Smt K R Shashikala vs Ramyashree R
2024 Latest Caselaw 12676 Kant

Karnataka High Court

Smt K R Shashikala vs Ramyashree R on 6 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                            -1-
                                                       NC: 2024:KHC:19534
                                                  CRL.RP No. 1127 of 2023




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 6TH DAY OF JUNE, 2024

                                         BEFORE
                       THE HON'BLE MR JUSTICE V SRISHANANDA
                      CRIMINAL REVISION PETITION NO. 1127 OF 2023
                   BETWEEN:
                      SMT K R SHASHIKALA
                      W/O SRI B G RAJANNA
                      AGED ABOUT 50 YEARS
                      R/AT HOUSE NO.542
                      12TH MAIN, 8TH CROSS
                      BEL II STANGE, BHARATH NAGAR
                      BENGALURU - 560 091.
                                                            ...PETITIONER
                   (BY SMT. SHOBHA, ADVOCATE)

                   AND:
                      RAMYASHREE R
                      AGED ABOUT 24 YEARS
                      D/O SRI B G RAJANNA
Digitally signed
                      R/AT HOUSE NO.448
by SUMA B N           6TH CROSS, GOKULA I STAGE
Location: High
Court of              II PHASE, MATHIKERE
Karnataka
                      1ST MAIN ROAD, BENGALURU NORTH
                      BENGALURU - 560 022.
                                                           ...RESPONDENT
                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
                   CR.P.C BY THE ADVOCATE FOR THE PETITIONER PRAYING
                   THAT THIS HONBLE COURT MAY BE PLEASED TO SET ASIDE
                   THE JUDGMENT IN CRL.A.NO.512/2022 DATED 10.04.2023
                   PASSED BY THE LIX ADDITIONAL CITY CIVIL AND SESSIONS
                   JUDGE, (CCH-60) BENGALURU CONFIRMING THE JUDGMENT
                   PASSED BY THE XII ADDITIONAL C.M.M., BENGALURU DATED
                             -2-
                                          NC: 2024:KHC:19534
                                     CRL.RP No. 1127 of 2023




19.03.2022  IN  C.C.NO.1686/2019        AND    ACQUIT   THE
PETITIONER FROM ALL THE CHARGES.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                          ORDER

I.A.1/2024 is filed seeking extension of time in

respect of order dated 10.04.2024.

2. This Court by order dated 10.04.2024 directed

revision petitioner to pay 50% of the fine amount less the

amount already in deposit within four weeks from the date

of order. Said time has expired on 10.05.2024. Even

today amount is not paid. Accordingly 50% of the amount

as ordered by this Court on 10.04.2024 is not paid or

deposited. Accordingly, I.A.1/2024 is rejected.

3. Process fee not paid. Accordingly, revision

petition is dismissed for non prosecution.

Sd/-

JUDGE

SBN