Ashok H R vs Authorised Officer And Deputy ...
2023 Latest Caselaw 500 Kant

                                        -1-
                                                   CRL.RP No. 884 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 6TH DAY OF JANUARY, 2023

                                      BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 884 OF 2022
            BETWEEN:

            ASHOK H.R.
            S/O RAMAKRISHNAPPA GOWDA H.T.,
            AGED ABOUT 50 YEARS,
            R/O HALUGUDDE AT AND POST,
            HOSANAGARA TALUK,
            SHIVAMOGGA DISTRICT-520061.

                                                                ...PETITIONER
            (BY SRI. SAMEER S.N., ADVOCATE (ABSENT))

            AND:

            AUTHORISED OFFICER AND
            DEPUTY CONSERVATOR OF FOREST,
            SAGAR DIVISION, SAGAR.
            REPRESENTED BY STATE PUBLIC PROSECUTOR,
            HIGH COURT OF KARNATAKA,
            BENGALURU - 560001.

Digitally                                                      ...RESPONDENT
signed by
SUMA        (BY SRI. KRISHNA   KUMAR    K.K.,   HIGH   COURT   GOVERNMENT
Location:   PLEADER)
HIGH
COURT OF           THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
KARNATAKA
            SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
            PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT PASSED BY THE
            V ADDITIONAL DISTRICT AND SESSIONS JUDGE, SHIVAMOGGA,
            SITTING AT SAGAR IN CRL.A.NO.10016/2022 DATED 22.04.2022
            AND ETC.
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                                                 CRL.RP No. 884 of 2022




       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 revision petition is dismissed for non-

prosecution.

Pending I.A., if any, also stands dismissed.

Sd/-

JUDGE

PMR