Mahabala Naik vs Mr.Chandrahas Rai
2024 Latest Caselaw 24932 Kant

Karnataka High Court

Mahabala Naik vs Mr.Chandrahas Rai on 16 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                    NC: 2024:KHC:41860
                                                 CRL.RP No. 38 of 2016




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 16TH DAY OF OCTOBER, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 38 OF 2016
            BETWEEN:

            SRI.MAHABALA NAIK,
            S/O RAMANNA NAIK,
            AGED ABOUT 57 YEARS,
            R/AT THATHVAM NILAYA,
            PADNOOR VILLAGE,
            PUTTUR - 574 201.
                                                         ...PETITIONER
            (BY SRI.S.RUPESH KUMAR., ADVOCATE)

            AND:

            MR.CHANDRAHAS RAI,
            AGED ABOUT 49 YEARS,
            S/O MANKU RAI,
Digitally
signed by   R/AT SHANTHIDHAMA APARTMENT,
MALATESH    ROOM NO.19, 5TH FLOOR,
KC          BEHIND CANARA BANK,
Location:   PUTTUR - 574 201.
HIGH
COURT OF                                                ...RESPONDENT
KARNATAKA
            (BY SRI.JEEVAN K., ADVOCATE)

                   THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
            ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HON'BLE
            COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT AND
            ORDER     OF   CONVICTION   DATED   07.02.2015   MADE   IN
            C.C.NO.1133/2014 BY THE COURT OF ADDL. CIVIL JUDGE AND
                                -2-
                                            NC: 2024:KHC:41860
                                         CRL.RP No. 38 of 2016




JMFC, PUTTUR, D.K., AND THE JUDGMENT AND ORDER DATED
05.12.2015 MADE IN CRL.A.NO.5002/2015 BY THE V ADDL.
DIST. AND S.J., D.K., MANGALURU SITTING AT PUTTUR, D.K.,
AND ACQUIT THE PETR.

      THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

None appears for the revision petitioner.

Perused the order sheet. On 30.9.2024, there was a

joint submission made that the matter is settled outside the

Court amicably. But there is no memo filed on behalf of the

petitioner reporting the settlement.

Accordingly, revision petition stands dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

AM