Smt. V. Lalitha Bai vs Venkateshaiah
2024 Latest Caselaw 25084 Kant

Karnataka High Court

Smt. V. Lalitha Bai vs Venkateshaiah on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                   NC: 2024:KHC:42211
                                               CRL.RP No. 843 of 2020




              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. 843 OF 2020
            BETWEEN:

            SMT. V. LALITHA BAI,
            AGED ABOUT 32 YEARS,
            RESIDING AT NO. 41/55,
            60 FEET ROAD, 1ST MAIN,
            OPP SUMANTHI HOSPITAL,
            PATTEGAREPALYA,
            BENGALURU - 560 079.
                                                        ...PETITIONER
            (BY SMT. AMUDHAVALLI P.R, ADVOCATE (ABSENT))

            AND:

            VENKATESHAIAH,
            SON OF LATE NINGAIAH,
Digitally   AGED ABOUT 54 YEARS,
signed by
MALATESH    RESIDING AT NO. 62/55,
KC          1ST MAIN, MUNIKONDAPPA LAYOUT,
Location:   BEHIND WIDIA SCHOOL,
HIGH        BAGALAKUNTE, NAGASANDRA POST,
COURT OF
KARNATAKA   BENGALURU - 560 079.
                                                       ...RESPONDENT
            (BY SRI. B. ROOPESHA, ADVOCATE (ABSENT))

                 THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE IMPUGNED ORDER OF DISMISSAL
            OF CRL.A.NO.1022/2019 DATED 10.09.2020 OF THE LEARNED
            LXXV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
            BENGALURU IN CONFIRMING THE JUDGMENT OF CONVICTION
                                    -2-
                                                  NC: 2024:KHC:42211
                                             CRL.RP No. 843 of 2020




AND SENTENCE DATED 12.03.2019 PASSED BY XX A.C.M.M.,
AT BENGALURU IN C.C.NO.14774/2017 AND SET ASIDE BY THE
ORDERS OF THE COURT BELOW BY ALLOWING THIS CRL.RP.

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


                            ORAL ORDER

Revision petition was filed on 12.11.2020. On

06.02.2021, there was an order passed by this Court directing

the Trial Court to issue coercive process. Till today, there is no

representation on behalf of the revision petitioner except on

03.09.2024.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK