RAJANNA Vs. STATE BY ADDITIONAL STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) The learned counsel for the petitioner called out. Absent.

(2.) It is noticed that by order dtd. 8/4/2021, a preemptive order is passed noticing regular absence of the learned counsel for the petitioner after admission of the matter and getting further proceedings stayed. Hence, the Court recording regular absence on the part of the learned counsel for the petitioner, has finally adjourned the matter on 12/4/2021. On that day also, there was no representation and even on that day i.e., on 12/4/2021, the learned counsel for the petitioner has been contacted over telephone and he has simply claimed that he is out of station and the matter was adjourned on 17/4/2021. Again on 17/4/2021, the learned counsel for the petitioner is absent. In spite of the fact that the Registry is making all endeavors to contact the learned counsel for the petitioner, he is not interested in prosecuting the matter. Under such circumstances, it is evident that the petitioner is not interested in prosecuting the matter in spite of number of preemptive orders. Hence, without any alternative, this Court is required to dismiss the petition.