Sri.R.S.Patil vs Sri.K.B.Basavaraj
2022 Latest Caselaw 10325 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 5TH DAY OF JULY 2022

                         BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

       CRIMINAL REVISION PETITION No.611 OF 2022


BETWEEN:

SRI R.S. PATIL
C/O H.N.VENKATESH,
AGED ABOUT 56 YEARS,
LIC AGENT,
LAXMI VENKATESHWARA NILAYA,
DOOR NO.2168,
CHIKKAMANI DEVARAJ URS LAYOUT              ... PETITIONER

(BY SRI. REVANNA BELLARY, ADVOCATE)

AND:

SRI K.B.BASAVARAJ
S/O G.SHIVAPPA,
AGED ABOUT 61 YEARS,
OCC. BUSINESS,
D.NO.657/3, 1ST STAGE,
3RD MAIN, 4TH CROSS,
SHIVAKUMARASWAMY BADAVANE
DAVANGERE.
                                             ... RESPONDENT

      THIS CRIMINAL REVISION PETITION IS FILED U/S.397 R/W
401 OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT DATAED
01.12.2021 IN CR.APPEAL NO.8/2017 OF I APPELLATE COURT, II
ADDL. DISTRICT AND SESSIONS JUDGE COURT DAVANGERE AND
DATED 23.12.2016 IN C.C.NO.569/2012 OF TRIAL COURT, I ADDL.
SENIOR CIVIL JUDGE AND JMFC COURT, DAVANGERE, AND PRAYS
FOR ACQUIT THE PETITIONER FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 OF NI ACT AND TO CALL FOR ENTIRE RECORDS
IN CR.APPEAL NO.8/2017 OF II ADDL. DISTRICT AND SESSIONS
                                                     Crl.R.P.No.611/2022
                                2


JUDGE COURT DAVANGERE AND CC NO.569/2012 OF I ADDL.
SENIOR CIVIL JUDGE AND JMFC COURT, DAVANGERE TO SCRUTINY
THE ENRIE PAPERS AND ETC.

     THIS CRIMINAL REVISION PETITION COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING, THIS DAY,
THE COURT MADE THE FOLLOWING:

                            ORDER

None appear for the petitioner either physically or

through video conference. No reasons are forthcoming for

non-appearance of learned counsel for the petitioner.

2. Even as a final last chance, on 01.07.2022, this

Court had made the following observation:

"None appear in the matter.

As a final last chance, three days' time to comply office objections is granted by making it clear that non-compliance of office objections within three days from today, this Court would pass appropriate orders including dismissal of the petition for non-compliance of office objections.

In case, office objections are not complied in toto, list this matter on 05.07.2022."

3. In spite of the above, the petitioner neither

complied the office objections nor showing any reason for

non-compliance of office objections. Hence, the petition Crl.R.P.No.611/2022

stands dismissed for non-compliance of office objections

and for non-prosecution.

Sd/-

JUDGE

TL