Vijendra S vs Mohindar Raj M R
2024 Latest Caselaw 12695 Kant

Karnataka High Court

Vijendra S vs Mohindar Raj M R on 6 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                    NC: 2024:KHC:19744
                                               CRL.RP No. 1409 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 6TH DAY OF JUNE, 2024

                                      BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                 CRIMINAL REVISION PETITION NO.1409 OF 2023
              BETWEEN:

                 VIJENDRA S.
                 SON OF H. G. SRINIVASAGOWDA
                 AGED ABOUT 43 YEARS
                 OCCUPATION AT: JUNIOR HEALTH ASSISTANT
                 PRIMARY HEALTH CENTRE
                 BOLANAHALLI VILLAGE, HUNSURU TALUK

                 RESIDING AT: RAJ CABLE NETWORK, NEAR
                 RATHNAMAHAL THEATRE, BANNUR TOWN
                 T. NARASIPURA TALUK
                 MYSURU-571 101.
                                                         ...PETITIONER
                  (BY SRI SACHIN R. R., ADVOCATE)


              AND:

Digitally        MOHINDAR RAJ M. R.
signed by R
MANJUNATHA       SON OF RAMARAJU N.
Location:        AGED ABOUT 49 YEARS
HIGH COURT
OF               RESIDING AT NO. 374
KARNATAKA        7TH MAIN, "H" BLOCK
                 RAMAKRISHNANAGAR
                 MSYURU-570 022.
                                                        ...RESPONDENT

                 THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 CR.P.C
              PRAYING TO SET ASIDE THE JUDGMENT DATED 09.11.2022
              PASSED IN C.C.NO.3292/2018 ON THE FILE OF THE J.M.F.C
              (III COURT) AT MYSURU AND ETC.,
                                -2-
                                             NC: 2024:KHC:19744
                                       CRL.RP No. 1409 of 2023




    THIS CRL.RP, COMING ON FOR ORDERS, THIS DAY, THE
COURT MADE THE FOLLOWING:

                            ORDER

Case called twice. None present on behalf of the revision

petitioner. On the previous date of occasion, there was no

representation. Process fee is not paid for issue of notice to the

respondent as per the order dated 04.12.2023.

Accordingly, the revision petition is dismissed for non

prosecution.

Sd/-

JUDGE

MR