Shri Shivashankar S/O Krishnappa ... vs The State Of Karnataka
2026 Latest Caselaw 3187 Kant

Karnataka High Court

Shri Shivashankar S/O Krishnappa ... vs The State Of Karnataka on 10 April, 2026

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                   -1-
                                                               NC: 2026:KHC-D:5460
                                                         CRL.RP No. 100343 of 2022


                       HC-KAR




                      IN THE HIGH COURT OF KARNATAKA,AT DHARWAD

                          DATED THIS THE 10TH DAY OF APRIL, 2026

                                            BEFORE

                           THE HON'BLE MR. JUSTICE H.P.SANDESH

                      CRIMINAL REVISION PETITION NO.100343 OF 2022
                                 (397(CR.PC)/438(BNSS))

                       BETWEEN:

                       SHRI SHIVASHANKAR S/O. KRISHNAPPA BANDARI,
                       AGE: 44 YEARS, OCC. P. SERVICE,
                       R/O. STATION ROAD, RAJ GOPAL NAGAR,
                       HUBBALLI, TQ. HUBBALLI,
                       DIST. DHARWAD -580020.
                                                                      ...PETITIONER
                       (BY SRI. HEMANTHKUMAR L. HAVARAGI, ADVOCATE-ABSENT)

                       AND:

                       THE STATE OF KARNATAKA
                       TOWN POLICE STATION, HUBBALLI,
                       REPTD. BY STATE PUBLIC PROSECUTOR,
                       HIGH COURT OF KARNATAKA,
MOHANKUMAR             DHARWAD BENCH - 580001.
B SHELAR
                                                                       ...RESPONDENT
Digitally signed by    (BY SRI. M.B. GUNDAWADE, ADDITIONAL S.P.P)
MOHANKUMAR B
SHELAR
Date: 2026.04.15             THIS CRIMINAL REVISION PETITION FILED UNDER SECTION
10:09:53 +0530
                       397 R/W 401 OF CR.P.C., SEEKING TO CALL FOR RECORDS AND SET
                       ASIDE ACCEPTING THE B REPORT AND ORDER ON PROTEST
                       APPLICATION DATED 17.09.2022 PASSED BY THE II ADDL. DISTRICT
                       AND SESSIONS AND SPL. JUDGE, DHARWAD IN SUMMARY NO.4/2017
                       AND ALLOW PROTEST APPLICATION FILED BY THE PETITIONER, IN
                       THE INTEREST OF JUSTICE AND EQUITY.

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

                       CORAM:   THE HON'BLE MR. JUSTICE H.P.SANDESH
                                -2-
                                             NC: 2026:KHC-D:5460
                                     CRL.RP No. 100343 of 2022


 HC-KAR




                         ORAL ORDER

This matter is listed for admission and the matter was called twice in the morning session as well as in the afternoon, but no representation by the counsel for the petitioner.

This revision petition is filed challenging the acceptance of 'B' report filed by Investigating Officer, vide order dated 17.09.2022. Already four years are lapsed, but the petitioner's counsel is not pursuing the matter diligently. Even on the previous dates of hearing also i.e. on 18.03.2024, 03.06.2024, 22.06.2024, 09.07.2024, 29.07.2024, 21.08.2024, 03.09.2024 and 15.01.2025, there was no representation on behalf of the petitioner. Hence, it is evident that the petitioner is not interested in pursuing the matter diligently. Hence, no ground to adjourn the matter.

The revision petition stands dismissed.

SD/-

(H.P.SANDESH) JUDGE

JTR CT:PA LIST NO.: 1 SL NO.: 2