Full Judgment Text
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NC: 2026:KHC:18903
CRL.P No. 4126 of 2026
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
TH
DATED THIS THE 6 DAY OF APRIL, 2026
BEFORE
THE HON'BLE MR. JUSTICE M.NAGAPRASANNA
CRIMINAL PETITION NO. 4126 OF 2026 (482(Cr.PC) /
528(BNSS))
BETWEEN:
1. SRI. DR. A GOVINDA GOWDA
@ DINESH GOWDA
S/O. LATE SRI. APPAJAPPA,
AGED ABOUT 59 YEARS,
R/AT NO.216/A, VARALAKSHMI NIVAS,
NEAR NEXA PALACE,
MARUTI CAR SHOW ROOM,
SADASHIVANAGAR,
BENGALURU DISTRICT-560080.
ALSO RESIDING AT APPAJAPPA COMPOUND,
NEAR SHANTHAMMA RAME GOWDA CHOULTRY,
M.B ROAD, KOLAR CITY-563101.
…PETITIONER
(BY SRI. ABHIJEET., ADVOCATE)
Digitally
signed by
SANJEEVINI J
KARISHETTY
Location: High
Court of
Karnataka
AND:
1. SMT. N LAKSHMI
W/O LATE SRI. A. SREERAME GOWDA
AGED ABOUT 55 YEARS,
2. SMT. S MAMATHA,
D/O LATE SRI. A. SREERAME GOWDA,
AGED ABOUT 36 YEARS,
BOTH ARE RESIDING AT
APPAJAPPA COMPOUND,
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NC: 2026:KHC:18903
CRL.P No. 4126 of 2026
HC-KAR
NEAR SHANTHAMMA RAME GOWDA CHOULTRY,
M.B ROAD, KOLAR CITY-563101.
…RESPONDENTS
THIS CRL.P IS FILED U/S 482 CR.P.C (U/S 528 BNSS)
PRAYING TO SET ASIDE THE JUDGEMENT AND ORDER DATED
21.11.2023 PASSED IN CRL.A.NO.45/2022 BY THE HON’BLE
I ADDITIONAL SESSIONS JUDGE, KOLAR AND ETC.
THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE M.NAGAPRASANNA
ORAL ORDER
The petitioner has called in question an order passed by
the concerned Court in Criminal Appeal against which the
Criminal Revision Petition has to be preferred.
In that light, reserving liberty to the petitioner to avail
the remedy of filing Criminal Revision Petition, the Criminal
Petition stands disposed.
Sd/-
(M.NAGAPRASANNA)
JUDGE
CBC
List No.: 2 Sl No.: 199