Smt Renuka M vs Sri V Ramesh
2024 Latest Caselaw 26650 Kant

Karnataka High Court

Smt Renuka M vs Sri V Ramesh on 7 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                         NC: 2024:KHC:44972
                                                   CRL.RP No. 1267 of 2017




                     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. 1267 OF 2017

                   BETWEEN:

                   SMT. RENUKA .M,
                   W/O MAMATHA .N,
                   R/A NO.10/1, VENKATARAMANAPPA ROAD,
                   JAI BHARATH NAGAR,
                   M.S. NAGAR POST,
                   BANGALORE-560 033.
                                                              ...PETITIONER

                   (BY SRI. V. VISHWANATH SHETTY, ADVOCATE(ABSENT))
                   AND:

                   SRI. V. RAMESH,
                   S/O SRI. VENKATESHAPPA,
                   AGED ABOUT 49 YEARS,
                   R/A NO.104, 1ST CROSS, MM GARDEN,
Digitally signed   BABUSPALYA, KALYANANAGAR POST,
by                 BANGALORE.
HEMALATHA A                                                  ...RESPONDENT
Location: HIGH
COURT OF
KARNATAKA               THIS CRL.P IS FILED U/S.397 R/W 401 CR.P.C PRAYING
                   TO SET ASIDE THE JUDGMENT DATED 10.10.2017 PASSED IN
                   CRL.APPEAL NO.25030/2017 THE HONBLE CITY CIVIL AND
                   SESSIONS JUDGE (CCH-29) MAYO HALL AT BANGALORE AND
                   ALSO CONSEQUENTLY RESTORE THE JUDGMENT PASSED BY
                   HONBLE    58TH     ACMM,    MAYO    HALL,    BANGALORE
                   C.C.NO.53683/2014.

                       THIS PETITION COMING ON FOR ORDERS THIS DAY,
                   ORDER WAS MADE THEREIN AS UNDER:
                              -2-
                                          NC: 2024:KHC:44972
                                    CRL.RP No. 1267 of 2017




CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                         ORAL ORDER

None appears for the revision petitioner.

The revision petition came to be filed on 06.12.2017.

Till today, office objections are not complied with.

Accordingly, revision petition stands dismissed for

non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

DM