Sri Somashekara vs Sri Harisha
2024 Latest Caselaw 26094 Kant

Karnataka High Court

Sri Somashekara vs Sri Harisha on 4 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                         NC: 2024:KHC:44082
                                                    CRL.RP No. 122 of 2022




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 4TH DAY OF NOVEMBER, 2024

                                        BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
            CRIMINAL REVISION PETITION NO. 122 OF 2022 (397(Cr.PC) / 438(BNSS)
            BETWEEN:
            SRI SOMASHEKARA
            AGED ABOUT 46 YEAARS
            S/O K B KENCHAPPA
            R/AT B KATHIHALLIKOPPALU VILALGE
            KASABA HOBLI, HASSAN TALUK
            HASSAN-573 201.
                                                                ...PETITIONER
            (BY SRI. LOHITHA J.N., ADVOCATE)
            AND:

            SRI HARISHA
            S/O LATE RANGEGOWDA
            AGED ABOUT 51 YEARS
            R/AT B KOTHEHALLIKOPPALU VILLAGE
            KASABA HOBLI, HASSAN TALUK
            HASSAN-573 201.
                                                              ...RESPONDENT
Digitally   (RESPONDENT SERVED - ABSENT)
signed by
MALATESH         THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
KC          SET ASIDE THE CONVICTION AND SENTENCE DATED 30.11.2021
Location:   IN CRL.A.NO.90/2020 ON THE FILE OF V ADDITIONAL DISTRICT
HIGH        AND SESSIONS JUDGE, HASSAN, CONSEQUENTLY SET ASIDE
COURT OF    THE JUDGMENT AND SENTENCE DATED 12.11.2019 PASSED IN
KARNATAKA   C.C.NO.5907/2016 ON THE FILE OF V ADDITIONAL CIVIL JUDGE
            AND J.M.F.C., HASSAN AND TO DISMISS THE COMPLAINT BY
            ALLOWING THIS CRL.RP. AND FURTHER BE PLEASED TO ACQUIT
            THE PETITIONER.

                THIS PETITION, COMING ON FOR FINAL HEARING, THIS DAY,
            ORDER WAS MADE THEREIN AS UNDER:
                                      -2-
                                                   NC: 2024:KHC:44082
                                              CRL.RP No. 122 of 2022




CORAM: HON'BLE MR JUSTICE V SRISHANANDA


                               ORAL ORDER

Case called out twice. None present on behalf of the review

petitioner.

2. Even on the last date of hearing, there was no

representation on behalf of the review petitioner. The order sheet

depicts that there is no progress after obtaining the interim order.

3. Accordingly, the review petition is dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

BMC