Krishnappa vs M R Vanamala
2023 Latest Caselaw 266 Kant

                                                  -1-
                                                           CRL.RP No. 1245 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 4TH DAY OF JANUARY, 2023

                                             BEFORE
                              THE HON'BLE MR JUSTICE R. NATARAJ
                      CRIMINAL REVISION PETITION NO. 1245 OF 2018
                   BETWEEN:

                   KRISHNAPPA
                   S/O NINGAPPA,
                   AGED ABOUT 43 YEARS,
                   R/O NAVULE BASAPURA,
                   NIDIGE (POST),
                   BHADRAVATHI - 577229.

                                                                      ...PETITIONER
                   (BY SRI. DILRAJ ROHIT SEQUEIRA, ADVOCATE (ABSENT))

                   AND:

                   M.R. VANAMALA
                   W/O LATE RAMESH D.R.,
                   AGED ABOUT 43 YEARS,
                   R/O MDK 30/A,
                   VIDYA MANDIRA, NEW TOWN,
                   BHADRAVATHI - 577229

Digitally signed                                                     ...RESPONDENT
by SUMA
                   (BY SRI. S.N.BHAT, ADVOCATE)
Location:
HIGH COURT
OF                        THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
KARNATAKA
                   SECTION 401 THE CODE OF CRIMINAL PROCEDURE, 1973 PRAYING
                   TO (a) SET ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE
                   OF FINE AND DEFAULT SENTENCE IN CRL.A.NO.5024/2016 DATED
                   01.10.2018, PASSED BY THE HON'BLE COURT OF 4th ADDITIONAL
                   DISTRICT    SESSIONS    JUDGE,       SHIVAMOGGA   SITTING   AT
                   BHADRAVATHI. (b) SET ASIDE THE JUDGMENT OF CONVICTION AND
                                        -2-
                                               CRL.RP No. 1245 of 2018




SENTENCE PASSED IN C.C.NO.2353/2013 BY THE HON'BE COURT OF
PRINCIPAL CIVIL JUDGE AND JMFC AT BHADRAVATHI DATED
15.09.2016,              CONVICTING    THE    PETITIONER   TO   SIMPLE
IMPRISONMENT FOR A PERIOD OF 3 MONTHS AND TO PAY FINE OF
RUPESS TWO LAKH FIFTY THOUSAND ONLY (RS.2,50,000/-).

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

                                      ORDER

There is no representation for the petitioner though the

petition is called twice in the day.

Hence, the petition is dismissed for non-prosecution.

Sd/-

JUDGE

PMR