Sri.K.Jayaraj vs Sri.V.Srinivas
2021 Latest Caselaw 6894 Kant

Citation : 2021 Latest Caselaw 6894 Kant
Judgement Date : 20 December, 2021

Karnataka High Court

Sri.K.Jayaraj vs Sri.V.Srinivas on 20 December, 2021

Bench: V Srishananda

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 20TH DAY OF DECEMBER, 2021

                         BEFORE

       THE HON'BLE MR. JUSTICE V. SRISHANANDA

  CRIMINAL REVISION PETITION NO.526 OF 2021

BETWEEN:

SRI. K. JAYARAJ
S/O. KAPANIYAPPA
AGED ABOUT 51 YEARS
R/AT. NO.5/46, 5TH CROSS,
MUNIVEERAPPA LANE
LINGARAJAPURAM,
ST. THOMAS TOWN POST
BENGALURU-560 084.

ALSO AT,
NO.6, 4TH CROSS,
MARUTHISEVANAGARA,
M.S. NAGAR POST,
BENGALURU-560 033.
                                      ...PETITIONER

(BY SRI. SUDARSHAN L, ADVOCATE)(ABSENT)

AND:

SRI. V. SRINIVAS
S/O. LATE T. VENKATESH
AGED ABOUT 57 YEARS
R/AT.NO.5/58,
5TH CROSS,
MUNIVEERAPPA LANE,
LINGARAJAPURAM,
                               2

ST. THOMAS TOWN POST,
BENGALURU-560 084
                                           ...RESPONDENT

     THIS    CRIMINAL    REVISION   PETITION    IS   FILED
UNDER SECTION 397 READ WITH 401 OF CR.P.C PRAYING
TO SET ASIDE THE JUDGMENT OF CONVICTION AND
SENTENCE     PASSED      IN   C.C.NO.56398/2018      DATED
03.09.2019 ON THE FILE OF THE LVIII A.C.M.M., MAYO
HALL UNIT AT BENGALURU AND IN CRL.A.NO.25283/2019
ON THE FILE OF THE LXXIII ADDITIONAL CITY CIVIL AND
SESSIONS JUDGE, MAYO HALL UNIT, BENGALURU DATED
22.12.2020   FOR   THE    OFFENCE   PUNISHABLE       UNDER
SECTION 138 OF THE N.I. ACT AND THE PETITIONER MAY
BE ACQUITTED.


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


                          ORDER

The case called twice. There is no representation on

behalf of the revision petitioner. The revision petitioner

has not taken steps to bring the legal representatives of

the deceased respondent on record.

Learned counsel for the revision petitioner has filed

I.A.No.2/2021 seeking for extension of time.

Since there is no representation on behalf of the

revision petitioner and as the interim order passed by

this Court is not complied with, the revision petition is

dismissed for non-prosecution.

Sd/-

JUDGE