Srinivas S/O Venkappa vs Hanumanthappa
2024 Latest Caselaw 25618 Kant

Karnataka High Court

Srinivas S/O Venkappa vs Hanumanthappa on 28 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                  NC: 2024:KHC:43360
                                              CRL.RP No. 925 of 2024




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 28TH DAY OF OCTOBER, 2024

                                    BEFORE
                     THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 925 OF 2024
             BETWEEN:

             SRINIVAS S/O VENKAPPA,
             AGED ABOUT 49 YEARS,
             OCC: BUSINESS,
             NO. 2578, VIMALESHWARA NILAYA,
             MCC 'A' BLOCK, 2ND FLOOR,
             5TH MAIN, 5TH CROSS,
             MACHIDEVA SAMUDYA BHAVANA ROAD,
             BESIDE VISHWANATHA PHOTO STUDIO,
             DAVANAGERE - 577 002.
                                                         ...PETITIONER
             (BY SRI. HIREMATHAD MAHESHIAH RUDRAYYA, ADVOCATE)

             AND:
Digitally
signed by    HANUMANTHAPPA,
MALATESH K
C
             SON OF LAXMAN NAIK,
Location:
HIGH COURT
OF
             AGED ABOUT 50 YEARS, AGRICULTURIST,
KARNATAKA    RESIDENT OF CHIKKAOBAJJIHALLI VILLAGE,
             DAVANAGERE TALUK AND DISTRICT - 577 528.
                                                        ...RESPONDENT
             (BY SRI. S.G. RAJENDRA REDDY, ADVOCATE)

                  THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
             PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
             16.01.2024 IN CRL.A.NO.60/2023, PASSED BY THE I
             ADDITIONAL DISTRICT AND SESSIONS JUDGE, DAVANAGERE
             CONSEQUENTLY SETTING ASIDE OF THE JUDGMENT AND
                                 -2-
                                           NC: 2024:KHC:43360
                                      CRL.RP No. 925 of 2024




ORDER DATED 16.06.2023 IN CC.NO.2639/2020 PASSED BY
THE PRINCIPAL SENIOR CIVIL JUDGE AND CJM, DAVANAGERE.

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


                         ORAL ORDER

Learned counsel for the revision petitioner submits that

despite best efforts, revision petitioner is not cooperating to

prosecute the matter further.

Placing his submission on record, revision petition is

dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK