Smt C Girija Kumari vs Sri R Nagesh
2024 Latest Caselaw 18755 Kant

Karnataka High Court

Smt C Girija Kumari vs Sri R Nagesh on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                 NC: 2024:KHC:29984
                                            CRL.RP No. 1342 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 26TH DAY OF JULY, 2024

                                   BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1342 OF 2021
            BETWEEN:

            SMT. C. GIRIJA KUMARI,
            W/O V. NAGARAJU,
            AGED ABOUT 62 YEARS,
            R/AT NO. 755/66, GROUND FLOOR,
            VENKATESH NILAYA, 1ST MAIN ROAD,
            VAYALIKAVAL, BENGALURU - 560 003.
                                                      ...PETITIONER
            (BY SRI. ISMAIL MUNEEB MUSBA, ADVOCATE (ABSENT))

            AND:

            SRI. R. NAGESH,
            S/O K. RAMU,
            AGED ABOUT 39 YEARS,
Digitally
signed by   R/AT NO. 11/6, 2ND MAIN ROAD,
MALATESH    MARUTHI EXTENSION, MALLESHWARAM,
KC          BENGALURU - 560 003.
Location:                                            ...RESPONDENT
HIGH
COURT OF    (BY SRI. N.C. NARAYANA, ADVOCATE)
KARNATAKA
                 THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO a) SET ASIDE THE IMPUGNED JUDGMENT DATED
            24.03.2021, PASSED BY THE LXIX ADDITIONAL CITY CIVIL
            AND SESSIONS JUDGE, BENGALURU IN CRL.A.NO.527/2018
            AND CONSEQUENTLY THE JUDGMENT AND ORDER DATED
            01.03.2018 PASSED BY THE XV ADDL.C.M.M., BENGALURU IN
            C.C.NO.5479/2016, PRODUCED HERETO AS ANNEXURE-A AND
            B RESPECTIVELY AND CONSEQUENTLY ACQUIT THE ACCUSED.
                              -2-
                                          NC: 2024:KHC:29984
                                    CRL.RP No. 1342 of 2021




    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:      HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Non Bailable Warrant is returned with an

endorsement that revision petitioner is not residing in the

said address.

Accordingly, revision petition is dismissed for non

prosecution.

Amount in deposit is ordered to be withdrawn by the

complainant/respondent under due identification.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK