Sri Rathish Kumar vs Smt Bhuvaneshwari
2024 Latest Caselaw 26790 Kant

Karnataka High Court

Sri Rathish Kumar vs Smt Bhuvaneshwari on 8 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                     NC: 2024:KHC:45317
                                                 CRL.RP No. 808 of 2021




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 8TH DAY OF NOVEMBER, 2024

                                      BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 808 OF 2021
            BETWEEN:

            1.    SRI RATHISH KUMAR
                  S/O SRI NAGAPPA M S
                  AGED ABOUT 32 YEARS
                  PROPRIETOR
                  EVENTS INDIA
                  GO GLOBAL INDIA
                  R/AT NO.9/A, BEHIND BETHANY SCHOOL,
                  NEW BUILDING
                  KORAMANGALA 8TH BLOCK
                  BENGALURU - 560 095
                                                          ...PETITIONER
            (BY SRI RAVISHANKAR S, ADVOCATE -ABSENT)
            AND:

            1.    SMT BHUVANESHWARI
                  DEAD BY HER LRS
Digitally
                  REPRESENTED BY LR
signed by
MALATESH          SMT SANTOSHI V A
KC                D/O LATE ASHOK KUMAR
                  R/AT NO.151, 6TH BLOCK
Location:
HIGH              19TH MAIN ROAD
COURT OF          KORAMANGALA
KARNATAKA         BENGALURU - 560 095
                                                         ...RESPONDENT
            (BY SRI YUGANDHAR J, ADVOCATE -ABSENT)

                 THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
            CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
            01.03.2021 PASSED BY THE LVIII ADDITIONAL CITY CIVIL AND
            SESSION JUDGE, BENGALURU IN CRL.A.No.1982/2018 AND
                                 -2-
                                             NC: 2024:KHC:45317
                                         CRL.RP No. 808 of 2021




JUDGMENT DATED 03.09.2018 PASSED BY THE HONBLE XX
A.C.M.M AT BENGALURU IN C.C.No.18004/2015 AND
CONSEQUENTLY ACQUIT THE PETITIONER.

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

                          ORAL ORDER

Case called twice. None present on behalf of the revision

petitioner.

2. Revision petition came to be filed on 30.06.2021.

Till today matter is not yet admitted. Order sheet depicts that

the revision petitioner is not interested in prosecuting the

revision petition after obtaining the interim order. Likewise,

there is no material on record to show that the interim order is

complied. In fact this revision petition came to be dismissed

for non prosecution on 23.07.2024 noting that there was no

representation on behalf of the revision petitioner.

3. Later on, an application came to be filed to recall

the order dated 23.07.2024. A coordinate Bench of this Court

by order dated 21.09.2024 allowed the said application on

payment of cost of Rs.1,000/- to the 'Bengaluru Professional

Benevolent Fund' within two weeks. Said cost is also not paid.

NC: 2024:KHC:45317

4. Taking note of this aspect of the matter, revision

petition stands dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

MR