Sri Asadi Venkatadri vs Sri. Amudala Ananda
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Karnataka High Court

Sri Asadi Venkatadri vs Sri. Amudala Ananda on 30 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                   NC: 2024:KHC:43967
                                               CRL.RP No. 721 of 2016




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 30TH DAY OF OCTOBER, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION No.721 OF 2016
            BETWEEN:

            1.    SRI ASADI VENKATADRI
                  S/O YERRAIAH,
                  AGED ABOUT 45 YEARS,
                  R/AT NADIMICHERIA VILLAGE AND POST,
                  KALAKADA MANDAL,
                  CHITTOOR DISTRICT,
                  ANDHRA PRADESH - 571 305.
                                                         ...PETITIONER
            (BY SRI SRINIVASAN T, ADVOCATE -ABSENT)
            AND:

            1.    SRI. AMUDALA ANANDA
                  S/O NAGANNA,
                  AGED ABOUR 46 YEARS
                  R/AT NEAR ANJALI TALKIES,
Digitally         HOSURBANDE, BAGALUR ROAD,
signed by         BANGALORE - 560 049.
MALATESH                                                ...RESPONDENT
KC
            (BY SRI. K S MOHITH KUMAR.,ADVOCATE)
Location:
HIGH
COURT OF         THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
KARNATAKA   CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
            01.04.2016 IN CRL.A.NO.25059/2015 ON THE FILE OF LVII
            ADDL. C.C. AND S.J., MAYOHALL UNIT, BANGALORE AND
            CONSEQUENTLY SET ASIDE THE JUDGMENT DATED 29.04.2015
            IN C.C.NO.35643/2010 RENDERED BY THE V ADDL. SMALL
            CAUSES JUDGE AND XXIV A.C.M.M. COURT FOR SMALL
            CAUSES, BANGALORE AND ACQUIT THE ACCUSED FOR THE
            OFFENCE P/U/S 138 OF N.I. ACT.
                                 -2-
                                               NC: 2024:KHC:43967
                                          CRL.RP No. 721 of 2016




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


                          ORAL ORDER

Case called twice. None present on behalf of the revision

petitioner.

Learned counsel for the respondent is present.

Taking note of the fact that revision petition is of the year

2016, matter is dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

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