Smt Surya Kumari vs Smt Radha K L @ Radha Krishnamurthy
2022 Latest Caselaw 5024 Kant

Citation : 2022 Latest Caselaw 5024 Kant
Judgement Date : 17 March, 2022

Karnataka High Court

Smt Surya Kumari vs Smt Radha K L @ Radha Krishnamurthy on 17 March, 2022

Bench: H.P.Sandesh

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 17TH DAY OF MARCH, 2022

                          BEFORE

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

          CRIMINAL REVISION PETITION NO.718/2021

BETWEEN:

SMT. SURYA KUMARI,
AGED ABOUT 62 YEARS,
W/O GOVINDA RAJU,
R/AT NO.144, 3RD CROSS,
SARASWATHIPURAM, HALASOOR,
BENGALURU-560008.                               ...PETITIONER

        (BY SRI KRISHNA RAO K.N., ADVOCATE - ABSENT)

AND:

1.     SMT. RADHA K.L. @ RADHA KRISHNAMURTHY,
       AGED ABOUT 61 YEARS,
       W/O KRISHNA MURTHY,
       R/AT NO.1026/B, 21ST MAIN ROAD,
       V BLOCK RAJAJINAGAR,
       BENGALURU-560010.

2.     SRI GOVINDA RAJU,
       AGED ABOUT 66 YEARS.

3.     ANIL KUMAR,
       S/O GOVINDA RAJU,
       AGED ABOUT 39 YEARS.

       R-2 AND R-3 ARE R/AT NO.144,
       3RD CROSS, SARASWATHIPURAM,
       HALASOOR, BENGALURU-560008.

       R-2 AND R-3 ARE DELETED BY ORDER
       DATED 12.10.2012 BY THE HON'BLE
       XIX ACMM AT BENGALURU.              ...RESPONDENTS
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     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.P.C. PRAYING TO SET ASIDE
THE JUDGMENT DATED 14.02.2019 PASSED BY THE LEARNED XIX
A.C.M.M., BENGALURU IN C.C.NO.22934/2012 AND ALSO SET
ASIDE THE JUDGMENT DATED 22.12.2019 UPHOLDING THE ORDER
OF CONVICTION BY THE LEARNED LXVII ADDL.CITY CIVIL AND
SESSIONS JUDGE, IN CRL.A.NO.570/2019 BY EXERCISING THE
POWER OF REVISION.

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

                            ORDER

When this matter was listed on 08.03.2022, the learned

counsel for the petitioner was absent. However, in the ends of

justice, one week time was granted to comply with the office

objections on payment of cost of Rs.1,000/-. It was also made

clear that if the office objections are not complied with and cost

is not paid, the matter will be dismissed for non-prosecution on

the next date of hearing.

2. Today also there is no representation on behalf of

the petitioner. The cost is not paid and the office objections are

also not complied with. Hence, the petition is dismissed for non-

prosecution.

Sd/-