Sri Manjunath K E vs M/S Sundaram Bnp Paribas
2022 Latest Caselaw 12324 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 11TH DAY OF OCTOBER 2022

                             BEFORE

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

       CRIMINAL REVISION PETITION No.285 OF 2020

BETWEEN:

Sri. Manjunath K.E
S/o Erappa K.B,
Aged 50 years,
No.47, Near Belmar Estate,
Amaravathi Layout,
Nagasandra,
Bangalore-560 073.                               .. Petitioner

 ( By Sri N. Suresha, Advocate )

AND:

M/s Sundaram BNP Paribas,
Home Finance Limited,
Sundram Towers,
No.46, White Road,
Chennai- 600014.
Having their Branch Office
At: Seshadripuram,
Bangaluru,
Represented by its authorised
Officer Sri Muralidhara H.S.              .. Respondent

      This Criminal Revision Petition is filed under Sections 397
read with Section 401 Cr.P.C. praying to call for the entire
records and set aside the order dated 08.11.2019 in
Crl.A.No.679/2018 passed by the 65th Additional City Civil and
Sessions Judge, Bengaluru and Judgment and sentence passed
by the XX Additional Small Cause Judge and 18th ACMM at
                                                    Crl.R.P.No.285/2020
                                  2


Bengaluru in C.C. No.19925/2015 dated 21.03.2018 by allowing
this revision petition in the interest of justice.

      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 for the petitioner either physically or

through Video conference. In spite of granting several and

sufficient opportunities of not less than four times,

including as last chance, the petitioner has not complied

the office objections. On 16.09.2022, this Court has made

following observation:

" None appear for the petitioner either physically or through video conference.

In spite of granting sufficient opportunities of not less than three times, the petitioner has not complied the office objections.

As such, though the matter could have been dismissed for non-compliance of office objections, as well for non-prosecution, however, as a last chance, a week's time is granted, making it clear that, in case the office objections are not complied with, the Court may proceed to pass appropriate orders, including Crl.R.P.No.285/2020

dismissal of the petition for non-compliance of office objections."

In spite of the above, since the petitioner has neither

complied the office objections nor shown any reason for

non-compliance of office objections nor even appeared in

the matter, the Criminal Revision Petition is dismissed

for non-compliance of office objections, as well as for

non-prosecution.

Sd/-

JUDGE

bk/