N Gangoji Rao vs V Paramesh
2024 Latest Caselaw 14517 Kant

Karnataka High Court

N Gangoji Rao vs V Paramesh on 25 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                       NC: 2024:KHC:23310
                                                   CRL.RP No. 676 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. 676 OF 2020
                 BETWEEN:

                 N GANGOJI RAO
                 S/O. NAGAESH RAO,
                 AGE: 46 YEARS,
                 R/AT. NO.333/H,
                 9TH K MAIN ROAD,
                 VIJAYANAGAR PIPE LINE,
                 BENGALURU-560 049.
                                                          ...PETITIONER
                 (BY SRI. MANJUNATHA RAO BHOUNSLE.,ADVOCATE)
                 AND:

                 V. PARAMESH,
                 S/O. VEERANNA,
                 AGE: 43 YEARS,
                 OCCUPATION BUSINESS,
Digitally        R/AT. NO.19/2,
signed by        5TH CROSS,
YAMUNA K L       PIPELINE,
Location: High   CHOLARAPALYA,
Court of         BENGALURU-560 023.
Karnataka
                                                           ...RESPONDENT

                      THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                 PRAYING TO SET ASIDE THE JUDGMENTS AND ORDER OF
                 CONVICTION AND SENTENCE IMPOSED UPON THE PETITIONER
                 VIDE ORDER DATED 11.10.2018 PASSED BY THE XIII
                 ADDL.C.M.M., BENGALURU IN C.C.NO.3734/2016 AND THE
                 JUDGMENT DATED 05.08.2020 PASSED BY THE LXVI
                 ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGLAURU
                 IN CRL.A.NO.2352/2018 BY ALLOWING THIS CRL.RP.
                                 -2-
                                            NC: 2024:KHC:23310
                                        CRL.RP No. 676 of 2020




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

                             ORDER

Learned counsel for revision petitioner files a memo of

retirement without acknowledgment of the revision petitioner.

Matter is yet to be admitted and matter was listed from

yesterday to today as a last chance to address the argument on

'Admission'.

2. Since there is no progress in the case and memo of

retirement is filed without acknowledgment, revision petition

stands dismissed for non-prosecution.

Sd/-

JUDGE

LDC