Sri. Nanja Shetty vs Smt. M. Mamatha
2022 Latest Caselaw 2486 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 15 T H DAY OF FEBRUARY, 2022

                          BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

 CRIMINAL REVISION PETITION NO.814 OF 2019


BETWEEN:

Sri Nanja Shetty,
Aged about 44 years,
Group D Employee,
Income Tax Dep artment,
Near GPO,
Dr. Ambed kar Veedhi Post,
Beng aluru-560001.

And also at
Door No.5, 1 s t Main,
1 s t Cross, Dhattatreyanag ar,
Hosakerehalli,
Beng aluru-560085.
                                            ...Petitioner
(By Sri R.Manjunatha, Advocate - Absent)


AND:

Smt. M.Mamatha,
Wife of K.S.Somashekar,
Aged about 38 years,
Residing at No.27, 1 s t Floor,
17 t h Main Road , 8 t h Cross,
Maneshwara Block,
Beng aluru-560026.
                                           ...Respondent
(By Sri H.Manjunath, Advocate)
                              :: 2 ::


     This Criminal Revision Petition is filed under
Section 397 read with 401 of Cr.P.C., praying to set
aside the imp ugned judgment dated 16.04.2019
passed by the LXIV Additional City Civil and Sessions
Judge (CCH-65) Beng aluru in Crl.A.No.913/2017 in
confirming the judgment and sentence p assed b y the
XX ACMM, Bengaluru in C.C.No.25242/2012 dated
01.06.2017 and acquit the petitioner in the above
case as the petitioner in judicial custody from
16.06.2019 to release the petitioner on b ail.

    This Criminal Revision Petition coming on for
admission this d ay, the Court made the following:


                            ORDER

Learned counsel for the petitioner is absent

today also. The order sheet shows that the

petitioner is continuously absent. Counsel for the

respondent is present. Since the petitioner's

counsel is continuously absent, it appears that the

petitioner is not interested. The matter is not yet

admitted. Therefore the petition is dismissed for

non-prosecution.

Sd/-

JUDGE

sd