Sri H S Udaya Kumar vs Smt H N Soubhagya
2022 Latest Caselaw 12398 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 12TH DAY OF OCTOBER 2022

                           BEFORE

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

       CRIMINAL REVISION PETITION No.770 OF 2021

BETWEEN:

Sri. H.S. Udaya Kumar,
S/o H.C. Siddappa,
Aged about 51 years,
R/at No.40/1, 1st floor,
MTB Road, Journalist Colony,
Bengaluru- 560002.

And also at
No.27, 1st floor,
MRR Lane,
2nd Cross, Store Street,
Kalasipalyam,
Bengaluru- 560002.
                                               .. Petitioner
 ( By Sri Kumara, Advocate )

AND:

Smt. H.N.Soubhagya,
W/o Mariswamy,
Aged about 45 years,
Residing at No.12,
Fort D Street,
Kalasipalyam,
Bengaluru- 560002.
                                               .. Respondent

     This Criminal Revision Petition is filed under Sections 397
read with Section 401 Cr.P.C. praying to set aside the
judgment/order dated 28.08.2020 passed by the Learned LXIV
                                              Crl.R.P.No.770/2021
                              2


Additional City Civil and Sessions Judge at Bengaluru (CCH-65)
in Crl.A.No.1036/2017 in confirming the judgment and sentence
dated 28.06.2017 passed by the Learned XXI Additional Chief
Metropolitan Magistrate, Bengaluru in C.C.No.14002/2016 and
acquit the petitioner in above case.

      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 conferencing. In spite of granting several

and sufficient opportunities, the petitioner has neither

complied the office objections nor shown any reason for

non-compliance of office objections. Not less than four

opportunities were given to the petitioner to comply office

objections, still he has not complied office objections for

more than one year eight months now. Hence, the petition

stands dismissed for non-compliance of office objections

and for non-prosecution.

Sd/-

JUDGE

SKS