Sri Chandrashekar vs Sri Prakash M
2022 Latest Caselaw 5494 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 25TH DAY OF MARCH, 2022

                         BEFORE

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

       CRIMINAL REVISION PETITION NO.529/2021

BETWEEN:

SRI. CHANDRASHEKAR
S/O. CHANNEGOWDA
AGED ABOUT 45 YEARS
R/AT NO.7, MADHUGIRI ROAD,
SOMPURA HOBLI
DOBBASPET VILLAGE
NELAMANGALA TALUK
BENGALURU RURAL DISTRICT-562 111.          ...PETITIONER

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

SRI PRAKASH M.
S/O. MAREGOWDA
AGED ABOUT 35 YEARS
R/AT RAVUTHANAHALLI VILLAGE
KITTANAHALLI POST
DASANAPURA HOBLI
BENGALURU NORTH TALUK-562 123.           ...RESPONDENT


     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE ORDER OF CONVICTION AND SENTENCE AND FINE
IMPOSED BY THE LEARNED ADDITIONAL CIVIL JUDGE AND
JMFC, NELAMANGALA, VIDE JUDGMENT DATED 29.11.2018
PASSED IN C.C.NO.498/2013 AND FURTHER BE PLEASED TO
SET ASIDE THE JUDGMENT CONFIRMED BY THE LEARNED VII
ADDITIONAL DISTRICT AND SESSIONS JUDGE, BENGALURU
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RURAL DISTRICT, BANGALORE IN CRL.A.NO.159/2018 VIDE
JUDGMENT DATED 12.06.2020 AND FURTHER BE PLEASED TO
ACQUIT THE PETITIONER

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

                            ORDER

The matter is listed fourth time for non-compliance of

office objection.

2. This matter was called twice in the morning and also

in the afternoon. Learned counsel for the petitioner is absent.

3. On the previous date of occasion on 17.03.2022

also, learned counsel for the petitioner was absent. Hence, one

week time was granted to comply with the office objection on

payment of cost of Rs.500/-. Even though, this Court has

granted one week time to comply with the office objection on

payment of cost, neither cost is paid nor office objection is

complied.

Hence, the criminal revision petition is dismissed for non-

compliance of office objection.

Sd/-

JUDGE

ST