Smt. Nagarathnamma vs Smt. Girija B
2024 Latest Caselaw 27852 Kant

Karnataka High Court

Smt. Nagarathnamma vs Smt. Girija B on 20 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                      NC: 2024:KHC:47584
                                                 CRL.RP No. 4 of 2024




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 20TH DAY OF NOVEMBER, 2024

                                      BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                   CRIMINAL REVISION PETITION NO.4 OF 2024
            BETWEEN:

            1.    SMT. NAGARATHNAMMA
                  W/O YOGANANDA
                  AGED ABOUT 40 YEARS
                  R/AT NO 23, PATEL KEMPAIAH LAYOUT
                  CHOKKASANDRA, NEAR LAKE
                  T DASARAHALLI
                  BENGALURU -560058
                  AND ALSO OFFICE AT
                  NO 13, 10TH CROSS
                  CUBBONPET
                  BENGALURU -560002
                                                           ...PETITIONER
            (BY SRI SUKANYA H D, ADVOCATE -ABSENT)
            AND:

            1.    SMT. GIRIJA B
Digitally         W/O M P NATARAJ
signed by         AGED ABOUT 36 YEARS
MALATESH          R/AT NO 100, 6TH CROSS
KC                VIGNESHWARANAGARA
Location:         SUNKADAKATTE
HIGH
COURT OF          BENGALURU -560091
KARNATAKA                                                 ...RESPONDENT

                 THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
            CR.PC PRAYING TO SET ASIDE THE ORDER OF CONVICTION
            AND SENTENCE AND FINE IMPOSED BY THE LEARNED XXIII
            A.C.M.M BENGALURU VIDE JUDGMENT DATED 14.06.2023
            PASSED IN C.C.NO.12097/2018 AND FURTHER BE PLEASED TO
            SET ASIDE THE JUDGMENT PASSED BY THE LEARNED LIX
                                -2-
                                               NC: 2024:KHC:47584
                                           CRL.RP No. 4 of 2024




ADDL.CITY CIVIL AND SESSIONS JUDGE, BENGALURU IN
CRL.A.NO.944/2023 VIDE JUDGMENT DATED 20.11.2023.

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


                           ORAL ORDER

Case called twice at about 4.04 p.m. None appears for

the revision petitioner.

Office objections were not complied. Therefore, this

Court in the interest of justice, granted sufficient time.

Subsequently, cost was also imposed.

Despite all the indulgence shown by this Court, learned

counsel for the revision petitioner/accused has not complied the

office objections. So also cost is not paid.

Taking note of the same, revision petition is dismissed

for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV