Sudhendra Kumar H @ Sudip vs Manjunath R
2022 Latest Caselaw 8791 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 14TH DAY OF JUNE 2022

                       BEFORE

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

   CRIMINAL REVISION PETITION No.1435 OF 2021

BETWEEN:

SUDHENDRA KUMAR H @ SUDIP,
S/O LATE HANUMANTHARAYAPPA,
AGED ABOUT 32 YEARS,
R/AT NO.32, CHOWDESHWARI NILAYAM,
GROUND FLOOR, 1ST MAIN ROAD,
KONANAKUNTE POST,
BANGALORE-560 062.                     ... PETITIONER

(BY SRI. AKRAM PASHA K, ADVOCATE)

AND:

MANJUNATH R,
S/O G.RAMESH,
AGED ABOUT 31 YEARS,
R/AT NO.1656, 18TH MAIN,
4TH BLOCK, 40TH A CROSS,
JAYANAGAR,
BANGALORE-560 041.                   ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH SECTION 401(5) OF CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HONBLE
COURT MAY BE PLEASED TO SET ASIDE THE JUDGMENT
PASSED BY THE HONBLE XXII ACMM, BENGALURU IN
C.C.NO.10026/2018 BY ORDER DATED 28.08.2019 AND IN
CRL.A.NO.2035/2019 DATED 21.09.2021 PASSED BY THE
HONBLE CITY CIVIL AND SESSIONS JUDGE (CCH-70) AT
BENGALURU.
                                                       Crl.R.P.No.1435/2021
                                   2


    THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:

                               ORDER

None appear in this matter either physically or

through video conference.

The perusal of the order sheet would go to show that

in this petition of the year 2021, several and sufficient

opportunities have already been granted to the petitioner.

On 7.6.2022, as a final last opportunity, three more days

was granted to comply office objections. In spite of the

same, the petitioner neither complied the office objections

nor appeared and shown any reason for non-compliance of

office objections.

Hence, the petition stands dismissed for

non-compliance of office objections and for

non-prosecution.

Sd/-

JUDGE CBC