Sudhakar. K vs Y. C. Manohar
2022 Latest Caselaw 4934 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 16TH DAY OF MARCH, 2022

                         BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

          CRIMINAL REVISION PETITION NO.914/2021

BETWEEN:

SUDHAKAR. K
S/O. VENKATA SUBBAIAH
AGED ABOUT 40 YEARS
R/AT NO.229, NETHI MARGA
15TH MAIN, SIDDARTHNAGAR
MYSORE-570 011.
                                              ... PETITIONER

         (BY SRI SUDHAKAR K., ADVOCATE [ABSENT])
AND:

Y.C. MANOHAR
AGED ABOUT 55 YEARS
S/O. Y. B. CHANDREGOWDA
R/AT NO. 5423
OLD HOUSING BOARD
NEAR OLD HOUSING BOARD PARK
RAVINDRA NAGAR
HASSAN-573 201.
                                           ... RESPONDENT

               (BY SRI M.N.NEHRU, ADVOCATE)



       THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 OF CR.P.C PRAYING TO SET ASIDE THE
ORDER DATED 16.07.2021 PASSED BY THE III ADDL.DISTRICT
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AND     SESSIONS       JUDGE,     HASSAN     IN   CRL.A.NO.82/2020
DISMISSING       THE     APPEAL    AGAINST    THE   JUDGMENT    OF
CONVICTION AND SENTENCE PASSED BY THE IV ADDL.CIVIL
JUDGE      AND   JMFC,    HASSAN    IN   C.C.NO.3750/2017   DATED
27.01.2020 AND ETC.


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



                             ORDER

This Court vide order dated 03.03.2022 noted that this

Court had already permitted the counsel who was appearing for

the revision petitioner to retire from the case and the revision

petitioner was granted with fifteen days time to engage the

counsel, but till date, the revision petitioner has not engaged the

counsel. However, in the ends of justice, one more opportunity

was given to the petitioner to engage the counsel and adjourned

the matter on 16.03.2022 and also made it clear that if the

petitioner fails to engage the counsel, the revision petition will

be dismissed for non-prosecution.

2. Today, the counsel for the petitioner is absent.

Inspite of the order passed by this Court, the revision petitioner

has not engaged the counsel. In view of the order dated

03.03.2022, the revision petition is dismissed for non-

prosecution.

Sd/-

JUDGE

SN