Shri.S.Ramesh S/O Subramanyam vs Shri Sagayaraj S/O Irudayaraj
2021 Latest Caselaw 6905 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 20TH DAY OF DECEMBER, 2021

                       BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

CRIMINAL REVISION PETITION NO.473 OF 2013

BETWEEN:

SHRI S. RAMESH
S/O. SUBRAMANYAM
AGED ABOUT 23 YEARS
R/A. OM SHAKTHI
AUTO GARAGE
OPP: NYAYADEGULA
SIDDAIAH ROAD
BANGALORE - 560 008.                   ... PETITIONER

(BY SMT. SHWETHA RAVISHANKAR, ADV.)

AND:

SHRI SAGAYARAJ
S/O. IRUDAYARAJ
AGED ABOUT 30 YEARS
R/A. NO.48, PARK ROAD
ERUMAL GARDEN
COX TOWN, JEEVANAHALLI
BANGALORE - 560 005.                  ... RESPONDENT

(BY SRI BRIJESH RAJPUT, ADV.)
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     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT DATED
20.03.2013 PASSED BY THE ADDL. S.J., P.O., F.T.C.-III,
MAYO HALL, BANGALORE IN CRL.A.NO.25128/2012 AND
JUDGMENT DATED 22.08.2012 PASSED BY THE XIV ADDL.
C.M.M.,   BANGALORE   IN   C.C.NO.35410/2010       BY
ALLOWING THIS REVISION PETITION.

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

                          ORDER

None present even in the second round of calling of

the case. This Court, adjourned the matter noting the

absence of the Revision Petitioner. In fact, the matter was

earlier referred to Lok-Adalat for amicable settlement, if

any. But, no settlement arrived before the Lok-Adalat.

The matter is of the year 2013. Since, eight years

elapsed, there is no progress in the case. Hence, the

Criminal Revision Petition is dismissed for non-prosecution.

Sd/-

JUDGE

KA*