Karnataka High Court
Smt.Ashwini D K vs Sri Rajeev Gopal on 27 November, 2024
Author: V Srishananda
Bench: V Srishananda
-1-
NC: 2024:KHC:48590
CRL.RP No. 1498 of 2024
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 27TH DAY OF NOVEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE V SRISHANANDA
CRIMINAL REVISION PETITION NO. 1498 OF 2024
BETWEEN:
SMT. ASHWINI D.K,
W/O SRI. RAJEEV GOPAL,
AGED ABOUT 38 YEARS,
RESIDING AT NO. 43/2, ULLAL MAIN ROAD,
ABHAYA HOSPITAL BUILDING,
2ND FLOOR, MUNESHWARANAGAR,
BENGALURU - 560 056.
...PETITIONER
(BY SRI. BALAJI RAGHUNATHAN, ADVOCATE)
AND:
1. SRI. RAJEEV GOPAL
S/O SRI. GOPAL SHETTY G,
Digitally
signed by AGED ABOUT 43 YEARS,
MALATESH NTT DATA DEUTSCHLAND,
KC HANS-DOLLGAST-STRASSE26, MUNCHEN,
Location: DEUTSCHLAND (GERMANY).
HIGH
COURT OF
KARNATAKA 2. SRI. GOPAL SHETTY G,
AGED ABOUT 70 YEARS,
3. SMT. INDRAMMA,
W/O. GOPAL SHETTY. G,
AGED ABOUT 65 YEARS,
ALL ARE RESIDING AT
NO. 3528, 2ND CROSS, 4TH MAIN,
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NC: 2024:KHC:48590
CRL.RP No. 1498 of 2024
GIRINAGAR, 4TH PHASE, BSK 3RD STAGE,
BENGALURU - 560 085.
ALL ARE PRESENTLY RESIDING TOGETHER
AT NO. 183, 2ND FLOOR,
9TH CROSS, 6TH MAIN, IDEAL HOMES,
RR NAGAR, BENGALURU,
BENGALURU - 560 098.
4. STATE OF KARNATAKA,
REPRESENTED BY INSPECTOR OF POLICE,
GIRINAGAR POLICE STATION,
BANGALORE - 560 085,
REPRESENTED BY GOVERNMENT
PLEADER HIGH COURT.
...RESPONDENTS
THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC (FILED
U/S 438 R/W 442 BNSS) PRAYING TO 1.SET ASIDE THE ORDER
OF QUASHING OF THE ENTIRE PROCEEDINGS IN
C.C.NO.4835/2020 ON THE FILE OF HONBLE XXXII A.C.M.MAT
BENGALURU.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE V SRISHANANDA
ORAL ORDER
1. Learned counsel for the revision petitioner has filed a memo, which reads as under: -3-
NC: 2024:KHC:48590 CRL.RP No. 1498 of 2024 "The petitioner most humbly prays that this Hon'ble Court may be pleased to dismiss the above captioned petition as not pressed in the interest of justice, equity and good conscience."
2. In view of the memo, the revision petition is dismissed as withdrawn.
3. Time spent before this Court is ordered to be excluded for the purpose of calculation of limitation as is contemplated under Section 14 of the Limitation Act.
4. Office is directed to return the certified copy of this Order after keeping photo copy.
Sd/-
(V SRISHANANDA) JUDGE SNC List No.: 1 Sl No.: 9 CT: BHK