Sri. Reddy vs Sri. S Rajashekar
2022 Latest Caselaw 11812 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 13TH DAY OF SEPTEMBER, 2022

                        BEFORE

          THE HON'BLE MR. JUSTICE S. RACHAIAH

   CRIMINAL REVISION PETITION No.559/2022
BETWEEN:

SRI REDDY
AGED ABOUT 49 YEARS
S/O MUNIYAPPA
R/AT NO.384, 5TH MAIN
3RD A CROSS, BOVI COLONY
BASAVESHWARANAGAR
BENGALURU - 560 079.                  ... PETITIONER

(BY SRI HARISHA A.S., ADVOCATE (ABSENT)

AND:

SRI S.RAJASHEKAR
AGED ABOUT 61 YEARS
S/O LATE SANJEEVACHAR
R/AT NO.81, 1ST FLOOR
SANJEEVAPPA, AVENUE ROAD
BENGALURU - 560 001.                  ... RESPONDENT

      THIS CRIMINAL REVISION PETITION FILED UNDER
SECTION 397 R/W 401 CR.P.C., PRAYING TO SET ASIDE THE
JUDGMENT DATED 17.07.2021 PASSED BY THE LEARNED LXIII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
CITY (CCH-64) IN CRIMINAL APPEAL NO.2357/2019 AND ALSO
THE JUDGMENT OF CONVICTION AND ORDER OF SENTENCE
DATED 4.12.2019 PASSED BY THE LEARNED XXI ACMM,
NRUPATHUNGA ROAD, BANGALORE CITY IN C.C.NO.7275/2018
AND CONSEQUENTLY ACQUIT THE PETITIONER FOR THE
CHARGES WITH WHICH THEY STOOD CHARGED.
                               2




     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:


                          ORDER

Case called out. Learned counsel for petitioner

remained absent.

2. On perusal of the order-sheet, it appears that,

in spite of granting sufficient time by this Court, the

petitioner has not complied with the office objections and it

appears that the petitioner is not interested to prosecute

the case.

3. Hence, the petition is dismissed for non-

compliance of office objections.

Sd/-

JUDGE

Bss.