ARUNA KARNAM Vs. D. A. PRABHU DOSS

JUDGEMENT

(1.) The petitioner has filed this petition challenging the order dtd. 12/11/2025 passed by the LXXII Additional City Civil and Sessions Judge, (CCH-73) Bengaluru seeking permission to comply with the order dtd. 14/7/2025 and to proceed with the case on merits.

(2.) That on 12/11/2025, the trial Court has passed the following order:

(3.) Learned counsel for the petitioner submits that the petitioner filed an application on 9/9/2025 under Sec. 389(1) of Cr.P.C seeking extension of time. The LXXII, Additional City Civil and Sessions Judge, (CCH-73) Bengaluru, extended the time for one month. Thereafter, another short-time application was filed, which was allowed by the Sessions Court on 25/10/2025. Subsequently, the petitioner again filed an application under Sec. 389(1) of Cr.P.C for extension of time, which was rejected. Being aggrieved by this Order, the petitioner has preferred the present petition.