Sri. Rana Ghose @ Raja Ghose vs Sri. Kushalappa P M
2023 Latest Caselaw 187 Kant

                                          -1-
                                                     CRL.RP No. 855 of 2018




                  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. 855 OF 2018

             BETWEEN:

             1.    SRI. RANA GHOSE @ RAJA GHOSE,
                   S/O LATE RANA GHOSE,
                   AGED ABOUT 68 YEARS,
                   R/A NO.P5/63, VASANTH VIHAR,
                   ARMY LAYOUT, VIDYANAGARA,
                   BETTAHALASUR POST,
                   BANGALORE - 562 157.
                                                               ...PETITIONER
             (BY SRI. S.V.LAKSHMINARAYANA., ADVOCATE
             -NO REPRESENTATION)

             AND:

             1.    SRI. KUSHALAPPA P.M.,
                   S/O LATE P.B.MADAPPA,
                   AGED ABOUT 63 YEARS,
                   R/A NO.512, "PRAKASH" 5TH MAIN,
                   10TH CROSS, COFFE BOARD LAYOUT,
                   HEBBAL KEMPAPURA,
Digitally          BANGALORE - 560 077.
signed by                                                     ...RESPONDENT
SUMA
             (BY SMT.A.YOGASHREE, ADVOCATE)
Location:
HIGH COURT
OF                THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C PRAYING
KARNATAKA    TO 1.SET ASIDE THE JUDGMENT AND ORDER DATED 25.07.2018,
             PASSED BY THE ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
             BANGALORE (CCH-56) IN CRL.A.NO.1143/2017. 2.SET ASIDE THE
             ORDER    OF   CONVICTION     AND    SENTENCE   PASSED    IN
             C.C.NO.19614/2016, DATED 15.07.2017, BY THE XVIII A.C.M.M.,
             BANGALORE, FOR THE OFFENCE P/U/S 138 OF THE N.I. ACT
             AGAINST THE PETITIONER/ACCUSED AND CONSEQUENTLY PASS
             THE JUDGMENT OF ACQUITTAL BY DISMISSING THE COMPLAINT
                                   -2-
                                           CRL.RP No. 855 of 2018




FILED BY THE RESPONDENT/COMPLAINANT UNDER SECTION 138 OF
THE N.I. ACT BY ALLOWING THIS CRL.RP FILED BY THE PETITIONER.

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

                                ORDER

Though the case called twice in a day, there is no

representation for the petitioner. Hence, this petition is

dismissed for non-prosecution.

Sd/-

JUDGE

NR/-