Citation : 2023 Latest Caselaw 690 Kant
Judgement Date : 10 January, 2023
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CRL.RP No. 1149 of 2018
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 10TH DAY OF JANUARY, 2023
BEFORE
THE HON'BLE MR JUSTICE R. NATARAJ
CRIMINAL REVISION PETITION NO. 1149 OF 2018
BETWEEN:
JAYARAMEGOWDA
S/O LATE MARISIDDE GOWDA,
AGED ABOUT 55 YEARS,
R/O THANGALAGERE VILLAGE,
HALLEGERE POST,
BASARALU HOBLI,
MANDYA DISTRICT-571 446.
...PETITIONER
(BY SRI. SAKET BISANI, ADVOCATE (ABSENT))
AND:
K.S. SADANANDA
S/O SHIVALINGEGOWDA,
AGED ABOUT 30 YEARS,
R/O KERAGODU VILLAGE AND HOBLI,
MANDYA DISTRICT-571 446.
Digitally
...RESPONDENT
signed by
SUMA (BY SRI. L. RAJA, ADVOCATE)
Location:
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 JUDGMENT DATED 28.08.2018, PASSED
IN CRIMINAL APPEAL NO.3/2017, PASSED BY II ADDITIONAL
DISTRICT AND SESSIONS JUDGE AT MANDYA AND JUDGMENT
DATED 07.12.2016 PASSED IN C.C.NO.117/2013, PASSED BY I
ADDITIONAL SENIOR CIVIL JUDGE AND CJM, MANDYA.
THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:
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CRL.RP No. 1149 of 2018
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
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