Sri.N. Satish vs Sri.S. Srinivas
2025 Latest Caselaw 1991 Kant

Karnataka High Court

Sri.N. Satish vs Sri.S. Srinivas on 6 January, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                                 NC: 2025:KHC:27
                                                         CRL.RP No. 1202 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 6TH DAY OF JANUARY, 2025

                                             BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CRIMINAL REVISION PETITION NO.1202 OF 2023

                   BETWEEN:

                   1.    SRI. N. SATISH,
                         S/O LATE NARAYANAPPA,
                         AGED ABOUT 41 YEARS,
                         RESIDING AT NO.7, 9TH CROSS,
                         'H' MAIN ROAD, PIPELINE ROAD,
                         SBI STAFF COLONY,
                         HOSAHALLI EXTENSION,
                         1ST STAGE, VIJAYANAGAR,
                         BANGALORE - 560 040.
                                                                    ...PETITIONER

                              (BY SRI. PRABHU M., ADVOCATE - ABSENT)

                   AND:
Digitally signed
by DEVIKA M        1.    SRI. S. SRINIVAS,
Location: HIGH           S/O LATE NARAYANAPPA,
COURT OF                 AGED ABOUT 55 YEARS,
KARNATAKA
                         RESIDING AT NO.574,
                         1ST MAIN, 'D' CROSS,
                         NEW BINNY LAYOUT,
                         BINNYPET, BANGALORE - 560 023.
                                                                   ...RESPONDENT

                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
                   CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
                   28.04.2023 IN CRL.A.NO.944/2022 PASSED BY THE LV ADDL.
                   CITY CIVIL AND SESSIONS JUDGE BENGALURU AND TO SET
                   ASIDE     THE    JUDGMENT     DATED    13.07.2022   IN
                   C.C.NO.2198/2019 PASSED BY THE COURT OF SMALL CAUSES
                   AND A.C.M.M BENGALURU.
                                    -2-
                                                      NC: 2025:KHC:27
                                             CRL.RP No. 1202 of 2023




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

CORAM:     HON'BLE MR. JUSTICE H.P.SANDESH

                               ORAL ORDER

Inspite of two weeks time was granted on 28.10.2024 to

comply with the office objections on payment of cost of

Rs.500/-, the learned counsel for the petitioner is absent and

also not paid the cost.

2. Hence, the petition is dismissed for non-

compliance of office objections and non-payment of cost.

Sd/-

(H.P.SANDESH) JUDGE

MD