Smt Jayamma vs Smt G Lalitha
2024 Latest Caselaw 25094 Kant

Karnataka High Court

Smt Jayamma vs Smt G Lalitha on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                 NC: 2024:KHC:42204
                                             CRL.RP No. 746 of 2024




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 21ST DAY OF OCTOBER, 2024

                                   BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 746 OF 2024
            BETWEEN:

            SMT. JAYAMMA,
            AGED ABOUT 71 YEARS,
            W/O THIRUMALAIAH GOWDA,
            R/AT NO. KUMARI NARAYANA PURA VILLAGE,
            THALLIKATTE POST,
            BHADRAVATHI TALUK - 577 227.
                                                      ...PETITIONER
            (BY SRI. ROOPA GAIKWAD, ADVOCATE)

            AND:

            SMT. G. LALITHA,
            AGED ABOUT 57 YEARS,
            W/O LATE G. VENKATESHVARALU,
Digitally   R/AT BOVICOLONY, 3RD CROSS,
signed by
MALATESH    RIGHT SIDE, BHADRAVATHI,
KC          BHADRAVATHI - 577 227.
Location:                                            ...RESPONDENT
HIGH
COURT OF         THIS CRL.RP IS FILED U/S. 397 R/W 401 OF CR.P.C
KARNATAKA   PRAYING TO SETTING ASIDE THE IMPUGNED JUDGMENT/
            ORDER DATED 08.04.2024 PASSED BY THE HONBLE COURT OF
            IV ADDL. DIST. AND SESSION JUDGE, SHIVAMOGGA SITTING
            AT BHADRAVATHI IN CRL.A.NO.5069/2023 AND ORDER DATED
            21.06.2023 PASSED BY THE HONBLE COURT OF PRL. SENIOR
            CIVIL JUDGE AND JMFC AT BHADRAVATHI IN C.C.NO.254/2022
            AS PER ANNEXURE-A AND B BY ALLOWING THE ABOVE
            CRIMINAL RP FILED BY THE PETITIONER.
                                -2-
                                            NC: 2024:KHC:42204
                                        CRL.RP No. 746 of 2024




    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.

Revision petition came to be filed on 30.05.2024. Office

objections are not complied despite granting sufficient time.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK