Kaleemulla vs K.Rajashekar Murthy
2022 Latest Caselaw 7823 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.190 OF 2021

BETWEEN:

Kaleemulla,
Aged about 59 years,
S/o Late Abdul Razak,
Residing at No.8,
KEMP Road,
Opp. Coles Road,
Bangalore-05.                                   .. Petitioner

 ( By Sri Mohan Rangam V.A., Advocate )

AND:

K.Rajashekar Murthy,
S/o A.Krishnappa,
Aged about 50 years,
Residing at No.6,
Lakshmi Nivasa,
R.M.V. II Stage,
Bangalore-94.                                  .. Respondent

       This Criminal Revision Petition is filed under Sections 397
read with Section 401 Cr.P.C. praying to call for records from
the Courts below and to examine the legality of the impugned
judgments in C.C.No.25055/2015 dated 21.01.2018, and also in
Cr.Appeal No.236/2018 dated 11.02.2020 in the interest of
justice and equity and to acquit the petitioner in the above said
cases.
                                                       Crl.R.P.No.190/2021
                                     2


      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

petitioner has neither complied the office objections nor

paid the cost. No reasons are forthcoming for

non-appearance of learned counsel for the petitioner, 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/