Sri Boralingegowda B K vs Sri Lokesh G R
2022 Latest Caselaw 9522 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 23RD DAY OF JUNE 2022

                        BEFORE

  THE HON'BLE Dr. JUSTICE H.B.PRABHAKARA SASTRY

   CRIMINAL REVISION PETITION No.1181 OF 2019


BETWEEN:

SRI BORALINGEGOWDA B K
S/O KRISHNEGOWDA
AGED ABOUT 30 YEARS
RESIDING AT NAGARAJA BUILDING
S.R. STICH WARE, BEHIND BEST SCHOOL
CHOWDESHWARINAGARA MAIN ROAD
BESIDE RANGANATHA MINERAL WATER
LAVAKUSHA NAGARA, L.G.R. LAY OUT
LAGGERE, BANGALORE - 560 058.
                                           ... PETITIONER

(BY SRI. SREENIVAS R, ADVOCATE)


AND:

SRI LOKESH G R
S/O RANGEGOWDA
AGED ABOUT 34 YEARS
R/AT SIDDALINGAREDDY BUILDING
KONAPPANA AGRAHARA
G.S. PALYA, ELECTRONIC CITY POST
BANGALORE - 560 100.
                                         ... RESPONDENT

       THIS CRIMINAL REVISION PETITION IS FILED U/S.397
R/W 401 OF CR.P.C., PRAYING TO SET ASIDE THE JUDGMENT
                                                       Crl.R.P.No.1181/2019
                                 2


DATED     01.08.2017,   PASSED       BY   THE   XIX    A.C.M.M.,      AT
BANGALORE CITY IN C.C.NO.16123/2016 AND ACQUIT THE
APPELLANT FOR THE CHARGE UNDER SECTION 138 OF THE N.I.
ACT AND TO SET ASIDE THE ORDER DATED 23.03.2018
PASSED BY THE HON'BLE CITY CIVIL AND SESSIONS JUDGE
CCH-57, BANGALORE, AND TO REMAND THE MATTER FOR
FRESH ADJUDICATION.


     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THROUGH PHYSICAL HEARING/VIDEO CONFERENCING
THIS DAY, THE COURT MADE THE FOLLOWING:



                            ORDER

Learned counsel for the petitioner appearing through

video conference submits that the party is not co-operating

in complying office objections.

It is also observed that several and sufficient

opportunities of not less then four times has already been

granted to comply the office objections. Since the learned

counsel for the petitioner himself pleads his helplessness in

complying the office objections, this goes to show that the

petitioner is not interested in prosecuting the matter.

Crl.R.P.No.1181/2019

Hence, the Revision Petition stands dismissed for

non-compliance of office objections.

In view of disposal of the main petition, pending

I.A.No.1/2018 does not survive for consideration.

Sd/-

JUDGE

TL