Sri.Santhosh K vs Sri.Dayanath Nishad
2022 Latest Caselaw 8991 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.23/2022

BETWEEN:

SRI.SANTHOSH K
S/O KUMARESAN M,
AGED ABOUT 34 YEARS,
BEST CARS, USED FOR SHOWROOM,
NO.5, AC, 965, HRBR LAYOUT,
FIRST BLOCK, BABUSA PLAYA,
SERVICE ROAD,
BANGALORE - 560 043.
                                         ... PETITIONER
(BY SRI.S.JAGAN BABU, ADVOCATE)

AND:

SRI.DAYANATH NISHAD
S/O LATE BABUSA NISHAD,
AGED ABOUT 39 YEARS,
R/AT NO.69, 2ND CROSS,
JAYARAMA REDDY LAYOUT,
BYRATHI VILLAGE, KOTHANUR POST,
BANGALORE - 560 043.
                                        ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH SECTION 401 OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT AND ORDER DATED 10.02.2021
PASSED BY LXXIII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, MAYO HALL UNIT, BANGALORE (CCH-74) IN
CRL.A.NO.25037/2019 AND FURTHER BE PLEASED TO SET
ASIDE THE JUDGMENT AND CONVICTION ORDER PASSED BY
                                                 Crl.R.P.No.23 /2022
                              2


THE LVIII ACMM, MAYO HALL UNIT,               BANGALORE         IN
C.C.NO.55370/2016 DATED 09.01.2019.

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

                          ORDER

Learned counsel for the petitioner who is physically

present submits that he has sent retirement notice to the

petitioner. The sending of retirement notice is not a ground

or reason for non-compliance of office objections when

sufficient opportunities including final last opportunity has

been granted to him. Further, the copy of the alleged

retirement notice has not been placed before the court.

Hence, the Revision Petition stands dismissed for

non-compliance of office objections.

Sd/-

JUDGE

CBC