Karan @ Karan Kumar vs G. Raghavendra
2024 Latest Caselaw 25399 Kant

Karnataka High Court

Karan @ Karan Kumar vs G. Raghavendra on 24 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                     NC: 2024:KHC:43006
                                                CRL.RP No. 1248 of 2019




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 24TH DAY OF OCTOBER, 2024
                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                 CRIMINAL REVISION PETITION NO. 1248 OF 2019
            BETWEEN:

            1.    KARAN @ KARAN KUMAR
                  S/O. SUBRAMANYA
                  AGED 41 YEARS
                  PROPRIETORS KARUNA MOTORS,
                  PLOT NO.62, VIVEKANANDA COLONY,
                  CHINTHAL BAZAAR, POLICE JURISDICTION,
                  BOLLARAM, SECUNDERABAD-10
                  ANDRAPRADESH STATE
                                                           ...PETITIONER
            (BY SRI G.J.SUNKAPUR, ADVOCATE- ABSENT)

            AND:

            1.    G. RAGHAVENDRA
                  S/O. MALLIKARJUNA RAO
                  AGED 36 YEARS,
                  LAND LORD,
                  R/O. KATTAM RAJU CAMP
Digitally
signed by         KALLAJJANAL VILLAGE,
MALATESH          MYDOLALU POST
KC                BHADRAVATHI TALUK
Location:         SHIVAMOGGA DISTRICT.
HIGH                                                      ...RESPONDENT
COURT OF
KARNATAKA
                 THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
            CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
            SENTENCE DATED 19.11.2018 IN C.C.NO.517/2011 ON THE
            FILE OF THE JMFC II SHIVAMOGGA, AND THE JUDGMENT
            DATED 08.07.2019 IN CRL.A.No.138/2018 ON THE FILE OF THE
            PRL.DISTRICT AND SESSIONS JUDGE, SHIVAMOGGA.
                                  -2-
                                               NC: 2024:KHC:43006
                                          CRL.RP No. 1248 of 2019




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

                          ORAL ORDER

None represents for the petitioner. Non Bailable Warrant

issued earlier is not executed. Petitioner is said to be the

resident of Hydrabad.

Taking note of the fact that the revision petitioner has not

prosecuted the matter deligently, revision petition stands

dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

MR