Sri Manjunath K E vs M/S Sundaram Bnp Paribas
2022 Latest Caselaw 12929 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 9TH DAY OF NOVEMBER 2022

                             BEFORE

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

       CRIMINAL REVISION PETITION No.289 OF 2020

BETWEEN:

Sri Manjunath K.E.
S/o Erappa K.B.
Aged 50 years,
No.47, Near Belmar Estate,
Amaravathi Layout,
Nagasandra,
Bangalore-560 073.                             .. Petitioner

 ( By Sri N.Suresha, Advocate )

AND:

M/s.Sundaram BNP Paribas,
Home Finance Limited,
Sundram Towers,
No.46, White Road,
Chennai-600 014,
Having their Branch Office
At: Seshadripuram,
Bangaluru-560 020,
Represented by its authorised
Officer Sri Muralidhara H.S.                .. Respondent

      This Criminal Revision Petition is filed under Section 397
read with Section 401 Cr.P.C. praying to call for the entire
records and set aside the order dated 08.11.2019 in Criminal
Appeal No.677/2018, passed by the 65th Addl.City Civil and
Sessions Judge, Bangalore and judgment and sentence passed
by the XX Addl.Small Causes Judge and XVIII Addl.Chief
Metropolitan Magistrate & MACT, Bengaluru (SCCH-22), in
                                             Crl.R.P.No.289/2020
                             2


C.C.No.19926/2015 dated 21.03.2018, by allowing this Revision
petition in the interest of justice.

      This Criminal Revision Petition is coming on for Orders
through Physical Hearing/Video Conferencing Hearing, this day
the Court made the following:

                          ORDER

Learned counsel for the petitioner is physically

present in the Court.

2. A perusal of the order sheet would go to show that

on 22.01.2021, this Court by passing a detailed order, has

directed the trial Court to proceed further in the matter in

issuance of coercive process. Thereafter also, sufficient

time has been granted to the petitioner to do the needful

in the matter.

3. On 14.09.2022, this Court observed that though

notice was ordered on the respondent on 22.01.2021, still

process fee and copy of the petition to issue notice to the

respondent are not furnished. As such, if needful is not

done within two weeks, then the revision petition be listed

for dismissal for non-prosecution.

Crl.R.P.No.289/2020

4. In spite of passing over of more than a month, the

learned counsel for the petitioner has not taken steps to

ensure the service of notice upon the respondent.

Hence, as per the observations dated 14.09.2022,

the Criminal Revision Petition stands dismissed for not

taking the steps.

Sd/-

JUDGE

bk/