Allama Prabhu Yalagi vs A Rama Reddy
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Karnataka High Court

Allama Prabhu Yalagi vs A Rama Reddy on 14 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                    NC: 2024:KHC:46416
                                               CRL.RP No. 1080 of 2019




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 14TH DAY OF NOVEMBER, 2024

                                    BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION No.1080 OF 2019
            BETWEEN:

            ALLAMA PRABHU YALAGI
            AGED ABOUT 62 YEARS
            S/O ANAND YALAGI
            RESIDING AT FLAT NO.103,
            ORCHID APARTMENT
            NANDHIDURGA MAIN ROAD, J C ROAD
            BANGALORE-560 064
                                                         ...PETITIONER
            (BY SRI SHASHIDHARA G AND
            SRI K.T.VENKATESHA, ADVOCATES -ABSENT)
            AND:

            A RAMA REDDY
            AGED ABOUT 36 YEARS
            S/O A RAJAGOPAL REDDY
            RESIDING AT FLAT NO.202,
Digitally   SLV UNIWORTH CLASS APARTMENT
signed by   HBR LAYOUT, 4TH BLOCK,
MALATESH
KC          HENNUR MAIN ROAD
Location:   BANGALORE-560 043
HIGH                                                    ...RESPONDENT
COURT OF
KARNATAKA   (BY SRI BRIJESH PATIL, ADVOCATE)
                 THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
            CR.P.C PRAYING TO SET ASIDE THE ORDER AND JUDGMENT
            PASSED BY THE HON'BLE XV A.C.M.M., AT BENGALURU CITY IN
            C.C.NO.24736/2016, D.D.24.01.2018 AND RESTORATION OF
            THE CRL.A.NO.284/2018 ON THE FILE OF THE LXVIII
            ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
            CITY CCH-69, D.D.29.05.2019, THE HON'BLE COURT HAS
            DISMISSED THE SAID CASE.
                                -2-
                                             NC: 2024:KHC:46416
                                       CRL.RP No. 1080 of 2019




    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.

Sri Brijesh Patil, learned counsel for the respondent is

present on both callings.

Taking note of the fact that petition is of the year 2019,

yet to be admitted, petition is dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

kcm