Smt. V.K.Kamalamma vs Sri.V.P.Narasimha Raju
2024 Latest Caselaw 3162 Kant

Karnataka High Court

Smt. V.K.Kamalamma vs Sri.V.P.Narasimha Raju on 1 February, 2024

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                                                   NC: 2024:KHC:4403
                                              CRL.RP No. 648 of 2017




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 1ST DAY OF FEBRUARY, 2024

                                    BEFORE
                     THE HON'BLE MR JUSTICE S RACHAIAH
                CRIMINAL REVISION PETITION NO. 648 OF 2017
            BETWEEN:

            SMT. V.K. KAMALAMMA,
            W/O. V.V KRISHNAMURTHY,
            AGED ABOUT 42 YEARS,
            R/O. 7TH MAIN ROAD,
            3RD STAGE, 2ND DIVISION,
            NEAR PUSHPANJALI THEATRE,
            SHIVANAGAR,
            BANGALORE - 10.
                                                      ...PETITIONER
Digitally   (BY SRI. H. DEVENDRAPPA, ADVOCATE (ABSENT))
signed by
SUDHA S
Location:   AND:
HIGH
COURT OF
KARNATAKA   SRI. V.P.NARASIMHA RAJU,
            S/O. A.N.PUTTANNA,
            AGED ABOUT 47 YEARS,
            R/O NO.222, POOJA,
            7TH CROSS, 2ND MAIN ROAD,
            SRI.DEVARAJ URS LAYOUT,
            B BLOCK,
            DAVANAGERE - 577 002.
                                                       ...RESPONDENT
            (BY SRI. K.R. SRINIVASA, ADVOCATE (ABSENT))

                 THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SETTING ASIDE THE ORDER PASSED IN
            CRL.A.NO.119/2014 PASSED BY THE II ADDL. DIST. AND S.J.,
            DAVANAGAERE DATED 22.02.2017 AND CONSEQUENTLY SET
            ASIDE   THE    JUDGMENT   AND     ORDER    PASSED    IN
            C.C.NO.904/2012 PASSED BY THE I ADDL. SENIOR CIVIL
            JUDGE AND JMFC, DAVANAGERE DATED 17.09.2014 AND
            ACQUIT THE PETITIONER.
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                                               NC: 2024:KHC:4403
                                         CRL.RP No. 648 of 2017




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

                              ORDER

Inspite of sufficient opportunity being given to the

petitioner, neither petitioner nor her counsel present before the

Court to prosecute the case.

It appears that, petitioner is not interested in prosecuting

the case. Therefore, revision petition stands dismissed for

non-prosecution.

Sd/-

JUDGE

GPG

CT:SNN