K V Chandrashekar vs Smt K R Bhagyamma
2022 Latest Caselaw 2590 Kant

Citation : 2022 Latest Caselaw 2590 Kant
Judgement Date : 16 February, 2022

Karnataka High Court

K V Chandrashekar vs Smt K R Bhagyamma on 16 February, 2022

Bench: Sreenivas Harish Kumar

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 16 T H DAY OF FEBRUARY, 2022

                         BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

 CRIMINAL REVISION PETITION NO.229 OF 2021

BETWEEN:

K.V.Chandrashekar,
S/o Late K.V.Swamy,
KEB Employee,
Aged about 39 years,
Residing at No.36, 6 t h Main Road,
4 t h Cross, Opp. PVC School Road,
Mariyapp anap alya, Gnanab arathi,
Beng aluru-560056.

And also at
K.V.Chandrashekar
Asst. Executive Engineer (E)
BESCOM, W-1, Girinag ar Office,
Additional Vet Division,
Beng aluru-560026.
                                         ...Petitioner
(By N.Revanna, Advocate-Absent)

AND:

Smt. K.R.Bhagyamma,
W/o. K.Shivanna,
Aged about 38 years,
Residing at No.661, EWS,
6 t h Main Road , 7 t h Cross,
2 n d Stag e, Kengeri Satellite Town,
Benag luru-560060.
                                        ...Respondent
                            :: 2 ::


     This Criminal Revision Petition is filed under
Section 397 read with Section 401 of Cr.P.C., p raying
to set aside the order and judgment p assed by the
Hon'b le XXIII ACMM, Beng aluru in C.C.No.5294/2020
dated     10.10.2017    and    restoration   of    the
Crl.A.No.1634/2017 on the file of the Additional
Sessions     Judge,   Beng aluru    (CCH-61)     dated
08.11.2019, the Hon'b le court has dismissed the said
case for the non-prosecution and further be pleased to
pass any other order commensurating facts and
circumstances of the case.

    This Criminal Revision Petition coming on                 for
orders this d ay, the Court mad e the following:

                         ORDER

The petitioner's counsel is absent today. Order

sheet shows that on 01.04.2021, 17.04.2021,

25.10.2021 and 28.10.2021, there was no

representation on behalf of the petitioner. The

matter is posted for 5 t h time before the Court to

remove the office objections. It appears that the

petitioner is not interested. Therefore petition is

dismissed for non prosecution.

Sd/-

JUDGE

Kmv/-