K S Kumaraswamy vs Chidananda
2022 Latest Caselaw 3630 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 03RD DAY OF MARCH, 2022

                          BEFORE

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

       CRIMINAL REVISION PETITION No.41 OF 2019

BETWEEN:

K S KUMARASWAMY
S/O SHIVANANJE GOWDA
AGED ABOUT 54 YEARS,
R/O SRIKANTA SATHYAPRAKASHA NILAYA,
OPPOSITE BINDU MEDICAL
ARALIKATTE CIRCLE,
NEAR SRINIVASA KALYANA MANTAPA
HASSAN - 571 231.                           ...PETITIONER

(BY SRI OMKAR BASAVA PRABHU, ADVOCATE)

AND:

CHIDANANDA
S/O VENKATAPPA
AGED ABOUT 46 YEARS
C/O SHASHIDHARA
BAIRAPURA VILLAGE
KASABA HOBLI
ALUR TALUK - 573 213.                       ...RESPONDENT

(BY SRI N R RAVIKUMAR, ADVOCATE)

       THIS CRIMINAL REVISION PETITION FILED U/S.397 R/W
401 CR.P.C PRAYING TO SET ASIDE THE JUDGMENT PASSED IN
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CRL.A.NO.110/2018 BY THE 5TH ADDITIONAL DISTRICT AND
SESSIONS JUDGE, AT HASSAN DATED 01.12.2018, THE ORDER
OF CONVICTION PASSED IN C.C.NO.716/2013, BY THE CIVIL
JUDGE AND JMFC, AT ALUR DATED 11.05.2018.


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


                          ORDER

This matter is listed for admission and this matter is of

the year 2019 and the order-sheet reveals that the revision

petitioner is not pursuing the matter diligently and counsel on

behalf of the revision petitioner never appeared before the

Court.

2. The Co-ordinate Bench of this Court vide its order

dated 12.11.2021 had directed learned counsel for the

respondent to verify whether the revision petitioner has

deposited the amount as ordered while passing the interim

order, if he has not deposited the same to proceed further

against the revision petitioner and the said order has been

confirmed by order dated 18.12.2021. On verification of the

entire order-sheet from 2019, the learned counsel appearing

on behalf of the revision petitioner except obtaining interim

order never appeared before the Court. Hence the criminal

revision petition stands dismissed.

Sd/-

JUDGE

DH