Sri Sudhakar vs Smt. Lakshmi
2024 Latest Caselaw 14515 Kant

Karnataka High Court

Sri Sudhakar vs Smt. Lakshmi on 25 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                        NC: 2024:KHC:23319
                                                    CRL.RP No. 109 of 2020




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 25TH DAY OF JUNE, 2024

                                        BEFORE
                        THE HON'BLE MR JUSTICE V SRISHANANDA
                    CRIMINAL REVISION PETITION NO. 109 OF 2020
                 BETWEEN:

                 SRI. SUDHAKAR,
                 s/O. R. LOKESH,
                 R/AT NO. E-199,
                 LOKESH BUILDING,
                 NEAR RAMA TEMPLE,
                 HEBBAGODI,
                 BOMMASANDRA,
                 INDUSTRIAL ESTATE,
                 BANGALORE-560 099.
                                                           ...PETITIONER
                 (BY SRI. SYED SALMAN KHOMEINI.,ADVOCATE-ABSENT)
                 AND:

                 SMT. LAKSHMI
                 W/O. NARAYANA SWAMY,
Digitally        R/AT NO. C/O. S N CHANDRASHEKAR,
signed by        NO.24, 2ND FLOOR, 1ST MAIN,
YAMUNA K L       III STAGE, HOSAPALYA,
Location: High   BANGALORE-560 068.
Court of                                                    ...RESPONDENT
Karnataka
                 (BY SRI. A M MAHESHWARAPPA.,ADVOCATE)
                      THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
                 PRAYING TO 1.SET ASIDE THE JUDGMENT, CONVICTION AND
                 SENTENCE PASSED BY XV A.C.M.M., AT BENGALURU IN
                 C.C.NO.30017/2017 DATED 15.10.2018.2.THE JUDGMENT
                 PASSED BY THE LXIV ADDITIONAL CITY CIVIL AND SESSIONS
                 JUDGE, BENGALURU IN CRL.A.NO.2451/2018 CONFIRMING
                 THE TRIAL COURT JUDGMENT AND PLEASED TO ACQUIT THE
                 PETITIONER IN THE ABOVE CASE.
                                     -2-
                                                     NC: 2024:KHC:23319
                                              CRL.RP No. 109 of 2020




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

                              ORDER

Revision petition came to be filed on 22.01.2020. After

obtaining the interim order of suspension of sentence, there is

no progress in the case as would be seen from the order sheet.

Not less than four to five adjournments have been granted for

addressing the arguments on admission. Order sheet depicts

that counsel for revision petitioner always remained absent.

Accordingly, revision petition dismissed for

non-prosecution.

Sd/-

JUDGE

LDC