Sri R Praveen Kumar vs Sri Manjunatha
2024 Latest Caselaw 923 Kant

Karnataka High Court

Sri R Praveen Kumar vs Sri Manjunatha on 10 January, 2024

                                           -1-
                                                      NC: 2024:KHC:1270
                                                 CRL.RP No. 983 of 2022




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 10TH DAY OF JANUARY, 2024
                                      BEFORE
                      THE HON'BLE MR JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 983 OF 2022
              BETWEEN:
                 SRI R PRAVEEN KUMAR
                 S/O LATE V RAMAIAH
                 AGED ABOUT 41 YEARS
Digitally
signed by N      R/AT HAROHALLI POST AND VILLAGE,
UMA              DEVANAHALLI TALUK
Location:        BANGALORE RURAL DISTRICT
HIGH
COURT OF
KARNATAKA                                                 ...PETITIONER
              (BY SRI. RAMESH K H, ADVOCATE) (ABSENT)

              AND:
                 SRI MANJUNATHA
                 S/O. LATE RANGAPPA
                 R/AT NO. 9, 13TH CROSS,
                 MARUTHI LAYOUT,
                 BHUVANESHWARINAGAR
                 BENGALURU - 560 024.

                                                         ...RESPONDENT

                   THIS CRL.RP IS FILED U/S.397 R/W 401(5) CR.P.C
              PRAYING TO SET ASIDE THE JUDGMENT PASSED BY THE XVIII
              ACMM, BANGALORE IN C.C.NO.21298/2017 BY ORDER DATED
              25.06.2019 AND IN CRL.A.NO.1691/2019, DATED 06.04.2022
              PASSED BY THE LXIII ADDITIONAL CITY CIVIL AND SESSIONS
              JUDGE (CCH-64) AT BANGALORE AND ETC.,


                   THIS PETITION, COMING ON FOR ORDRES, THIS DAY,
              THE COURT MADE THE FOLLOWING:
                                  -2-
                                                 NC: 2024:KHC:1270
                                           CRL.RP No. 983 of 2022




                              ORDER

1. Case called out in the post lunch session. Today,

the matter is listed for dismissal of the revision petition. The

predecessor of this Bench, on 20.12.2023, passed the following

order, which reads thus:-

"As a last chance, two weeks time is granted to do

the needful.

If needful is done, issue notice to the respondent.

If needful is not done, re-list this matter on

10.01.2024 for passing necessary orders on dismissal of

the petition."

2. On reading of the said order, it is appropriate to

dismiss the revision petition. Ordered accordingly.

In view of the dismissal of the revision petition, all

pending I.As., are also disposed of.

Sd/-

JUDGE

BSS