Mallesh S/O Nagayyaswamy vs The State Through Ashok P.S
2022 Latest Caselaw 3254 Kant

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           IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

      DATED THIS THE 24TH DAY OF FEBRUARY, 2022

                       BEFORE

       THE HON'BLE MR. JUSTICE V.SRISHANANDA

 CRIMINAL REVISION PETITION No.200033/2021
BETWEEN:

MALLESH S/O NAGAYYASWAMY
AGE 22 YEARS, OCC PRIVATE WORK
R/O: SHAHABAZAR, KALABURAGI-585103.
                                       ...PETITIONER

(BY SRI.BASAVALING NASI, SMT.TRIVENI B.MATH
AND SMT.PREMA P.UPADHYA, ADVS.)

AND

THE STATE THROUGH ASHOK P.S.
REP. BY S.P.P HIGH COURT AT
KALABURAGI BENCH-585102
                                    ....RESPONDENT
(BY SRI SHARANABASAPPA M. PATIL, HCGP)

   THIS CRL.RP FILED U/Sec.397 R/W SEC. 401 OF
CR.P.C., PRAYING TO, CALL FOR RECORDS AND SET
ASIDE IN CRL. APPEAL NO 25/2020 AND EXAMINE THE
RECORDS AND REVISE THE JUDGMENT AND SENTENCE
PASSED BY THE LEARNED I ADDL. DIST. AND SESSIONS
JUDGE AT KALABURAGI FOR CONVICTING THE APPELLANT
BY    ITS   JUDGMENT     DATED    21.10.2020    AND
CONSEQUENTLY REVISE THE JUDGMENT AND ORDER
DATED 09.12.2019 PASSED BY THE LEARNED V ADDL.
CIVIL JUDGE AND JMFC IN BEARING C.C. NO.2907/2015.
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     THIS PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:

                         ORDER

Case called thrice. None present on behalf of the

petitioner.

This Court has adjourned the matter on 22.03.2021,

06.04.2021 and 23.04.2021 and even almost a year later,

the revision petitioner is not interested in pursuing the

matter.

Accordingly, the petition is dismissed for non-

prosecution.

Sd/-

JUDGE

Srt