Murugesh K vs Sri. Ramesh
2024 Latest Caselaw 27999 Kant

Karnataka High Court

Murugesh K vs Sri. Ramesh on 22 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                    NC: 2024:KHC:47731
                                                CRL.RP No. 843 of 2024




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 22ND DAY OF NOVEMBER, 2024

                                     BEFORE

                    THE HON'BLE MR JUSTICE V SRISHANANDA

                  CRIMINAL REVISION PETITION No.843 OF 2024

            BETWEEN:

            1.    MURUGESH K
                  S/O LATE KUNTAKARUPAIAH,
                  AGED ABOUT 49 YEARS,
                  R/AT NO. 299, NANDINI ROAD,
                  NEHARI P K COLONY,
                  CHAMUNDI BETTA VILLAGE,
                  MYSURU TALUK AND DISTRICT.

                  AND ALSO WORKING AS
                  BILL COLLECTOR,
                  CHAMUNDI BETTA
                  VILLAGE PANCHAYATH,
                  CHAMUNDI BETTA,
                  MYSURU TALUK AND DISTRICT
                  MYSURU DISTRICT - 570 010
Digitally                                             ...PETITIONER
signed by
MALATESH    (BY SRI. MOHANKRISHNA R G., ADVOCATE - ABSENT)
KC
            AND:
Location:
HIGH
COURT OF    1.    SRI. RAMESH
KARNATAKA         S/O ESHWAR,
                  AGED ABOUT 52 YEARS,
                  R/AT NO. 780/1,
                  3RD CROSS, SUNNADAKERI,
                  K R MOHALLA,
                  MYSURU - 570 001.
                                                        ...RESPONDENT
                               -2-
                                            NC: 2024:KHC:47731
                                       CRL.RP No. 843 of 2024




      THIS CRL.RP IS FILED U/S.397 R/W 401 PRAYING TO SET
ASIDE THE ORDER PASSED BY THE I ADDITIONAL DISTRICT
AND SESSIONS JUDGE, MYSURU IN CRL.A.NO.270/2023
ORDER DATED 15.04.2024 AS WELL AS JUDGMENT DATED
04.07.2023 BY THE PRINCIPAL CIVIL JUDGE (JR.DN.) AND
J.M.F.C., MYSURU IN C.C.NO.2592/2020.

    THIS PETITION, COMING ON FOR ORDERS, 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.

Cost imposed by this Court on the previous date of

hearing is not paid. Office objections are not complied.

Taking note of the same, Criminal Revision Petition is

dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

kcm