Sri Ganeshan K vs The State
2023 Latest Caselaw 3627 Kant

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                                                      NC: 2023:KHC:21643
                                                       CRL.RP No. 74 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 22ND DAY OF JUNE, 2023

                                            BEFORE
                             THE HON'BLE MR JUSTICE S. RACHAIAH
                       CRIMINAL REVISION PETITION NO. 74 OF 2023


                   BETWEEN:

                   SRI. GANESHAN K.,
                   S/O. LATE KULANDAISAMY,
                   AGED ABOUT 56 YEARS,
                   R/A NO.38, PERIYA,
                   THATHAMPALAYAM,
                   PALLA MURUTHAPPATTI POST,
                   KARUR TALUK AND DISTRICT,
                   TAMILNADU.
                                                               ...PETITIONER
                   (BY SRI. RAVINSON M., ADVOCATE)

                   AND:

Digitally signed   THE STATE,
by N UMA
                   THROUGH TRAFFIC EAST P.S.,
Location: HIGH
COURT OF           MANGALURU,
KARNATAKA          NOW REPRESENTED BY SPP,
                   HIGH COURT BUILDING,
                   BANGALORE.
                                                              ...RESPONDENT
                   (BY SRI. RAHUL RAI K., HCGP)


                          THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
                   20.12.2022 PASSED IN CRL.A.NO.187/2021 (ANNEXURE A)
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                                    NC: 2023:KHC:21643
                                      CRL.RP No. 74 of 2023




AFFIRMING THE CONVICTION IMPOSED BY THE COURT OF
JMFC     III   COURT,   MANGALURU    IN   C.C.NO.3470/2017
(ANNEXURE B) BY JUDGMENT DATED 25.11.2021 FOR THE
OFFENCE P/U/S.279, 337, 304-A OF IPC AND OFFENCE
P/U/S.134(A)(b) R/W SEC.187 OF IMV ACT.

       THIS PETITION, COMING ON FOR ORDERS, THIS DAY,

THE COURT MADE THE FOLLOWING:

                          ORDER

1. In spite of having given sufficient opportunities to

comply with the office objections, the office objections are

not complied. It appears that the learned counsel for the

petitioner is not interested to proceed with the case.

Hence, it is appropriate to dismiss the case for non

compliance of office objections. Ordered accordingly.

2. The Criminal Revision Petition is dismissed for non

compliance of office objections.

Sd/-

JUDGE SNC CT:STK