Sri S Kumaraswamy vs Sri B S Nataraja
2023 Latest Caselaw 2523 Kant

                                            -1-
                                                    CRL.RP No. 521 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. 521 OF 2022


              BETWEEN:

              SRI. S. KUMARASWAMY,
              S/O. LATE. SHANTHAVEERAIAH,
              AGED ABOUT 45 YEARS,
              R/AT NO. 254/2,
              VEERABHADRA NILAYA,
              TGN LAYOUT, B. H. ROAD,
              BEHIND MEENAKSHI BHAVANA,
              NEAR GOVT. JUNIOR COLLEGE,
              SHIVAMOGGA - 577 201.
                                                               ...PETITIONER

              (BY SRI. VIJAYA KRISHNA BHAT M, ADVOCATE)

              AND:

              SRI. B. S. NATARAJA,
Digitally
signed by N   S/O. R. SRINIVASA,
UMA           AGED ABOUT 48 YEARS,
Location:     R/AT: NO: 38/12, 2ND MAIN ROAD,
HIGH COURT    OPP: AISHWARYA APARTMETNS,
OF            SHIVANAGAR, BENGALURU - 560 010.
KARNATAKA                                                    ...RESPONDENT

                     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C TO   SET
              ASIDE THE JUDGMENT DATED 24.01.2022 PASSED BY THE LV
              ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU (CCH-
              56) IN CRL.A.NO.1160/2016 AND ETC.,

                     THIS PETITION, COMING ON FOR ORDERS, THIS DAY, THE
              COURT MADE THE FOLLOWING:
                               -2-
                                       CRL.RP No. 521 of 2022




                            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