Smt Lalitha T vs Sri Praveen
2022 Latest Caselaw 5497 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.280/2020

BETWEEN:

SMT. LALITHA T.
AGED 43 YEARS
W/O. SRI CHANDRASHEKAR
R/AT NO.12/6
1ST A MAIN ROAD
K.P. AGRAHARA
BHUVANESHWARINAGAR
BENGALURU-560 026.                         ...PETITIONER

        (BY SRI GURU PRASAD A., ADVOCATE [ABSENT])

AND:

SRI PRAVEEN
S/O LATE SRI S.M.SHIVAJI RAO,
AGED ABOUT 42 YEARS,
RESIDING AT NO.100/8
OLD MADRAS ROAD CROSS
NEAR SYNDICATE BANK
HALASURU
BENGALURU-560 008.                        ...RESPONDENT


     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO (a)
SET ASIDE THE IMPUGNED JUDGMENT OF CONVICTION PASSED
BY THE LVIII ADDITIONAL CHIEF METROPOLITAN MAGISTRATE
BENGALURU     (MAYO    HALL)   DATED    25.10.2017 IN
C.C.NO.54277/2016 (b) SET ASIDE THE IMPUGNED JUDGMENT
PASSED BY THE HONBLE XXVIII ADDITIONAL CITY CIVIL AND
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SESSIONS JUDGE (CCH-29) MAYO HALL, BENGALURU CITY ON
05.10.2019 IN CRL.A.NO.25160/2017 AND (c) PETITIONER BE
PLEASED TO ACQUIT IN C.C.NO.54277/2016 FROM ALLEGED
OFFENCE P/U/S.138 OF NI ACT.

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

                             ORDER

The matter is listed fifth 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.1,000/-. 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