Smt. Bhagyamma vs Sri N Lakshmi Prasanna
2022 Latest Caselaw 5495 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.238/2021

BETWEEN:

SMT. BHAGYAMMA
W/O. SRI RAMAIAH
AGED ABOUT 46 YEARS
R/AT NO.274, 3RD MAIN ROAD
4TH CROSS, VIJAYANANDA
NAGARA, NANDHINI LAYOUT
BENGALURU-560 096.                         ...PETITIONER

       (BY SRI KRISHNE GOWDA C., ADVOCATE [ABSENT])

AND:

SRI N. LAKSHMI PRASANNA
S/O. N.NAGAIAH
AGE ABOUT 54 YEARS
RESIDING AT C/O. SUKANYA
No.951/1, 1ST MAIN ROAD
5TH CROSS, VIJAYANANDA NAGARA
NANDHINI LAYOUT
BENGALURU-560 096.                        ...RESPONDENT


     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE ORDER/JUDGMENT DATED 16.01.2020 PASSED IN
CRL.A.NO.1934/2018 FOR CONFIRMING THE JUDGMENT PASSED
BY THE 19TH ACMM, BENGALURU, IN CC.NO.18735/2016 FOR
THE OFFENCE P/U/S.138 OF NEGOTIABLE INSTRUMENTS ACT AS
PRAYED FOR IN THE COMPLAINT, BY ALLOWING THE APPEAL.
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    THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:

                             ORDER

The matter is listed sixth time for non-compliance of office

objections.

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 objections on

payment of cost of Rs.1,500/-. Even though, this Court has

granted one week time to comply with the office objections on

payment of cost, neither cost is paid nor office objections are

complied.

Hence, the criminal revision petition is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

ST