Sri. N.K. Srivastava vs Sri. Kishore
2024 Latest Caselaw 11749 Kant

Karnataka High Court

Sri. N.K. Srivastava vs Sri. Kishore on 28 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                                  -1-
                                                               NC: 2024:KHC:17962
                                                           CRL.RP No. 391 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 28TH DAY OF MAY, 2024

                                              BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                         CRIMINAL REVISION PETITION NO. 391 OF 2021
                   BETWEEN:
                   SRI. N.K. SRIVASTAVA
                   S/O. B.B. LAL,
                   AGED ABOUT 46 YEARS,
                   R/AT NO.17, DEFENCE COLONY,
                   ATTUR LAYOUT, YELAHANKA,
                   BANGALORE-560 006.
                                                                        ...PETITIONER
                   (BY SRI. S. KUMAR, ADVOCATE (ABSENT))

                   AND:
                   SRI. KISHORE
                   S/O. LATE SHANTHMURTHY. B.,
                   AGED ABOUT 35 YEARS,
                   R/AT NO.970, LIG,
                   2ND STAGE, 16TH 'B' CROSS,
                   YELAHANKA NEW TOWN,
                   BANGALORE-560 006.
Digitally signed                                                    ...RESPONDENT
by
MARKONAHALLI
RAMU PRIYA                THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH 401
Location: HIGH
COURT OF
KARNATAKA          CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF CONVICTION
                   AND    ORDER   OF   SENTENCE    DATED   21.03.2014    PASSED   IN
                   C.C.NO.9518/2010 BY THE XVII ADDITIONAL CHIEF METROPOLITAN
                   MAGISTRATE,    BANGALORE       AND   CONFIRMED   BY    THE     LXI
                   ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, AT BENGALURU IN
                   CRL.A.NO.321/2014 VIDE JUDGMENT DATED 09.03.2020.

                          THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT MADE THE FOLLOWING:
                                 -2-
                                             NC: 2024:KHC:17962
                                         CRL.RP No. 391 of 2021




                             ORDER

Case called twice. None present on behalf of the revision

petitioner. This Court vide order dated 14.06.2023, ordered for

issue of notice to the respondent, but till today, the process fee

is not paid.

Accordingly, the petition is dismissed for non-prosecution.

Sd/-

JUDGE

HJ