H R Veeresh Kumar vs B G Vijaya Prakash
2023 Latest Caselaw 389 Kant

                                       -1-
                                               CRL.RP No. 426 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 5TH DAY OF JANUARY, 2023

                                    BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
               CRIMINAL REVISION PETITION NO. 426 OF 2022
            BETWEEN:

            H.R. VEERESH KUMAR
            S/O H.R. RENUKAIAH,
            AGED ABOUT 55 YEARS,
            RESI: HALNUR AT POST,
            KASABA HOBLI,
            TUMKUR TALUK-572107.

                                                      ...PETITIONER
            (BY SRI. N. SURESHA, ADVOCATE (ABSENT))

            AND:

            B.G. VIJAYA PRAKASH
            S/O LATE B.P. GANGADHAR,
            AGED ABOUT 55 YEARS,
            RESI: MIRJI MANSION, B.H. ROAD,
            OPPOSITE GOVERNMENT JUNIOR COLLEGE,
Digitally
            K.R. EXTENSION, TUMAKURU-572101.
signed by
SUMA                                                    ...RESPONDENT
Location:   (BY SRI. SIDDAMALLAPPA P.M., ADVOCATE)
HIGH
COURT OF
KARNATAKA          THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
            SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
            BY THE ADVOCATE FOR THE PETITIONER PRAYING TO SET
            ASIDE THE ORDER DATED 08.02.2022 IN CRL.A.NO.19/2021
            PASSED BY THE 3RD ADDITIONAL DISTRICT AND SESSIONS
                                    -2-
                                         CRL.RP No. 426 of 2022




JUDGE AT TUMAKURU AND THE JUDGMENT AND SENTENCE
PASSED BY THE 2ND        ADDITIONAL CIVIL JUDGE AND JMFC.,
TUMAKURU      IN   C.C.NO.5029/2015      DATED   25.06.2021      BY
ALLOWING THIS REVISION PETITION.

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

                             ORDER

There is no representation for the petitioner though the

case is called twice in the day.

Hence, the Petition is dismissed for non-prosecution.

Sd/-

JUDGE

sma