Prashanth vs The State Of Karnataka
2022 Latest Caselaw 5772 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 30TH DAY OF MARCH, 2022

                         BEFORE

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

         CRIMINAL REVISION PETITION NO.1229/2019

BETWEEN:

PRASHANTH,
S/O KORAGAPPA POOJARY,
AGED ABOUT 30 YEARS,
R/AT MARKANJA MANE & VILLAGE,
SULLIA TALUK,
D.K.DISTRICT-574289.                        ...PETITIONER

          (BY SRI HARISH N.K, ADVOCATE - ABSENT)

AND:

THE STATE OF KARNATAKA,
THROUGH VITLA POLICE STATION,
BANTWAL TALUK, MANGALURU.
DAKSHINA KANNADA DISTRICT,
REP BY STATE PUBLIC PROSECUTOR,
HIGH COURT BUILDING,
BENGALURU-560001.                         ...RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.P.C. PRAYING TO SET
ASIDE     THE     JUDGMENT     DATED     13.02.2017   IN
CRL.A.NO.252/2015 PASSED BY THE COURT OF THE IV
ADDITIONAL DISTRICT AND SESSIONS JUDGE, D.K., AT
MANGALURU IN PARTLY CONFIRMING THE JUDGMENT DATED
29.10.2015 IN C.C.NO.826/2013 PASSED BY THE COURT OF THE
ADDITIONAL CIVIL JUDGE AND JMFC, BANTWAL.

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

This matter is called twice in the morning session and in

the afternoon session and there is no representation on behalf of

the petitioner. This Court vide order dated 22.03.2022, granted

a week's time to comply with the office objections on payment of

cost of Rs.500/- payable a the Registry and inspite of the same,

cost is not paid and the office objections are also not complied.

2. Hence, the petition is dismissed for non-compliance

of the office objections.

Sd/-

JUDGE

MD