Sri Shivanna vs Sri Gangadharaiah
2021 Latest Caselaw 5242 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 1ST DAY OF DECEMBER, 2021

                      BEFORE

    THE HON'BLE MR. JUSTICE V. SRISHANANDA

 CRIMINAL REVISION PETITION NO.174/2019

BETWEEN:
SRI SHIVANNA
S/O. SANNEGOWDA
AGED ABOUT 43 YEARS
R/AT: MARBALLIHUNDI VILLAGE
JAYAPURA HOBLI
MYSURU TALUK.
PRESENTLY R/AT:
NO.1786, BEHIND
DEVAYYANA HUNDI
GOVERNMENT SCHOOL
2ND STAGE, SRIRAMPURA
MYSURU-570 008.
                                     ... PETITIONER
(BY SRI.SRINIVAS FOR SRI BHANU
    PRAKASH, ADVOCATE)

AND:

SRI. GANGADHARAIAH
S/O. BYATE GOWDA
AGED ABOUT 43 YEARS
R/AT: NO. 14322, 8TH MAIN
VIVEKANANDA NAGAR
MYSURU-57 0 023.
                                     ...RESPONDENT
(BY SRI.LAKSHMIKANTH.K., ADVOCATE)
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     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 AND 401 OF CR.P.C. PRAYING TO
SET ASIDE THE ORDER DATED 07.1.2019 PASSED IN
CRL.A.NO.8/2018 ON THE FILE OF        HON'BLE V
ADDITIIONAL SESSIONS JUDGE, MYSURU IN CONFIRMING
THE JUDGMENT AND CONVICTION DATED 18.12.2017
PASSED IN C.C.NO.3071/2012, ON THE FILE OF THE
HON'BLE I ADDITIONAL CIVIL JUDGE & JMFC, MYSURU
FOR THE OFFENCES PUNISHABLE UNDER SECTION 138 OF
THE NEGOTIABLE INSTRUMENTS ACT.

     THIS CRIMINAL REVISION PETITION COMING ON
FOR ADMISSION THIS DAY, THE COURT MADE THE
FOLLOWING:-

                           ORDER

Sufficient time has been granted by this Court to the

revision petitioner. Inspite of that the revision petitioner is

absent. Proxy counsel present.

No ground to adjourn.

Hence, the Criminal Revision Petition is dismissed

for non-prosecution.

Sd/-

JUDGE SSD