Smt Manjula vs Smt Mary Ashalatha B
2025 Latest Caselaw 2360 Kant

Karnataka High Court

Smt Manjula vs Smt Mary Ashalatha B on 13 January, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                            NC: 2025:KHC:1240
                                                      CRL.RP No. 1526 of 2019




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 13TH DAY OF JANUARY, 2025

                                             BEFORE

                               THE HON'BLE MR JUSTICE H.P.SANDESH

                           CRIMINAL REVISION PETITION NO.1526 OF 2019

                   BETWEEN:

                   SMT. MANJULA,
                   W/O NIJAGUNA HOSAMANE,
                   AGED ABOUT 36 YEARS,
                   R/AT C/O SHIVANNA HOUSE,
                   1ST CROSS BEHIND ANJANEYA TEMPLE,
                   OPP. JAIN HERITAGE SCHOOL,
                   HEBBAL, KEMPAPURA,
                   BANGALORE - 24.
                                                                   ...PETITIONER

                            (BY SRI SHIVARAJA M, ADVOCATE - ABSENT)

                   AND:

                   SMT. MARY ASHALATHA B,
Digitally signed   W/O SUBRAMANYA,
by DEVIKA M
                   AGED ABOUT 52 YEARS,
Location: HIGH
COURT OF           RESIDINGAT NO.212,
KARNATAKA          MATHRU RESIDENCY, VARMA LAYOUT,
                   BHUVANESHWARINAGARA,
                   BANGALORE - 24.
                                                                ...RESPONDENT

                                 (BY SRI B.J. KRISHNA, ADVOCATE)

                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
                   CR.P.C PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT OF
                   CONVICTION DATED 21.03.2017 PASSED BY THE XVIII
                   ADDL.C.M.M., BENGALURU IN C.C.NO.26243/2015 WHICH IS
                   CONFIRMED BY THE JUDGMENT DATED 25.04.2019 PASSED BY
                   THE LX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                   BENGALURU IN CRL.A.NO.636/2017 AND THEREBY ACQUIT THE
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                                              NC: 2025:KHC:1240
                                       CRL.RP No. 1526 of 2019




PETITIONER FOR THE CHARGES FRAMED FOR THE OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I. ACT.

    THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:

CORAM:     HON'BLE MR JUSTICE H.P.SANDESH

                         ORAL ORDER

This matter was listed on 06.01.2025 and the matter was

called twice in the morning session and also in the afternoon

session and there was no representation on behalf of both the

parties. It was made clear that if the learned counsel for both

the parties do not appear on the next date of hearing, the

petition will be dismissed for non-prosecution.

2. Today also the matter is called twice both in the

morning session and in the afternoon session and there is no

representation on behalf of the petitioner. Hence, the criminal

revision petition is dismissed for non-prosecution.

Sd/-

(H.P.SANDESH) JUDGE

MD