Mr. K. Sathish Kumar vs Sri Ashok Kumar
2023 Latest Caselaw 182 Kant

                                        -1-
                                                CRL.RP No. 413 of 2019




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 3RD DAY OF JANUARY, 2023

                                     BEFORE
                       THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 413 OF 2019
             BETWEEN:

             MR. K. SATHISH KUMAR
             S/O K.BALAKRISHNA ACHARYA,
             AGED ABOUT 50 YEARS,
             R/AT K. BALAKRISHNA ACHARYA AND SONS,
             JANARDHANA TEMPLE ROAD, UJIRE,
             BALTHANGADY TALUK-574240.

                                                 ...PETITIONER
             (BY SRI. GAURAV SINGH GAUR, ADVOCATE (ABSENT))

             AND:

             SRI. ASHOK KUMAR
             S/O LATE SAMPATH RAJ,
             AGED ABOUT 49 YEARS,
             R/AT SOUTH PARK ROAD,
             ABOVE CORPORATION BANK ATM,
Digitally    SHESHADRIPURAM,
signed by    BANGALORE-560 020.
SUMA
Location:                                        ...RESPONDENT
HIGH COURT   (BY SRI. VENKATARAMANA M.K., ADVOCATE)
OF
KARNATAKA
                    THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
             SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
             BY THE ADVOCATE FOR THE PETITIONER PRAYING TO SET
             ASIDE THE JUDGMENT AND ORDER DATED 27.02.2019 PASSED
             BY THE LV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                                  -2-
                                          CRL.RP No. 413 of 2019




BENGALURU (CCH-56) IN CRL.A.NO.775/2015 DISMISSING
THE   APPEAL     FILED     BY   THE    APPELLANT   AGAINST    THE
JUDGMENT OF CONVICTION AND ORDER OF SENTENCE DATED
02.05.2015 PASSED BY THE LEARNED XXI ADDL.C.M.M.,
BENGALURU,       IN      C.C.NO.8483/2013,    CONVICTING      THE
APPELLANT/ACCUSED FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF THE NEGOTIABLE INSTRUMENTS ACT, 1881.

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

                                ORDER

There is no appearance for the petitioner though the case

is called thrice in the day.

Hence, the petition is dismissed for non-prosecution.

Sd/-

JUDGE

sma