Smt Bhavani R vs Smt Nalini
2024 Latest Caselaw 25786 Kant

Karnataka High Court

Smt Bhavani R vs Smt Nalini on 30 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                                    -1-
                                                                 NC: 2024:KHC:43831
                                                           CRL.RP No. 1289 of 2024




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                                 BEFORE
                               THE HON'BLE MR JUSTICE V SRISHANANDA

                              CRIMINAL REVISION PETITION NO.1289 OF 2024

                      BETWEEN:

                         SMT.BHAVANI R
                         W/O LATE SUNIL KUMAR
                         AGED ABOUT 33 YEARS
                         R/AT D.NO. 5/1, ELIJEHUNDI
                         SARKARI UTTANAHALLY
                         HADJANA POST
                         MYSURU TALUK
                         AND DISTRICT - 571 311

                                                                      ...PETITIONER
                      (BY SRI.CHETHAN M, ADVOCATE FOR
                      SRI.HEMANTH KUMAR K, ADVOCATE)

                      AND:
Digitally signed by
ALBHAGYA
Location: HIGH           SMT.NALINI
COURT OF
KARNATAKA                AGED ABOUT 46 YEARS
                         W/O LATE RAGHU
                         R/AT D.NO.3395/2
                         2ND CROSS, LOORD NAGARA
                         LASHKAR MOHALLA
                         MYSURU - 570001

                                                                     ...RESPONDENT

                             THIS CRL.RP IS FILED U/SEC.397 R/W 401 CR.PC (FILED U/S
                      438 R/W 442 BNNS) BY THE ADVOCATE FOR THE PETITIONER
                                   -2-
                                                  NC: 2024:KHC:43831
                                          CRL.RP No. 1289 of 2024




PRAYING THAT THIS HONOURABLE COURT MAY BE PLEASED TO
SET   ASIDE     THE   JUDGMENT       IN   CRL.A.NO.127/2024     DATED
09/08/2024 WHEREIN IT HAS SET ASIDE THE JUDGMENT AND
SENTENCE DATED 02/03/2024 PASSED BY THE IV ADDL. CIVIL
JUDGE     AND    JMFC     AT    MYSURU,      BY    ACQUITTING         THE
RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT, ALSO PRAYED
TO SET ASIDE AN IMPUGNED ORDER DATED 20/08/2024 PASSED
BY THE VII ADDL. SESSIONS JUDGE AT MYSURU UNDER SECTION
250 OF CODE OF CRIMINAL PROCEDURE AND CONVICT THE
RESPONDENT BY RESTORING THE JUDGMENT AND SENTENCE
DATED 02/03/2024 PASSED BY THE IV ADDL. CIVIL JUDGE AND
JMFC AT MYSURU AND ETC.

      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 on 30.10.2024 by learned counsel for the

revision petitioner. Memo reads as under:

"The petitioner submits that this Hon'ble Court be pleased to return the certified copies which filed in the above case and to file the fresh Appeal in the interest of justice."

2. In view of the memo, revision petition is dismissed as

withdrawn with liberty as prayed for.

NC: 2024:KHC:43831

3. Time spent in this revision petition shall be excluded

for the purpose of competition of limitation under Section 14 of

the Limitation Act.

4. Office is directed to return the original/certified copy

of documents after keeping the photo copy.

SD/-

(V SRISHANANDA) JUDGE

NBM