Dinesh Kamath vs Mrs Geeta Ravindranath
2022 Latest Caselaw 7809 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 31ST DAY OF MAY 2022

                           BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

       CRIMINAL REVISION PETITION No.486 OF 2020

BETWEEN:

1. Dinesh Kamath,
   Aged about 49 years,
   Proprietor,
   M/s.Kamath Associates,
   No.B3, Sai Charan,
   10th Cross,
   Green Park Avenue,
   Ramamurthy Nagar Main Road,
   Banaswadi,
   Bangalore-560 043.

2. Sadhana Kamath,
   Aged about 45 years,
   Proprietrix,
   M/s. S & D. Associates,
   No.251, Opp. ICFAI College,
   Near Banaswadi Fire Station,
   Banaswadi,
   Bangalore-560 043.                  .. Petitioners

 ( By Sri Chidanand K., Advocate )

AND:

Mrs.Geeta Ravindranath,
Aged about 60 years,
W/o Mr.Ravindranath P.
Residing at No.62,
Green Garden Phase 2,
Banjara Layout,
                                                     Crl.R.P.No.486/2020
                                   2


Horamavu,
Bangalore-560 043.                                  .. Respondent

       This Criminal Revision Petition is filed under Sections 397
read with Section 401 Cr.P.C. praying to set aside the judgment
and order dated 29.04.2019 passed by the Hon'ble XXVI
Addl.City Civil & Sessions Judge at Mayo Hall, Bangalore in
Crl.Appeal No.25023 of 2017 and the judgment and order dated
10.08.2015 passed by the Hon'ble IX Addl.Chief Metropolitan
Magistrate at Mayo Hall, Bangalore in P.C.R.No.51209 of 2016
by calling for records and allow this petition in the interest of
justice and equity and to order to remand and restore the
subject PCR bearing No.51209 of 2016 and conversion to
criminal case for re-trial before the Hon'ble Courts below in the
interest of justice and equity and to order for summons to be
issued by the Hon'ble IX Addl.Chief Metropolitan Magistrate at
Mayo Hall, Bangalore to the respondent to stand trial in the
criminal case in the interest of justice and equity.

      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                                ORDER

None appear in this matter either physically or

through Video Conference.

2. In spite of granting several and sufficient

opportunities, even after imposing a cost of `500/-, the

petitioners have neither complied the office objections nor

paid the cost. No reasons are forthcoming for Crl.R.P.No.486/2020

non-appearance of learned counsel for the petitioners, as

well for non-compliance of office objections.

Hence, the Criminal Revision Petition stands

dismissed for non-prosecution, as well for non-compliance

of office objections.

Sd/-

JUDGE

bk/