Subbayya Pullera vs The State Of Karnataka
2024 Latest Caselaw 27669 Kant

Karnataka High Court

Subbayya Pullera vs The State Of Karnataka on 19 November, 2024

                                                 -1-
                                                             NC: 2024:KHC:46845
                                                            CRL.P No. 52 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 19TH DAY OF NOVEMBER, 2024

                                                BEFORE
                                THE HON'BLE MRS JUSTICE M G UMA

                               CRIMINAL PETITION NO. 52 OF 2020

                   BETWEEN:
                   1.   SUBBAYYA PULLERA
                        AGED ABOUT 54 YEARS,
                        S/O LATE P.N. APPANNA
                        R/O H.NO.3-33-2929-2,
                        BEJAI, MANGALORE,
                        D.K. - 575 004

                   2.   RONALD DESA
                        AGED MAJOR
                        S/O LATE VINCENT DESA

                   3.   NORBERT DESA
                        AGED MAJOR
Digitally signed        S/O LATE VINCENT DESA
by SWAPNA V
Location: high
court of           4.   CLIFFORD DESA
karnataka               S/O LATE VINCENT DESA

                        RESPONDENT 2,3 AND 4 ARE
                        RESIDING AT BAREBAILU LANE,
                        NEAR KAPIKAD SCHOOL
                        MANGALORE - 575 004.
                                                                   ...PETITIONERS
                   (BY SRI. ANISH ACHARYA, ADVOCATE (AB))

                   AND:
                   1.   THE STATE OF KARNATAKA
                        URWA PS. MANGALORE
                        BY SPECIAL PUBLIC PROSECUTOR
                        HIGH COURT OF KARNATAKA
                        BENGALURU - 575 001
                                    -2-
                                                    NC: 2024:KHC:46845
                                                  CRL.P No. 52 of 2020




2.   SHRI. H. VASUDEV SHETTY
     S/O LATE VALABHA SHETTY
     R/A: DVT COMPOUND,
     GUNDURAO LANE,
     GANDHINAGAR
     MANGALORE - 575 003.
                                                          ...RESPONDENTS
(BY SMT. RASHMI JADHAV, ADDL.S.P.P. FOR R1)

      THIS CRL.P IS FILED U/S 482 CR.PC PRAYING TO 1. SET
ASIDE THE JUDGMENT/ORDER DATED 08.05.2019 PASSED IN CRL
RP.NO.153/2015 ON THE FILE OF THE 1ST ADDITIONAL DISTRICT
AND SESSIONS JUDGE, D.K., MANGALURU 2. DISCHARGE THE
PETITIONER OF THE OFFENCE P/U/S 420, 120B R/W 34 OF IPC.

      THIS CRL.P, COMING ON FOR ORDERS, THIS DAY, ORDER
WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MRS JUSTICE M G UMA

                            ORAL ORDER

Learned counsel for the petitioners is absent. No

representation even when the matter is passed over and again

called at 12.30 pm.

The order sheet dated 14.10.2024 reads as under:

"Learned counsel for the petitioner is absent. No representation.

As per the order dated 01.03.2023, notice is ordered to be issued to the respondent No.2. Inspite of that, process fee is not paid till today.

NC: 2024:KHC:46845

It appears, the petitioner is not interested in prosecuting the petition. However, to afford a final opportunity, list this matter finally after one week."

Inspite of that, PF for issuance of notice to respondent

with copy of the petition is not furnished. I do not find any

reason to adjourn the matter.

Hence, the petition is dismissed for non-prosecution.

Sd/-

(M G UMA) JUDGE

SPV