Azam Pasha vs The State Of Karnataka
2023 Latest Caselaw 2195 Kant

                                              -1-
                                                      CRL.RP No. 212 of 2020




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 12TH DAY OF APRIL, 2023

                                           BEFORE
                     THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                      CRIMINAL REVISION PETITION NO. 212 OF 2020
                   BETWEEN:

                   AZAM PASHA,
                   S/O ASLAM PASHA,
                   AGED ABOUT 23 YEARS,
                   OCC: BUSINESS,
                   R/O NO. 401, NEAR MASZIDM,
                   JUNIOR COLLEGE,
                   KADUGODI, BENGALURU-560067.
                                                              ...PETITIONER
                   (BY SRI. PRAKASH N V, ADVOCATE)

                   AND:

                   THE STATE OF KARNATAKA,
                   BY HAL POLICE STATION,
Digitally signed
by RENUKAMBA
                   BENGALURU.
KG
Location: High
                   REPRESENTED BY
Court of
Karnataka          THE STATE PUBLIC PROSECUTOR,
                   HIGH COURT BUILDING,
                   BENGALURU - 560 001.
                                                             ...RESPONDENT
                   (BY SRI. H.S SHANKAR, HCGP)

                          THIS CRIMINAL REVISION PETITION IS FILED U/S 397
                   R/W 401 CR.PC TO SET ASIDE THE JUDGMENT AND ORDER
                   PASSED IN CR.NO.455/2019 DATED 08.01.2020 PASSED BY
                   THE LEARNED HONBLE XXXIII ADDITIONAL CITY CIVIL AND
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                                              CRL.RP No. 212 of 2020




SESSIONS JUDGE AND SPECIAL JUDGE FOR NDPS CASES AT
BENGALURU, THEREBY REJECTING THE I.A. FILED BY THE
PETITIONER HEREIN U/S.451 AND 457 OF CR.PC SEEKING
INTERIM CUSTODY OF HIS VEHICLE (CAR) AND ALLOW THE
APPLICATION FILED U/S.451 AND 457 OF CRPC BY THE
PETITIONER AS PRAYED FOR.

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


                               ORDER

There is no representation on behalf of the revision

petitioner.

This revision is filed by the petitioner/Accused

No.2 challenging the order dated 08.01.2020 passed by

the learned XXXIII Additional City Civil and Sessions

Judge and Special Judge for NDPS cases, in

CR.No.455/2019, rejecting the application filed under

Section 451 R/W. 457 of Cr.P.C. by the applicant/revision

petitioner (Accused No.2).

Though this matter is pending since 2020, the

revision petitioner has not shown any interest in

CRL.RP No. 212 of 2020

prosecuting the matter. It appears that the revision

petitioner is not interested in prosecuting the matter. As

such, no reasons are forthcoming for adjourning the

matter. Hence, the petition stands dismissed for non-

prosecution.

Sd/-

JUDGE

KGR*