Sri Prashanth G V vs Sri M R Rajashekaraiah
2024 Latest Caselaw 5739 Kant

Karnataka High Court

Sri Prashanth G V vs Sri M R Rajashekaraiah on 23 February, 2024

                                      -1-
                                                  NC: 2024:KHC:7646
                                             CRL.RP No. 526 of 2023




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 23RD DAY OF FEBRUARY, 2024
                                    BEFORE
                     THE HON'BLE MR JUSTICE S RACHAIAH
                CRIMINAL REVISION PETITION NO. 526 OF 2023
             BETWEEN:
                SRI. PRASHANTH G V
                S/O VENKATESH GOWDA
                AGED ABOUT 39 YEARS
                SRI. DEVI TOURS AND TRAVELS
Digitally
signed by       KIKKERI, COMPLEX
SUDHA S
Location:       OPPOSITE TO BHARATH PETROL BUNK
HIGH COURT      B H ROAD, TIPTUR TOWN
OF
KARNATAKA       TUMKUR DISTRICT.

                                                         ...PETITIONER
             (BY SRI. MANJUNATHA S V, ADVOCATE(ABSENT)
             AND:
                SRI M R RAJASHEKARAIAH
                S/O LATE REVANNA
                R/A MALLENAHALLI
                SUGUR POST, NONAVINAKERE HOBLI
                TIPTUR TALUK

                                                     ...RESPONDENT
                  THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C
             PRAYING TO SET ASIDE THE JUDGMENT DATED 31.01.2023
             PASSED BY THE V ADDITIONAL DISTRICT AND SESSIONS
             JUDGE AT TIPTUR IN CRIMINAL APPEAL NO.10042/2022 AND
             JUDGMENT DATED 12.09.2022 PASSED BY THE SENIOR CIVIL
             JUDGE AND JMFC AT TIPTUR IN C.C.NO.108/2018 AND ETC.,

                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
             THE COURT MADE THE FOLLOWING:
                                  -2-
                                               NC: 2024:KHC:7646
                                        CRL.RP No. 526 of 2023




                             ORDER

1. Case called out. The matter is listed for non-

compliance of office objections for third time. However, neither

the petitioner nor the learned counsel for petitioner present to

comply the office objections. It appears that the petitioner is

not interested to proceed with the case. Therefore, it is

appropriate to dismiss the appeal not only for non-compliance

of office objections but also for non prosecution.

2. Accordingly, the appeal stands dismissed for non-

compliance of office objections and for non prosecution.

Sd/-

JUDGE

UN