Syed Anees vs Mohammed Khammar Sab
2024 Latest Caselaw 25284 Kant

Karnataka High Court

Syed Anees vs Mohammed Khammar Sab on 22 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                    NC: 2024:KHC:42316
                                                CRL.RP No. 175 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                    BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 175 OF 2022
            BETWEEN:

               SYED ANEES,
               S/O BASHA SAB,
               AGED ABOUT 54 YEARS,
               R/O MAKKA MASJID ROAD,
               NEHRU NAGAR,
               HOLALKERE ROAD,
               CHITRADURGA 577 501.
                                                         ...PETITIONER
            (BY SRI. SYED ANEES, ADVOCATE (ABSENT))

            AND:

               MOHAMMED KHAMAR SAB,
Digitally      S/O D. ABDUL RAHIM SAB,
signed by      AGED ABOUT 66 YEARS,
MALATESH
KC             OWNER OF WIELDING SHOP,
Location:      R/O AZAD NAGAR, GOPALPUR ROAD,
HIGH           CHITRADURGA.
COURT OF
KARNATAKA                                               ...RESPONDENT



                   THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
            PRAYING TO 1. SET ASIDE THE JUDGMENT AND ORDER DATED
            16.05.2020 PASSED BY THE I ADDL.DISTRICT AND SESSIONS
            JUDGE,    CHITRADURGA   IN    CRL.A.NO.116/2019   AS   PER
            ANNEXURE-A HEREIN ABOVE.
                                -2-
                                            NC: 2024:KHC:42316
                                        CRL.RP No. 175 of 2022




      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

Bailable Warrant is executed. Still the revision petitioner

remains absent.

Learned counsel who represented the revision petitioner

had retired from the case. Accordingly, revision petition is

dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV