Mr E Murugesh vs Mr Venkateshwara
2024 Latest Caselaw 25089 Kant

Karnataka High Court

Mr E Murugesh vs Mr Venkateshwara on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                   NC: 2024:KHC:42214
                                               CRL.RP No. 31 of 2024




              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.31 OF 2024
            BETWEEN:

            MR. E. MURUGESH,
            S/O ELLAPPA,
            AGE 52 YEARS,
            NO. 2/758, 1ST MAIN ROAD,
            M.M. NAGAR, MOOKANDAPALLI,
            HOSUR - 635 126, TAMIL NADU,
            MOBILE NO. 978862166
                                                          ...PETITIONER
            (BY SMT. M. ANURADHA, ADVOCATE (ABSENT))

            AND:

            MR. VENKATESHWARA,
            S/O V. NARAYANA,
Digitally   NO. 1122/A, 5TH A CROSS,
signed by
MALATESH    1ST FLOOR, YESHWANTHAPURA,
KC          BENGALORE - 560 022,
Location:   MOBILE NO. 984531833.
HIGH                                                   ...RESPONDENT
COURT OF
KARNATAKA   (BY SRI. B.C. VENKATESH, ADVOCATE (ABSENT))

                   THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
            02.12.2023 PASSED BY THE LEARNED LV ADDL. CITY CIVIL
            AND SESSIONS JUDGE AT BANGALORE OF CRL. APPEAL
            NO.665/2023     AND    ACQUIT    THE     APPELLANT     IN
                                 -2-
                                            NC: 2024:KHC:42214
                                         CRL.RP No. 31 of 2024




C.C.NO.5443/2022 WHICH WAS DISPOSED BY LEARNED 4TH
ADDL.    JUDGE    COURT    OF   SMALL   CAUSES     AND    ACMM,
BANGALORE.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE V SRISHANANDA


                          ORAL ORDER

Revision petition came to be filed on 02.01.2024. Despite

granting sufficient time, office objections are not complied till

today.

Accordingly, revision petition stands dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK