Sri Adnan Ateeqh Turabi vs Sri Syed Mahmood
2022 Latest Caselaw 12439 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF OCTOBER 2022

                            BEFORE

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

     CRIMINAL REVISION PETITION No. 958 OF 2021

BETWEEN:

Sri. Adnan Ateeqh Turabi,
S/o AteeqhTurabi,
Gedabout 33 years,
No.13/4, 5th Cross, 9th Main,
B.T.M. 1st Stage,
Bengaluru- 560029.
                                                  .. Petitioner

 ( By Sri. Girish M., Advocate )

AND:

Sri. Syed Mahmood,
S/o Syed Noor Muhammed,
Aged about 46 years,
Residing at No.761,
66th Cross, Kumaraswamy Layout,
Bengaluru- 560078.

                                               .. Respondent

      This Criminal Revision Petition is filed under Sections 397
read with Section 401 Cr.P.C. praying to a) set aside the
judgment/order dated 09.10.2019 passed by the XVI ACMM,
Bangalore in C.C.No.10946/2017 and further be pleased to
acquit the appellant/ accused. b) Set aside the confirmed
judgment/order dated 26.02.2021 passed by the learned LXV
Additional City Civil and Sessions Judge (CCH-66) Bangalore in
Crl.A.No.2359/2021 and further be pleased to acquit the
appellant/accused.
                                               Crl.R.P.No.958/2021
                                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 for the petitioner either physically or

through video conference.

No reasons are forthcoming either for non-

appearance of the learned counsel for the petitioner or for

non-compliance of office objections.

A perusal of the order sheet would go to show that in

spite of granting several and sufficient opportunities of not

less than five times, the learned counsel for the petitioner

has not complied the office objections which are in large

numbers and of very small in nature.

Hence, the petition stands dismissed for non-

compliance of office objections and for non-prosecution.

Sd/-

JUDGE SKS