Ashok Kumar vs E Mohan Raj
2024 Latest Caselaw 24952 Kant

Karnataka High Court

Ashok Kumar vs E Mohan Raj on 16 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                   NC: 2024:KHC:41985
                                              CRL.RP No. 1284 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. 1284 OF 2022
            BETWEEN:

               ASHOK KUMAR,
               S/O SADASHIVAN,
               AGED ABOUT 32 YEARS,
               NO.1226, 6TH CROSS I MAIN,
               BASAVESHWARA LAYOUT 5TH STAGE,
               RAJARAJESHWARINAGARA,
               BENGALURU - 98.
                                                        ...PETITIONER
            (BY SRI SYED UMMER, ADVOCATE (ABSENT))
            AND:

               E. MOHAN RAJ,
Digitally      AGED ABOUT 52 YEARS,
signed by      S/O ETHIRAJULU NAIDU,
MALATESH       R/A NO.887, 6TH CROSS,
KC             BSK I STAGE II BLOCK,
Location:      HANUMANTHANAGARA,
HIGH           BENGALURU - 560 050.
COURT OF                                               ...RESPONDENT
KARNATAKA
            (BY SRI LOKESHA G., ADVOCATE)
                 THIS CRIMINAL REVISION PETITION IS FILED UNDER
            SECTION 397 READ WITH 401 OF CR.P.C PRAYING TO SET
            ASIDE THE JUDGMENT/CONVICTION ORDER VIDE DATED
            19.01.2018   PASSED    BY    XXI  ADDITIONAL   CHIEF
            METROPOLITAN       MAGISTRATE      BENGALURU      IN
            C.C.NO.12201/2016 WHEREIN SAME IS CONFIRM IN
            CRL.A.NO.232/2018 VIDE ITS ORDER DATED 15.09.2022 BY
            LXI ADDITIONAL CITY CIVIL AND SESSIONS JUDE AT
            BENGALURU     (CCH-62)   FURTHER   TO   ACQUIT   THE
            PETITIONER/ACCUSED.
                                -2-
                                            NC: 2024:KHC:41985
                                       CRL.RP No. 1284 of 2022




    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.

2. Learned counsel for respondent is present through

video conferencing.

3. Perused the order sheet.

4. Time granted by the Court to comply the interim order

was not utilised by the revision petitioner. Further application

was filed seeking two weeks' time to comply. However, this

Court vide order dated 30.09.2024 disposed off the said

application by granting one week time. In spite of that, the

conviction order passed in C.C.No.12201/2016 has not been

complied by the revision petitioner.

Accordingly, the revision petition is dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE CPN