Sri Sandeepa vs Sri Arun Moras
2024 Latest Caselaw 752 Kant

Karnataka High Court

Sri Sandeepa vs Sri Arun Moras on 9 January, 2024

                                        -1-
                                                      NC: 2024:KHC:977
                                               CRL.RP No. 1215 of 2022




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                   DATED THIS THE 09TH DAY OF JANUARY, 2024
                                     BEFORE
                      THE HON'BLE MR JUSTICE S RACHAIAH
                 CRIMINAL REVISION PETITION NO. 1215 OF 2022
              BETWEEN:
                 SRI SANDEEPA
                 S/O DUGGAPPA
                 AGED ABOUT 30 YEARS
                 R/A HARGODU, B HOSALLI POST
Digitally        HOSALLI HOBLI, MUDIGERE TALUK
signed by N
UMA              CHIKKAMAGALURU DISTRICT
Location:
HIGH             CHIKKAMAGALURU -577 113.
COURT OF
KARNATAKA
                                                         ...PETITIONER
              (BY SRI. SURENDRA G, ADVOCATE)
              AND:
                 SRI. ARUN MORAS
                 S/O FRANCIS MORAS
                 AGED ABOUT 34 YEARS
                 R/A KENJIGE VILLAGE AND POST
                 MUDIGERE TALUK, CHIKKAMAGALURU DISTRICT
                 CHIKKAMAGALURU - 577 113.

                                                        ...RESPONDENT
                   THIS CRL.RP IS FILED U/S 397 R/W 401 CR.PC PRAYING
              TO SET ASIDE IMPUGNED JUDGMENT DATED 11.05.2022 IN
              CRL.A.NO.51/2022 ON THE FILE OF THE PRINCIPAL JUDGE,
              FAMILY COURT AT CHIKKAMAGALURU, CONFIRMING THE
              JUDGMENT OF CONVICTION AND ORDER OF SENTENCE DATED
              06.03.2020 PASSED IN C.C.NO.909/2016 ON THE FILE OF
              ADDITIONAL CIVIL JUDGE AND J.M.F.C., MUDIGERE AND ETC.,

                   THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
              THE COURT MADE THE FOLLOWING:
                                     -2-
                                                    NC: 2024:KHC:977
                                           CRL.RP No. 1215 of 2022




                               ORDER

1. Case called out. Today, the matter is listed for non-

compliance of office objections for third time. However,

learned counsel for the petitioner / petitioner remained absent.

Office objections are not complied in spite of sufficient time

having been given for compliance of office objections. It

appears that the learned counsel for the petitioner / petitioner

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

appropriate to dismiss the criminal revision petition for

non-compliance of office objections.

2. Accordingly, the Criminal Revision Petition stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE

BSS