Bhupathi Raju R vs Jayalakshmi M
2023 Latest Caselaw 2521 Kant

                                          -1-
                                                    CRL.RP No. 742 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 23RD DAY OF MAY, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                  CRIMINAL REVISION PETITION NO. 742 OF 2021
              BETWEEN:

              BHUPATHI RAJU R,
              S/O. AKILA,
              AGED ABOUT 30 YEARS,
              RESIDING AT NO.104,
              2ND CROSS, 5TH MAIN,
              WHITEFIELD ROAD,
              LAKSHMI SAGARA LAYOUT,
              MAHADEVAPURA POST,
              BENGALURU - 560 048.
                                                              ...PETITIONER
              (BY SRI. S. NAVEEN KUMAR, ADVOCATE)

              AND:

              JAYALAKSHMI M,
Digitally     W/O. SIDDAPPA T,
signed by N
UMA           AGED ABOUT 35 YEARS,
Location:     RESIDING AT NO.480,
HIGH COURT
OF            VENKAT REDDY LAYOUT,
KARNATAKA     DODDAKKALLASANDRA,
              KANAKAPURA ROAD,
              BENGALURU - 560 062.
                                                             ...RESPONDENT
                    THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
              CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED 31.01.2020
              PASSED BY THE COURT OF THE LXIV ADDITIONAL CITY CIVIL AND
              SESSION JUDGE AT BENGALURU IN CRL.A.NO.2289/2018 AND ALSO
              SET ASIDE THE JUDGMENT BY THE COURT OF THE XVI A.C.M.M, AT
              BENGALURU CITY IN C.C.NO.22144/2016 VIDE JUDGMENT DATED
              10.10.2018 AND DIRECT THAT THE PETITIONER BE ACQUITTED.
                               -2-
                                       CRL.RP No. 742 of 2021




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


                            ORDER

Case called out. None appears.

Though sufficient time has been given to the learned

counsel petitioner to comply the office objections, office

objections have not been complied.

Considering the inaction of learned counsel for the

petitioner, the Criminal revision petition shall stand dismissed

for non-compliance of office objections and for non-prosecution.

Sd/-

JUDGE

PK

CT: AVB