Biligirigowda vs Sudeep Kumar
2022 Latest Caselaw 5877 Kant

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       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 31ST DAY OF MARCH, 2022

                         BEFORE

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

       CRIMINAL REVISION PETITION NO.993/2019

BETWEEN:

BILIGIRIGOWDA
S/O RANGEGOWDA
AGED ABOUT 57 YEARS
R/AT CHIKKAKONDAGOLA VILLAGE
KASABA HOBLI, HASSAN TALUK
HASSAN DISTRICT-573021.                    ...PETITIONER

              (BY SMT.SANDHYA D., ADVOCATE)
AND:

SUDEEP KUMAR
S/O. GOVINDEGOWDA
AGED ABOUT 33 YEARS
R/O. CHIKKAKONDAGOLA VILLAGE
HASSAN TALUK-573201                       ...RESPONDENT

        (RESPONDENT IS SERVED AND UNREPRESENTED)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W. SECTION 401 OF CR.P.C PRAYING TO SET
ASIDE THE JUDGMENT PASSED BY THE II ADDITIONAL
DISTRICT AND SESSIONS JUDGE, HASSAN DATED 21.03.2019
IN CRL.A.NO.127/2017, THEREBY SET ASIDE THE ORDER OF
CONVICTION AND SENTENCE PASSED BY THE VI ADDITIONAL
CIVIL JUDGE AND JMFC, HASSAN IN C.C.NO.267/2013, DATED
23.06.2017, CONVICTING THE PETITIONER FOR THE OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I ACT BY ACQUITTING
THE ACCUSED.
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    THIS CRIMINAL REVISION PETITION COMING ON FOR
ADMISSION THIS DAY, THE COURT MADE THE FOLLOWING:

                            ORDER

Learned counsel for the petitioner on the previous date of

occasion took time on the ground that file is not with her. On

perusal of the order sheet, it is seen that on 03.03.2022, there

was no representation on behalf of the petitioner, inspite of the

fact that matter is repeatedly listed for admission. However, this

Court granted one more opportunity to the learned counsel for

the petitioner.

2. There is no representation on behalf of the petitioner

even today. The matter is called twice in the morning and also

in the afternoon. Hence, it appears that the learned counsel for

the petitioner is not interested in pursuing the matter.

Accordingly, the criminal revision petition is dismissed for

non-prosecution, since the same is not admitted.

Sd/-

JUDGE

ST