Smt A Manjula vs Sri Thimmegowda
2021 Latest Caselaw 3476 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 22ND DAY OF OCTOBER, 2021

                          BEFORE:

     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

     CRIMINAL REVISION PETITION NO.969 OF 2012

BETWEEN:

1.     SMT. A. MANJULA,
       D/O. LATE ARAEGOWDA,
       AGED ABOUT 30 YEARS,

2.     KUM. NIMISHA,
       D/O. THIMMEGOWDA,
       AGED ABOUT 8 YEARS,
       SINCE MINOR REPRESENTED BY
       HER NATURAL GUARDIAN I.E.,
       MOTHER 1ST PETITIONER,

BOTH ARE RESIDING AT
NO.31, 2ND CROSS,
MUNESHWARA NAGAR,
SUBRAMANYAPURAM MAIN ROAD,
PADMANABHANAGAR,
BANGALORE-560 050.
                                    ...   PETITIONERS
[BY SRI. ABHISHEK K., ADVOCATE]


AND:

SRI. THIMMEGOWDA,
MAJOR,
SUB-INSPECTOR OF POLICE,
HULIYUR DURGA POLICE STATION,
HULIYUR DURGA,
KUNIGAL TALUK,
TUMKUR DISTRICT-572 123.
                                    ...   RESPONDENT

[BY SRI. PRAKASH M.H., HCGP]
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      THIS CRIMINAL REVISION PETITION IS FILED UNDER SECTION
397 OF CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT DATED
23.07.2012 MADE IN CRL.A.NO.12/12 ON THE FILE OF THE P.O., FTC
(SESSIONS)-XI, BANGALORE CONFIRMING THE JUDGMENT DATED
05.12.2011 MADE IN CRL.MISC.NO.453/2011 PASSED BY THE MMTC-
II, BANGALORE, ONLY IN SO FAR AS REJECTION OF CLAIM IN
RESPECT OF 1ST PETITIONER IS CONCERN AND ALOW THE
CRL.MISC.NO.453/2011 AS PRAYED FOR.


     THIS CRIMINAL REVISION PETITION COMING ON FOR FINAL
HEARING THROUGH VIDEO CONFERENCE / PHYSICAL HEARING, THIS
DAY THE COURT MADE THE FOLLOWING:



                                ORDER

There is no representation for the petitioners.

The order sheet discloses that the petitioners' counsel has

remained absent continuously. Counsel for the respondent is

present. It appears that the petitioners are not interested in

prosecuting this revision petition. Hence, the petition is

dismissed for non-prosecution.

Sd/-

JUDGE

snc