Hanumantha Raju L vs Vidhana Soudha P S
2023 Latest Caselaw 839 Kant

Citation : 2023 Latest Caselaw 839 Kant
Judgement Date : 12 January, 2023

Karnataka High Court

Hanumantha Raju L vs Vidhana Soudha P S on 12 January, 2023

Bench: R. Nataraj

                                        -1-
                                                       CRL.RP No. 45 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 12TH DAY OF JANUARY, 2023

                                     BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                   CRIMINAL REVISION PETITION NO. 45 OF 2022

            BETWEEN:

            HANUMANTHA RAJU.L
            S/O LAKSHMINARASIMHAIAH,
            AGED 58 YEARS,
            NO.369, GROUND FLOOR, 4TH CROSS,
            THALACAUVERY LAYOUT,
            AMRUTH HALLI,
            BANGALORE -560 092.
                                                                 ...PETITIONER
            (BY SRI. HANUMANTHA RAJU.L, ADVOCATE)

            AND:

            VIDHANA SOUDHA P.S.
            STATE OF KARNATAKA
                                                                ...RESPONDENT
            (BY SRI. KRISHNA    KUMAR   K.K.,   HIGH    COURT   GOVERNMENT
            PLEADER)

                   THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
Digitally
signed by
SUMA        SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
Location:
HIGH        PRAYING TO ACQUIT ME FORM THIS CHARGE AND ALLOW ME TO
COURT OF
KARNATAKA   GET BACK MY JOB TO REBUILD IDENTITY AND RESPECT OF ME, MY
            FAMILY AND CHILDREN IN THE SOCIETY AND ETC.,

                   THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
            COURT MADE THE FOLLOWING:
                                   -2-
                                                 CRL.RP No. 45 of 2022




                                ORDER

There is no representation for the petitioner. The

petitioner has sought to assail the judgment passed by this

Court dated 05.02.2021 in Crl.A.No.356/2011.

2. The Registry has raised an objection regarding

maintainability of this revision petition. As rightly observed by

the Registry, this revision petition is not maintainable to

challenge an order passed by a Co-ordinate Bench of this Court

in Crl.A.No.356/2011.

3. Hence, the revision petition is dismissed as not

maintainable.

Learned High Court Government Pleader is permitted to

file his memo of appearance within 10 days.