Sri C M Lakshmi vs Sri Sreekrishna
2023 Latest Caselaw 816 Kant

                                            -1-
                                                  CRL.RP No. 1220 of 2018




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 12TH DAY OF JANUARY, 2023

                                       BEFORE
                        THE HON'BLE MR JUSTICE R. NATARAJ
                  CRIMINAL REVISION PETITION NO. 1220 OF 2018
             BETWEEN:

             SRI. C.M. LAKSHMI
             W/O R. SREEKRISHNA,
             AGED ABOUT 35 YEARS,
             R/AT NO.2796, 14TH 'B' MAIN,
             8TH 'E' CROSS, RPC LAYOUT,
             BENGALURU-560 040.

                                                     ...PETITIONER
             (BY SRI. VENKATASWAMY M., ADVOCATE (ABSENT))

             AND:

             1.    SRI. SREEKRISHNA
                   S/O G. RAMAPPA,
                   AGED ABOUT 37 YEARS,
                   OCCU: LECTURER IN PRIVATE COLLEGE,
                   RE/A NO.2796, GROUND FLOOR,
                   14TH B MAIN, 8TH E CROSS, RPC LAYOUT,
Digitally
signed by          BENGALURU-560 040.
SUMA
Location:    2.    SMT. K. KAMALAMMA
HIGH COURT
OF                 W/O G. RAMAPPA
KARNATAKA
                   AGED ABOUT 58 YEARS,

             3.    SMT. R. KOUSALYA
                   D/O G. RAMAPPA
                   AGED ABOUT 35 YEARS,
                   OCCU: STENOGRAPHER,
                   R/AT BENGALURU MEDICAL COLLEGE,
                   K.R. ROAD, BENGALURU-560 004
                                -2-
                                      CRL.RP No. 1220 of 2018




4.   SRI. G. RAMAPPA
     S/O GANGULAPPA,
     AGED ABOUT 65 YEARS,
     ALL ARE R/AT NO.2796,
     14TH 'B' MAIN, 8TH 'E' CROSS,
     RPC LAYOUT,
     BENGALURU-560 040.

                                      ...RESPONDENTS

      THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
PRAYING TO CALL FOR THE RECORDS FROM THE COURT OF
METROPOLITAN MAGISTRATE TRAFFIC COURT-IV, BENGALURU
CITY, IN CRL.MISC. NO.48/2012 AND RESTORE THE ORDER
DATED 26.08.2017 PASSED IN CRL.MISC.NO.48/2012 AND SET
ASIDE THE JUDGMENT ORDER DATED 08.08.2018, PASSED BY
THE HON'BLE LXXI ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BENGALURU, [CCH-72] IN CRL.A.NO.1386/2017 BY
ALLOWING THIS CRIMINAL REVISION PETITION.

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

                              ORDER

There is no representation for the petitioner. It is seen

that the petitioner has consistently remained absent. It,

therefore, indicates that she is not interested to pursue this

criminal revision petition.

CRL.RP No. 1220 of 2018

Hence, the Revision Petition is dismissed for non-

prosecution.

Sd/-

JUDGE

SMA