Smt S. Rani vs Smt. Sarojamma (Deceased)
2022 Latest Caselaw 9257 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 21ST DAY OF JUNE 2022

                       BEFORE

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

    CRIMINAL REVISION PETITION No.407 OF 2020


BETWEEN:

SMT S. RANI, W/O SHEKAR
AGED ABOUT 47 YEARS,
R/AT NO.488, 13TH CROSS
7TH MAIN, RAJENDRA NAGAR
KORAMANGALA II STAGE
BENGALURU-560 034
                                      ... PETITIONER

(BY SRI.HIREMATH PRAVEENKUMAR APPAYYA, ADVOCATE)

AND:

SMT. SAROJAMMA (DECEASED)
W/O MURTHY
R/AT NO.378, 13TH CROSS, 7TH MAIN
RAJENDRA NAGARA SLUM
KORMANGALA II STAGE,
BANGALORE-560 047
(SINCE DECEASED REP. BY LEGAL HEIR)

W/O MURTHY
AGED ABOUT 52 YEARS,
R/AT NO.378, 13TH CROSS, 7TH MAIN
RAJENDRA NAGARA SLUM
KORMANGALA II STAGE
BANGALORE-560 047

                                      ...RESPONDENT
                                               Crl.R.P.No.407/2020.
                              2


     THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C. PRAYING
TO QUASH AND SET ASIDE THE IMPUGNED JUDGMENT DATED
02.05.2017 ON THE FILE OF XIX ADDL.C.M.M., BENGALURU IN
C.C.NO.28566/2014 AND CONSEQUENTLY ACQUIT THE
PETITIONER/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
ACT AND CONSEQUENTLY QUASH AND SET ASIDE THE
IMPUGNED JUDGMENT DATED 02.12.2019 PASSED BY THE
LXIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU IN CRL.A.NO.826/2017.


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


                            ORDER

None appear for the petitioner either physically or

through video conference.

A perusal of the order sheet would go to show that in

this petition of the year 2020, in spite of granting several

and sufficient opportunities for not less than five times

including the adjournment by imposing cost, the petitioner

has neither complied office objections nor shown any

reasons for non-compliance of office objections.

A perusal of the order sheet would go to show that

as many as ten office objections are yet to be complied

and all of them appears to be very trivial office objections Crl.R.P.No.407/2020.

requiring no longer time to comply. Hence, the petition

stands dismissed for non-compliance of office objections

and also for non-prosecution.

In view of disposal of the main petition,

I.A.No.1/2020 filed for stay does not survive for

consideration.

Sd/-

JUDGE

TL