Sri.Parappa S/O Revaneppa ... vs Sri.Mohanlal Kashinathsa ...
2022 Latest Caselaw 2695 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH
       DATED THIS THE 17TH DAY OF FEBRUARY, 2022
                         BEFORE
      THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

      CRIMINAL REVISION PETITION NO.100125 OF 2019

BETWEEN

SRI.PARAPPA
S/O REVANEPPA REVANNAVAR
AGE ABOUT: 58 YEARS,
OCC: GOVERNMENT SERVICE,
R/O: ADARGUNCHI VILLAGE,
TQ: HUBBALLI, DIST: DHARWAD.

                                             ...PETITIONER
(BY SMT. ANUSHA SANGAMI, ADV. FOR
SRI.S K KAYAKAMATH, ADVOCATE)

AND

SRI.MOHANLAL KASHINATHSA MAGAJIKONDI
AGE: ABOUT 57 YEARS,OCC: BUSINESS,
R/O: 1ST CROSS, KAMARIPETH,
TQ: HUBBALLI, DIST: DHARWAD.

                                            ...RESPONDENT

      THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W
401 OF CR.P.C. SEEKING TO SET ASIDE THE JUDGMENT DATED
04.01.2018 PASSED BY THE V-ADDL. DIST. & SESSIONS JUDGE,
DHARWAD SITTING AT HUBBALLI IN CRL.A.NO.37/2013 AND
CONSEQUENTLY SET ASIDE THE JUDGMENT AND ORDER OF
CONVICTION DATED 31.01.2013 PASSED BY THE III-ADDL.
SENIOR CIVIL JUDGE & JMFC COURT, HUBBALLI, IN
C.C.NO.754/2003.

      THIS CRIMINAL PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
                                   2




                             ORDER

In this case, it is submitted that the

respondent/complainant is no more.

2. Though, sufficient opportunity was given,

steps are not taken. On last date of hearing, it was

made clear that, if the steps are not taken, matter

shall be dismissed for non-prosecution.

3. Today, learned counsel appearing for the

petitioner submits that there is no response from the

petitioner and therefore, submits that revision

petition may be dismissed.

4. Accordingly, revision petition is dismissed

for non-prosecution.

Sd/-

JUDGE

HMB