Sri Nagaraju C vs Shailaja
2022 Latest Caselaw 2367 Kant

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      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 14TH DAY OF FEBRUARY, 2022

                         BEFORE

          THE HON'BLE MR. JUSTICE K.NATARAJAN

           CRIMINAL PETITION No.3154 OF 2021

BETWEEN

SRI NAGARAJU C
SON OF CHANDRASHEKHARAIAH
AGE ABOUT 35 YEARS
KAMAGONDANAHALLI VILLAGE
GOWDAGERE HOBLI,
SIRA TALUK
TUMAKURU DISTRICT.                           ... PETITIONER

(BY SRI ANIL KUMAR H S, ADVOCATE - ABSENT)

AND

SMT SHAILAJA
W/O C NAGARAJU
AGE ABOUT 32 YEARS
R/AT SAJJEHOSAHALLI VILLAGE
DODDERI HOBLI, MADHUGIRI TALUK
TUMAKURU DISTRICT.                       ... RESPONDENT

      THIS CRIMINAL PETITION IS FILED UNDER SECTION 482
OF CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
31.12.2020 PASSED IN CRL.RP.NO.5009/2020 ON THE FILE OF
THE IV ADDITIONAL CIVIL SESSIONS JUDGE, TUMAKURU
SITTING    AT   MADHUGIRI    AND     THE  RECORDS    IN
C.MISC.NO.215/2017 ON THE FILE OF THE ADDITIONAL CIVIL
JUDGE AND JMFC AT MADHUGIRI.

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

Learned counsel for the petitioner remained absent.

On the last dates of hearing i.e. on 16.04.2021 and

12.07.2021, he remained absent. In spite of sufficient

opportunity given to the learned counsel for the petitioner,

the office objections are not complied with.

2. The matter is pending before the Court from

April 2021 and the counsel is not intending to comply with

the office objections. Hence, the criminal petition is

dismissed for default.

Sd/-

JUDGE

GBB