T H Manjunatha vs V Venkateshwara
2023 Latest Caselaw 189 Kant

                                          -1-
                                                   CRL.RP No. 777 of 2018




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 3RD DAY OF JANUARY, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                 CRIMINAL REVISION PETITION NO. 777 OF 2018

             BETWEEN:

             T.H.MANJUNATHA,
             S/O LATE T.D.HULLURAIAH,
             AGED 42 YEARS,
             R/O SOMPURA,
             HOLAVANAHALI HOBLI,
             KORATAGERE TALUQ,
             TUMKUR DISTRICT - 572 101.
                                                             ...PETITIONER
             (BY SRI. MARKANDA SHETTY, ADVOCATE (ABSENT))

             AND:

             V. VENKATESHWARA,
             S/O G. VENKATASHAMAIAH,
             AGED ABOUT 50 YEARS,
             R/O H. NAGASANDRA,
             KASABA HOBLI,
             GOWRIBIDANUR TALUQ,
             CHIKKABALALPURA DISTRICT - 562 101.
Digitally                                                   ...RESPONDENT
signed by    (BY SRI.K.S.VISHWANATH, ADVOCATE)
SUMA
Location:          THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
HIGH COURT
OF           SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
KARNATAKA    PRAYING TO SET ASIDE THE ORDER DATED 28.05.2018, IN
             CRL.A.NO.51/2016, PASSED BY THE PRINCIPAL DISTRICT AND
             SESSIONS JUDGE, CHIKKABALLAPURA, AND THE JUDGMENT AND
             SENTENCE PASSED BY THE ADDITIONAL CIVIL JUDGE AND JMFC,
             GOWRIBIDANUR IN C.C.NO.252/2008, DATED 27.06.2016, BY
             ALLOWING THIS RP.

                  THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
             COURT MADE THE FOLLOWING:
                                   -2-
                                           CRL.RP No. 777 of 2018




                                ORDER

Though the case called twice in a day, there is no

representation for the petitioner. Hence, this petition is

dismissed for non-prosecution.

Sd/-

JUDGE

NR/-