Ramesh vs Padma
2024 Latest Caselaw 14554 Kant

Karnataka High Court

Ramesh vs Padma on 25 June, 2024

Author: N S Sanjay Gowda

Bench: N S Sanjay Gowda

                                                   -1-
                                                               NC: 2024:KHC:23363
                                                           CRL.P No. 6383 of 2017




                           IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                 DATED THIS THE 25TH DAY OF JUNE, 2024

                                                  BEFORE

                              THE HON'BLE MR JUSTICE N S SANJAY GOWDA

                                 CRIMINAL PETITION NO. 6383 OF 2017

                      BETWEEN:

                      RAMESH
                      S/O RAJEGOWDA
                      AGED ABOUT 51 YEARS
                      R/AT MATIGHATTA VILLAGE
                      KASABA HOBLI
                      CHANNARAYAPATNA TALUK
                      HASSAN DISTRICT, PIN - 573 124.
                                                                     ...PETITIONER
                      (BY SRI SHANKARAPPA, ADV.)
                      AND:

                      1.   PADMA
                           W/O RAMESH
                           AGED ABOUT 45 YEARS.

                      2.   NIKHIL
Digitally signed by        S/O RAMESH
KIRAN KUMAR R              AGED ABOUT 10 YEARS
Location: HIGH
COURT OF                   REP. BY R-1 MOTHER.
KARNATAKA

                           BOTH ARE RESIDENT OF
                           MATHIGHATA GRAMA,
                           KASABA HOBLI
                           KRISHNARAJAPET TAUK
                           MANDYA DISTRIT - 573 124
                           CURRENTLY R/AT
                           AGASARAHALLI GRAMA
                           BAGOORU HOBLI
                           CHANNARAYAPATNA TALUK
                           HASSAN DISTRICT - 573 111.
                                                                   ...RESPONDENTS
                                  -2-
                                                 NC: 2024:KHC:23363
                                         CRL.P No. 6383 of 2017




     THIS CRL.P IS FILED U/S.482 CR.P.C PRAYING TO SET ASIDE
THE JUDGMENT DATED 28.7.2016 PASSED BY THE IV ADDITIONAL
DISTRICT AND SESSIONS JUDGE, HASSAN DISTRICT, SIT AT
CHANNARAYAPATTANA, IN CRL.R.P.NO.26/2016.
    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:

                            ORDER

1. On 20.03.2024, Sri.Sharath S. Gowda, learned

counsel appearing for the petitioner was permitted to

retire and the name of Sri.Shankarappa, learned counsel

was ordered to be printed once vakalathnama is filed.

2. It is noticed that Sri.Shankarappa has not filed his

vakalathnama.

3. On 28.05.2024, the matter was adjourned to

06.06.2024 and on 06.06.2024 since there was no

appearance, the matter was already re-listed today, as a

last chance. Today also there is no representation.

4. Left with no other alternative, the petition is

dismissed for non-prosecution.

Sd/-

JUDGE GSR