H Huchaiah vs Sri. Ramakrishnaiah
2024 Latest Caselaw 24948 Kant

Karnataka High Court

H Huchaiah vs Sri. Ramakrishnaiah on 16 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                 NC: 2024:KHC:41967
                                            CRL.RP No. 1165 of 2023




              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. 1165 OF 2023
            BETWEEN:

               H. HUCHAIAH,
               S/O LATE HUCHAIAH,
               AGED ABOUT 80 YEARS,
               R/AT NO. 130/21,
               NAGAMMA LAYOUT,
               CHOKKSANDRA, T.DASARAHALLI,
               BENGALURU NORTH TALUK,
               BENGALURU - 560 057.
                                                     ...PETITIONER
            (BY SRI. MEGALAMANE PRABHU, ADVOCATE (ABSENT))
            AND:

               SRI RAMAKRISHNAIAH,
               S/O LATE KALA HANUMAIAH,
               AGED ABOUT 52 YEARS,
               R/AT NO. 31, NAGAMMA LAYOUT,
               CHOKKASANDRA, 12TH MAIN ROAD,
Digitally      2ND CROSS, T.DASARAHALLI POST,
signed by
MALATESH       BENGALURU - 560 057.
KC                                                   ...RESPONDENT
Location:
HIGH             THIS CRIMINAL REVISION PETITION IS FILED UNDER
COURT OF    SECTION 397 AND 401 OF CR.P.C PRAYING TO SET ASIDE THE
KARNATAKA
            CONFIRMATION THE JUDGMENT DATED 25.04.2023 PASSED BY
            LXIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
            BENGLAURU (CCH-64) IN CRIMINAL APPEAL NO.362/2021 AND
            ORDER OF CONVICTION DATED 26.03.2021 PASSED BY XX
            ADDITIONAL    CHIEF  METROPOLITAN     MAGISTRATE    AT
            BENGALURU IN C.C.NO.29826/2018 AND       REVERSE THE
            JUDGMENTS OF CONVICTION AND FINE AND THEREBY ACQUIT
            THE PETITIONER/ACCUSED AND ALLOW THE CRIMINAL
            REVISION PETITION.
                                 -2-
                                              NC: 2024:KHC:41967
                                        CRL.RP No. 1165 of 2023




    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. This Court by order dated 12.09.2024 had ordered for

issuance of notice. Till today, process fee is not paid.

Accordingly, the revision petition is dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

CPN