Sri Ramareddy N vs Sri Madhusudhan N
2023 Latest Caselaw 3533 Kant

                                         -1-
                                                NC: 2023:KHC:21289
                                               CRL.RP No. 1490 of 2022



                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                     DATED THIS THE 20TH DAY OF JUNE, 2023
                                      BEFORE
                      THE HON'BLE MR. JUSTICE S RACHAIAH
                 CRIMINAL REVISION PETITION NO. 1490 OF 2022
              BETWEEN:

              SRI RAMAREDDY N
              S/O NANDIPANNA
              AGED ABOUT 61 YEARS
Digitally     R/AT PARK VIEW APARTMENTS
signed by N   NO. 89, 6TH MAIN
UMA           ITI LAYOUT
Location:     BENGALURU - 54
HIGH COURT
OF                                                        ...PETITIONER
KARNATAKA     (BY SRI. GANESHA K, ADVOCATE)(ABSENT)

              AND:

              SRI MADHUSUDHAN N
              S/O NARAYANAPPA
              AGED ABOUT 37 YEARS
              R/AT NO. 360/A
              5TH CROSS, K N EXTENSION
              1ST MAIN, YESHWANTHAPUR
              BENGALURU - 560 022.

                                                         ...RESPONDENT
                    THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
              TO SET ASIDE THE JUDGMENT OF CONVICTION IN
              C.C.NO.15940/2016, DATED 25.04.2019 PASSED BY THE
              JUDGE, COURT OF SMALL CAUSES AND XXVI ADDITIONAL
              CHIEF METROPOLITAN MAGISTRATE AT BENGALURU AND
              ACQUIT THE ACCUSED FOR THE OFFENCE P/U/S 138 OF THE
              N.I ACT AND ETC.,

                  THIS CRIMINAL REVISION PETITION, COMING ON FOR
              ORDERS, THIS DAY, THE COURT MADE THE FOLLOWING:
                                -2-
                                      NC: 2023:KHC:21289
                                      CRL.RP No. 1490 of 2022



                            ORDER

1. Case called out in the post-lunch session. Learned

counsel for the petitioner is absent. Though the matter is listed

for fourth time before the Court for compliance of office

objections, the counsel for the petitioner remained absent.

Though, sufficient opportunities were given to the petitioner,

the petitioner has not complied the office objections. It

appears that the petitioner is not interested in proceeding with

the case.

2. Hence, the Criminal Revision Petition is dismissed

for non-compliance of office objections.

Sd/-

JUDGE

BSS