Sri Lokesh vs Smt Indira K P
2025 Latest Caselaw 10778 Kant

Karnataka High Court

Sri Lokesh vs Smt Indira K P on 27 November, 2025

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                                -1-
                                                              NC: 2025:KHC:49416
                                                         CRL.RP No. 1422 of 2025


                   HC-KAR


                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 27TH DAY OF NOVEMBER, 2025

                                              BEFORE

                            THE HON'BLE MR. JUSTICE RAVI V HOSMANI

                      CRIMINAL REVISION PETITION NO. 1422 OF 2025

                   BETWEEN:

                   SRI LOKESH
                   S/O. EERAPPA,
                   AGED ABOUT 46 YEARS,
                   R/AT NO.12, 8TH CROSS,
                   NEAR BODUBANDE
                   ANJANEYASWAMY TEMPLE,
                   SRIGANDA NAGAR,
                   BENGALURU - 560 058.
                                                                    ...PETITIONER

                   (BY SRI. SHASHIDHAR S P., ADVOCATE)

                   AND:

                   SMT INDIRA K P
Digitally signed
                   W/O. RAJANNA,
by ANUSHA V        AGED ABOUT 37 YEARS,
Location: High
Court of           R/AT NO.24, 5TH 'A' CROSS,
Karnataka          NEAR AWAKE PUBLIC SCHOOL,
                   SRINIVASANAGAR,
                   BENGALURU-560 050
                                                                   ...RESPONDENT

                          THIS CRL.RP FILED U/S 397 R/W 401 CR.PC (FILED U/S 438
                   R/W 442 BNSS) PRAYING TO SET ASIDE ORDER DATED 03.09.2025
                   PASSED IN CRL.A NO.318/2023 ON THE FILE OF THE LEARNED LXVII
                   ADDL.CITY CIVIL AND SESSIONS JUDGE, BENGALURUB. SET ASIDE
                   THE JUDGMENT OF CONVICTION AND SENTENCE DATED 09.02.2023,
                   PASSED IN CC NO.5705/2019 ON THE FILE OF THE LEARNED JUDGE,
                                 -2-
                                               NC: 2025:KHC:49416
                                        CRL.RP No. 1422 of 2025


 HC-KAR

COURT OF SMALL CAUSES AND ADDL.CMM, BENGALURU, FOR THE
O/P/US/ 138 OF N.I ACT.

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


CORAM: HON'BLE MR. JUSTICE RAVI V HOSMANI


                          ORAL ORDER

None appears for petitioner yet again. On two earlier

occasions, there is no representation. This would indicate that

petitioner is not diligently pursuing revision petition.

Revision petition is dismissed for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

AV