Mr Subrato Ghose vs M/S Bostrik India Pvt Ltd
2022 Latest Caselaw 4073 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

           DATED THIS THE 9TH DAY OF MARCH, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

          CRIMINAL REVISION PETITION NO.95/2020

BETWEEN:

MR. SUBRATO GHOSE,
AGED ABOUT 72 YEARS,
PROP: M/S. INDUSTRIAL CORROSION CONTROLLERS,
NO.73/1, EASTEND 'C' MAIN ROAD,
IX BLOCK, JAYANAGAR,
BANGALORE-560069.                        ...PETITIONER

         [BY SRI NARAYANA MURTHY G, ADVOCATE AND
             SRI N.S. ANAND, ADVOCATE (ABSENT)]

AND:

M/S. BOSTRIK INDIA PVT. LTD.,
REPRESENTED BY SRI RAVINDRA KUMAR,
NO.124/1, KACHANAYAKANAHALLI,
HENNAGAR POST, ANEKAL,
BANGALORE-562106.                          ...RESPONDENT

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTIONS 397 READ WITH 401 OF CR.P.C. PRAYING TO SET
ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE PASSED
BY THE HONBLE 25TH ACMM IN C.C.NO.21582/2016,
BENGALURU DATED 28.03.2018 AND ALSO THE JUDGMENT OF
HON'BLE SESSIONS JUDGE, IN CRL.A.NO.853/2018 OF CCH-56
THEREBY    ACQUITTING  THE   PETITIONER   OF   OFFENCE
PUNISHABLE UNDER SECTION 138 OF NI ACT.

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

This matter was listed on several occasions for compliance

with the office objections, but the office objections are not

complied with till today. On 28.02.2022, the learned counsel for

the petitioner was absent and this Court observed that the

matter is listed for non-compliance of office objections for third

time. Hence, time of one week is granted to comply with the

office objections on payment of cost of Rs.500/- payable at the

Registry. If the cost is not paid and office objections are not

complied within one week, list the matter for dismissal.

2. Today also there is no representation on behalf of

the petitioner when the matter is called twice in the morning

session and at 3.00 p.m. and the cost is not paid and the office

objections are also not complied with. Hence, the petition is

dismissed for non-prosecution.

Sd/-

JUDGE

MD