Imthiyza @ Imran vs Smt. Rukiyabi @ Jaiba Roshan
2022 Latest Caselaw 8990 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF JUNE 2022

                       BEFORE

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

  CRIMINAL REVISION PETITION No.293 OF 2022

BETWEEN:

IMTHIYZA @ IMRAN
S/O CHAND PASHA,
AGED ABOUT 35 YEARS,
R/O NO.103, KSCB QUARTERS,
THYAGI NAGARA,
LAKSHMIDEVI NAGARA,
DR.RAJKUMAR SAMADHI,
BENGALURU-560096.
                                        .. PETITIONER
(BY. SYED UMMER, ADVOCATE)

AND:

SMT.RUKIYABI @ JAIBA ROSHAN
W/O IMTHIYAZ @ IMRAN,
AGED ABOUT 21 YEARS,
R/O MALLIKARJUNA NAGARA,
GOPALA, 100 FEET ROAD,
SHIVAMOGGA CITY.
                                        .. RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 AND 401 OF CR.P.C. PRAYING TO SET ASIDE THE
ORDER/JUDGMENT PASSED BY THE COURT OF THE III ADDL.
DISTRICT AND SESSIONS JUDGE, SHIVAMOGGA VIDE IN
CRL.A.NO.6/2021 DATED 17.12.2021 AND IF NECESSARY TO
REMAND BACK THE CASE TO THE HONBLE COURT OF THE III-
JMFC, SHIVAMOGGA VIDE CRL.MISC.NO.140/2019 TO FOR
RETRIAL.
                                                Crl.R.P.No.293/2022
                               2


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

                            ORDER

None appear in this matter either physically or

through video conference.

2. No reasons are forthcoming for non-appearance

of learned counsel for the petitioner.

3. A perusal of the order sheet would go to show

that in spite of granting several and sufficient

opportunities, the petitioner has not complied the office

objections. Hence, the petition stands dismissed both for

non-compliance of office objections and also for non-

prosecution.

Sd/-

JUDGE

CBC