Mr Azam M vs Dr Prasad
2022 Latest Caselaw 11218 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 29TH DAY OF JULY 2022

                         BEFORE

   THE HON'BLE DR JUSTICE H B PRABHAKARA SASTRY

                  CRL.R.P.No.879 OF 2022
BETWEEN:
Mr.Azam M.
S/o.Malik,
Aged about 55 years,
R/at. MP/161, 1st Floor,
8th Cross, H.M.T.Layout,
Behind uncle Chicken Shop,
Near Vijaya Bank,
R.T.Nagara Branch,
Bengaluru - 560 032.                        ...Petitioner
        (By Sri Rajesh Rao K., Advocate (absent))

AND:

Dr.Prasad,
S/o.Jayaraj,
Aged about 45 years,
R/at Flat No.72, 2nd Floor,
Opp. BWSSB, Nandhidurga
Extension, Jayamahal,
Bengaluru - 560 046.                        ... Respondent

      This criminal revision petition is filed under Section
397 r/w. 401 Cr.P.C. praying to set aside the judgment of
conviction and sentence passed by the XVIII Additional
CMM Court order dated 07.12.2019 in C.C.No.10216/2018
passing an order of judgment and conviction convicting the
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above named petitioner, sentencing as per Section 255(2)
of Cr.P.C., etc. ,

     This petition, coming on for orders, this day, the
Court made the following:
                                ORDER

None appears for the petitioner either physically or

through video conferencing. No reasons are forthcoming

for non-appearance of learned counsel for the petitioner as

well as for non-compliance of office objections.

2. On 21.07.2022, this Court had granted time as a

last chance for compliance of office objections. Inspite of

the same, the petitioner has neither complied the office

objections nor shown any reasons for non-compliance of

office objections, which objections are too small and could

have been complied within short time.

3. Hence, petition stands dismissed for non-

compliance of office objections as well as for non-

prosecution.

Sd/-

JUDGE

Cm/-