M/S Vishal Kiran vs Mr Om Prakash Gupta
2023 Latest Caselaw 9212 Kant

Karnataka High Court

M/S Vishal Kiran vs Mr Om Prakash Gupta on 4 December, 2023

                                              -1-
                                                     CRL.RP No. 628 of 2023
                                                            NC: 2023:KHC:43622




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                         DATED THIS THE 4TH DAY OF DECEMBER, 2023

                                           BEFORE
                             THE HON'BLE MS JUSTICE J.M.KHAZI
                        CRIMINAL REVISION PETITION NO.628 OF 2023
                   BETWEEN:

                   1.    M/S VISHAL KIRAN
                         INFRASTRUCTURES AND PROJECRTS
                         INDIA PRIVATE LTD
                         NO.960, 2ND FLOOR, 2ND BLOCK
                         BEL LAYOUT, VIDYARANYAPURA
                         BENGALURU - 97
                         REP BY ITS CHAIRMAN AND MANAGING DIRCTOR
                         MR SRINIVS REDDY B K

                   2.    MR. SRINIVAS REDDY B K
                         CHAIRMAN AND MANAGING DIRECTOR
                         M/S VISHAL KIRAN INFRASTRUCTURES
                         AND PROJECTS INDIA PRIVATE LTD
                         AT NO 960, 2ND FLOOR, 2ND BLOCK,
                         BEL LAYUOT, VIDYARANYAPURA
                         BENGALURU - 560 097
Digitally signed                                            ...PETITIONERS
by MADHURI S
                   (BY SRI. ALLAH BAKASH M, ADVOCATE - ABSENT)
Location: High
Court of
Karnataka          AND:

                         MR. OM PRAKASH GUPTA
                         S/O RAJA RAM GUPTA
                         AGED ABOUT 35 YEARS
                         R/AT NO.15/16
                         2ND FLOOR MARBLE ART APARTMENT
                         NEAR RAILWAY GATE
                         ARABIC COLLEGE POST
                         VEERANAPALYANAGAWARA
                         BENGALURU 45
                                                                ...RESPONDENT
                               -2-
                                       CRL.RP No. 628 of 2023
                                           NC: 2023:KHC:43622




     THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
DATED 07.03.2023 DISMISSING THE CRL.A.NO.25228/2022
ON THE FILE OF LXXII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AT MAYOHALL, BENGALURU (CCH-73) AND SET ASIDE
THE ORDER OF SENTENCE AND JUDGMENT PASSED IN
C.C.NO.56340/2019, ON FILE OF THE XXXIV ACMM,
BENGALURU, DATED 01.08.2022, ACTING UNDER SECTION
255(2) OF CR.PC FOR THE OFFENCE PUNISHABLE UNDER
SECTION    138    OF    NI  ACT    AND     ACQUIT   THE
PETITIONER/ACCUSED NOS.1-2, OR IN ALTERNATIVE REMAND
THE MATTER FOR FRESH EVIDENCE AND HEARING TO THE
TRIAL COURT, AND COST OF PETITION AND SUCH OTHER
RELIEFS AS THIS HON'BLE COURT DEEMS FIT, IN THE
INTEREST OF JUSTICE AND EQUITY.

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

                            ORDER

No representation for petitioner.

No representation for petitioner even in the afternoon

session.

It appears petitioner is not interested in prosecuting

the petition.

Hence, this Criminal Revision Petition is dismissed for

default.

Sd/-

JUDGE RR