Karnataka High Court
Sri. B Byarappa vs C Narayana Gowda on 24 October, 2024
Author: V Srishananda
Bench: V Srishananda
-1-
NC: 2024:KHC:43007
CRL.RP No. 286 of 2024
C/W CRL.RP No. 288 of 2024
CRL.RP No. 289 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 24TH DAY OF OCTOBER, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO. 286 OF 2024
C/W
CRIMINAL REVISION PETITION NO. 288 OF 2024
CRIMINAL REVISION PETITION NO. 289 OF 2024
IN CRL.RP No. 286/2024
BETWEEN:
SRI. B. BYARAPPA,
S/O LATE BHAYRAIAH,
AGED ABOUT 66 YEARS,
R/AT NO. 27/2, MADAGALLI VILLAGE,
YELAWAL HOBLI, MYSURU TALUK,
MYSURU DIST - 571 130.
...PETITIONER
(BY SRI. NISHIT KUMAR SHETTY, ADVOCATE)
Digitally
signed by AND:
MALATESH
KC
1. M/S. ELITE BUILDERS AND PARTNERS,
Location:
HIGH MEZZANINE FLOOR,
COURT OF MYSORE TRADE CENTRE,
KARNATAKA OPPOSITE SUB URBAN BUS STAND,
B.N. ROAD, MYSURU - 570 001.
2. C. NARAYANA GOWDA,
AGED ABOUT 54 YEARS,
S/O LATE CHOWDAPPA,
PARTNER OF M/S. ELITE BUILDERS AND
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NC: 2024:KHC:43007
CRL.RP No. 286 of 2024
C/W CRL.RP No. 288 of 2024
CRL.RP No. 289 of 2024
DEVELOPERS, MEZZANINE FLOOR,
MYSORE TRADE CENTRE,
OPPOSITE SUB URBAN BUS STAND,
B.N. ROAD, MYSURU - 570 001.
3. M. PRADEEP KUMAR,
AGED ABOUT 39 YEARS,
S/O MUDDUMADAPPA,
PARTNER OF M/S. ELITE BUILDERS AND
DEVELOPERS, MEZZANINE FLOOR,
MYSORE TRADE CENTER,
OPPOSITE SUB URBAN BUS STAND,
B.N. ROAD, MYSORE - 570 001.
...RESPONDENTS
(BY SRI. CHANDRASHEKARA K.A, ADVOCATE FOR R2 AND R3;
SRI. B.V. MANJEGOWDA, ADVOCATE FOR R1 AND R2)
THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
CONVICTION DATED 16.07.2020 MADE IN C.C.NO.313/2016 BY
THE COURT OF IV FIRST CLASS JUDICIAL MAGISTRATE
COURT, MYSORE AND THE JUDGMENT AND ORDER DATED
07.12.2023 PASSED IN CRL.A.NO.29/2021 BY THE COURT OF
IV ADDL.DISTRICT AND SESSIONS JUDGE, MYSORE AND
MODIFY AND ENHANCE THE FINE AMOUNT DETERMINED IN
THE JUDGMENT AND ORDER OF CONVICTION DATED
16.07.2020 MADE IN C.C.NO.313/2016 BY THE COURT OF IV
FIRST CLASS JUDICIAL MAGISTRATE.
IN CRL.RP NO. 288/2024
BETWEEN:
SRI. B. BYARAPPA,
-3-
NC: 2024:KHC:43007
CRL.RP No. 286 of 2024
C/W CRL.RP No. 288 of 2024
CRL.RP No. 289 of 2024
S/O LATE BHAYRAIAH,
AGED ABOUT 66 YEARS,
R/AT NO. 27/2, MADAGALLI VILLAGE,
YELAWAL HOBLI, MYSURU TALUK,
MYSURU DIST - 571 130.
...PETITIONER
(BY SRI. NISHIT KUMAR SHETTY, ADVOCATE)
AND:
1. C. NARAYANA GOWDA,
AGED ABOUT 54 YEARS,
S/O LATE CHOWDAPPA,
PARTNER OF M/S. ELITE BUILDERS AND DEVELOPERS,
MEZZANINE FLOOR,
MYSORE TRADE CENTRE,
SUB URBAN BUS STAND,
OPPOSITE B.N. ROAD, MYSURU - 570 001.
2. M. PRADEEP KUMAR,
AGED ABOUT 39 YEARS,
S/O MUDDUMADAPPA,
PARTNER OF M/S. ELITE BUILDERS AND DEVELOPERS,
MEZZANINE FLOOR,
MYSORE TRADE CENTER,
SUB URBAN BUS STAND,
OPPOSITE B.N. ROAD, MYSORE - 570 001.
...RESPONDENTS
(BY SRI. CHANDRASHEKARA K.A, ADVOCATE FOR R1 AND R2)
THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.PC.
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
CONVICTION DATED 16.07.2020 MADE IN C.C.NO.314/2016
BY THE COURT OF IV FIRST CLASS JUDICIAL MAGISTRATE
-4-
NC: 2024:KHC:43007
CRL.RP No. 286 of 2024
C/W CRL.RP No. 288 of 2024
CRL.RP No. 289 of 2024
COURT, MYSORE AND THE JUDGMENT AND ORDER DATED
07.12.2023 PASSED IN CRL.A.NO.30/2021 BY THE COURT
OFIV ADDL.DISTRICT AND SESSIONS JUDGE, MYSORE AND
MODIFY AND ENHANCE THE FINE AMOUNT DETERMINED IN
THE JUDGMENT AND ORDER OF CONVICTION DATED
16.07.2020 MADE IN C.C.NO.314/2016 BY THE COURT OF IV
FIRST CLASS JUDICIAL MAGISTRATE.
IN CRL.RP NO. 289/2024
BETWEEN:
SRI. B. BYARAPPA,
S/O LATE BHAYRAIAH,
AGED ABOUT 66 YEARS,
R/AT NO. 27/2, MADAGALLI VILLAGE,
YELAWAL HOBLI, MYSURU TALUK,
MYSURU DIST - 571 130.
...PETITIONER
(BY SRI. NISHIT KUMAR SHETTY, ADVOCATE)
AND:
1. C. NARAYANA GOWDA,
AGED ABOUT 54 YEARS,
S/O LATE CHOWDAPPA,
PARTNER OF M/S. ELITE BUILDERS AND DEVELOPERS,
MEZZANINE FLOOR,
MYSORE TRADE CENTRE,
SUB URBAN BUS STAND,
OPPOSITE B.N. ROAD, MYSURU - 570 001.
2. M. PRADEEP KUMAR,
AGED ABOUT 39 YEARS,
S/O MUDDUMADAPPA,
-5-
NC: 2024:KHC:43007
CRL.RP No. 286 of 2024
C/W CRL.RP No. 288 of 2024
CRL.RP No. 289 of 2024
PARTNER OF M/S. ELITE BUILDERS AND DEVELOPERS,
MEZZANINE FLOOR,
MYSORE TRADE CENTER,
SUB URBAN BUS STAND,
OPPOSITE B.N. ROAD, MYSORE - 570 001.
...RESPONDENTS
(BY SRI. CHANDRASHEKARA K.A, ADVOCATE FOR R1 AND R2)
THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
CONVICTION DATED 16.07.2020 MADE IN C.C.NO.175/2017
BY THE COURT OF IV FIRST CLASS JUDICIAL MAGISTRATE
COURT, MYSURU AND THE JUDGMENT AND ORDER DATED
07.12.2023 PASSED IN CRL.A.NO.31/2021 BY THE COURT OF
IV ADDITIONAL DISTRICT AND SESSIONS JUDGE, MYSURU
MODIFY AND ENHANCE THE FINE AMOUNT DETERMINED IN
THE JUDGMENT AND ORDER OF CONVICTION DATED
16.07.2020 MADE IN C.C.NO.175/2017 BY THE COURT OF IV
FIRST CLASS JUDICIAL MAGISTRATE.
THESE PETITIONS, COMING ON FOR ADMISSION, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL ORDER
Learned counsel for the revision petitioner has filed a
memo dated 24.10.2024 for withdrawal. The memo reads
as under:
"The petitioner in the above case respectfully
prays that, this Hon'ble Court may be pleased to
permit the petitioner to withdraw the above
petition as not pressed, in the interest of
justice."
2. Memo is taken on record.
NC: 2024:KHC:43007
3. In view of the memo, revision petitions are
dismissed as withdrawn.
Sd/-
(V SRISHANANDA)
JUDGE
KAV
CT: BHK
