Smt Babitha S Nayak vs Sri Chandrakanth Suvarna
2024 Latest Caselaw 28137 Kant

Karnataka High Court

Smt Babitha S Nayak vs Sri Chandrakanth Suvarna on 25 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                    NC: 2024:KHC:48273
                                               CRL.RP No. 1395 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. 1395 OF 2016


            BETWEEN:

            SMT. BABITHA S. NAYAK,
            AGED 37 YEARS,
            W/O SHRIKANTH NAYAK,
            R/O SHRIKALA HOUSE, 2ND FLOOR,
            KODIALBAIL, MANGALURU - 575 003.
                                                         ...PETITIONER
            (BY SRI. PONNANNA I.C, ADVOCATE (ABSENT))

            AND:

            SRI. CHANDRAKANTH SUVARNA,
            AGED 63 YEARS,
            S/O LATE SHRINIVAS,
Digitally   R/O DOOR NO. 5-11-1056/4,
signed by
MALATESH    SUPREME APARTMENT,
KC          2ND FLOOR, BHAGAVATHI NAGARA,
Location:   KAMBALA CROSS ROAD,
HIGH
COURT OF    KODIALBAIL, MANGALURU - 575 003.
KARNATAKA
                                                        ...RESPONDENT
            (BY SRI. THARANATH POOJARY, ADVOCATE (ABSENT))

                   THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT OF CONVICTION AND
            ORDER OF SENTENCE DATED 30.06.2015 PASSED BY THE
            JMFC, (V COURT), D.K., MANGALORE, IN C.C.NO.506/2011
                                    -2-
                                                 NC: 2024:KHC:48273
                                           CRL.RP No. 1395 of 2016




WHICH     IS    CONFIRMED     AS    PER    THE   JUDGMENT     DATED
09.09.2016 PASSED BY THE PRL. S.J., D.K., MANGALORE IN
CRL.A.NO. 180/2015 AND ACQUIT THE PETR. HEREIN IN
C.C.NO.506/2011       ON    THE     FILE   OF    JMFC   (V   COURT),
MANGALORE.

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


CORAM:     HON'BLE MR JUSTICE V SRISHANANDA


                            ORAL ORDER

None appears for the revision petitioner.

2. The cost imposed by this Court by an Order

dated 19.12.2023 is not paid.

3. Cost was imposed and adjournment was

granted to address the arguments on the merits of the

matter.

4. Neither the cost is paid nor the counsel is ready

to address the arguments.

NC: 2024:KHC:48273

5. Accordingly, the revision petition is dismissed

for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE SNC

CT: BHK