M Prasad Rao vs Rajagopal Reddy
2024 Latest Caselaw 24934 Kant

Karnataka High Court

M Prasad Rao vs Rajagopal Reddy on 16 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                    NC: 2024:KHC:41863
                                                CRL.RP No. 537 of 2022




              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. 537 OF 2022
                           (397(Cr.PC) / 438(BNSS))
            BETWEEN:

            M PRASAD RAO
            S/O K PULLAIAH,
            AGED ABOUT 53 YEARS,
            R/AT 1-8-13,
            NEAR POLERAMMA TEMPLE, GUNTUR,
            ANDHRA PRADESH - 522 006.
                                                         ...PETITIONER
            (BY SRI. SATEESHA B M., ADVOCATE)

            AND:

            RAJAGOPAL REDDY
            S/O GOVINDAREDDY,
Digitally   AGED ABOUT 69 YEARS,
signed by   R/O NO.19, 7TH CROSS,
MALATESH    17TH E MAIN ROAD,
KC
Location:   4TH BLOCK,
HIGH        KORAMANGALA,
COURT OF    BENGALURU - 560 034.
KARNATAKA
                                                        ...RESPONDENT
            (BY SRI. ADITYA D., ADVOCATE)

                THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
            ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HONBLE
            COURT MAY BE PLEASED TO SET ASIDE THE ORDER OF
            CONVICTION AND FINE IMPOSED BY LEARNED XVII ADDL
            COURT OF SMALL CAUSES AND ACMM AT MAYOHALL UNIT, AT
                                -2-
                                              NC: 2024:KHC:41863
                                         CRL.RP No. 537 of 2022




BENGALURU (SCCH-21) VIDE JUDGMENT DATE 3.6.2019
PASSED IN CC. NO. 15466/2018 AND FURTHER BE PLEASED
TO SET ASIDE THE JUDGMENT CONFIRMED BY THE LEARNED
LXXII ADDL CITY CIVIL AND SESSIONS JUDGE, AT MAYO HALL
BENAGALURU(CCH-73) IN THE CRL APPEAL NO. 25170/2019
VIDE JUDGMENT DATED, 17.09.2021 AND FURTHER BE
PLEASED TO ACQUIT THE PETITIONER.

    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.

Order sheet depicts that even on earlier occasion there

was no representation on behalf of the petitioner. Despite

granting sufficient time, the petitioner did not choose to

prosecute the revision petition diligently. Revision petition is of

the year 2022. Till today, matter is not yet admitted.

Accordingly, revision petition stands dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

AM