Keerthi K P vs Sowmya G L
2024 Latest Caselaw 24963 Kant

Karnataka High Court

Keerthi K P vs Sowmya G L on 16 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                        NC: 2024:KHC:41968
                                                  CRL.RP No. 1077 of 2024




                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.1077 OF 2024
            BETWEEN:

            KEERTHI K P
            S/O LATE N PUTTASHAMAIAH
            AGED ABOUT 42 YEARS,
            RESIDING AT LAKSHMINARASIMHASWAMY NILAYA,
            NEAR BAILANJANEYA TEMPLE,
            HANUMANTHAPURA
            TUMAKURU-572103
                                                                   ...PETITIONER
            (BY SRI CHANDRASHEKAR V, ADVOCATE -ABSENT)

            AND:

            SOWMYA G L
            W/O SUDEENDRA D S
            AGED ABOUT 40 YEARS,
            R/AT HOUSE NO.164,
            OPPOSITE ASHWATH KATTE
            NAGANNANAPALYA ROAD,
            TUDA LAYOUT, SIRA GATE
Digitally   TUMAKURU
signed by                                                      ...RESPONDENT
MALATESH
KC                 THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 CR.P.C
Location:   PRAYING TO SET ASIDE THE JUDGMENT DATED 15.06.2024 PASSED
HIGH
COURT OF    BY THE LEARNED VII ADDITIONAL DISTRICT AND SESSIONS JUDGE,
KARNATAKA
            TUMAKURU    IN   CRL.A.NO.5/2024,   AND   ALSO   SET    ASIDE THE
            JUDGMENT DTD 08.12.2023 PASSED BY THE V ADDITIONAL CIVIL
            JUDGE AND JMFC, TUMAKURU IN CC.NO.259/2022, BY ACQUITTING
            THE ACCUSED IN THE ABOVE CASE.


                THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
            ORDER WAS MADE THEREIN AS UNDER:
                                 -2-
                                               NC: 2024:KHC:41968
                                        CRL.RP No. 1077 of 2024




CORAM:     HON'BLE MR JUSTICE V SRISHANANDA

                          ORAL ORDER

Case called twice. Process fee not paid as per the Order dated

12.09.2024.

Hence, petition is dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

kcm