Anand H S vs U R Narasimha Murthy
2025 Latest Caselaw 813 Kant

Karnataka High Court

Anand H S vs U R Narasimha Murthy on 8 July, 2025

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                           NC: 2025:KHC:24722
                                                       CRL.RP No. 331 of 2018


                      HC-KAR




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 8TH DAY OF JULY, 2025

                                              BEFORE
                      THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
                          CRIMINAL REVISION PETITION No. 331 OF 2018
                      BETWEEN:

                         ANAND H S
                         S/O LATE H SANNAPPA
                         AGED 74 YEARS
                         RESIDING AT V K ENCLAVE
                         No. 129, 13TH CROSS
                         A E C S LAYOUT
                         SANJAYANAGAR
                         BENGALURU - 560 094.
                                                                ...PETITIONER
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
                      (BY SRI S SHAKER SHETTY, AND
Location: HIGH            SRI A ANIL KUMAR SHETTY, ADVOCATES - ABSENT)
COURT OF
KARNATAKA
                      AND:

                         U R NARASIMHA MURTHY
                         S/O LATE RAMACHAR
                         AGED ABOUT 59 YEARS
                         RESIDING AT No. 15
                         ASHRAYA APARTMENT [BASEMENT]
                         ATTAMANGALA COLONY MAIN ROAD
                         R T NAGAR POST
                         BENGALURU - 560 032.
                                                              ...RESPONDENT

                      (BY SRI A C PATIL, ADVOCATE)
                                     -2-
                                                      NC: 2025:KHC:24722
                                                CRL.RP No. 331 of 2018


HC-KAR



     THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
SECTION 401 Cr.P.C PRAYING TO SET ASIDE THE JUDGMENT
DATED 19.12.2017 PASSED IN CRL.APPEAL No.25015/2015
PASSED BY THE LVII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, MAYO HALL UNIT, BANGALORE (CCH-58) AND ALSO
JUDGMENT DATED 22.11.2014 IN C.C.No.26470/2006 PASSED
BY THE V ADDITIONAL SMALL CAUSES JUDGE AND 24TH
A.C.M.M.,COURT         OF   SMALL     CAUSES,         MAYO   HALL        UNIT,
BANGALORE, ACCORDING TO LAW AND ETC.,


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


CORAM:       HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR


                            ORAL ORDER

Learned counsel for the respondent is present.

2. Learned counsel for the petitioner is absent.

3. Learned counsel for the petitioner on

10.06.2025 and 20.06.2025 has sought adjournment on

the ground that he will ascertain whether the petitioner is

alive or not. The absence of learned counsel for the

petitioner itself indicates that the petitioner is not

interested in prosecuting this matter.

NC: 2025:KHC:24722

HC-KAR

4. Hence, this Criminal Revision Petition is

dismissed for non-prosecution.

Sd/-

(SHIVASHANKAR AMARANNAVAR) JUDGE

DSP