Sri G R Shanthamallappa vs Sri K R Ganesh
2021 Latest Caselaw 7183 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 23RD DAY OF DECEMBER, 2021

                     BEFORE

      THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.644/2018


BETWEEN

SRI G R SHANTHAMALLAPPA
S/O RAMAPPA
AGED ABOUT 51 YEARS,
R/AT GOWDAHALLI VILLAGE AND POST,
SOMAVARAPETE TALUK
COORG DISTRICT
PIN CODE:571236
                                      ...PETITIONER
(BY SRI KALYAN.R, ADVOCATE -ABSENT)

AND

SRI K R GANESH
S/O LATE RAMEGOWDA
AGED ABOUT 58 YEARS
KALALE VILLAGE
YESLUR HOBLI
SAKALESHAPURA TALUK
HASSAN DISTRICT-573134
                                      ...RESPONDENT
(BY SRI PRATHEEP.K.C, ADVOCATE)
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     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C
PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT
SENTENCE DATED 19.02.2018 IN CRL.A.NO.108/2017
PASSED BY THE II ADDITIONAL DISTRICT AND SESSIONS
COURT, HASSAN BY ALLOWING THE APPEAL AND
CONSEQUENTLY TO SET ASIDE THE JUDGMENT AND
SENTENCE DATED 08.06.2017 IN C.C.NO.114/2014
PASSED BY CIVIL JUDGE AND JMFC, SAKALESHPURA.

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

                           ORDER

Case called thrice, there is no representation on

behalf of the Revision Petitioner.

The Revision Petitioner is consistently absent. Hence,

the Criminal Revision Petition is dismissed for non-

prosecution.

Sd/-

JUDGE

KA*