Fazal Ahmed S/O Syed Naseeruddin vs The State Through Santpur P.S
2022 Latest Caselaw 8783 Kant

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            IN THE HIGH COURT OF KARNATAKA
                   KALABURAGI BENCH

           DATED THIS THE 14TH DAY OF JUNE, 2022

                             BEFORE

             THE HON'BLE MRS.JUSTICE M.G. UMA

      CRIMINAL REVISION PETITION NO.3040/2013

BETWEEN:

Fazal Ahmed S/o Syed Naseeruddin,
Age: 61 years, Occ: Retd. PSI,
R/o Naubad, Bidar.
                                                       ... Petitioner
(By Sri. Shivakumar Malipatil, Advocate)

AND:

The State through
Santpur P.S., represented by
Special P.P. Circuit Bench,
High Court, Gulbarga.
                                                     ... Respondent
(By Sri. Gururaj V.Hasilkar, HCGP)

       This Criminal Revision Petition is filed under section 397
R/w 401 of Criminal Procedure Code, praying to allow the
petition and set aside the impugned judgment to the extent of
the   remarks    directing   the   petitioner   to   pay   sum   of
Rs.25,000/- to each accused No.4 & 6 in S.C.No.65/2012 in
the judgment dated 09.01.2013 passed by the learned Prl.
Sessions Judge, Bidar.


       This Criminal Revision Petition coming on for Orders this
day, the court passed the following:
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                         ORDER

Learned counsel for the petitioner is absent. There is no

representation.

This petition is filed during the year 2013, arraying the

State as the only respondent. However, an application was

filed subsequently to implead respondent Nos.2 and 3 who are

the private respondents. Inspite of issuance of notice to the

proposed respondent Nos.2 and 3, process was not paid till

today. I do not find any reason to adjourn the matter. Hence,

criminal revision petition is dismissed.

Sd/-

JUDGE

VNR