Sri Narasimhaiah M N vs Sri Uday H Shet
2024 Latest Caselaw 15350 Kant

Karnataka High Court

Sri Narasimhaiah M N vs Sri Uday H Shet on 2 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                    NC: 2024:KHC:25073
                                                CRL.RP No. 620 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 2ND DAY OF JULY, 2024

                                    BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO.620 OF 2021
            BETWEEN:

            SRI NARASIMHAIAH M N
            S/O CHIKKANARASIMHA,
            AGED ABOUT 46 YEARS,
            NO.20, 2ND MAIN, 5TH CROSS,
            JAGAJIVANARAMNAGAR,
            BENGALURU-560 018
                                                         ...PETITIONER
            (BY SRI N SURESHA, ADVOCATE)
            AND:

            SRI UDAY H SHET
            S/O HARISHCHANDRA SHET,
            AGED ABOUT 32 YEARS,
            R/AT NO.141, SAMPIGE LAYOUT,
            VIJAYANAGAR 4TH MAIN ROAD,
            PRASHANTH NAGAR,
Digitally   BENGALURU-560040
signed by                                               ...RESPONDENT
MALATESH
KC          (BY SMT.BHARATHI FOR
Location:   SRI VENKATESH R BHAGAT, ADVOCATES)
HIGH
COURT OF         THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
KARNATAKA
            TO SET ASIDE THE ORDER DATED 03.03.2020 IN
            CRL.A.NO.1560/2019 PASSED BY THE LXIV ADDL.CITY CIVIL
            AND SESSIONS JUDGE, BENGALURU AND JUDGMENT AND
            SENTENCE PASSED BY THE XVI A.C.M.M., BENGALURU IN
            C.C.NO.4998/2015 DATED 19.06.2019 BY ALLOWING THIS
            CRL.RP.

                 THIS PETITION, COMING ON FOR FINAL HEARING, THIS
            DAY, THE COURT MADE THE FOLLOWING:
                                  -2-
                                             NC: 2024:KHC:25073
                                         CRL.RP No. 620 of 2021




                               ORDER

Case called. None present on behalf of the revision

petitioner. Even on the last date of hearing, there was no

progress in the case and the matter was ordered to be relisted

today. Since the revision petition is of the year 2021, revision

petition is dismissed for non prosecution.

Counsel for respondent Mis. Bharathi, appearing on behalf

of Sri Venkatesh R. Bhagat is present.

Sd/-

JUDGE

MR