Mr N Viveka Rai vs Sri A R Chandrashekar
2024 Latest Caselaw 15058 Kant

Karnataka High Court

Mr N Viveka Rai vs Sri A R Chandrashekar on 28 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                            -1-
                                                        NC: 2024:KHC:24098
                                                    CRL.RP No. 220 of 2016




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF JUNE, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE V SRISHANANDA
                      CRIMINAL REVISION PETITION NO. 220 OF 2016
                   BETWEEN:

                      MR. N. VIVEKA RAI
                      S/O LATE SANJEEVA RAI,
                      AGED ABOUT 44 YEARS,
                      R/AT GANAPATHY STREET,
                      MADIKERI,
                      KODAGU DISTRICT - 571 216.
                                                              ...PETITIONER
                   (BY SRI. YASHODAR SHETTY, ADVOCATE (ABSENT))

                   AND:

                      SRI. A.R. CHANDRASHEKAR,
                      S/O A.N. RAMAPPA,
                      AGED ABOUT 52 YEARS,
                      R/AT KODAGARAHALLI VILLAGE AND POST,
                      SUNTICOPPA,
Digitally signed
by YAMUNA K           SOMWARPET TALUK
L                     KODAGU DISTRICT - 571 216.
Location: High                                               ...RESPONDENT
Court of
Karnataka          (RESPONDENT SERVED)

                        THIS CRIMINAL REVISION PETITION IS FILED UNDER
                   SECTION 397(1) OF CR.P.C PRAYING TO SET ASIDE THE
                   JUDGMENT AND ORDER OF CONVICTION DATED 24.02.2015
                   MADE IN C.C.NO.2019/2013 BY THE ADDITIONAL CIVIL JUDGE
                   AND JMFC, MADIKERI AND JUDGMENT AND ORDER DATED
                   02.02.2016 MADE IN CRL.A.NO.31/2015 BY THE COURT OF
                   PRINCIPAL SESSIONS JUDGE, KODAGU, MADIKERI AND
                   ACQUIT THE PETITIONER BY ALLOWING THIS REVISION
                   PETITION.
                                -2-
                                            NC: 2024:KHC:24098
                                        CRL.RP No. 220 of 2016




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

Police report received stating that the revision petitioner

has vacated the house and he has also sold the same to the

third party and the present address of the revision petitioner is

not known.

Keeping the Police report on record, the revision petition

is dismissed for non-prosecution.

Sd/-

JUDGE

CPN