Venkatesha vs K R Ramesh
2022 Latest Caselaw 4074 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 9TH DAY OF MARCH, 2022

                          BEFORE

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

          CRIMINAL REVISION PETITION NO.318/2019

BETWEEN:

VENKATESHA,
S/O LATE NARAYANAPPA,
AGED ABOUT 56 YEARS,
S.S. (OP), CUSTOMER CARE CENTRE,
BHARATH SANCHAR NIGAM LTD.,
NO.103, 1ST FLOOR, RAGI PET,
BANGALORE-560002.                               ...PETITIONER

              (BY SRI KUMARA L, ADVOCATE AND
             SMT. USHA M., ADVOCATE - ABSENT)

AND:

K.R. RAMESH,
S/O LATE RANGANNA,
AGED ABOUT 48 YEARS,
R/AT NO.218/28, 5TH MAIN ROAD,
1ST BLOCK, EAST JAYANAGAR,
BYRASANDRA, BANGALORE-560011.               ...RESPONDENT

        (BY SRI B.N. RAVISHANKAR, ADVOCATE - ABSENT)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.P.C. PRAYING TO SET ASIDE
THE IMPUGNED JUDGMENT AND ORDER DATED 06.09.2016 IN
C.C.NO.2929/2014, PASSED BY THE HON'BLE COURT OF 16TH
A.C.M.M., BANGALORE AND ITS CONFIRMATION ORDER OF
IMPUGNED ORDER DATED 23.02.2019 IN CRL.A.NO.1152/2016, ON
THE FILE OF LXV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BANGALORE CITY AND ACQUIT THE PETITIONER BY ALLOWING
THIS CRL.RP IN FAVOUR OF THE PETITIONER.
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     THIS CRIMINAL REVISION PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE FOLLOWING:

                               ORDER

When this matter was listed on 26.03.2019, notice was

ordered against the respondent and conditional order was

passed suspending the sentence. Thereafter, the learned

counsel for the petitioner was absent on 25.01.2021,

01.09.2021, 01.10.2021, 08.10.2021 and 29.11.2021. On

03.01.2022, the matter was adjourned. On 14.02.2022 also the

learned counsel for the petitioner was absent.

2. Today also when the matter is called twice in the

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

representation on behalf of the petitioner. Hence, it is clear that

the learned counsel for the petitioner is not interested in

pursuing the matter and this petition is not admitted. Hence,

the petition is dismissed for non-prosecution.

Sd/-

JUDGE

MD