Mr J Manjunath vs Sri H K Sundar Rao
2021 Latest Caselaw 7072 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 22ND DAY OF DECEMBER, 2021

                       BEFORE

        THE HON'BLE MR.JUSTICE V.SRISHANANDA

  CRIMINAL REVISION PETITION NO.886/2018

BETWEEN :

MR. J. MANJUNATH,
S/O LATE JAGANNATH,
AGED ABOUT 34 YEARS,
RESIDING AT NO.18/2,
RISHAB COMPLEX, 5TH CROSS,
7TH MAIN, SHRIRAMPURAM,
BANGALORE - 560 021.                   ...PETITIONER

(BY SRI.SHARATH KUMAR SHETTY, ADVOCATE) (ABSENT)

AND :

SRI. H K SUNDAR RAO,
S/O KANDOGI RAO,
AGED ABOUT 67 YEARS,
RESIDING AT NO.33,
VIDYARANYAPURA,
VIDYARANYAPURA POST,
BANGALORE - 560 097.                  ... RESPONDENT

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH 401 OF CR.P.C. PRAYING TO SET
ASIDE THE JUDGMENT DATED 27.04.2015 PASSED BY THE
COURT OF LXIX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BANGALORE (CCH-70) IN CRL.A.NO.489/2013
CONFIRMING THE JUDGMENT OF CONVICTION DATED
04.09.2013 PASSED BY THE COURT OF XII A.C.M.M.,
BANGALORE IN C.C.NO.22277/2009 CONSEQUENTLY ACQUIT
THE PETITIONER OF THE CHARGE LEVELED HIM.

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

This Court has issued a notice to the respondent

by order dated 30.11.2021. Till today, the process fee is

not paid, so also there is no report for having paid a

sum of Rs.250/- cost to the Karnataka State Legal

Services Committee, High Court of Karnataka,

Bengaluru.

2. Under such circumstances, this Court has no

option but to dismiss the revision petition for non-

prosecution.

3. Accordingly, the revision petition is

dismissed for non-prosecution.

Sd/-

JUDGE

NR/-