Sri. Mahendra vs Sri. Sunil
2024 Latest Caselaw 26286 Kant

Karnataka High Court

Sri. Mahendra vs Sri. Sunil on 5 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                       NC: 2024:KHC:44356
                                                   CRL.RP No. 983 of 2023




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 5TH DAY OF NOVEMBER, 2024

                                       BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                 CRIMINAL REVISION PETITION NO. 983 OF 2023

               BETWEEN:
               SRI. MAHENDRA
               S/O NARAYANA,
               AGED ABOUT 45 YEARS,
               R/AT LIC NO.149, 3RD STAGE,
               KUVEMPU NAGAR,
               MYSURU DISTRICT-570023.
                                                            ...PETITIONER
               (BY SRI. SRINIVASAIAH J V., ADVOCATE)

               AND:

                 SRI. SUNIL
                 S/O R. SATHYANARAYANA,
                 AGED ABOUT 43 YEARS,
                 R/AT NO.28/1, 4TH CROSS,
                 2ND MAIN, NEAR MAMTHA ENGLISH SCHOOL,
Digitally signed AZAD NAGAR, BANGALURU-563130.
by JUANITA                                                  ...RESPONDENT
THEJESWINI
Location: HIGH         THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
COURT OF         ADVOCATE FOR THE PETITIONER PRAYING TO SET ASIDE THE
KARNATAKA
                 JUDGMENT AND ORDER OF CONVICTION AND SENTENCE
                 DATED 06.01.2021 PASSED IN C.C.NO.3840/2020 ON THE FILE
                 OF THE HONBLE JUDGE COURT OF SMALL CUASE AND
                 A.C.M.M., AT BENGALURU AND ALSO SET ASIDE THE
                 CONFIRMED JUDGMENT AND ORDER DATED 03.06.2023 IN
                 CRL.A.NO.132/2022 ON THE FILE OF THE HONBLE LXII
                 ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-63) AT
                 BENGALURU AND ETC.
                                  -2-
                                                NC: 2024:KHC:44356
                                          CRL.RP No. 983 of 2023




    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR JUSTICE V SRISHANANDA


                          ORAL ORDER

None appears for the revision petitioner.

2. The revision petition came to be filed on

02.08.2023. Till today, office objections are not complied.

Inspite of granting sufficient time opportunity, Counsel for

the revision petitioner remained absent before the Court.

This Court on 15.07.2024 granted finally a week's time to

cure the office objections and thereafter, there was no

representation on behalf of the revision petitioner.

3. Accordingly, the revision petition stands dismissed

for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

DL CT:JL