Shri B G Rajanna vs Ramyashree R
2024 Latest Caselaw 12052 Kant

Karnataka High Court

Shri B G Rajanna vs Ramyashree R on 30 May, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                      NC: 2024:KHC:18238
                                                CRL.RP No. 1095 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 30TH DAY OF MAY, 2024

                                     BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                 CRIMINAL REVISION PETITION NO. 1095 OF 2023
              BETWEEN:

                 SHRI. B.G. RAJANNA,
                 S/O LATE GANGAPPA,
                 AGED ABOUT 63 YEARS,
                 R/AT HOUSE NO. 542,
                 12th MAIN, 8th CROSS,
                 B.E.L. II STAGE,
                 BHARAT NAGAR,
                 BENGALURU - 560 091.
                                                           ...PETITIONER
              (BY SMT. SHOBHA H.K., ADVOCATE)

              AND:

                 RAMYASHREE R.,
Digitally        AGED ABOUT 25 YEARS,
signed by R
MANJUNATHA       D/O B.G. RAJANNA ,
Location:        R/AT NO. 448, 6th CROSS,
HIGH COURT
OF               GOKULA I STAGE,
KARNATAKA        II PHASE, MATHIKERE Ist MAIN ROAD,
                 BENGALURU NORTH,
                 BENGALURU - 560 022.
                                                          ...RESPONDENT



                   THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
              PRAYING TO SET ASIDE THE JUDGMENT IN CRIMINAL APPEAL
              NO.513/2022 DATED 10.04.2023 PASSED BY THE LIX
              ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, (CCH-60),
                             -2-
                                         NC: 2024:KHC:18238
                                   CRL.RP No. 1095 of 2023




BENGALURU CONFIRMING THE JUDGMENT PASSED BY THE XII
ACMM, BENGALURU DATED 19.03.2022 IN C.C.NO.1685/2019
AND CALL FOR RECORDS AND ACQUIT THE PETITIONER FROM
ALL THE CHARGES.

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

Perused the submissions made by learned counsel for

the petitioner. Office objections are not complied.

2. Revision petition is of the year 2023. Application

seeking condonation of delay is filed without proper cause

title. Accordingly, the revision petition stands dismissed

for non prosecution.

Sd/-

JUDGE

KAV