Kashinath vs Pandit
2024 Latest Caselaw 25712 Kant

Karnataka High Court

Kashinath vs Pandit on 29 October, 2024

Author: Mohammad Nawaz

Bench: Mohammad Nawaz

                                                -1-
                                                              NC: 2024:KHC-K:7958
                                                        CRL.RP No. 200114 of 2024




                                 IN THE HIGH COURT OF KARNATAKA

                                        KALABURAGI BENCH

                             DATED THIS THE 29TH DAY OF OCTOBER, 2024

                                              BEFORE

                             THE HON'BLE MR JUSTICE MOHAMMAD NAWAZ


                        CRIMINAL REVISION PETITION NO.200114 OF 2024

                                      (397(Cr.PC)/438(BNSS))

                      BETWEEN:


                      KASHINATH S/O BHIMRAO BASHETTY,
                      AGE: 54 YEARS, OCC: TEACHER,
                      R/O HALLIKHED-B, HUMNABAD,
                      NOW AT TOWN HUMNABAD,
                      DIST. BIDAR-585330

                                                                     ...PETITIONER

Digitally signed by   (BY SRI. K. M. GHATE, ADVOCATE)
KHAJAAMEEN L
MALAGHAN
Location: High
Court Of Karnataka
                      AND:


                      PANDIT S/O DIGAMBAR RAO,
                      AGED ABOUT 49 YEARS, OCC: BUSINESS,
                      R/O NEAR BHAVANI MANDIR, TOWN HALLIKHED-B,
                      DIST. BIDAR-585330.

                                                                   ...RESPONDENT
                               -2-
                                             NC: 2024:KHC-K:7958
                                     CRL.RP No. 200114 of 2024




    THIS CRIMINAL REVISION PETITION IS FILED UNDER


SECTION 397 OF CR.P.C (OLD), UNDER SECTION 438 OF


BNNS-2023,     PRAYING   TO   CALL    FOR    THE    RECORDS    OF


CRL.A.NO.13/2019 ON THE FILE OF THE II ADDL. DISTRICT


AND SESSIONS JUDGE, BIDAR SITTING AT BASAVAKALYAN


DATED 15-02-2024 AND ALSO C.C.NO.357/2012 ON THE FILE


OF THE     PRL. CIVIL JUDGE AND JMFC HUMNABAD. B) SET


ASIDE    THE   JUDGMENT   AND       ORDER    DATED    15-02-2024


PASSED IN CRL.A.NO.13/2019 BY THE LEARNED II ADDL.


DISTRICT    AND   SESSIONS     JUDGE,       BIDAR    SITTING   AT


BASAVAKALYAN AND CONSEQUENTLY KINDLY BE PLEASED TO


SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION


DATED 26-12-2018 PASSED IN C.C.NO.357/2012 BY THE


LEARNED PRL. CIVIL JUDGE AND JMFC, HUMNABAD, IN THE


INTEREST OF JUSTICE AND EQUITY.



    THIS PETITION, COMING ON FOR ORDERS THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:
                              -3-
                                         NC: 2024:KHC-K:7958
                                   CRL.RP No. 200114 of 2024




CORAM:      HON'BLE MR JUSTICE MOHAMMAD NAWAZ


                         ORAL ORDER

Learned counsel for petitioner has filed a memo for

withdrawal of the petition stating that, petitioner has paid

the entire award amount and therefore, the criminal

revision petition has become infructuous and does not

survive for consideration.

02. Memo is placed on record.

03. Criminal revision petition is dismissed as

withdrawn.

Sd/-

(MOHAMMAD NAWAZ) JUDGE

KJJ

CT:SI