Rajarambhat vs Smt Anupama
2024 Latest Caselaw 12828 Kant

Karnataka High Court

Rajarambhat vs Smt Anupama on 7 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                    NC: 2024:KHC:20392
                                                CRL.RP No. 589 of 2017




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 07TH DAY OF JUNE, 2024

                                   BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION No.589 OF 2017
            BETWEEN:

               RAJARAMBHAT
               S/O. K.S.VISHNABHAT
               AGED ABOUT 65 YEARS
               M/S. G. N. ENTERPRISES, 1-94A
               KAMALA APARTMENTS, MANGALORE
               DAKSHINA KANNADA DISTRICT - 568 101.
                                                         ...PETITIONER
                (BY SRI GURURAJ R., ADVOCATE)

            AND:

               SMT. ANUPAMA
               W/O. LATE MAHESH
               AGED ABOUT 53 YEARS
Digitally      M/S. JAYALAKSHMI RICE MILL, RIVER BANK ROAD
signed by      HOLENARASIPURA TOWN
MALATESH
KC             HASSAN - 576 501.
Location:                                            ...RESPONDENT
HIGH            (RESPONDENT-SERVED)
COURT OF
KARNATAKA
                  THIS CRL.RP FILED U/S.397 R/W 401 CR.P.C PRAYING
            TO SET ASIDE THE ORDER DATED 01.03.2017 PASSED IN
            CRL.A.NO.10/2016 ON THE FILE OF THE III ADDL. DIST. AND
            S.J., HASSAN CONFIRMING THE JUDGMENT DATED 14.12.2015
            PASSED IN C.C.NO.84/2009 ON THE FILE OF CIVIL JUDGE AND
            JMFC, HOLENARASIPURA AND THIS REVISION PETITION BE
            ALLOWED WITH COST THROUGHOUT.
                                -2-
                                               NC: 2024:KHC:20392
                                        CRL.RP No. 589 of 2017




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

                             ORDER

Sri Gururaj R, learned counsel for the revision petitioner

is present in the afternoon session, after the case was passed

over at the request of his junior colleague.

2. Learned counsel submits that despite best efforts, he is

not in a position to contact the revision petitioner. In fact,

police report depicts that petitioner is not traceable in the

address furnished by him.

Left with no option, revision petition is dismissed for non

prosecution.

Sd/-

JUDGE

kcm