Mr. Mannava Venkat Sharat Chandra vs Mrs. Mannava Smitha
2024 Latest Caselaw 26648 Kant

Karnataka High Court

Mr. Mannava Venkat Sharat Chandra vs Mrs. Mannava Smitha on 7 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                               -1-
                                                           NC: 2024:KHC:44974
                                                     CRL.RP No. 1396 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF NOVEMBER, 2024

                                            BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                        CRIMINAL REVISION PETITION NO. 1396 OF 2023

                   BETWEEN:
                   MR. MANNAVA VENKAT SHARAT CHANDRA,
                   S/O M. LAXMI NARAYANA,
                   AGED ABOUT 47 YEARS,
                   RESIDING AT VILLA NO. 11
                   SHANTHI NIKETHAN, DHILLAPALLY ROAD,
                   KOMPALLY-500 014
                   TELANGANA STATE.
                                                                ...PETITIONER
                   (BY SRI. RAJESH .A, ADVOCATE(ABSENT))
                   AND:

                   1.    MRS. MANNAVA SMITHA,
                         W/O MANNAVA VENKAT SHARAT CHANDRA,
                         AGED ABOUT 45 YEARS,

                   2.    MASTER RONIT,
Digitally signed         S/O MANNAVA VENKAT SHARAT CHANDRA,
by                       AGED ABOUT 14 YEARS,
HEMALATHA A              REP. BY HIS MOTHER AND NATURAL GUARDIAN,
Location: HIGH
COURT OF                 BOTH ARE R/AT NO. 1024,
KARNATAKA                11TH MAIN, 5TH CROSS,
                         HAMPINAGAR,
                         VIJAYANAGAR, 2ND STAGE,
                         BANGALORE-560 104.
                                                              ...RESPONDENTS

                        THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
                   THAT THIS HONOURABLE COURT MAY BE PLEASED TO SET
                   ASIDE THE ORDER DATED 04.05.2023 ON THE FILE OF
                   M.M.T.C. - V COURT, BENGALURU IN CRL.MISC.NO.131/2021
                              -2-
                                          NC: 2024:KHC:44974
                                    CRL.RP No. 1396 of 2023




ON I.A. U/S 20(1) OF D.V. ACT AND SET ASIDE THE COMMON
JUDGMENT DATED 03.08.2023 ON THE FILE OF LXX
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
IN CRL.A.NO.759/2023 BY ALLOWING THE CRL.RP.

    THIS PETITION COMING ON FOR ORDERS THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

None appears for the revision petitioner.

The revision petition came to be filed on 18.08.2023.

Till today, office objections are not complied with.

Accordingly, revision petition stands dismissed for

non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

DM