Smt C Krishnaveni vs Sri Venkatachalapathy
2022 Latest Caselaw 11917 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 16TH DAY OF SEPTEMBER 2022

                         BEFORE

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

       CRIMINAL REVISION PETITION No.130 OF 2021


BETWEEN:

SMT. C. KRISHNAVENI
W/O CHANDRASHEKAR NAIDU,
AGED ABOUT 50 YEARS,
R/AT NO.68, RAJAMMA GARDEN,
JARAGANAHALLI, J.P.NAGAR POST,
BANGALORE-560 078.
                                               ... PETITIONER
(BY SMT. GEETHA S., ADVOCATE)

AND:

SRI VENKATACHALAPATHY
S/O YANGAPPA,
AGED ABOUT 55 YEARS,
R/AT NO.3075, BEHIND POLICE QUARTERS
PRASHANTHA NAGARA,
CHIKKABALLAPUR - 562 101.
                                              ... RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED U/S.397(1) R/W
401 OF CR.P.C. PRAYING TO SET ASIDE THE JUDGMENT AND
SENTENCE PASSED BY THE LEARNED IST ADDL. CIVIL JUDGE AND
JMFC AT CHIKKABALLAPURA IN C.C.NO.463/2001 VIDE ITS ORDER
DATED 10.07.2015 AND THE LEARNED III ADDL. DISTRICT AND
SESSIONS JUDGE AT CHIKKABALLAPURA IN CRL.APPEAL NO.53/2015
PARTLY CONFORMING THE SENTENCE ON 27.08.2020 IN THE ABOVE
CASE AND ETC.

     THIS CRIMINAL REVISION PETITION COMING ON FOR ORDERS
THROUGH PHYSICAL HEARING/VIDEO CONFERENCING, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                                 Crl.R.P.No.130/2021
                              2


                            ORDER

None appear for the petitioner either physically or

through video conference.

2. In spite of granting sufficient opportunities, the

petitioner has not paid the process fee pursuant to the

order of issuance of notice dated 26.08.2021. Thus, for

more than an year, the petitioner has not paid the

process. Even on 08.07.2022 also one more opportunity

was granted to the petitioner to pay the process for

ensuring service of notice on the respondent despite

which, the petitioner has remained absent. As such,

neither he is evincing any interest in prosecuting the

matter nor paying the process.

3. Accordingly, the petition stands dismissed for

not taking steps as well for non-prosecution.

Sd/-

JUDGE

TL