 2021




            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. 946 OF 2021
          BETWEEN:

          SRI. M. SRINIVAS,
          S/O DODDA MUDDAIAH,
          AGED ABOUT 65 YEARS,
          R/AT NO.33, BEHIND AKKAMMA TEMPLE,
          RAMMURTHY NAGAR,
          BANGALORE - 560 016.
                                                           ...PETITIONER
          (BY SRI. SRIDHARA T, ADVOCATE)

          AND:

Digitally
signed by M/S. VORA REALTY PRIVATE LIMITED,
MALATESH A REGISTERED COMPANY INCORPORATED
KC        UNDER COMPANIES ACT,
Location: OFFICE AT NO.237, 3RD FLOOR,
HIGH
COURT OF RAJANIGANDHA GARDEN APARTMENTS,
KARNATAKA 21, VITTAL MALYA ROAD,
          BANGALORE - 560 001,
          REPRESENTED BY ITS DIRECTOR,
          MR. SACHIN VORA.
                                                          ...RESPONDENT
          (BY SRI. ANAND R.V, ADVOCATE)

                 THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
          PRAYING TO SET ASIDE THE JUDGMENT DATED 06.01.2016
          PASSED    BY   THE   XLII    ADDL.C.M.M.,     BENGALURU     IN
                                  -2-
                                              NC: 2024:KHC:42216
                                          CRL.RP No. 946 of 2021




C.C.NO.13650/2014 AND ALSO CONFIRMING THE ORDER
DATED 15.02.2021 PASSED BY THE LXI ADDITIONAL CITY
CIVIL    AND    SESSIONS    JUDGE,     BENGALURU     (CCH-62)   IN
CRL.A.NO.99/2016 AND PASS AN ORDER OF ACQUITTAL FOR
THE PETITIONER FOR THE OFFENCE P/U/S 138 OF N.I. ACT 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

A memo is filed reporting the death of revision petitioner.

As such proceedings would abate. Accordingly, revision

petition stands abated.

Amount in deposit is ordered to be withdrawn by the

complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK