Smt Rukmini Reddy vs Sri Y Murthy K N
2022 Latest Caselaw 13027 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 15TH DAY OF NOVEMBER 2022

                            BEFORE

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

    CRIMINAL REVISION PETITION No.1197 OF 2022

BETWEEN:

Smt. Rukmini Reddy
W/o Sri Rama Reddy,
Aged about 52 years,
R/at Vanakanahalli Village & Post,
Kasba Hobli,
Anekal Taluk,
Bengaluru Urban District.                         .. Petitioner

 ( By Sri V.Anand, Advocate)

AND:

Sri. Y.Murthy K.N.
S/o Sri. Yallappa,
Aged about 29 years,
R/at No.414, Doddakannelli,
Sarjapura Road,
Bengaluru-35.                                     .. Respondent


      This Criminal Revision Petition is filed under Sections 397
read with Section 401 of Cr.P.C. praying to set aside the
judgment and order passed in Criminal Appeal No.5016/2021
dated 18.07.2022 passed by the III Additional District and
Sessions Judge, Bengaluru Rural District, Bengaluru at Anekal
and thereby restore the orders passed by the Learned
Magistrate in C.C.No.1221/2015 to meet the interest of justice
and equity.
                                               Crl.R.P.No.1197/2022
                                 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 the matter either physically or

through Video Conference.

2. On 08.11.2022, this Court has made the following

observation :

" None appear in the matter either physically or through Video Conference.

Finally, four days time is granted to comply with office objections.

In case the office objections are not complied with within the said time, the Court may proceed to pass appropriate orders, including dismissal of the petition for non-compliance of office objections and for non-prosecution.

List this matter on 15.11.2022."

In spite of the above, the petitioner has neither

complied the office objections nor shown any reasons

for non-compliance of office objections. Though a

criminal petition would not be generally dismissed for Crl.R.P.No.1197/2022

non-prosecution, however, this matter is still at the

stage of compliance of office objections and not yet

ripened for first hearing.

Hence, the Criminal Revision Petition stands

dismissed for non-compliance of office objections, as well

as for non-prosecution.

Sd/-

JUDGE

bk/