Dr. A.N. Manjunath vs S. Poornachandra Thejaswi
2021 Latest Caselaw 5429 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 3RD DAY OF DECEMBER, 2021

                       BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

  CRIMINAL REVISION PETITION NO.41 OF 2013

BETWEEN:

DR.A.N.MANJUNATH,
S/O. LATE A.L. NARAYANA GOWDA,
AGED ABOUT 50 YEARS
R/AT NO.825, 9TH CROSS,
10TH 'A' MAIN,
INDIRANAGAR II STAGE,
BENGALURU-560 038.
                                      ...PETITIONER
(BY SRI. N.V. MANJUNATHA, ADVOCATE)(ABSENT)

AND:

S. POORNACHANDRA THEJASWI,
S/O. LATE SRINIVASAIAH,
R/AT NO.349, 1ST FLOOR,
9TH MAIN, 14TH CROSS,
INDIRANAGAR 2ND STAGE,
BENGALURU-560 038.
                                       ...RESPONDENT
(BY SRI. M.T. JAGAN MOHAN, ADVOCATE)

     THIS CRIMINAL REVISION PETITION IS FILED
UNDER SECTION 397 READ WITH 401 OF CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT AND ORDER DATED
31.10.2012 PASSED BY THE ADDITIONAL SESSIONS
JUDGE, PRESIDING OFFICER, FAST TRACK COURT-III,
MAYO HALL, BENGALURU IN CRL.A.NO.25227/2011
                                   2

(ANNEXURE-B TO REVISION PETITION ) AND THE
JUDGMENT AND ORDER DATED 26.11.2011 PASSED BY
THE XIV A.C.M.M., BENGALURU IN C.C.NO.81431/2009
(ANNEXURE-A).

     THIS CRIMINAL REVISION PETITION COMING FOR
FINAL HEARING, THIS DAY, THE COURT MADE THE
FOLLOWING:-

                            ORDER

The matter came to be admitted on 28.03.2013.

Matter was also referred to Lok-Adalath twice and there

was no settlement between the parties. Matter pertains to

the year 2011 and against conviction of the accused for

the offence punishable under Section 138 of the Negotiable

Instruments Act, 1861. Consistently the counsel for

revision petitioner remained absent before this Court.

There is no justification for granting further time.

Therefore, the petition is dismissed for non-prosecution.

Sd/-

JUDGE

AG