Sri Sundahalli Somashekar vs Sri K N Raju
2023 Latest Caselaw 589 Kant

                                           -1-
                                                      CRL.RP No. 901 of 2018




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 9TH DAY OF JANUARY, 2023

                                     BEFORE
                     THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 901 OF 2018
            BETWEEN:

            SRI. SUNDAHALLI SOMASHEKAR
            AGED ABOUT 49 YEARS,
            RESIDING AT NO.75,
            EWS 28TH MAIN,
            29TH CROSS, 2ND STAGE
            'D' BLOCK, J.P. NAGAR,
            MYSORE - 08.

                                                                ...PETITIONER
            (BY SRIYUTHS ARAVIND      BABU       J.   AND   M.KUMARASWAMY
            ADVOCATES (ABSENT))
            AND:

            SRI. K.N. RAJU
            S/O LATE G. NARAYANAPPA
            RESIDING AT NO.305/A,
            NEW NO.66-01, 2ND MAIN ROAD,
            40TH CROSS, 8TH BLOCK,
            JAYANAGAR,
Digitally
signed by   BANGALORE - 560 070.
SUMA
Location:                                                      ...RESPONDENT
HIGH
COURT OF
KARNATAKA   (BY SRIYUTHS J. HUDSON SAMUEL AND JOSHUA H. SAMUEL,
            ADVOCATES )
                 THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
            SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
            PRAYING TO SET ASIDE THE JUDGMENT DATED 07.07.2018, IN
            CRIMINAL APPEAL NO.1096/2017, PASSED BY THE LVIII
            ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-59)
            BANGALORE CITY AND ETC.
                                       -2-
                                                  CRL.RP No. 901 of 2018




     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.

Sd/-

JUDGE

PMR