Sri Shivaraja vs Sri. K. Jayanna
2021 Latest Caselaw 5244 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 1ST DAY OF DECEMBER, 2021
                      BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.1441/2019

BETWEEN:
SRI.SHIVARAJA,
AGED ABOUT 30 YEARS,
S/O KEMPAIAH,
PROPRIETOR OF
M/S.S.S.K. CHICKEN CENTER,
NO.20, 5TH MAIN, 26TH CROSS,
K.P.AGRAHARA,
BHUVANESHWARINAGARA,
BENGALURU - 560 023.
                                    ... PETITIONER
(BY SRI.PRABHAKARA LAXMANA SHETTY, ADVOCATE
    (ABSENT))

AND:

SRI.K.JAYANNA,
AGED ABOUT 44 YEARS,
S/O KERAGAPPA,
R/AT NO.34, 1ST MAIN ROAD,
JAIMARUTHINAGARA, NANDINI LAYOUT,
BENGALURU - 560 096.
                                     ...RESPONDENT
(BY SRI.GOPAL SINGH, ADVOCATE FOR
    SRI.MADHU J.A., ADVOCATE)
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     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 R/W 401 OF CR.P.C. PRAYING TO
SET ASIDE THE JUDGMENT OF CONVICTION AND
SENTENCE DATED 03.09.2019 IN CRL.A.NO.1752/2018
PASSED BY THE LXV ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE BENGALURU AND THE JUDGMENT OF
CONVICTION AND SENTENCE DATED 03.08.2018 PASSED
BY THE VI ADDITIONAL SMALL CAUSES JUDGE AND XXXI
ADDITIONAL CHIEF METROPOLITAN MAGISTRATE AT
BENGALURU IN C.C.NO.2017/2017 AND ACQUIT THE
PETITIONER.

     THIS CRIMINAL REVISION PETITION COMING ON
FOR ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:-

                          ORDER

The revision petitioner is consistently absent.

On two occasions, this Court has granted time for

the revision petitioner to appear before this Court. Inspite

of that, there is no representation on behalf of revision

petitioner.

Hence, the Criminal Revision Petition is dismissed

for non-prosecution.

Sd/-

JUDGE SSD