Karnataka High Court
N.K.Shivanna vs L.M.Dev S/O M.N.Lakshmangowda on 3 October, 2012
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 3rd DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
CRIMINAL REVISION PETITION NO.336/2009
BETWEEN:
N.K. Shivanna,
S/o. Kariyanna,
Aged about 40 years,
Working in HMT Company,
Showroom, B.H. Road,
Tumkur.
... PETITIONER
(By Sri M. Girish for
M/s. M. Girish and Associates, Advs. - ABSENT)
AND:
L.M. Dev,
S/o. M.N. Lakshmangowda,
Aged about 40 years,
New Extension, Heggere Village,
Siddarthanagara,
Tumkur.
... RESPONDENT
(By Sri N. Suresha, Adv.)
This Crl.R.P. is filed under Section 397 r/w 401
Cr.P.C., praying to set aside the order of sentence and
conviction in C.C.No.3056/2001, dated 21.2.2007 on the
file of the I Addl. Civil Judge (Jr.Dn.) & JMFC., Tumkur and
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set aside the order in Crl.A.No.21/2007 dated 21.2.2008
on the file of the Court of Fast Track No.V at Tumkur.
This Crl.R.P. coming on for admission this day, the
Court made the following:
ORDER
None appears for the petitioner even in the afternoon session. Hence, petition is dismissed for non-
prosecution.
Sd/-
JUDGE Ksj/-