Smt Lalitha T vs Smt Gowri Bai
2023 Latest Caselaw 3689 Kant

                                        -1-
                                               NC: 2023:KHC:22006
                                               CRL.RP No. 130 of 2020




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 26TH DAY OF JUNE, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 130 OF 2020
              BETWEEN:
              SMT. LALITHA.T,
              AGED 43 YEARS,
              W/O SRI. CHANDRASHEKAR.
              RESIDING AT NO.12/6,
              1ST A MAIN ROAD,
              K.P. AGARAHARA,
              BHUVANESHWARINAGAR,
              BENGALURU - 560 026.
Digitally
signed by N                                             ...PETITIONER
UMA
Location:     (BY SRI. GURU PRASAD A., ADVOCATE (ABSENT))
HIGH COURT
OF
KARNATAKA     AND:

              SMT. GOWRI BAI,
              AGED ABOUT 61 YEARS,
              W/O LATE SRI.S.M. SHIVAJI RAO,
              RESIDING AT NO.100/8,
              OLD MADRAS ROAD CROSS,
              NEAR SYNDICATE BANK,
              HALASURU,
              BENGALURU - 560 008.
                                                      ...RESPONDENT
                   THIS CRL.RP FILED U/S.397 R/W 401 OF CR.P.C BY THE
              ADVOCATE FOR THE PETITIONER PRAYING TO (a) SET ASIDE
              THE IMPUGNED JUDGMENT OF CONVICTION PASSED BY THE
              LVIII ADDITIONAL CHIEF METROPOLITAN MAGISTRATE
              BENGALURU      (MAYO    HALL)   DATED   25.10.2017   IN
              C.C.NO.54278/2016.(b) SET ASIDE THE IMPUGNED JUDGMENT
              PASSED BY THE HONBLE XXVIII ADDITIONAL CITY CIVIL AND
              SESSIONS JUDGE (CCH-29) MAYO HALL BENGALURU CITY ON
              05.10.2019 IN CRL.A.NO.25161/2017 AND ETC.,
                                -2-
                                       NC: 2023:KHC:22006
                                        CRL.RP No. 130 of 2020




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

                             ORDER

Case called out. None appears. Today the matter is

listed fourth time before the Court for compliance of office

objections. In spite of having given sufficient opportunities, 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

AG