Smt. Lalitha T vs Sri. Prathap
2022 Latest Caselaw 12649 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF OCTOBER 2022

                            BEFORE

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

     CRIMINAL REVISION PETITION No. 124 OF 2020

BETWEEN:

Smt. Lalitha T,
Aged 43 years,
W/o Sri. Chandrashekar,
Residing at No.12/6,
1st A Main Road,
K.P. Agarahara,
Bhuvaneshwarinagar,
Bengaluru-560026.
                                              .. Petitioner

 ( By Sri. Guru Prasad A., Advocate )

AND:

Sri. Prathap,
Aged about 32 years,
S/o Late Sri. S.M.Shivaji Rao,
Residing at No.100/8,
Old Madras Road Cross,
Near Syndicate Bank,
Halasuru,
Bengaluru- 560008.
                                               .. Respondent

     This Criminal Revision Petition is filed under Section 397
read with Section 401 Cr.P.C. praying to call for records in C.C
No.54279/2016 from the Hon'ble LVIII Additional Chief
Metropolitan Magistrate, Bengaluru (Mayo Hall). (58th ACMM is
converted and all this Court Records transferred to 34th ACMM
Mayohall) and set aside the impugned judgment of conviction
                                                  Crl.R.P.No.124/2020
                                 2


passed by the LVIII Additional Chief Metropolitan Magistrate,
Bengaluru    (Mayo     Hall),    dated     25.10.2017      in
C.C.No.54279/2016 and etc.


      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                             ORDER

Learned counsel for the petitioner is neither present

physically nor through video conference. No reasons are

forthcoming for his non-appearance.

2. A perusal of the order sheet would go to show

that in this matter of the year 2020, several and sufficient

opportunities of not less than five times and even as a final

last opportunity were all given to the petitioner, despite of

which he has not complied the office objections. On

18.10.2022, this Court had made the following

observations:

"None appear in this matter either physically or through video conference.

As a final last opportunity, four days' time as prayed is granted, to comply the office objections, by making it clear that in case the office objections are not complied within four days from today, the Court may Crl.R.P.No.124/2020

proceed to pass appropriate orders including dismissal of the petition for non-compliance of office objections.

In case the office objections are not complied within the said time, Registry to list the matter on

28-10-2022."

3. In spite of the above, since the petitioner neither

complied the office objections nor shown any reason for

non-compliance, the petition stands dismissed for non-

compliance of office objections and for non-prosecution.

Sd/-

JUDGE

SKS