K. S. Jayasimha vs Krishnamurthy Godakindi.D
2024 Latest Caselaw 24959 Kant

Karnataka High Court

K. S. Jayasimha vs Krishnamurthy Godakindi.D on 16 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                     NC: 2024:KHC:42022
                                                 CRL.RP No. 865 of 2022
                                             C/W CRL.RP No. 866 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. 865 OF 2022
              C/W CRIMINAL REVISION PETITION NO. 866 OF 2022

             IN CRL.RP No. 865/2022
             BETWEEN:
             1. KS JAYASIMHA
                 S/O LATE K V SAMPATH,
                 AGED ABOUT 61 YEARS,
                 RESIDING AT NO.286, ROAD NO.8,
                 "CHAMPAKADHAMA MANJESHA"
                 GOLDEN JUBLIEE ENCLAVE DEFENSE LAYOUT,
                 VIDYARANYAPURA POST,
                 BANGALORE-560097.
                                                      ...PETITIONER
             (BY SRI. V B RAVISHANKAR, ADVOCATE-ABSENT)
             AND:

             1.    KRISHANAMURTHY GODAKINDI.D
Digitally
signed by
MALATESH K
                   S/O LATE DATTATHREYA ROAD,
C
Location:
                   AGED ABOUT 71 YEARS,
HIGH COURT
OF                 RESIDING AT NO.61, ROAD NO.2,
KARNATAKA
                   DEFENSE LAYOUT,VIDYARANYAPURA,
                   BANGALORE -560097.
                                                         ...RESPONDENT
             (BY SRI DHARMAPAL, ADVOCATE)
                  THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
             CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
             DATED 26.03.2016 IN C.C.NO.33363/2014 PASSED BY THE
             XIII ADDITIONAL CHIEF METROPOLITAN MAGISTRATE AT
             BENGALURU CONVICTING THE PETITIONER FOR THE OFFENCE
             P/U/S 138 OF NI ACT AND THE JUDGMENT AND ORDER DATED
                           -2-
                                        NC: 2024:KHC:42022
                                    CRL.RP No. 865 of 2022
                                C/W CRL.RP No. 866 of 2022



21.04.2022 PASSED BY THE LXV ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE AT BENGALURU WHEREIN THE 1ST
APPELLANT COURT DISMISSED THE APPEAL OF THIS
PETITIONER IN CRL.A.NO.487/2016.


IN CRL.RP NO. 866/2022

BETWEEN:
1. K. S. JAYASIMHA
   S/O LATE K. V.SAMPATH,
   AGED ABOUT 61 YEARS,
   RESIDING AT NO.286, ROAD NO.8,
   CHAMPAKADHAMA MANJESHA,
   GOLDEN JUBLIEE ENCLAVE
   DEFENSE LAYOUT,
   VIDYARANYAPURA POST,
   BANGALORE-560 097.
                                            ...PETITIONER
(BY SRI V B RAVISHANKAR, ADVOCATE)
AND:

1.   KRISHNAMURTHY GODAKINDI.D
     S/O LATE DATTATHREYA ROAD,
     AGED ABOUT 71 YEARS,
     RESIDING AT NO.61, ROAD NO.2,
     DEFENSE LAYOUT, VIDYARANYAPURA,
     BANGALORE-560 097.
                                           ...RESPONDENT
(BY SRI DHARMAPAL, ADVOCATE)

     THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
DATED 23.11.2016 IN C.C.No.33383/2014 PASSED BY THE
XVIII ADDITIONAL CHIEF METROPOLITAN MAGISTRATE AT
BENGALURU CONVICTING THE PETITIONER FOR THE
OFFENCE P/U/S.138 OF NI ACT AND THE JUDGMENT AND
ORDER DATED 21.04.2022 PASSED BY THE LXV ADDITIONAL
                                -3-
                                             NC: 2024:KHC:42022
                                         CRL.RP No. 865 of 2022
                                     C/W CRL.RP No. 866 of 2022



CITY CIVIL AND SESSIONS JUDGE AT BENGALURU WHEREIN
THE 1ST APPELLANT COURT DISMISSED THE APPEAL OF THIS
PETITIONER.

     THESE PETITIONS, COMING ON FOR FINAL HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:        HON'BLE MR JUSTICE V SRISHANANDA

                         ORAL ORDER

Case called twice. None present on behalf of the revision

petitioner.

Matter was adjourned from 14.10.2024 to today -

16.10.2024 at the request of counsel for the revision petitioner.

Accordingly, revision petitions stand dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

MR