R Prakash vs Nanjundashetty
2024 Latest Caselaw 25083 Kant

Karnataka High Court

R Prakash vs Nanjundashetty on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                 NC: 2024:KHC:42252
                                            CRL.RP No. 1275 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 21ST DAY OF OCTOBER, 2024

                                   BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1275 OF 2022
            BETWEEN:

               R. PRAKASH
               S/O RACHEGOWDA,
               AGED ABOUT 45 YEARS,
               NO.242, 22ND WARD, 5TH DIVISION,
               HOSURU ROAD, DUNDASAPURA,
               GUNDLUPET TOWN,
               CHAMARAJANAGARA DISTRICT -571 111
                                                      ...PETITIONER
            (BY SRI. VEERABHADRA SWAMY H P., ADVOCATE (ABSENT))

            AND:

               NANJUNDASHETTY,
               S/O CHANNASHETTY,
Digitally      AGED ABOUT 59 YEARS,
signed by
MALATESH       R/AT NO.52, 2ND DIVISION,
KC             OLD HOSPITAL ROAD,
Location:      GUNDLUPET TOWN,
HIGH           CHAMARAJANAGARA DISTRICT -571 111
COURT OF
KARNATAKA                                            ...RESPONDENT
            (BY SRI. DHARMAPAL, ADVOCATE)

                 THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
            PRAYING TO ALLOW THE CRIMINAL REVISION PETITION AND
            SET ASIDE THE JUDGMENT AND ORDER DATED 10.08.2022
            MADE IN CRIMINAL APPEAL.NO.5001/2019 ON THE FILE OF
            HONBLE ADDITIONAL DISTRICT AND SESSIONS JUDGE AT
            CHAMARAJANAGAR (SITTING AT KOLLEGALA) AND JUDGMENT
                                -2-
                                             NC: 2024:KHC:42252
                                       CRL.RP No. 1275 of 2022




AND ORDER DATED 07.12.2018 MADE IN C.C.NO.440/2012 ON
THE FILE OF HONBLE PRINCIPAL CIVIL JUDGE AND J.M.F.C AT
GUNDLUPET AND CONSIDERED THE SAID CRIMINAL REVISION
PETITION ON MERITS.

    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Learned counsel for the revision petitioner is absent.

Learned counsel for the respondent is present.

Revision petition is of the year 2022. After obtaining the

interim order, there is no diligent shown on behalf of the

revision petitioner to prosecute the matter further.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV