H Nagaraj vs Chetan Laddha
2024 Latest Caselaw 15104 Kant

Karnataka High Court

H Nagaraj vs Chetan Laddha on 28 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                    -1-
                                                NC: 2024:KHC:24327
                                           CRL.RP No. 1199 of 2021




             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.1199 OF 2021
           BETWEEN:

           H NAGARAJ
           S/O HUTCHEGOWDA
           AGED ABOUT 54 YEARS
           R/AT NO.35/40, SAHANA NILAYA
           KASHINAGARA MAIN ROAD
           YELACHANAHALLI, J P NAGAR
           BANGALORE-560 070
                                                      ...PETITIONER
           (BY SRI R SHASHIDHARA, ADVOCATE -ABSENT)
           AND:

           CHETAN LADDHA S/O S D LADDHA
           AGED ABOUT 43 YEARS
           M/S B CHANDRA ASSOCIATES
           NO.8, I CROSS,
           MUNESHWARA NAGARA
Digitally
signed by  NEAR I.T.I, SOCIETY
MALATESH   BENGALURU-560 068
KC                                               ...RESPONDENT
Location: (BY SRI LAKSHA KALAPPA.B, ADVOCATE)
HIGH           THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
COURT OF  CR.P.C PRAYING TO SET ASIDE THE JUDGMENT PASSED BY
KARNATAKA
           THE LEARNED LV ADDITIONAL CITY CIVIL AND SESSIONS
           JUDGE AT BENGALURU IN CRL.A.NO.828/2017, DATED
           01.09.2021 CONFIRMING THE JUDGMENT PASSED BY THE
           LEARNED    XX   A.C.M.M., AT   BENGALURU CITY  IN
           C.C.NO.9519/2013, DATED 04.11.2016 AND ACQUIT THE
           ACCUSED BY ALLOWING THIS RP.

                THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
           THE COURT MADE THE FOLLOWING:
                                -2-
                                             NC: 2024:KHC:24327
                                       CRL.RP No. 1199 of 2021




                            ORDER

Case called twice.

None present on behalf of the revision petitioner.

Petition is of the year 2021, yet to be admitted.

Accordingly, Revision Petition is dismissed for non

prosecution.

Sd/-

JUDGE

kcm