Sri Iqbal vs Sri T A Mahesh
2022 Latest Caselaw 9284 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.109 OF 2022


BETWEEN:

SRI. IQBAL
S/O SRI P M KUNHIBAWA
AGED ABOUT 54 YEARS,
TIMBER MERCHANT
R/O A1 NAWSHEEN, NATEKAL
POST, MANGALURU-93
DAKSHINA KANNADA
                                        ... PETITIONER

(BY SRI.K.S.GANESHA, ADVOCATE)

AND:

SRI T A MAHESH
S/O SRI T P ANNE GOWDA
AGED ABOUT 49 YEARS,
PLANTER, TRIPURA VILLAGE
BETTAGERE POST,
MUDIGERE TALUK
CHIKKAMAGALURU
DISTRICT. PIN-577132
                                       ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 CR.P.C PRAYING TO SET ASIDE THE JUDGMENT
DATED 18.08.2021 PASSED BY THE PRL. DISTRICT AND
SESSIONS JUDGE, CHIKKAMAGALURU IN CRL.A.NO.103/2019
AND THE JUDGMENT OF CONVICTION PASSED BY THE PRL.
                                                       Crl.R.P.No.109/2022
                                    2


SENIOR    CIVIL  JUDGE    AND   JMFC,    MUDIGERE IN
C.C.NO.383/2016 VIDE JUDGMENT DATED 15.04.2019 AND
DIRECT THAT THE PETITIONER BE ACQUITTED.


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

                                 ORDER

None appear for the petitioner either personally or

through video conference.

In spite of granting several and sufficient

opportunities even as finally and as a last chance also, no

reasons are forthcoming either for non-compliance of office

objections or for non-appearance of learned counsel for the

petitioner. Hence, the petition is dismissed for

non-compliance of office objections as well as for

non-prosecution.

In view of disposal of the main petition,

I.A.No.1/2022 filed for suspension of sentence and bail

does not survive for consideration.

Sd/-

JUDGE TL