Sri. H D Ganganna vs Smt. Shoba N Gornal
2024 Latest Caselaw 14516 Kant

Karnataka High Court

Sri. H D Ganganna vs Smt. Shoba N Gornal on 25 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                      NC: 2024:KHC:23318
                                                  CRL.RP No. 114 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. 114 OF 2020
                 BETWEEN:

                 SRI. H. D. GANGANNA,
                 S/O. LATE DEVAIAH,
                 AGED ABOUT 64 YEARS,
                 R/A NO.93, 4TH CROSS,
                 BASAVESHWARA BADAVANE,
                 BEML 3RD STAGE,
                 RAJARAJESHWARI NAGAR,
                 BANGALORE-560098.
                                                          ...PETITIONER
                 (BY SRI. KEMPEGOWDA M K.,ADVOCATE-ABSENT)
                 AND:

                 SMT. SHOBA. N. GORNAL.
                 W/O. SRI. JAYAPRAKASH SHIVAYOGEPPA KARUR,
                 AGED ABOUT 38 YEARS,
Digitally        R/A NO.411, BHEL LAYOUT,
signed by        RAJARAJESHWARI NAGAR,
YAMUNA K L       BANGALORE-560098.
Location: High                                           ...RESPONDENT
Court of
Karnataka
                       THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                 PRAYING TO SET ASIDE THE JUDGMENT DATED 03.08.2019
                 PASSED BY IN THE COURT OF 55TH ADDITIONAL CITY CIVIL
                 AND     SESSIONS     JUDGE   CCH-56   BENGALURU   IN
                 CRL.A.NO.1253/2015 AND SET ASIDE THE JUDGMENT DATED
                 07.09.2015 PASSED IN C.C.NO.15603/2014 PASSED BY THE
                 XXII A.C.M.M., AT BENGALURU.

                      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
                 THE COURT MADE THE FOLLOWING:
                                  -2-
                                               NC: 2024:KHC:23318
                                          CRL.RP No. 114 of 2020




                              ORDER

Revision petition came to be filed on 02.11.2019. After

the order of suspension obtained by the revision petitioner on

29.01.2022, there is no progress in the matter till today. Order

sheet depicts that the revision petitioner is not diligent in

proceeding with the case.

2. Accordingly, revision petition dismissed for

non-prosecution.

Sd/-

JUDGE

LDC