Sri.Ravi Prakash vs Sri Hanumanthappa
2023 Latest Caselaw 3687 Kant

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                                                    NC: 2023:KHC:22016
                                                    CRL.RP No. 1549 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 26TH DAY OF JUNE, 2023

                                           BEFORE
                           THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL REVISION PETITION NO. 1549 OF 2022
                   BETWEEN:
                   SRI.RAVI PRAKASH
                   S/O LATE BYLAPPA,
                   AGED ABOUT 50 YEARS,
                   RESIDING AT NO.6, 3RD CROSS,
                   LAKSHMINARAYANAPURAM,
                   SHREERAMPURA,
                   BANGALORE - 560 021.
                                                              ...PETITIONER
Digitally signed
by N UMA           (BY SRI. NARAYANASWAMY H.R.,ADVOCATE (ABSENT))
Location: HIGH
COURT OF           AND:
KARNATAKA
                   SRI. HANUMANTHAPPA,
                   SON OF ERANNA,
                   AGED ABOUT 53 YEARS,
                   RESIDING AT CHAITHANYA NILAYA,
                   AMARAPURA ROAD,
                   JOTHINAGARA,SIRA TOWN
                   TUMAKURU DISTRICT.
                                                             ...RESPONDENT
                        THIS CRL.RP FILED U/S.397 R/W 401 CR.P.C BY THE
                   ADVOCATE FOR THE PETITIONER PRAYING TO SET ASIDE THE
                   JUDGMENT OF CONVICTION IN C.C.NO.1309/2019 ON DATED
                   04.11.2019 PENDING ON THE FILE OF IV ADDITIONAL S.C.J.
                   AND A.C.M.M. AND MOTOR ACCIDENT CLAIMS TRIBUNAL,
                   BENGALURU AND ALSO THE JUDGMENT OF CONVICTION
                   CONFIRMED BY THE CITY CIVIL AND SESSIONS JUDGE,
                   BENGALURU (CCH-67) AS CONFIRMED THE JUDGMENT OF
                   CONVICTION OF TRIAL COURT BELOW, THE COPY OF THE
                   JUDGMENT IN CRL.A.NO.2484/2019 DATED 07.10.2022 AND
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                                       NC: 2023:KHC:22016
                                       CRL.RP No. 1549 of 2022




THE PETITIONER MAY BE ACQUITTED. JUDGMENT                      OF
CONVICTION IN C.C.NO.1309/2019 ON DATED

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

1. Case called out. None appears. Today the matter is

listed fourth time before the Court for compliance of office

objections. In spite of having given sufficient opportunities, the

petitioner has not complied the office objections. It appears

that the petitioner is not interested in proceeding with the case.

2. Hence, the Criminal Revision Petition is dismissed for

non-compliance of office objections.

Sd/-

JUDGE

AG