Sri Chandrashekara vs Smt Shanthamma
2024 Latest Caselaw 12396 Kant

Karnataka High Court

Sri Chandrashekara vs Smt Shanthamma on 4 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                  NC: 2024:KHC:19361
                                              CRL.RP No. 489 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 4TH DAY OF JUNE, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 489 OF 2021
            BETWEEN:
            SRI. CHANDRASHEKARA
            AGED ABOUT 49 YEARS,
            S/O AJJU SHETTY,
            R/AT VIVEKANAGARA,
            HASSAN TOWN,
            HASSAN-573201.
                                                        ...PETITIONER
            (BY SRI. K.P. BHUVAN, ADVOCATE (ABSENT))

            AND:
            SMT. SHANTHAMMA
            W/O DYAVE GOWDA,
            AGED AOUT 64 YEARS,
            R/AT VIVEKANAGARA,
            HASSAN-573201.
                                                       ...RESPONDENT
Digitally
signed by   (NOTICE SERVED ON RESPONDENT AND UNREPRESENTED)
MALATESH
KC
                   THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
Location:
HIGH
COURT OF    401 CR.P.C BY THE ADVOCATE FOR THE PETITIONER PRAYING
KARNATAKA
            THAT THIS HONOURABLE COURT MAY BE PLEASED TO SET
            ASIDE THE CONVICTION AND SENTENCE DATED 04.03.2021
            PASSED BY THE II ADDITIONAL DISTRICT AND SESSIONS
            JUDGE, HASSAN IN CRL.A.NO.198/2019 AND CONSEQUENTLY
            SET ASIDE THE JUDGMENT AND SENTENCE DATED 29.06.2019
            PASSED BY THE IV ADDITIONAL CIVIL JUDGE AND J.M.F.C.,
                                 -2-
                                             NC: 2024:KHC:19361
                                         CRL.RP No. 489 of 2021




HASSAN        IN   C.C.NO.1828/2017   AND    TO   DISMISS     THE
COMPLAINT BY ALLOWING THIS CRL.RP AND FURTHER BE
PLEASED TO ACQUIT THE PETITIONER.

       THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:

                             ORDER

Case called twice. None present on behalf of the revision

petitioner.

Revision petition is filed in the year 2021. Till today

petition is not yet admitted. Even on the previous date of

hearing, there was no representation. In the interest of justice,

this Court accommodated the learned counsel for the revision

petitioner to address the arguments on admission on today.

Since there is no representation on behalf of the revision

petitioner, revision petition is dismissed for non prosecution.

Sd/-

JUDGE

MR