Smt. Usha Karthik T vs M/S Rohit Prakashana
2022 Latest Caselaw 5220 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 22ND DAY OF MARCH, 2022

                          BEFORE

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

          CRIMINAL REVISION PETITION NO.376/2020

BETWEEN:

SMT. USHA KARTHIK T
W/O KARTHIK
AGED ABOUT 34 YEARS
R/AT NO. NA 911
BEI COLONY NAGALAND CIRCLE
JALAHALLI, BENGALURU - 560 013
                                               ... PETITIONER

              (BY SRI SHANKAR H S, ADVOCATE)

AND:

M/S ROHIT PRAKASHANA
NO.4231 (23), 1ST FLOOR
A BLOCK, 19TH MAIN
SUBRAMANYA NAGAR
BENGALURU - 560055
REP BY ITS PROPRIETOR
SRI P NAGESH CHADAGA
                                           ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 97 R/W SEC.401 CR.P.C PRAYING TO SET ASIDE THE
JUDGMENT OF CONVICTION DATED 26.09.2018 PASSED IN
C.C.NO.10790/2016 ON THE FILE OF THE JUDGE, COURT OF
SMALL CAUSES AND XXVI A.C.M.M., AT BENGALURU AND ETC.

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

This matter is listed thrice before the Court and there is no

representation on behalf of the petitioner and today also, the

counsel for the petitioner is absent. Hence, it is clear that the

counsel for the petitioner is not interested in pursuing the

matter. Accordingly, the revision petition is dismissed for non-

prosecution.

2. In view of dismissal of the main petition, I.A, if any,

does not survive for consideration and the same stands disposed

of.

Sd/-

JUDGE

SN