M/S Anjaneya Concrete vs Sri H S Puttaswamy
2024 Latest Caselaw 25968 Kant

Karnataka High Court

M/S Anjaneya Concrete vs Sri H S Puttaswamy on 23 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                     NC: 2024:KHC:42691
                                                 CRL.RP No. 241 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 23RD DAY OF OCTOBER, 2024

                                      BEFORE

                    THE HON'BLE MR JUSTICE V SRISHANANDA

                  CRIMINAL REVISION PETITION NO. 241 OF 2022

            BETWEEN:

            1.    M/S ANJANEYA CONCRETE BLOCKS,
                  A PARTNERSHIP FIRM HAVING ADDRESS AT
                  BINGIPURA VILLAGE,
                  BETTADASAPURA POST,
                  BENGALURU SOUTH TALUK,
                  BENGALURU URBAN DISTRICT,
                  REP BY PARTNER SRI DANANJAY.

            2.    SRI. DANANJAY, PARTNER
                  M/S ANJANEYA CONCRETE BLOCKS,
                  A PARTNERSHIP FIRM,
                  HAVING ADDRESS AT
                  BINGIPURA VILLAGE,
                  BETTADASAPURA POST,
                  BENGALURU SOUTH TALUK,
Digitally         BENGALURU URBAN DISTRICT
signed by
MALATESH          AND HAVING RESIDENTIAL ADDRESS
KC                AT NO. 27, "SRI RANGA" 1ST MAIN ROAD,
Location:         BRINDAVANA LAYOUT,
HIGH              ARKERE POST,
COURT OF          BANGALORE - 560 076.
KARNATAKA                                                 ...PETITIONERS
            (BY SMT. SARITHA A L., ADVOCATE FOR
                SRI. S SHANKARACHAR., ADVOCATE)

            AND:

                  SRI. H. S. PUTTASWAMY,
                  S/O SATHE GOWDA,
                  AGED ABOUT 62 YEARS,
                                    -2-
                                                  NC: 2024:KHC:42691
                                            CRL.RP No. 241 of 2022




    RA/T NO.1137, 35TH C CROSS,
    26TH MAIN ROAD, 4TH T BLOCK,
    JAYANAGAR,
    BANGALORE - 560 041.
                                                     ...RESPONDENT
(BY SRI. JAGANATH K M.,ADVOCATE)

     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT AND ORDER OF CONVICTION
DATED 09.03.2017 IN C.C.NO.16897/2015 ON THE FILE OF XVI
ACMM, WHICH IS CONFIRMED BY THE JUDGMENT DATED
14.01.2020 IN CRL.A.NO.467/2017 ON THE FILE OF THE LI
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
BY THE JUDGMENT DATED 14.01.2020 IN CRL.A.NO.467/2017
ON THE FILE OF LI ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU CITY (CCH-52) AND C/c OF LVIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY (CCH-59) PETITIONER BE ACQUITTED OF THE CHARGES
AND THIS CRIMINAL REVISION PETITION BE ALLOWED AS
PRAYED.

    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA

                            ORAL ORDER

Memo is filed by the learned counsel for the revision

petitioners reporting the death of second revision

petitioner, who was representing the first revision

petitioner/partnership firm.

2. Learned counsel for the revision petitioners also

submit that the firm was dissolved in the year 2015 itself,

NC: 2024:KHC:42691

and in the absence of other partners being made as

parties to the proceedings, the present petition is

dismissed as abated.

3. Sri. K. M. Jaganath, learned counsel submits

that he is unable to get the details of the partners who

would represent the first revision petitioner.

4. Accordingly, placing the submission of counsels

for the parties on record, the revision petition is

dismissed as abated. Amount in deposit if any is

ordered to be withdrawn by complainant if not already

withdrawn.

Sd/-

(V SRISHANANDA) JUDGE

AMA