Karnataka High Court
Sri C M Venkatesh vs Sri Adiveppa Mallappa Magadum on 3 September, 2024
Author: Pradeep Singh Yerur
Bench: Pradeep Singh Yerur
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NC: 2024:KHC:36030
CRL.RP No. 587 of 2016
C/W CRL.RP No. 585 of 2016
CRL.RP No. 586 of 2016
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 3RD DAY OF SEPTEMBER, 2024
BEFORE
THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
CRIMINAL REVISION PETITION NO.587 OF 2016
C/W
CRIMINAL REVISION PETITION NO.585 OF 2016
CRIMINAL REVISION PETITION NO.586 OF 2016
IN CRL.RP.NO.587/2016:
BETWEEN:
SRI C.M.VENKATESH
S/O.MUKTHIAL
AGED ABOUT 57 YEARS
NO.11/3, 11TH STREET
JUGOPALYA, HALSOOR
BENGALURU-560 008
...PETITIONER
(BY SRI S.MAHESH, ADVOCATE [ABSENT])
AND:
SRI ADIVEPPA MALLAPPA MAGADUM
S/O.MALLAPPA
AGED ABOUT 53 YEARS
NO.27, NAGAPPA STREET
Digitally 1ST CROSS, PALACE GUTTAHALLI
signed by B BENGALURU-560 076
LAVANYA
...RESPONDENT
Location:
HIGH (BY SRI M.K.VENKATRAMANA, ADVOCATE)
COURT OF
KARNATAKA THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 AND 401 CR.PC. PRAYING TO SET ASIDE THE
JUDGMENT DATED 15.04.2016 PASSED IN CRL.A.NO.
1115/2015 BY LIX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU AND ALSO THE JUDGMENT OF
CONVICTION AND ORDER ON SENTENCE DATED 03.08.2015
PASSED IN CC.NO.20514/2014 BY XV ACMM, BENGALURU.
-2-
NC: 2024:KHC:36030
CRL.RP No. 587 of 2016
C/W CRL.RP No. 585 of 2016
CRL.RP No. 586 of 2016
IN CRL.RP.NO.585/2016:
BETWEEN:
SRI C.M.VENKATESH
S/O.MUKTHIAL
AGED ABOUT 57 YEARS
NO.11/3, 11TH STREET
JUGOPALYA, HALSOOR
BENGALURU-560 008
...PETITIONER
(BY SRI S.MAHESH, ADVOCATE [ABSENT])
AND:
SRI ADIVEPPA MALLAPPA MAGADUM
S/O.MALLAPPA
AGED ABOUT 53 YEARS
NO.27, NAGAPPA STREET
1ST CROSS, PALACE GUTTAHALLI
BENGALURU-560 076
...RESPONDENT
(BY SRI M.K.VENKATRAMANA, ADVOCATE)
THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 AND 401 CR.PC. PRAYING TO SET ASIDE THE
JUDGMENT DATED 15.04.2016 PASSED IN CRL.A.NO.
1113/2015 BY LIX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU AND ALSO THE JUDGMENT OF
CONVICTION AND ORDER ON SENTENCE DATED 03.08.2015
PASSED IN CC.NO.14404/2014 BY XV ACMM, BENGALURU.
IN CRL.RP.NO.586/2016:
BETWEEN:
SRI C.M.VENKATESH
S/O.MUKTHIAL
AGED ABOUT 57 YEARS
NO.11/3, 11TH STREET
JUGOPALYA, HALSOOR
BENGALURU-560 008
...PETITIONER
(BY SRI S.MAHESH, ADVOCATE [ABSENT])
-3-
NC: 2024:KHC:36030
CRL.RP No. 587 of 2016
C/W CRL.RP No. 585 of 2016
CRL.RP No. 586 of 2016
AND:
SRI ADIVEPPA MALLAPPA MAGADUM
S/O.MALLAPPA
AGED ABOUT 53 YEARS
NO.27, NAGAPPA STREET
1ST CROSS, PALACE GUTTAHALLI
BENGALURU-560 076
...RESPONDENT
(BY SRI M.K.VENKATRAMANA, ADVOCATE)
THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 AND 401 CR.PC. PRAYING TO SET ASIDE THE
JUDGMENT DATED 15.04.2016 PASSED IN CRL.A.NO.
1114/2015 BY LIX ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU AND ALSO THE JUDGMENT OF
CONVICTION AND ORDER ON SENTENCE DATED 03.08.2015
PASSED IN CC.NO.15429/2014 BY XV ACMM, BENGALURU.
THESE PETITIONS ARE COMING ON FOR FINAL HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE PRADEEP SINGH YERUR
ORAL ORDER
These matters are called-out for the second time at
4.30 p.m. There is no representation on behalf of the
petitioner.
2. Sri M.K.Venkataramana, learned counsel for
respondent is present before the Court and he is ready to
argue the matters.
NC: 2024:KHC:36030
3. It is seen that on the previous date of hearing
also, when the matters were called-out, there was no
representation on behalf of the petitioner. On 12.08.2024
also, when the matters were called-out, there was no
representation on behalf of the petitioner. However,
learned counsel for respondent was present and ready to
address his arguments. Prior to that, it is seen that the
petitioner was taking time continuously. Therefore, it
appears that the petitioner is not interested in prosecuting
these matters.
Under the circumstances, this Court, left with no
other option but to dismiss these matters for non-
prosecution. Accordingly, these criminal revision petitions
are dismissed for non-prosecution.
Sd/-
(PRADEEP SINGH YERUR)
JUDGE
LB
