S Prakash vs B V Satish Kumar
2024 Latest Caselaw 27526 Kant

Karnataka High Court

S Prakash vs B V Satish Kumar on 15 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                       NC: 2024:KHC:46498
                                                  CRL.RP No. 334 of 2018




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 15TH DAY OF NOVEMBER, 2024

                                       BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 334 OF 2018
            BETWEEN:

            S. PRAKASH,
            S/O SIDDAGANGAPPA,
            AGE 57 YEARS,
            R/O HOUSE CH BEELU,
            SHIVAPURA, HAGALAVADI HOBLI,
            GUBBI TALUK - 572 212,
            TUMAKURU DISTRICT.
                                                              ...PETITIONER
            (BY SRI. V.B. SIDDARAMAIAH, ADVOCATE)

            AND:

            B.V. SATISH KUMAR,
            S/O VEGGAPPA, AGE 40 YEARS,
Digitally
signed by   R/O SATHALLI, CHELUR HOBLI,
MALATESH    GUBBI TALUK - 572 212,
KC
            TUMAKURU DISTRICT.
Location:
HIGH                                                         ...RESPONDENT
COURT OF    (BY SRI. PRAMOD R, ADVOCATE)
KARNATAKA
                   THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT DATED 22.01.2018,
            ON THE FILE OF THE II ADDITIONAL DISTRICT AND SESSIONS
            JUDGE    AT   TUMAKURU     PASSED    IN   CASE    BEARING   IN
            CR.APPEAL     NO.77/2014    AND     THE   JUDGMENT     DATED
                               -2-
                                              NC: 2024:KHC:46498
                                          CRL.RP No. 334 of 2018




25.11.2014 PASSED BY THE JMFC AT GUBBI IN CASE BEARING
C.C.NO.388/2013.

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

CORAM:      HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Sri V.B.Siddaramaiah, learned counsel for the

revision petitioner, submits that despite best efforts, the

revision petitioner is not cooperating with him to furnish

further instructions to proceed with the case. He also

submits that the efforts made by the learned counsel for

the revision petitioner earlier for the amicable settlement

have also failed on account of non co-operation on behalf

of the revision petitioner.

Placing his submission on record, the criminal

revision petition stands dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE HDK CT: BHK