Sri. N. Venkatesh vs K M Narayanaswamy
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Karnataka High Court

Sri. N. Venkatesh vs K M Narayanaswamy on 10 November, 2025

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                              -1-
                                                           NC: 2025:KHC:45532
                                                      CRL.RP No. 182 of 2017


                  HC-KAR




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                         DATED THIS THE 10TH DAY OF NOVEMBER, 2025
                                           BEFORE
                           THE HON'BLE MR. JUSTICE RAVI V HOSMANI
                      CRIMINAL REVISION PETITION NO. 182 OF 2017
                  BETWEEN:
                      SRI. N. VENKATESH
                      AGED ABOUT 47 YEARS,
                      S/O NARAYANAPPA,
                      R/A NEAR DECCAN HOSPITAL,
                      ASHWINI LAYOUT,
                      CHINTHAMANI TOWN,
                      CHICKBALLAPUR DISTRICT - 563 125.
                                                                 ...PETITIONER
                  [BY SMT. SHASHIKALA G., ADVOCATE (AB)]
                  AND:
                      K.M. NARAYANASWAMY,
                      S/O ASHWATHNARAYANA,
                      AGED ABOUT 40 YEARS,
                      R/AT ANJANI EXTENSION,
                      CHITHAMANI TOWN,
                      CHICKBALLAPUR DISTRICT - 563 125.
                                                                ...RESPONDENT
Digitally signed [BY SRI B C SRIRAMA REDDY, ADVOCATE (AB)]
by ANUSHA V
                       THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
Location: High ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HON'BLE
Court of         COURT MAY BE PLEASED TO SET ASIDE THE CONVICTION AND
Karnataka        SENTENCE JUDGMENT DATED 11.9.2015 PASSED BY THE PRINCIPAL
                  CIVIL JUDGE AND J.M.F.C., CHINTAMANI IN C.C.NO.281/2009 AND
                  THE APPELLATE JUDGMENT DATED 10.11.2016 PASSED BY THE II
                  ADDITIONAL DISTRICT AND SESSIONS JUDGE, CHICKBALLAPUR
                  (SITTING AT CHINTAMANI) IN CRL.A.NO.76/2015 CONFIRMING THE
                  CONVICTION JUDGMENT PASSED BY THE TRIAL COURT.

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

                  CORAM: HON'BLE MR. JUSTICE RAVI V HOSMANI
                                -2-
                                             NC: 2025:KHC:45532
                                        CRL.RP No. 182 of 2017


 HC-KAR




                         ORAL ORDER

When matter is called none appears for petitioner. It is

seen from order sheet that on previous dates also there is no

representation. This would indicate that petitioner is not

diligent in pursuing matter.

Revision petition is dismissed for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

Psg*