Smt Pattamma vs Sri K L Krishne Gowda
2024 Latest Caselaw 14915 Kant

Karnataka High Court

Smt Pattamma vs Sri K L Krishne Gowda on 27 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                       NC: 2024:KHC:24112
                                                   CRL.RP No. 639 of 2021




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 27TH DAY OF JUNE, 2024

                                         BEFORE
                         THE HON'BLE MR JUSTICE V SRISHANANDA
                     CRIMINAL REVISION PETITION NO. 639 OF 2021
                 BETWEEN:

                 SMT. PATTAMMA,
                 AGED 61 YEARS,
                 W/O LATE B.K. GOVINDAPPA,
                 R/AT NO. 27, 2ND CROSS,
                 2ND MAIN, K.S. COLONY,
                 R.K. BLOCK, THYAGARAJNAGARA,
                 BENGALURU - 560 028.
                                                            ...PETITIONER
                 (BY SRI. CHANDRAHASA RAI B, ADVOCATE (ABSENT))

                 AND:

                 SRI. K.L. KRISHNE GOWDA,
Digitally        AGED ABOUT 53 YEARS,
signed by        S/O LATE LINGE GOWDA,
YAMUNA K L       R/AT NO 69/1-2, 1ST MAIN ROAD,
Location: High
Court of         1ST CROSS, PIPELINE WEST,
Karnataka        KASTHURIBHA NAGAR, MYSORE ROAD,
                 BENGALURU - 560 026.
                                                           ...RESPONDENT
                 (BY SRI. GANESH H. KEMPANNA, ADVOCATE)

                        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                 PRAYING TO 1. SET ASIDE THE CONVICTION AND SENTENCE
                 JUDGMENT DATED 28.01.2019 PASSED BY THE XII ADDL. AND
                 37TH A.C.M.M., AT BENGALURU IN C.C.NO.29009/2015.
                                -2-
                                             NC: 2024:KHC:24112
                                        CRL.RP No. 639 of 2021




      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

THE COURT MADE THE FOLLOWING:

                             ORDER

Case is called out.

2. None present on behalf of the revision petitioner.

3. Even on the last date of hearing there was no

representation on behalf of the revision petitioner.

4. Revision petition came to be filed on 12.04.2021 after

obtaining the order of suspension of sentence. There is no

progress in the case.

5. Court suo moto adjourned the matter to facilitate the

revision petitioner to address the arguments. Accordingly, the

revision petition is dismissed for non-prosecution.

Sd/-

JUDGE

YKL

CT: BHK