M Sudhakara vs Smt K L Saroja
2021 Latest Caselaw 5044 Kant

Citation : 2021 Latest Caselaw 5044 Kant
Judgement Date : 29 November, 2021

Karnataka High Court

M Sudhakara vs Smt K L Saroja on 29 November, 2021

Bench: V Srishananda

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

  DATED THIS THE 29TH DAY OF NOVEMBER, 2021

                      BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.181/2013

BETWEEN:

M. SUDHAKARA
S/O MUNISHAMAPPA
AGED ABOUT 34 YEARS
NO.G1/93/1
CHANNAKESHAVANAGAR
BTS LAYOUT, AREKERE
BANNERGHATTA ROAD
BANGALORE-76.

                                     ... PETITIONER
(BY SRI. K.N.SUBBAREDDY, ADVOCATE)

AND:

SMT. K.L.SAROJA
W/O LAKSHMIPATHI
AGED ABOUT 46 YEARS
R/AT NO.3464, 5TH CROSS
SHANTHINAGAR
DODDABALLAPURA TOWN-561 203.

                                    ...RESPONDENT
(BY SRI. M.B.SHANKARE GOWDA, ADVOCATE)
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     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 CR.P.C. PRAYING TO SET ASIDE
THE JUDGMENT DATED 23.01.2013 PASSED BY THE P.O.,
FTC, DODDABALLAPUR IN CRL.A.NO.72/2012 AND SET
ASIDE THE JUDGMENT DATED 04.08.2012 PASSED BY THE
ADDL.    C.J.  AND     JMFC,  DODDABALLAPUR    IN
C.C.NO.318/2009    I.E.,   ANNEXURE-A   AND     B
RESPECTIVELY.

     THIS CRIMINAL REVISION PETITION COMING ON
FOR HEARING THIS DAY, THE COURT MADE THE
FOLLOWING:-

                          ORDER

Matter called thrice. None appears on behalf of

revision petitioner. Same was the situation on

24.11.2021 and 11.11.2021.

2. This revision petition was admitted by

order dated 21.05.2013. Thereafter, there is no much

progress in the case.

3. By order dated 22.07.2015, the matter was

referred to Lok Adalat. There was no settlement in

the matter and the matter was referred to Court.

Subsequent thereto, the matter was re-listed on

06.07.2021, 31.07.2021, 13.08.2021, 27.08.2021,

21.09.2021, 29.09.2021, 07.10.2021.