Srikantamurthy vs M Parvathi
2025 Latest Caselaw 8355 Kant

Karnataka High Court

Srikantamurthy vs M Parvathi on 12 September, 2025

                                        -1-
                                                     NC: 2025:KHC:36303
                                               CRL.P No. 11842 of 2022


               HC-KAR



                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 12TH DAY OF SEPTEMBER, 2025

                                      BEFORE
                         THE HON'BLE MS. JUSTICE J.M.KHAZI
                        CRIMINAL PETITION NO. 11842 OF 2022
                              (482(Cr.PC) / 528(BNSS))
               BETWEEN:

                   SRIKANTAMURTHY
                   S/O CHIKKASWAMY
                   AGED 36 YEARS
                   R/O THADIMANGI VILLAGE
                   TALAKADU HOBLI, T. NARASIPURA TALUK
                   MYSURU-571408
                                                          ...PETITIONER
               (BY SRI. PRAMOD R, ADVOCATE-ABSENT)

               AND:

                   M PARVATHI
Digitally          W/O SRIKANTAMURHTY
signed by
REKHA R            AGED ABOUT 29 YEARS
Location:          THADIMANGI VILLAGE, TALAKADU HOBLI,
High Court         T. NARASIPURA TALUK
of Karnataka       MYSURU-571408
                                                         ...RESPONDENT
               (NIL)

                    THIS CRL.P IS FILED U/S.482CR.P.C BY THE ADVOCATE
               FOR THE PETITIONER PRAYING TO QUASH THE JUDGMENT
               AND ORDER DATED 30.09.2022 PASSED BY THE II
               ADDITIONAL DISTRICT AND SESSIONS JUDGE, MYSURU IN
               CRL.A.NO.40/2022 AND THE ORDER DATED 30.12.2021
               PASSED BY THE ADDITIONAL CIVIL JUDGE AND J.M.F.C.,
                             -2-
                                           NC: 2025:KHC:36303
                                    CRL.P No. 11842 of 2022


HC-KAR



T.NARASIPURA ON AN APPLICATION FILED BY THE
RESPONDENT U/S 23(1) OF DOMESTIC VIOLENCE ACT IN
CRL.MISC.NO.46/2021.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:     HON'BLE MS. JUSTICE J.M.KHAZI


                       ORAL ORDER

No representation for petitioner.

2. No representation for petitioner even in the afternoon

session.

3. Vide order dated 22.07.2025, a conditional order was

passed by granting two weeks' time to comply with the

office objections, failing which necessary orders would be

passed for dismissal of the petition. Despite the same, the

office objections are not complied with.

4. It appears that the petitioner is not interested in

prosecuting the matter. Hence, the petition is dismissed

for default.

NC: 2025:KHC:36303

HC-KAR

5. In view of the disposal of petition, pending

application/s, if any, stands disposed off, as no separate

order is required.

Sd/-

(J.M.KHAZI) JUDGE

ASN