Sri Chandarashekar vs Umashankar K S
2022 Latest Caselaw 12278 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF OCTOBER 2022

                            BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

       CRIMINAL REVISION PETITION No.766 OF 2018

BETWEEN:

Sri. Chandarashekar,
S/o Yalakappa,
Age about 45 years,
Shettigowdanadoddi,
Bidadi Hobli 562109
Ramanagara Taluk & District.                    .. Petitioner

 ( By Sri Siddesh H., Advocate )

AND:

Umashankar K.S,
S/o Late Shivanna,
Age about 37 years,
R/@ No.40, Renuka Nilaya,
Kenchankuppe,
Bidadi Hobli, 562 109
Ramanagara (Tq) & (D)                            .. Respondent

 ( By Sri Santhosh Kumar M.B., Advocate )

      This Criminal Revision Petition is filed under Sections 397
and 401 of Cr.P.C. praying to call for the records in
C.C.No.583/2011 passed by the Addl.Civil Judge and JMFC, at
Ramanagara and in Criminal Appeal No.09/2018 passed by the
Presiding Officer, III Addl. District and Sessions Judge at
Ramanagara and to set aside the judgment dated 20.02.2018 in
C.C.No.583/2011 passed by the Addl. Civil Judge and JMFC, at
Ramanagara and Judgment dated 20.06.2018 in Criminal
Appeal No.09/2018 passed by the Presiding Officer, III Addl.
                                               Crl.R.P.No.766/2018
                               2


District and Sessions Judge at Ramanagara and to pass such
other order as this Hon'ble Court may deems fit to grant in the
circumstances of the case to meet the ends of justice.

      This Criminal Revision Petition is coming on for Admission
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                            ORDER

Learned counsel for the petitioner is neither present

physically nor through Video Conference. No reasons are

forthcoming for his non-appearance.

2. Learned counsel for the respondent alone is

physically present in the Court.

3. A perusal of the order sheet would go to show that

the present petition is of the year 2018, which has arisen

from the criminal case of the year 2011, as such, the

matter is eleven years old. On several dates of hearing,

learned counsel for the petitioner had remained absent.

However, the matter was getting adjourned due to his

non-appearance.

4. On 14.06.2022, 22.06.2022, 30.06.2022 and

21.07.2022, the matter was adjourned even as finally also Crl.R.P.No.766/2018

at the request of learned counsel for the petitioner. On

18.08.2022 and 13.09.2022, learned counsel for the

petitioner has remained absent. This go to show that the

petitioner is not interested in prosecuting this revision

petition.

Accordingly, the Criminal Revision Petition stands

dismissed for non-prosecution.

Sd/-

JUDGE

bk/