Pundalika Bhat vs Smt. Chandrika N Pai
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Karnataka High Court

Pundalika Bhat vs Smt. Chandrika N Pai on 23 October, 2025

Author: Ravi V Hosmani

Bench: Ravi V Hosmani

                                             -1-
                                                           NC: 2025:KHC:41716
                                                   CRL.RP No. 1445 of 2019


                  HC-KAR




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 23RD DAY OF OCTOBER, 2025

                                          BEFORE
                           THE HON'BLE MR. JUSTICE RAVI V HOSMANI
                      CRIMINAL REVISION PETITION NO. 1445 OF 2019
                 BETWEEN:

                       PUNDALIKA BHAT
                       S/O SRI NARASIMHA BHAT,
                       AGED ABOUT 45 YEARS,
                       R/AT INDAVARA, YADEHALLI VILLAGE,
                       KASABA HOBLI, THIRTHAHALLI TALUK,
                       SHIMOGA DISTRICT - 577 432.
                                                                ...PETITIONER
                 (BY SRI. SHIVARAJA AKKONI, ADVOCATE)

                 AND:

                       SMT. CHANDRIKA N. PAI
                       W/O NAGARAJ PAI,
Digitally signed by    AGED ABOUT 40 YEARS,
ANUSHA V               R/AT NO.24/25, 3RD MAIN ROAD,
Location: High         6TH CROSS, SRINIDHI LAYOUT,
Court of               BENGALURU - 56007.
Karnataka                                                      ...RESPONDENT
                 (BY SRI. GOPAL SINGH, ADVOCATE)

                        THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.P.C.
                 PRAYING TO SET ASIDE THE JUDGMENT DATED 14.06.2019
                 PASSED BY THE LXIV ADDITIONAL CITY CIVIL AND SESSIONS
                 JUDGE, BENGALURU IN CRL.A.NO.309/2018 CONFIRMING THE
                               -2-
                                          NC: 2025:KHC:41716
                                     CRL.RP No. 1445 of 2019


HC-KAR




JUDGMENT      DATED     27.01.2018   PASSED   BY      THE   XVI
ADDL.C.M.M., BENGALURU IN C.C.NO.11795/2016.

      THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR. JUSTICE RAVI V HOSMANI


                         ORAL ORDER

None appears for petitioner. It is seen on an earlier

occasion also there was no representation for petitioner

and it was also ordered to be listed for dismissal.

2. Despite same, there is no representation on

behalf of petitioner. This would indicate petitioner is not

diligent in prosecuting his case. Hence, this Revision

Petition is dismissed for non-prosecution.

Sd/-

(RAVI V HOSMANI) JUDGE

HNM