Sri M Gajendra vs Sri C Devara Bettappa
2024 Latest Caselaw 22556 Kant

Karnataka High Court

Sri M Gajendra vs Sri C Devara Bettappa on 4 September, 2024

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                        -1-
                                                   NC: 2024:KHC:36266
                                               CRL.RP No. 688 of 2023




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 4TH DAY OF SEPTEMBER, 2024

                                      BEFORE
                 THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
                  CRIMINAL REVISION PETITION NO. 688 OF 2023
                              (397(Cr.PC)/438(BNSS))
              BETWEEN:

              SRI. M. GAJENDRA
              S/O POOJARI
              AGED ABOUT 38 YEARS
              R/AT BYGADENAHALLI VILLAGE
              KASABA HOBLI
              ANEKAL TALUK
              BENGALURU DISTRICT-562 106
                                                        ...PETITIONER
              (BY SMT. VIJAYA M.N, ADVOCATE)

              AND:

              SRI. C. DEVARA BETTAPPA
              S/O LATE SONNAPPA
              AGED ABOUT 72 YEARS
Digitally     R/AT ADHUR VILLAGE
signed by B
LAVANYA       JIGANI HOBLI
              ANEKAL TALUK
Location:
HIGH          BENGALURU DISTRICT-562 106
COURT OF                                               ...RESPONDENT
KARNATAKA
                   THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
              PRAYING TO SET ASIDE THE JUDGMENT IN CRL.APPEAL
              5012/2022 DATED 04.02.2023 PASSED BY THE III
              ADDITIONAL DISTRICT AND SESSIONS JUDGE, BENGALURU
              RURAL DISTRICT SIT AT ANEKAL, CONFIRMING THE
              JUDGMENT AND CONVICTION ORDER OF PRINCIPLE CIVIL
              JUDGE AND JMFC AT ANEKAL IN C.C.NO.1953/2019 DATED
                                 -2-
                                                NC: 2024:KHC:36266
                                          CRL.RP No. 688 of 2023




02.03.2022, AND ACQUIT THE PETITIONER / ACCUSED BY
ALLOWING THE REVISION PETITION.

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


                          ORAL ORDER

Smt.Vijaya.M.N., learned counsel for the petitioner is

present. She submits that she has no instruction from the

petitioner. Despite granting sufficient opportunity to rectify the

objections raised by the registry same has not been done. It

appears the petitioner is not interested to proceed further in

the matter.

Accordingly, this petition is dismissed for

non-prosecution.

Sd/-

(PRADEEP SINGH YERUR) JUDGE

PSJ