Sri C D Veeresh Murthy vs Smt. C N Bramarambha
2023 Latest Caselaw 5553 Kant

                                               -1-
                                                           NC: 2023:KHC:28634
                                                       CRL.RP No. 830 of 2014




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 11TH DAY OF AUGUST, 2023

                                           BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                       CRIMINAL REVISION PETITION NO. 830 OF 2014

                   BETWEEN:

                   SRI C. D. VEERESH MURTHY,
                   S/O. DODDAVEERAIAH,
                   AGED ABOUT 57 YEARS,
                   WORKING AT B.W.S.S.B.,
                   HIGH GROUNDS,
                   BANGALORE - 560 001.
                                                                 ...PETITIONER
                   (BY SRI. C. S. HIREMATH, ADVOCATE (ABSENT))

                   AND:

                   SMT. C. N. BRAMARAMBHA,
                   W/O. VEERESH MURTHY,
                   AGED ABOUT 45 YEARS,
                   RESIDING AT #70,
                   MARUTHI LAYOUT,
Digitally signed   SANJAYANAGAR,
by                 BANGALORE - 560 094.
RENUKAMBA K
G                                                              ...RESPONDENT
                   (BY SRI. DINESHA E. P., ADVOCATE)
Location: High
Court of
Karnataka               THIS CRL.RP IS FILED U/S.379 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT ORDER
                   DATED.27.08.2014 PASSED IN LEARNED PRESIDING OFFICER,
                   FAST TRACK COURT (SESSIONS)-XI, BANGALORE IN
                   CRL.A.NO.456/2013      AND      IMPUGNED        ORDER
                   DATED.14.08.2013 PASSED BY THE LEARNED MAGISTRATE,
                   MMTC-IV, BANGALORE IN CRL.MISC.NO.29/2010 AND ETC.,

                        THIS PETITION, COMING ON FOR HEARING, THIS DAY,
                   THE COURT MADE THE FOLLOWING:
                                -2-
                                           NC: 2023:KHC:28634
                                      CRL.RP No. 830 of 2014




                              ORDER

The learned counsel for the revision petitioner is

absent.

2. The records disclose that, all along there is no

representation on behalf of the revision petitioner.

3. This Revision Petition is against the order of

maintenance enhanced by the Appellate Court under the

provisions of Domestic Violence Act. The revision

petitioner has not shown any interest in prosecuting the

matter.

Hence, the Revision Petition stands dismissed.

Sd/-

JUDGE

MS*

CT: AVB