Chandrashekhar vs Harish S Karkera
2022 Latest Caselaw 9397 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 22ND DAY OF JUNE 2022

                        BEFORE

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

    CRIMINAL REVISION PETITION No.118 OF 2022


BETWEEN:

CHANDRASHEKHAR
AGED ABOUT 50 YEARS
S/O LATE GUNAPAL
R/AT SHIVA SHAKTHI COMPOUND
ARYA SHAKTHI COMPOUND
ARYA SAMAJ ROAD,BALMATA
MANGALORE-575 007.
                                         ... PETITIONER
(BY SRI. KETHAN KUMAR, ADVOCATE)

AND:

HARISH S. KARKERA
AGED ABOUT 46 YEARS
S/O SHESHAPPA KARKERA
R/AT 25-11-657-1
GORIGUDDA, 2ND CROSS
MANGALURU-575 023.
                                        ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 CR.P.C PRAYING TO SET ASIDE THE JUDGMENT
DATED 07.10.2021 IN CRL.A.NO.70/2020 PASSED BY THE III
ADDL. DISTRICT AND SESSIONS JUDGE, MANGALORE D.K.,
AND THE JUDGMENT OF CONVICTION PASSED BY THE V-JMFC,
MANGALORE, D.K., DATED 24.02.2020 IN C.C.NO.804/2014.
                                                     Crl.RP.No.118/2022
                                 2




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

                            ORDER

None appear for the petitioners either physically or

through video conference. No reasons are forthcoming

either for non-compliance of office objections or for

non-appearance of the learned counsel for the petitioners.

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

spite of granting several and sufficient opportunities of not

less than four times including 'final opportunity' and 'final

last opportunity', the petitioner has not complied the office

objections. Hence, the petition stands dismissed for

non-compliance of office objections as well as for

non-prosecution.

Sd/-

JUDGE

TL