D.T. Raju vs B.L. Devaraju
2024 Latest Caselaw 15640 Kant

Karnataka High Court

D.T. Raju vs B.L. Devaraju on 3 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                   NC: 2024:KHC:25114
                                               CRL.RP No. 395 of 2016




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 03RD DAY OF JULY, 2024

                                      BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION No.395 OF 2016
              BETWEEN:

              D.T. RAJU
              S/O GOPALAIAH,
              AGED ABOUT 46 YEARS,
              PAGE-3, MULTICUSINE RESTAURANT
              RESIDENCY ROAD,
              BANGALORE-40
                                                         ...PETITIONER
              (BY SRI VIJAYAKUMARA, ADVOCATE- ABSENT)
              AND:

              B.L. DEVARAJU
              S/O LAKSHMEGOWDA,
              AGED ABOUT 48 YEARS,
              RESIDING AT NO.38/171,
              KEB ROAD, GANESHA FARM,
              ANJANAGARA,
              BANGALORE-91
Digitally
signed by R                                             ...RESPONDENT
MANJUNATHA    (BY SRI A.M.BALAJI, ADVOCATE)
Location:
HIGH COURT         THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
OF
KARNATAKA     CR.P.C PRAYING TO SET ASIDE THE ORDER PASSED BY THE
              LIX ADDL. CITY CIVIL AND SESSIONS JUDGE, BENGALURU
              (CCH-60) IN CRL.A.NO.678/2015, VIDE ORDER DATED
              08.12.2015, CONSEQUENTLY, SETTING ASIDE THE JUDGMENT
              AND SENTENCE PASSED IN C.C.NO.31870/2011 DATED
              08.04.2015 PASSED BY THE XVI ADDL.CHIEF METROPOLITAN
              MAGISTRATE, BENGALURU AND ACQUIT THE PETITIONER.

                   THIS PETITION, COMING ON FOR FINAL HEARING, THIS
              DAY, THE COURT MADE THE FOLLOWING:
                                 -2-
                                            NC: 2024:KHC:25114
                                        CRL.RP No. 395 of 2016




                             ORDER

None present on behalf of the revision petitioner.

Sri A.M.Balaji, learned counsel for the respondent is

present through video conferencing.

Even on last occasion, there was no representation on

behalf of the revision petitioner.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

JUDGE

kcm