Smt Chandrakala V vs Smt C Kalpana
2023 Latest Caselaw 503 Kant

                                           -1-
                                                 CRL.RP No. 1301 of 2018




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 6TH DAY OF JANUARY, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
               CRIMINAL REVISION PETITION NO. 1301 OF 2018
            BETWEEN:

            SMT. CHANDRAKALA V.,
            W/O G.C. GANGADHAR,
            AGED ABOUT 44 YEARS,
            R/AT NO.102,
            2ND 'H' MAIN ROAD,
            11TH BLOCK,
            NAGARABHAVI II STAGE,
            BENGALURU-560 043

            WORKING AT DEPT. OF TELE COMMUNICATION,
            DR. AMBEDKAR INSTITUTE OF TECHNOLOCY,
            NAGARABHAVI ROAD,
            MALLATHAHALLI POST,
            BENGALURU.

                                                            ...PETITIONER
            (BY SRI. R.V. ANAND, ADVOCATE (ABSENT))

            AND:
Digitally
signed by
SUMA        SMT. C. KALPANA
Location:   W/O G.C. PUTTASWAMY
HIGH        AGED ABOUT 47 YEARS,
COURT OF
KARNATAKA   R/AT NO.843, 12TH CROSS,
            3RD MAIN, OPP. GOVT. SCHOOL,
            NAGARABHAVI 1ST STAGE,
            CHANDRA LAYOUT,
            BANGALORE-560 072.

                                                           ...RESPONDENT
            (BY SRI. T. NARAYANA GOWDA, ADVOCATE)
                                      -2-
                                                 CRL.RP No. 1301 of 2018




       THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
05.03.2015      IN   C.C.NO.3567/2014           ON    THE   FILE   OF    XXII
ADDL.C.M.M., BENGALURU AND ALSO JUDGMENT DATED 03.09.2018
PASSED BY THE LV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU IN CRL.A.NO.478/2015 AND ACQUIT THE PETITIONER
FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT.

       THIS PETITION, COMING ON FOR ADMISSION, THIS DAY, THE
COURT MADE THE FOLLOWING:

                                    ORDER

There is no representation for the petitioner though the

petition is called twice in the day.

Hence, the revision petition is dismissed for non-

prosecution.

Sd/-

JUDGE

PMR