Abhinandan vs K B Babu Rao
2024 Latest Caselaw 26064 Kant

Karnataka High Court

Abhinandan vs K B Babu Rao on 4 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                     NC: 2024:KHC:44495
                                                 CRL.RP No. 409 of 2022




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 04TH DAY OF NOVEMBER, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION No.409 OF 2022

            BETWEEN:

            1.    ABHINANDAN
                  S/O. PUTTALINGAIAH
                  (RETIRED MASTER),
                  AGED ABOUT 26 YEARS
                  R/AT NO. 116, SIDDAIAH DEPO,
                  BALAGERI NERALEKERI,
                  RAILWAY GATE, NABUB NAGAR,
                  RAMANAGARA DISTRICT - 562159
                                                          ...PETITIONER
            (BY SRI. MANJUNATH M R, ADVOCATE)
            AND:

            1.    K B BABU RAO
                  S/O LATE K BALAJI ROAD,
                  AGED ABOUT 56 YEARS
Digitally         R/AT NO. 1378, RAMAIAH STREET,
signed by
MALATESH          DEVARAJA MOHALLA,
KC                MYSORE - 570 001
Location:                                                ...RESPONDENT
HIGH        (RESPONDENT -SERVED)
COURT OF
                 THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
KARNATAKA
            CR.P.C PRAYING TO SET ASIDE THE JUDGMENT OF
            CONVICTION AND ORDER OF SENTENCE PASSED BY THE
            HON'BLE LXXIII ADDL.CITY CIVIL AND SESSIONS JUDGE,
            MAYO HALL UNIT AT BENGALURU IN CRL.A.NO.25228/2019
            DATED 04.12.2021 AND ALSO THE JUDGMENT OF CONVICTION
            AND ORDER OF SENTENCE PASSED BY THE HON'BLE LVII
            A.C.M.M AT BENGALURU IN C.C.NO.50301/2018, DATED
            01.08.2019 AND TO ACQUIT THE PETITIONER, ETC.,
                                 -2-
                                              NC: 2024:KHC:44495
                                          CRL.RP No. 409 of 2022




     THIS PETITION, COMING ON FOR ARGUMENTS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:     HON'BLE MR JUSTICE V SRISHANANDA


                             ORAL ORDER

The matter was passed over since morning, twice.

2. Despite repeatedly directing the learned counsel to argue

the matter, Sri Dhanush Kumar, junior counsel appearing on

behalf of Sri M.R.Manjunath, learned counsel for the revision

petitioner fails to argue.

3. Accordingly, Revision Petition is dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

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