Sri. H. R. Ravi vs Sri. Shanthilal. A
2024 Latest Caselaw 25093 Kant

Karnataka High Court

Sri. H. R. Ravi vs Sri. Shanthilal. A on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                 NC: 2024:KHC:42251
                                             CRL.RP No. 739 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. 739 OF 2024
            BETWEEN:

               SRI. H.R. RAVI,
               AGED ABOUT 50 YEARS,
               S/O LATE RAGHU,
               RESIDING AT APCMC,
               PONNAPET POST,
               VIRAJPET TALUK,
               KODAGU DISTRICT -571 216
               (WRONGLY MENTIONED AS
               MYSURU DISTRICT IN THE
               CERTIFIED COPY OF THE JUDGMENT
               IN CRL.A NO.409/2019
                                                      ...PETITIONER
            (BY SRI. SHANKARANARAYANA BHAT N., ADVOCATE
                (ABSENT))
Digitally
signed by   AND:
MALATESH
KC
Location:      SRI. SHANTHILAL A.,
HIGH           AGED ABOUT 68 YEARS,
COURT OF
KARNATAKA      S/O LATE AMBALA,
               RESIDING AT H. NO.3617,
               KIRUJAJI ROAD,
               HUNSUR TOWN,
               MYSORE DISTRICT.
                                                     ...RESPONDENT
                   THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT AND ORDER PASSED
                                -2-
                                            NC: 2024:KHC:42251
                                        CRL.RP No. 739 of 2024




BY THE COURT OF THE VIII ADDITIONAL DISTRICT SESSIONS
JUDGE, MYSURU SITTING AT HUNSUR IN CRIMINAL APPEAL
NO.409/2019 DATED 18.08.2023 MODIFYING THE JUDGMENT
AND ORDER PASSED BY THE COURT OF PRINCIPAL SENIOR
CIVIL JUDGE AND JMFC HUNSUR IN C.C.NO.569/2018 DATED
21.11.2019 AND ALLOW THIS CRIMINAL REVISION PETITION
WITH COSTS THROUGHOUT.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

None appears for the revision petitioner.

Revision petition came to be filed on 27.05.2024. Office

objections are not complied despite granting sufficient time.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV