Smt. Malanbee vs Jaypee Cement Corporation ...
2021 Latest Caselaw 3546 Kant

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         IN THE HIGH COURT OF KARNATAKA
                KALABURAGI BENCH

     DATED THIS THE 27TH DAY OF OCTOBER 2021

                        BEFORE

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

               CRL.RP.No.200034/2020

BETWEEN:

SMT. MALANBEE
W/O LATE KHASIM PATEL
AGE: 60 YEARS, OCC: HOUSEHOLD
R/O QUARTERS NO.C-6/2
JAYPEE CEMENT COLONY
SHAHABAD-585229
TQ. SHAHABAD, DIST. KALABURAGI
                                        ... PETITIONER

(BY SRI KRISHNACHARYA, & SRI RAMACHANDRA K. &
 SRI RAGHAVENDRA R. MUDHOL, ADVOCATES)

AND:

1.     JAYPEE CEMENT CORPORATION LIMITED
       (FORMERLY KNOWN ZAWAR CEMENT PVT. LTD.)
       SHAHABAD-585228
       THROUGH ITS SENIOR MANAGER P & A
       BY NAME R. RANAWAT S/O DALWANT SINGH
       R/O SHAHABAD-585228
       TQ. SHAHABAD, DIST. KALABURAGI

2.     THE STATE THROUGH
       SHAHABAD POLICE STATION
       SHAHABAD-585228
                                      ... RESPONDENTS
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      THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 401 OF CRIMINAL PROCEDURE CODE, PRAYING TO
SET ASIDE THE IMPUGNED ORDERS PASSED BY THE IV-ADDL.
DIST. JUDGE, KALABURAGI ITINERARY COURT CHITTAPUR IN
CRIMINAL APPEAL NO.42/2016 DATED 29.02.2020 AND ALSO
SET ASIDE THE JUDGMENT PASSED BY THE CIVIL JUDGE AND
JMFC, SHAHABAD IN C.C.NO.289/2014 DATED 01.03.2016, BY
ALLOWING THE PRESENT REVISION PETITION, ACQUITTING
THE PETITIONER FOR THE SAID OFFENCE.

     THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:

                             ORDER

Inspite of order dated 24.09.2021 passed by this

Court granting a week's time to comply with the office

objections and making it clear that if office objections are

not complied by the next date of hearing, the petition

would be listed for dismissal, the learned counsel

appearing for the petitioner has neither complied the office

objections nor appeared before the Court. Hence, the

revision petition is dismissed for non-compliance of office

objections.

Sd/-

JUDGE

NB*