Smt.Syeda Sarvat Almass vs Mr.Akramulla Rawoof
2024 Latest Caselaw 18416 Kant

Karnataka High Court

Smt.Syeda Sarvat Almass vs Mr.Akramulla Rawoof on 24 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                                -1-
                                                              NC: 2024:KHC:29004
                                                         CRL.RP No. 1235 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                             DATED THIS THE 24TH DAY OF JULY, 2024
                                              BEFORE
                             THE HON'BLE MR JUSTICE V SRISHANANDA
                      CRIMINAL REVISION PETITION NO. 1235 OF 2022 (397)


                      BETWEEN:

                      SMT. SYEDA SARVAT ALMASS
                      W/O AKRAMULLA RAWOOF
                      AGED ABOUT 34 YEARS
                      NO.35, 1ST CROSS, ROSHAN COLONY,
                      JAYANAGAR THIRD BLOCK EAST,
                      BANGALORE-560041.
                                                                    ...PETITIONER
                      (BY SRI. MAHESHA B C., ADVOCATE - ABSENT.)


                      AND:

                      MR. AKRAMULLA RAWOOF
                      S/O LATE R. SAFIULLA
                      AGED ABOUT 43 YEARS
                      R/AT NO.794, 3RD FLOOR, HBR LAYOUT,
Digitally signed by
KIRAN KUMAR R
                      5TH MAIN, 11TH CROSS, 1ST STAGE,
Location: High        2ND BLOCK, YASIN NAGAR,
Court of
Karnataka             BANGALORE-560045.
                                                                   ...RESPONDENT


                           THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
                      TO ALLOW THE CRL.RP FOR THE RESIDENCE ORDER AND
                      PROTECTION ORDER AS PRAYED IN THE APPLICATIONS AND
                      BE PLEASED TO ALLOW THE APPLICATIONS FILED U/S 19 AND
                      19(5)(7) OF PROTECTION OF WOMEN FROM DOMESTIC ACT
                      AND SET ASIDE THE JUDGMENT AND ORDER DATED
                      06.08.2022 IN CRL.A.NO.2452/2018 (CERTIFIED COPY OF THE
                      ORDER PRODUCED AS ANNEXURE-A) ON THE FILE OF THE LII
                      ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BANGALORE
                              -2-
                                          NC: 2024:KHC:29004
                                     CRL.RP No. 1235 of 2022




DISMISSING THE APPEAL THEREBY CONFIRMING THE ORDER
DATED 05.11.2018 PASSED BY THE LEARNED II-MMTC,
BANGALORE IN CRL.MISC.NO.132/2015 (CERTIFIED COPY OF
THE ORDER PRODUCED AS ANNEXURE-B) ON APPLICATION OF
PETITIONER FILED U/S 19 AND 19(5)(7) OF PROTECTION OF
WOMEN FROM DOMESTIC ACT.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:      HON'BLE MR JUSTICE V SRISHANANDA

                        ORAL ORDER

(PER: HON'BLE MR JUSTICE V SRISHANANDA)

None appears for the revision petitioner.

2. Revision petition came to be filed on

16.09.2022 and till today, office objections are not

complied.

3. Office has raised objection with regard to

maintainability.

4. Perused the records in the light of the office

objections.

NC: 2024:KHC:29004

5. Since the office objections are not complied,

revision petition stands dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

SSD