Prakash Kumar vs Sri. R Vijayakumar
2022 Latest Caselaw 11816 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF SEPTEMBER 2022

                         BEFORE

       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

   CRIMINAL REVISION PETITION NO.185 OF 2021


BETWEEN:
PRAKASH KUMAR
AGED ABOUT 56 YEARS
SON OF LATE. SATHYAPPA
RESIDENT OF SHARADA ESTATE
BRANAHALLI, YAGATI POST
KADUR TALUK, CHIKKAMAGALURU
DISTRICT-577 548.
                                       ...   PETITIONER
(BY SRI. SREEKANTHA K S, ADVOCATE)
(ABSENT)


AND:

SRI. R VIJAYAKUMAR
AGED ABOUT 59 YEARS
SON OF SRI. RANGASWAMY
RESIDENT OF HARIGE
SHIVAMOGGA - 577 201.                   ... RESPONDENT

                          ***

      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 CR.P.C. PRAYING TO SET ASIDE THE
JUDGMENT OF CONVICTION DATED 02.04.2018 PASSED BY THE
JMFC II SHIVAMOGGA, IN CRL.A.NO.53/2018 AND CONSEQUENTLY
SET ASIDE THE JUDGMENT OF CONVICTION PASSED BY THE
SECOND ADDITIONAL SESSIONS JUDGE AT SHIVAMOGGA IN
CRL.A.NO.32/2009 DATED 02.04.2018 BY ALLOWING THE
CRIMINAL REVISION PETITION.
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      THIS CRIMINAL REVISION PETITION IS COMING ON FOR
ORDERS THROUGH VIDEO CONFERENCE/PHYSICAL HEARING, THIS
DAY, THE COURT MADE THE FOLLOWING;

                         ORDER

This revision petition is listed for fifth time for

compliance of office objections.

This revision petition was filed on 09.03.2020.

There is no representation for petitioner right from the

beginning.

Even today, there is no representation. Office

objections are not complied with.

Hence, the petition is dismissed for non-

prosecution.

Sd/-

JUDGE

SSD