Adithya Moodibidri vs Sri Santhosh Bongale
2024 Latest Caselaw 18782 Kant

Karnataka High Court

Adithya Moodibidri vs Sri Santhosh Bongale on 26 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                              -1-
                                                          NC: 2024:KHC:29458
                                                     CRL.RP No. 1697 of 2023




                    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. 1697 OF 2023

                BETWEEN:

                ADITHYA MOODIBIDRI
                S/O NABHIRAJ
                AGED ABOUT 34 YEARS
                BUSINESSMAN, R/O NO 3-5-498
                SINDHOOR, KADRI TEMPLE NEW
                ROAD, BEJAI, MANGALORE - 575 004.
                                                                ...PETITIONER
                (BY KUM. AISHWARYA S, ADV.,
                    SRI KAMALUDDIN, ADV.)
                AND:

                SRI SANTHOSH BONGALE
                S/O SUBASH BONGALE
                AGED ABOUT 38 YEARS
                BUSINESSMAN, R/O NO.171
Digitally
                60 FT GOVERNMENT HOSPITAL
signed by       ROAD, A BLOCK, VIDYANAGAR
NANDINI MS      HARIHARA - 577 601.
Location:                                                      ...RESPONDENT
High Court of
Karnataka       (BY SRI S.G. RAJENDRA REDDY, ADV.)
                      THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
                ALLOW THIS REVISION PETITION AND SET ASIDE THE JUDGMENT
                DATED 29.11.2023 PASSED BY THE I ADDITIONAL DISTRICT AND
                SESSIONS    JUDGE    AT   DAVANAGERE    IN  CRL.A.NO.47/2022
                CONFIRMING THE JUDGMENT PASSED IN C.C.NO.502/2022 DATED
                01.07.2022 PASSED BY THE FILE OF I ADDITIONAL CIVIL JUDGE
                AND JMFC HARIHAR.

                     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, ORDER
                WAS MADE THEREIN AS UNDER:
                              -2-
                                          NC: 2024:KHC:29458
                                     CRL.RP No. 1697 of 2023




CORAM:    HON'BLE MR JUSTICE V SRISHANANDA

                        ORAL ORDER

1. Office objections on I.A.No.1/2024 are not complied with.

The interim order passed by this Court on 28.12.2023 is not

complied till today. As a result, revision petition stands

dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

DN