Sri K Narendra Kumar Sharma vs Mr Devi Deen Tripathi
2023 Latest Caselaw 2522 Kant

                                           -1-
                                                    CRL.RP No. 1434 of 2022




                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. 1434 OF 2022

              BETWEEN:

              SRI. K. NARENDRA KUMAR SHARMA,
              S/O. LATE. P. K. P. SHARMA,
              AGED ABOUT 59 YEARS,
              R/AT NO.39, JOHN BULL STREET,
              VIVEKNAGAR,
              BANGALORE - 560 047.
                                                                 ...PETITIONER

              (BY SRI. AKRAM PASHA K, ADVOCATE (ABSENT))

              AND:

              MR. DEVI DEEN TRIPATHI,
              AGED ABOUT 42 YEARS,
              S/O. LATE. SHIV RAM TRIPATHI,
              R/AT NO. 114, A STREET, 2ND FLOOR,
              JAYARAJNAGAR, VIVEKNAGAR POST,
Digitally     BANGALORE - 560 047.
signed by N
UMA                                                            ...RESPONDENT
Location:
HIGH COURT           THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C TO SET
OF
KARNATAKA     ASIDE THE JUDGMENT PASSED BY THE XXXIII ADDITIONAL CHIEF
              METROPOLITAN MAGISTRATE, MAYO HALL UNIT, BANGALORE IN
              C.C.NO.52646/2015   BY   ORDER     DATED   02.01.2020   AND   IN
              CRL.A.NO.25015/2020 PASSED BY THE LXXIV ADDITIONAL CITY
              CIVIL AND SESSIONS JUDGE MAYO HALL UNIT, BANGALORE (CCH-
              75) DATED 18.08.2022.

                     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE

              COURT MADE THE FOLLOWING:
                                -2-
                                      CRL.RP No. 1434 of 2022




                            ORDER

Case called out. Neither the petitioner nor his counsel are

present.

2. Today the matter is listed fifth time before the

Court for compliance of office objection. In spite of having

given sufficient opportunities, the petitioner has not complied

the office objection. 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 objection and also for non-

prosecution.

Sd/-

JUDGE

PK

CT: ABS