T H Manjunatha vs Rangashamaiah
2023 Latest Caselaw 4039 Kant

                                         -1-
                                                NC: 2023:KHC:23182
                                                 CRL.RP No. 154 of 2022




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                      DATED THIS THE 5TH DAY OF JULY, 2023
                                       BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 154 OF 2022


              BETWEEN:
              T H MANJUNATHA
              S/O LATE T D HULLURAIAH
              AGED 47 YEARS
Digitally
signed by N   RESIDENT OF KOTHI THOPU
UMA           NEAR OLD TILES FACTORY
Location:
HIGH          TUMKURU
COURT OF
KARNATAKA
                                                          ...PETITIONER
              (BY SRI. N SURESHA, ADVOCATE)


              AND:
              RANGASHAMAIAH
              S/O LATE RANGARASAPPA
              MAJOR R/O M GOLLAHALLI
              MAVATUR (P)
              KORATAGERE TALUQ

                                                         ...RESPONDENT


                    THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
              TO SET ASIDE THE ORDER DATED 18.12.2021 IN
              CRL.A.NO.5008/2020, PASSED BY THE 4TH ADDITIONAL
              DISTRICT AND SESSIONS JUDGE, MADHUGIRI, AND THE
              JUDGMENT AND SENTENCE PASSED BY THE CIVIL JUDGE AND
              J.M.F.C KORATAGERE IN C.C.NO.358/2010 DATED 24.02.2020
              AND ETC.,


                  THIS CRIMINAL REVISION PETITION, COMING ON FOR
              ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
                                     -2-
                                           NC: 2023:KHC:23182
                                            CRL.RP No. 154 of 2022




                                   ORDER

1. Case called out.

2. The matter is listed for office objections for fourth

time. Inspite of sufficient time having been given to the

learned counsel for the petitioner, the petitioner has not

complied the office objections. It appears that the petitioner is

not interested in proceeding with the case.

3. Hence, the Criminal Revision Petition is dismissed

for non-compliance of office objections.

Sd/-

JUDGE

UN