Sri. S Nagaveni vs Smt. Sudha
2024 Latest Caselaw 28059 Kant

Karnataka High Court

Sri. S Nagaveni vs Smt. Sudha on 23 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                  NC: 2024:KHC:47994
                                               CRL.RP No. 63 of 2024




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                DATED THIS THE 23RD DAY OF NOVEMBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 63 OF 2024
            BETWEEN:

               SRI. S NAGAVENI,
               W/O KRISHNEGOWDA,
               AGED ABOUT 52 YEARS,
               PRIMARY SCHOOL TEACHER,
               R/A CHIKKABYADARAHALLI VILLAGE,
               KANAGANAMARADI POST,
               PANDAVAPURA TALUK,
               MANDYA DIST - 571 434.
                                                       ...PETITIONER
            (BY SRI. RAGHU K S., ADVOCATE)

            AND:

               SMT. SUDHA,
Digitally      W/O R SHIVANNA,
signed by      AGED ABOUT 46 YEARS,
MALATESH
KC             R/A NO.105, VANIVILAS LAYOUT,
Location:      MANCHEGOWDANA KOPLU,
HIGH           MYSURU CITY - 000 000.
COURT OF
KARNATAKA                                             ...RESPONDENT
                   THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENTS IN C.C.NO.206/2019
            DATED 27.04.2022 PASSED BY THE LEARNED ADDITIONAL
            SENIOR CIVIL JUDGE AND MACT AT PANDAVAPURA AND III
            ADDITIONAL DISTRICT AND SESSIONS JUDGE AT MANDYA
                               -2-
                                            NC: 2024:KHC:47994
                                         CRL.RP No. 63 of 2024




(SITTING AT SRIRANGAPATNA) IN CRL.APPEAL NO.5024/2022
DATED 14.12.2023, AND ACQUIT THE PETITIONER OF THE
ALLEGED OFFENCES.

      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.

2. Even after granting sufficient time, office

objections are not complied. Cost imposed by this Court to

cure the office objections is also not paid.

3. Accordingly, revision petition is dismissed for

non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

AMA