M/S Rotomac Technos vs Bharat Sanchar Nigam Ltd
2022 Latest Caselaw 2587 Kant

            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH
        DATED THIS THE 16TH DAY OF FEBRUARY, 2022
                         BEFORE
       THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

        CRIMINAL REVISION PETITION No.100147/2021

BETWEEN:

1.   M/S ROTOMAC TECHNOS,
     B.D PLAZA NO.6,
     NEXT TO KARNATAKA BANK,
     NEW COTTON MARKET,
     HUBBALLI 580029,
     REPTD. BY PROPRIETOR,
     ANTHONY S/O CHOURAPPA SAKRI.

2.   SRI. ANTHONY S/O CHOURAPPA SAKRI
     OCC. BUSINESS,
     R/O. B D PLAZA,
     NO.6 NEXT TO KARNATAKA BANK,
     NEW COTTON MARKET,
     HUBBALLI 580029.
                                         ...PETITIONERS
(BY SHRI K.S.KORISHETTAR, ADVOCATE)

AND:

BHARAT SANCHAR NIGAM LTD.,
A GOVERNMENT OF INDIA ENTERPRISES,
OFFICE OF THE GENERAL MANAGER,
TELECOM, CTO BUILDING,
PINTO ROAD, HUBBALLI 580020,
REPTD. BY ITS ACCOUNT OFFICER.          ...RESPONDENT

      THIS CRIMINAL REVISION PETITION FILED U/S 397 R/W
401 OF CR.P.C. SEEKING TO CALL FOR THE RECORDS AND SET
ASIDE THE JUDGMENT AND ORDER OF CONVICTION DATED
17.02.2020 PASSED BY THE V. ADDL. DIST AND SESSIONS
                                  2




JUDGE, DHARWAD SITTING AT HUBBALLI, IN CRIMINAL APPEAL
NO.131/2019, CONFIRMING THE JUDGMENT AND ORDER OF
CONVICTION DATED 05.09.2019 PASSED BY THE PRL. CIVIL JUDE
AND JMFC HUBBALLI IN C.C. NO.325/2013 FOR THE OFFENCE
PUNISHABLE U/SEC. 138 OF NI ACT, AND CONSEQUENTLY
ACQUIT THE ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
SEC. 138 OF NI ACT.

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

                               ORDER

This petition is filed on 23.12.2020. So far the

office objections are not complied even though

sufficient time has been granted.

2. On 08.02.2022, it is ordered that if the

office objections are not complied by next date of

hearing, revision petition shall be dismissed for non-

prosecution. Even today, office objections are not

complied.

3. Hence, the revision petition is dismissed

for non-prosecution.

(Sd/-) JUDGE Jm/-