Sri Lakshmanmurthy R vs Sri Umashankar M
2022 Latest Caselaw 2926 Kant

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  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

      DATED THIS THE 22ND DAY OF JANUARY, 2015

                       BEFORE

        THE HON' BLE MR. JUSTICE BUDIHAL R.B.

                CRL.A NO 391 OF 2014

BETWEEN

SRI LAKSHMANMURTHY R
S/O G RAMAIAH
ADVOCATE
R/AT NO.13, 'CHIRAG NILAYA'
8TH CROSS, ADITHYANAGAR LAYOUT
VIDYARANYAPURA POST
BANGALORE-560097
                                         ... APPELLANT
(By Sri : VIJAYA KUMAR C-ADV.)


AND

SRI UMASHANKAR M
S/O LAWTE MUNIBYRAPPA
MAJOR
NO.85, PATTANAGERE
RAJARAJESHWARI NAGAR
BANGALORE-560098
                                       ... RESPONDENT


     CRL.A. FILED U/S. 411 R/W SEC.397 CR.P.C.
PRAYING TO SET ASIDE THE JUDGMENT DATED:6.1.14 IN
CRL.A.NO.418/13 ON THE FILE OF THE V ADDL.CITY CIVIL
AND S.J., BANGALORE CITY AND THAT OF JUDGMENT AND
ORDER      OF   CONVICTION      DATED:27.7.13     IN
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C.C.NO.20323/10 ON THE FILE OF THE XVI ADDL.C.M.M.,
BANGALORE CITY BE RESTORED, AND THIS PETITION BE
ALLOWED IN THE ENDS OF JUSTICE.

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

                          JUDGMENT

Appellant and learned counsel appearing for the

appellant, both are absent. No representation. Office

objections are not complied with. Hence, the appeal is

dismissed for non-compliance of office objections.

Sd/-

JUDGE.

Psg*