N.Shivaji Rao vs N.Srirama Reddy
2022 Latest Caselaw 6058 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 4TH DAY OF APRIL, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

       CRIMINAL REVISION PETITION NO.707/2021

BETWEEN:

N.SHIVAJI RAO
S/O LATE D. NARAYANA RAO,
AGED ABOUT 51 YEARS,
RESIDING AT No.J-124/1,
2ND MAIN ROAD,
LAKSHMINARAYANAPURA,
BENGALURU-560 024.                          ... PETITIONER

         (BY SRI OMKAR BASAVA PRABHU, ADVOCATE)
AND:

N.SRIRAMA REDDY
S/O LATE K.V. NALLAIA,
AGED ABOUT 76 YEARS,
RESIDING AT NO.10/2,
1ST FLOOR, 5TH CROSS,
LASKHMINARAYANAPURA,
BENGALURU-560 024.                         ... RESPONDENT

         (BY SRI GANAPATHI S. SHASTRI, ADVOCATE)


     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE JUDGMENT PASSED BY THE COURT OF LVIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
DATED 01.03.2021 IN CRL.A.NO.2545/2018 AT ANNEXURE-B
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AND ALSO THE JUDGMENT PASSED BY THE HON'BLE 12TH
ADDITIONAL AND 37TH ACMM (SCCH-8) AT BENGALURU IN
C.C.NO.801/2018 DATED 17.11.2018 AT ANNEXURE-A AND
ACQUIT THE PETITIONER FROM THE ALLEGED OFFENCE.


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


                          ORDER

This Court on an earlier order dated 22.03.2022,

noted down the cost imposed earlier and also the learned

counsel for the petitioner was not showing any interest in

pursuing the matter. However, one more opportunity was

given to prosecute the matter and also made it clear that,

failing which, the petition will be dismissed for non-

prosecution.

Though this matter called twice both in the morning

session as well as in the afternoon session, there is no

representation on behalf of the learned counsel for the

petitioner. Hence, it is clear that the learned counsel for the

petitioner is not interested in pursuing the matter. The

matter is not admitted. Hence, the petition is dismissed for

non-prosecution.

Sd/-

JUDGE

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