Kumar M vs Radha M
2024 Latest Caselaw 22797 Kant

Karnataka High Court

Kumar M vs Radha M on 9 September, 2024

Author: Pradeep Singh Yerur

Bench: Pradeep Singh Yerur

                                         -1-
                                                   NC: 2024:KHC:36624
                                                CRL.RP No. 66 of 2016




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 9TH DAY OF SEPTEMBER, 2024

                                     BEFORE
               THE HON'BLE MR JUSTICE PRADEEP SINGH YERUR
                CRIMINAL REVISION PETITION NO. 66 OF 2016
              BETWEEN:

                 KUMAR M
                 S/O LATE C MARIYAPPA,
                 AGED ABOUT 46 YEARS,
                 NO.3/1, 10TH CROSS,
                 BRINDAVAN NAGAR,
                 OPP: J.P.PARK,
                 MATHIKERE,
                 BENGALURU-54.
                                                        ...PETITIONER
              (BY SRI. N. DEVARAJ, ADVOCATE)

              AND:

                 RADHA M
Digitally        W/O VENKATA VIJAYA
signed by B      KRISHNA.M
LAVANYA          AGED ABOUT 33 YEARS,
Location:        R/O NO.453, SHESHADRI NIVAS,
HIGH
COURT OF         2ND 'D' CROSS,
KARNATAKA        MUTHYALNAGAR,
                 BENGALURU-560 054.
                                                      ...RESPONDENT
                                         ***
                               -2-
                                           NC: 2024:KHC:36624
                                       CRL.RP No. 66 of 2016




     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH SECTION 401 OF CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT AND AWARD OF SENTENCE
PASSED BY THE P.O., LX    ADDL. CITY CIVIL AND S.J.,
BANGALORE IN CRL.A.NO.536/2015 DATED 03.11.2015
CONFIRMING THE JUDGMENT AND SENTENCE PASSED BY THE
XII A.C.M.M., BANGALORE IN C.C.NO.8510/2014 DATED
13.03.2015 WITH COSTS THROUGHOUT, AND ALLOW THE
REVISION PETITION

    THIS CRIMINAL REVISION PETITION, COMING ON FOR
ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:

CORAM:       HON'BLE MR JUSTICE PRADEEP SINGH YERUR

                         ORAL ORDER

There is no representation on behalf of the petitioner.

Process fee has not been paid for issuance of notice to the

respondent. Despite the matter being admitted and

ordered for issuance of notice on 01.02.2016, it appears

the petitioner is not interested in prosecuting this matter.

Hence, this petition is dismissed for non-prosecution.

Sd/-

(PRADEEP SINGH YERUR) JUDGE

BMV*