G C Kiran vs Sri B P Santhosh Kumar
2024 Latest Caselaw 28127 Kant

Karnataka High Court

G C Kiran vs Sri B P Santhosh Kumar on 25 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                    NC: 2024:KHC:48164
                                                CRL.RP No. 265 of 2016




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 25TH DAY OF NOVEMBER, 2024

                                    BEFORE

                    THE HON'BLE MR JUSTICE V SRISHANANDA

                  CRIMINAL REVISION PETITION No.265 OF 2016

            BETWEEN:

            1.    G C KIRAN
                  S/O G.S. CHANDRASHEKARAIAH,
                  AGED ABOUT 44 YEARS,
                  RESIDING AT NO.435,
                  5TH MAIN, 3RD PHASE,
                  J.P. NAGAR,
                  BENGALURU-560 078
                                                      ...PETITIONER
            (BY SRI. S. VASANTH MADHAVE, ADVOCATE - ABSENT)
            AND:

            1.    SRI B P SANTHOSH KUMAR,
                  S/O B S PRASANNA KUMAR,
                  AGED ABOUT 41 YEARS,
Digitally         RESIDING AT NO.3035,
signed by         NEW EXTENSION,
MALATESH          KOLAR-563 101
KC
                                                        ...RESPONDENT
Location:   (BY SRI. B V ANANDA, ADVOCATE - ABSENT)
HIGH
COURT OF         THIS CRL.RP IS FILED U/S.397 CR.P.C PRAYING TO SET
KARNATAKA   ASIDE THE IMPUGNED ORDER OF CONICTION, DATED
            14.11.2014 PASSED BY THE TRIAL COURT OF XXII
            ADDL.C.M.M., BENGALURU CITY IN C.C.No.22618/2012 VIDE
            ANNEXURE-A AND ALSO TO SET ASIDE THE JUDGMENT, DATED
            9.02.2016 ORDER OF CONFIRMATION PASSED BY THE FIRST
            APPELLATE COURT LXVIII ADDL. CITY CIVIL AND S.J.,
            BENGALURU CITY, BENGALURU IN CRL.A.No.1343/2014 VIDE
            ANNEXURE-B.
                                -2-
                                            NC: 2024:KHC:48164
                                       CRL.RP No. 265 of 2016




    THIS PETITION, COMING ON FOR HEARING, 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. Counsel for the respondent is present.

Accordingly, revision petition stands dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

MR