Rathnamma vs Chetan Laddha
2024 Latest Caselaw 15105 Kant

Karnataka High Court

Rathnamma vs Chetan Laddha on 28 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                   NC: 2024:KHC:24330
                                              CRL.RP No. 1200 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.1200 OF 2021

            BETWEEN:

            RATHNAMMA
            W/O H NAGARAJ
            AGED ABOUT 43 YEARS
            R/AT NO.35/40, SAHANA NILAYA
            KASHINAGARA MAIN ROAD
            YELACHENAHALLI, J P NAGAR
            BANGALORE - 560070
                                                         ...PETITIONER
            (BY SRI R SHASHIDHARA, ADVOCATE -ABSENT)

            AND:

            CHETAN LADDHA
            S/O S D LADDHA
            AGED ABOUT 43 YEARS
Digitally
signed by   M/S B.CHANDRA ASSOCIATES
MALATESH    NO.8, I CROSS,
KC          MUNESHWARA NAGARA
Location:   NEAR I T I SOCIETY
HIGH        BENGALURU - 560 068
COURT OF                                                ...RESPONDENT
KARNATAKA (BY SRI LAKSHA KALAPPA B, ADVOCATE)

                 THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT PASSED BY THE LEARNED
            LV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AT BENGALURU
            IN CRL.A.NO.829/2017 DATED 01.09.2021 CONFIRMING THE
            JUDGMENT PASSED BY THE LEARNED XX A.C.M.M., AT BENGALURU
            CITY IN C.C.NO.9520/2013 DATED 04.11.2016 AND ACQUIT THE
            ACCUSED BY ALLOWING THIS RP.
                                -2-
                                             NC: 2024:KHC:24330
                                       CRL.RP No. 1200 of 2021




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

                            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