Smt. Jayalakshmi vs Smt. Puttasiddamma
2025 Latest Caselaw 5725 Kant

Karnataka High Court

Smt. Jayalakshmi vs Smt. Puttasiddamma on 18 August, 2025

                                           -1-
                                                       NC: 2025:KHC:31993
                                                  CRL.RP No. 1546 of 2023


                HC-KAR




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 18TH DAY OF AUGUST, 2025

                                         BEFORE
                 THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                   CRIMINAL REVISION PETITION NO. 1546 OF 2023
               BETWEEN:

               SMT. JAYALAKSHMI,
               W/O. CHELUVARAJU,
               AGED ABOUT 36 YEARS,
               R/AT NO. 4824/4,
               2ND CROSS, PENSION BLOCK,
               RAJENDRANAGAR, MYSURU-570 007.
                                                            ...PETITIONER
               (BY SMT JAYALAKSHMI, ADVOCATE (ABSENT))
               AND:

               SMT. PUTTASIDDAMMA,
               W/O. LATE LINGEGOWDA,
               AGED ABOUT 60 YEARS,
               R/AT D. NO.48/3, RAJENDRANAGAR CIRCLE,
Digitally      PROBHANILAYA, N.R. MOHALLA,
signed by C    MYSURU-570 007.
HONNUR SAB                                             ...RESPONDENT
            (BY SRI PRASANNA V R,ADVOCATE)
Location:
HIGH COURT       THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
OF          TO SET ASIDE THE JUDGMENT AND DATED 01.03.2023
KARNATAKA PASSED BY THE LEARNED CIVIL JUDGE AND JMFC AT
               T.NARASIPURA IN C.C.NO.698/2019 AND CONFIRMED BY THE
               LEARNED II ADDITIONAL DISTRICT AND SESSIONS JUDGE,
               MYSURU IN CRL.A.NO.113/2023 DATED 26.09.2023 AND
               ACQUIT THE PETITIONER/ACCUSED FOR THE OFFENCE
               P/U/S.138 OF NI ACT.

                   THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
               ORDER WAS MADE THEREIN AS UNDER:
                                -2-
                                              NC: 2025:KHC:31993
                                         CRL.RP No. 1546 of 2023


HC-KAR




CORAM:    HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                         ORAL ORDER

This Court issued notice to the petitioner as the learned

counsel for the petitioner had retired from the case. Notice is

duly served.

2. Petitioner's name called out.

3. There is no representation.

4. Accordingly, petition is dismissed for non-prosecution.

5. Amount in deposit if any, shall be released in favour of

the respondent.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

BRN