Sri.Chanappa S/O Kuberappa ... vs Sunand W/O Channappa Mulgund
2022 Latest Caselaw 8221 Kant

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                                                        CRL.P No. 100880 of 2018




                           IN THE HIGH COURT OF KARNATAKA, DHARWAD
                                               BENCH

                             DATED THIS THE 06TH DAY OF JUNE, 2022

                                               BEFORE
                             THE HON'BLE MR JUSTICE V.SRISHANANDA
                           CRIMINAL PETITION NO. 100880 OF 2018 (482-)
                      BETWEEN:

                       SRI.CHANAPPA S/O KUBERAPPA MULGUND
                      AGE: 60 YEARS, OCC: RTD. EMPLOYEE IN
                      WCPM DANDELI, R/O: MARUTI NAGAR, DANDELI,
                      TQ: HALIYAL, DIST: KARWAR.

                                                                  ...PETITIONER

                      (BY SRI. B.D.HIREMATH , ADVOCATE)

                      AND:

                      1.    SUNAND W/O CHANNAPPA MULGUND
                            AGE: 44 YEARS, OCC: HOUSEHOLD,
                            R/O: GANDHI NAGAR, DANDELI.

                      2.    YALLAVVA @ RENUKA D/O CHANNAPPA MULGUND,
                            AGE: 17 YEARS, OCC: STUDENT,
                            R/O: GANDHI NAGAR, DANDELI.
CHANDRASHEKAR
LAXMAN
KATTIMANI             3.    KUMARI NAGVENI @ LAXMI
                            D/O CHANNAPPA MULGUND,
Digitally signed by         AGE: 15 YEARS, OCC: STUDENT,
CHANDRASHEKAR
LAXMAN
KATTIMANI                   R/O: GANDHI NAGAR, DANDELI.

                                                               ...RESPONDENTS
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                                   CRL.P No. 100880 of 2018


     THIS CRIMINAL PETITION IS FILED UNDER SECTION
482 OF CR.P.C., SEEKING TO SET ASIDE THE JUDGMENT
AND DECREE PASSED BY THE I ADDL. DISTRICT &
SESSIONS JUDGE AT SIRSI IN CRL.RE.NO. 197/2014
DATED 20.12.2017 BY ALLOWING THIS PETITION.

     THIS PETITION COMING ON FOR ADMISSION THIS
DAY, THE COURT MADE THE FOLLOWING:


                          ORDER

Case called twice. There is no representation on

behalf of petitioner.

In spite of grant of sufficient time, process fee is not

paid. Hence, petition is dismissed for non prosecution.

SD/-

JUDGE

AC