Karnataka High Court
Smt Threja W/O G.K. Nagendra Shetty, vs Smt Jayalaxmi on 10 October, 2012
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF OCTOBER, 2012
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
CRIMINAL REVISION PETITION NO.662/2010
BETWEEN:
Smt. Threja
W/o. G.K. Nagendra Shetty,
Age-Major, R/o. No.28,
I Cross, 8th Main Road,
Near Water Tank,
Bangirinagar, BSK III Stage,
Bangalore - 560 085. ... PETITIONER
(By Smt. Vijaya S. Naregal, Adv. - ABSENT)
AND:
Smt. Jayalaxmi,
W/o. Shreenivas Shetty,
Age - 60 years, R/o. No.24,
II Main Road, II Cross,
II Block, Thyagarajanagar,
Bangalore - 560 028. ... RESPONDENT
(By Sri Sachin V.R. Adv.)
This Crl.R.P. is filed under S.397 and 401 Cr.P.C.
praying to set aside the impugned judgment of conviction
and sentence dated 29.11.2008 in C.C.No.2542/2008 on
the file of the XVI Addl. CMM., Bangalore and order dated
2
12.4.2010 passed by the P.O., FTC-IX, Bangalore City, in
Crl.A.No.967/2008 and acquit the petitioner.
This Crl.R.P. coming on for hearing this day, the
Court made the following:
ORDER
Today also there is no appearance for the petitioner, even at 2.50 p.m. In the circumstances, petition stands dismissed for non-prosecution.
Sd/-
JUDGE sac*