Sri M R Ramakrishna Murthy vs Sri P Narasimhamurthy
2024 Latest Caselaw 5601 Kant

Karnataka High Court

Sri M R Ramakrishna Murthy vs Sri P Narasimhamurthy on 22 February, 2024

                                      -1-
                                                   NC: 2024:KHC:7549
                                             CRL.RP No. 1700 of 2023




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                DATED THIS THE 22ND DAY OF FEBRUARY, 2024
                                    BEFORE
                    THE HON'BLE MR JUSTICE S RACHAIAH
               CRIMINAL REVISION PETITION NO. 1700 OF 2023
            BETWEEN:
               SRI. M R RAMAKRISHNA MURTHY
               S/O LATE RAMANNA
               AGED ABOUT 53 YEARS
               RESIDING AT MYLAPPANAHALLI
               VILLAGE, NANDI HOBLI
               CHIKKABALLAPUR TALUK AND
               DISTRICT - 562 103.

                                                         ...PETITIONER
            (BY SRI. SRINIVASAN T, ADVOCATE) (ABSENT)

            AND:
               SRI. P NARASIMHAMURTHY
               S/O PASAMANABHACHAR
               AGED ABOUT 58 YEARS
               RESIDING AT SOOLAKUNTE VILLAGE
Digitally
               AVALAGURKI POST,
signed by      CHICKABALLAPUR TALUK - 562 101.
SUDHA S
Location:
HIGH                                                    ...RESPONDENT
COURT OF
KARNATAKA
                 THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
            TO SET ASIDE THE JUDGMENT DATED 21.10.2023 IN
            CRL.A.NO.3/2021 RENDERED BY THE III ADDITIONAL
            DISTRICT   AND    SESSIONS     JUDGE,   CHIKKABALLAPUR,
            CONSEQUENTLY SET ASIDE THE JUDGMENT DATED 28.12.2020
            IN C.C.NO.259/2013 RENDERED BY THE I ADDITIONAL CIVIL
            JUDGE AND J.M.F.C., CHIKKABALLAPURA AND ETC.,

                 THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
            THE COURT MADE THE FOLLOWING:
                                  -2-
                                               NC: 2024:KHC:7549
                                       CRL.RP No. 1700 of 2023




                             ORDER

1. Case called out. Learned counsel for petitioner

remained absent.

2. On perusal of the order-sheet, it appears that, in

spite of granting sufficient time by this Court, the petitioner has

not complied with the office objections and it appears that the

petitioner is not interested to prosecute the case.

3. Hence, the petition is dismissed for non-compliance

of office objections.

Sd/-

JUDGE

UN