Shivamma vs G Manjunath
2024 Latest Caselaw 18899 Kant

Karnataka High Court

Shivamma vs G Manjunath on 29 July, 2024

                                            -1-
                                                       NC: 2024:KHC:29853
                                                  CRL.RP No. 1107 of 2022




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                          DATED THIS THE 29TH DAY OF JULY, 2024
                                         BEFORE
                           THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL REVISION PETITION NO. 1107 OF 2022
                   BETWEEN:

                       SHIVAMMA
                       AGED ABOUT 70 YEARS,
                       W/O GANGADHARA,
                       C/O RAMADAS, 4TH CROSS,
                       MANJUNATH LAYOUT, THANISANDRA MAIN ROAD,
                       BENGALURU - 560 077
                                                            ...PETITIONER
                   (BY SMT. RANGAMANI S, ADVOCATE) (ABSENT)

                   AND:

                      G MANJUNATH
                      S/O GANGADHARA,
                      AGED 49 YEARS,
                      NO.34, 4TH CROSS, MANJUNATHA LAYOUT,
                      NAGAWARA, BENGALURU - 560 077.

Digitally signed      PRESENTLY RESIDING AT ABOVE MENTIONED
by
SREEDHARAN            ADDRESS
BANGALORE
SUSHMA
LAKSHMI
Location: HIGH
                      G MANJUNATH
COURT OF              S/O GANGADHARA,
KARNATAKA
                      AGED 49 YEARS,
                      NO.66, 5TH CROSS, MANJUNATHA LAYOUT,
                      NAGAWARA, BENGALURU - 560 077.
                                                             ...RESPONDENT
                   (BY SRI. PARAMESHWAR N HEGDE, ADVOCATE)

                        THIS CRL.RP IS FILED U/S.397(1) AND SECTION 401
                   CR.P.C AND R/W SECTION 29 OF THE D.V. ACT PRAYING TO
                   MODIFY THE JUDGMENT PASSED IN CRL.A.NO.497/2020, LXIX
                   ADDITIONAL CITY AND SESSIONS JUDGE (CCH-70) AT
                                 -2-
                                             NC: 2024:KHC:29853
                                        CRL.RP No. 1107 of 2022




BENGALURU ON DATED 30.06.2022, TO PASS THE JUDGMENT
AND ORDER PASSED BY THE TRIAL COURT IN CRL.MISC
NO.176/2017, VI MMTC, BENGALURU ON DATED 12.09.2019.

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

CORAM:     HON'BLE MR JUSTICE S RACHAIAH


                           ORAL ORDER

1. Case called out. To day, the matter is listed for

non-compliance of office objections. Learned counsel for

respondent is present. However, learned counsel for petitioner

remained absent. It appears that he is not interested to

proceed with the case. Therefore, it is appropriate to dismiss

the petition for non-compliance of office objections.

2. Accordingly, the petition stands dismissed for non-

compliance of office objections.

Sd/-

(S RACHAIAH) JUDGE

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