Sri Jayananda Naik vs Sri Rathnakara Poojary
2024 Latest Caselaw 25246 Kant

Karnataka High Court

Sri Jayananda Naik vs Sri Rathnakara Poojary on 22 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                    NC: 2024:KHC:42506
                                                 CRL.RP No. 75 of 2024




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                   CRIMINAL REVISION PETITION No.75 OF 2024
            BETWEEN:

            1.    SRI JAYANANDA NAIK
                  S/O GURUVAPPA NAIK
                  AGED ABOUT 46 YEARS
                  R/AT KUDOLI HOUSE,
                  DANDAGOLI POST
                  PILIMOGARU POST
                  BANTWAL TALUK, D.K- 574324
                                                         ...PETITIONER
            (BY SRI. ASHOK KUMAR SHETTY K, ADVOCATE)
            AND:

            1.    SRI RATHNAKARA POOJARY
                  S/O DAKAYYA POOJARY
                  AGED ABOUT 47 YEARS,
                  R/AT VIDHYANATHA NAGAR,
Digitally         ATTAVARA
signed by         OPP. ARASU MUNDATTAYA TEMPLE
MALATESH          MANGALURU-575001
KC
                                                 ...RESPONDENT
Location: (BY SRI LEELESH KRISHNA, ADVOCATE)
HIGH
COURT OF       THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
KARNATAKA CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
            OF CONVICTION AND SENTENCE DATED 31.08.2021 MADE IN
            C.C.NO.582/2017 BY THE COURT OF JMFC (VIII COURT)
            MANGALURU AND JUDGMENT AND ORDER DATED 04.09.2023
            MADE IN CRL.A.NO.125/2021 BY THE COURT OF IV
            ADDITIONAL DISTRICT AND SESSIONS JUDGE, AT D.K.
            MANGALORE AND ACQUIT HIM OF THE OFFENCE.

                THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
            ORDER WAS MADE THEREIN AS UNDER:
                               -2-
                                            NC: 2024:KHC:42506
                                         CRL.RP No. 75 of 2024




CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                           ORAL ORDER

Joint memo filed by the learned counsel for the petitioner

and respondent is filed.

2. Placing the joint memo on record, criminal revision

petition stands disposed of as settled out of Court.

3. The amount in deposit is ordered to be withdrawn by the

complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE

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