Smt Bharathi vs Smt S Bhagya
2024 Latest Caselaw 4375 Kant

Karnataka High Court

Smt Bharathi vs Smt S Bhagya on 13 February, 2024

                                       -1-
                                                    NC: 2024:KHC:6010
                                              CRL.RP No. 1047 of 2017




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 13TH DAY OF FEBRUARY, 2024
                                     BEFORE
                     THE HON'BLE MR JUSTICE S RACHAIAH
                CRIMINAL REVISION PETITION NO. 1047 OF 2017
             BETWEEN:
                 SMT BHARATHI
                 AGED ABOUT 43 YEARS,
                 W/O THIMMEGOWDA
Digitally        RESIDING AT NO.76, 8TH CROSS
signed by
SUDHA S          VIDYAMANYANAGARA RAGHAVENDRA LAYOUT
Location:        VISHWANEEDAM POST, ANDRAHALLI
HIGH COURT       BANGALORE - 91.
OF
KARNATAKA                                              ...PETITIONER
             (BY SRI. RAVINDRA B S, ADVOCATE) (ABSENT)

             AND:
                 SMT S BHAGYA
                 AGED ABOUT 29 YEARS
                 W/O SIDDAPPA
                 RESIDING AT 8, 10TH CROSS, VIDYAMANYANAGARA
                 VISHWANEEDAM POST
                 ANDRAHALLI
                 BENGALURU - 91.
                                                       ...RESPONDENT
             (BY SRI.K VIJAY KUMAR, ADVOCATE) (ABSENT)

                  THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
             TO SET ASIDE THE IMPUGNED ORDER AND JUDGMENT DATED
             11.09.2017 PASSED IN CRL.A.NO.68/2016 ON THE FILE OF IX
             ADDITIONAL DISTRICT AND SESSIONS JUDGE, BANGALORE
             RURAL DISTRICT, BANGALORE AND JUDGMENT AND ORDER
             DATED 07.10.2016 PASSED BY THE CHIEF JUDICIAL
             MAIGSTRATE, BANGALORE RURAL DISTRICT, BANGALORE IN
             C.C.NO.494/2015.

                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
             THE COURT MADE THE FOLLOWING:
                                -2-
                                              NC: 2024:KHC:6010
                                      CRL.RP No. 1047 of 2017




                            ORDER

The matter was listed for final hearing before the

coordinate Bench and the Co-ordinate Bench issued notice to

the respective parties for their appearance. However, the police

intimation is received stating that ''addressee not found in the

said address.

2. Considering the same, it is appropriate to dismiss

the petition for non-prosecution.

Accordingly, the petition is dismissed for non-prosecution.

Sd/-

JUDGE

JS