Sri. Ali. K. M vs Sri. A. A. Madappa
2024 Latest Caselaw 25117 Kant

Karnataka High Court

Sri. Ali. K. M vs Sri. A. A. Madappa on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                     NC: 2024:KHC:42203
                                                 CRL.RP No. 847 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. 847 OF 2024
            BETWEEN:

            SRI. ALI K.M,
            S/O LATE K.M. MOHAMMED,
            AGED ABOUT 53 YEARS,
            RESIDING AT KUNJILA VILLAGE
            AND POST, MADIKERI TALUK,
            N. KODAGU - 560 004.
                                                             ...PETITIONER
            (BY SRI. HIDAYATHULLA M.H, ADVOCATE)

            AND:

            SRI. A.A. MADAPPA,
            S/O LATE A.S. APPAIAH,
            AGED ABOUT 67 YEARS,
Digitally   RESIDING AT AMMATTI VILLAGE,
signed by
MALATESH    BITTANGALA POST, VIRAJPET TALUK,
KC          KODAGU DISTRICT - 560 004.
Location:                                                   ...RESPONDENT
HIGH
COURT OF    (BY SRI. UMESH M.N, ADVOCATE)
KARNATAKA
                   THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT DATED 22.09.2022 IN
            CRL.A.NO.5031/2019   PASSED     BY   THE   II    ADDITIONAL
            DISTRICT AND SESSIONS JUDGE, KODAGU - MADIKERI AT
            VIRAJPET AND CONSEQUENTLY SET ASIDE THE JUDGMENT OF
                               -2-
                                            NC: 2024:KHC:42203
                                       CRL.RP No. 847 of 2024




PRINCIPAL CIVIL JUDGE AND J.M.F.C., VIRAJPET DATED
30.10.2019 IN C.C.NO.127/2014.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Joint memo is filed signed by the respective Advocates.

In view of the joint memo, revision petition stands

disposed of.

Pending I.A.'s are consigned to records.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK