Sri R Praveen Kumar vs Sri B J Krishnamurthy
2024 Latest Caselaw 25402 Kant

Karnataka High Court

Sri R Praveen Kumar vs Sri B J Krishnamurthy on 24 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                    NC: 2024:KHC:42997
                                             CRL.RP No. 558 of 2022




              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. 558 OF 2022
            BETWEEN:

            SRI. R. PRAVEEN KUMAR,
            S/O LATE RAMAIAH,
            AGED ABOUT 42 YEARS,
            R/AT NO. 22, GOWERI NIVAS,
            2ND FLOOR, 1ST C MAIN ROAD,
            GANGANAGAR EXTENSION,
            R.T. NAGAR POST, BANGALORE - 560 032.
                                                         ...PETITIONER
            (BY SRI. RAMESH K.H, ADVOCATE (ABSENT))

            AND:

            SRI. B.J. KRISHNAMURTHY,
            S/O SRI. K. JANARDHANA,
Digitally   AGED ABOUT 54 YEARS,
signed by
MALATESH    R/AT KAVYAKALA APARTMENTS,
KC          FLAT NO. 01, 16TH CROSS,
Location:   8TH MAIN, JAYANAGAR 3RD BLOCK,
HIGH        BANGALORE - 560 011.
COURT OF
KARNATAKA                                               ...RESPONDENT
                 THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT PASSED BY THE
            HONBLE PASSED BY THE HONBLE LVIII ADDITIONAL CITY
            CIVIL AND SESSION JUDGE (CCH-59) AT BANGALORE, IN CRL.
            A. NO. 225/2019 (D.D. 16.11.2021) AND IN C.C. NO.
            22161/2017 (D.D. 7.1.2019) BEFORE THE HONBLE XV ADDL
            CHIEF METROPOLITAN MAGISTRATE AT BENGALURU AND
            FURTHER BE PLEASED TO PASS ANY OTHER ORDER
                                 -2-
                                              NC: 2024:KHC:42997
                                         CRL.RP No. 558 of 2022




COMMEMORATING THE FACTS AND CIRCUMSTANCES OF THE
ABOVE CASE.

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


                          ORAL ORDER

None appears for the revision petitioner.

Matter is pending for admission since 2022. Even on the

last date of hearing, there was no representation. Order sheet

depicts that after filing the revision petition, revision petitioner

has not at all appeared before the Court for addressing the

arguments on admission.

Taking note of the same, revision petition is dismissed

for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK