D.S.Suresh Kumar vs Shivakumar B.M
2024 Latest Caselaw 15626 Kant

Karnataka High Court

D.S.Suresh Kumar vs Shivakumar B.M on 3 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                          NC: 2024:KHC:25031
                                                    CRL.RP No. 200 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 3RD DAY OF JULY, 2024

                                           BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                      CRIMINAL REVISION PETITION NO. 200 OF 2020
                   BETWEEN:

                   D.S. SURESH KUMAR,
                   AGED 49 YEARS,
                   S/O. SHIVANNA DODDAGOWDA,
                   R/A C/O S.M. MONNAPPA,
                   COORG INTERNATIONAL HOTEL
                   BACK SIDE, NEAR CONVENT JUNCTION,
                   MADIKERI - 571 201, KODAGU DISTRICT.
                                                               ...PETITIONER
                   (BY SMT. PRAJWITHA S, ADVOCATE FOR
                       SMT. VANAJAKSHI, ADVOCATE)

                   AND:

                   SRI. SHIVAKUMAR B.M,
Digitally signed   S/O MADEGOWDA,
by YAMUNA K
L                  AGED 42 YEARS,
Location: High     R/A C/O P. PUTTANNA GOWDA,
Court of
Karnataka          NEAR LIC, HOSA BADAVANE,
                   MADIKERI - 571 201, KODAGU DISTRICT.
                                                              ...RESPONDENT
                   (BY SRI. M. RAJAKUMAR, ADVOCATE AND
                       SRI. M.P. AMRUTHESH, ADVOCATE)

                          THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT IN CRL.A.NO.38/2019
                   DATED 16.01.2020 ON THE FILE OF THE PRINCIPAL DISTRICT
                                      -2-
                                                 NC: 2024:KHC:25031
                                            CRL.RP No. 200 of 2020




AND SESSIONS JUDGE, KODAGU AT MADIKERI CONFIRMING
THE    JUDGMENT          IN   C.C.NO.878/2017   DATED   19.08.2019
PASSED BY THE PRINCIPAL CIVIL JUDGE AND JMFC, MADIKERI
AND THIS APPEAL MAY BE ALLOWED AS PRAYER.

       THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

THE COURT MADE THE FOLLOWING:

                                  ORDER

The learned counsel for revision petitioner is absent.

2. Proxy counsel prays for time.

3. Sufficient time has already been granted.

Hence, revision petition is dismissed for

non-prosecution.

Sd/-

JUDGE

LDC

CT: BHK