B. Srinivas Naik vs The Senior Labour Inspector
2023 Latest Caselaw 382 Kant

                                              -1-
                                                          CRL.RP No. 250 of 2014




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 5TH DAY OF JANUARY, 2023

                                             BEFORE
                          THE HON'BLE MR JUSTICE R. NATARAJ
                   CRIMINAL REVISION PETITION NO. 250 OF 2014
             BETWEEN:

             B. SRINIVAS NAIK
             S/O AITHU NAIK (LATE)
             74 YEARS,
             NO.423/70, 10TH 'G' MAIN ROAD,
             6TH BLOCK, RAJAJINAGAR,
             BANGALORE-560 010.

                                                              ...PETITIONER
             (BY SMT. GEETHA J. KADUR, ADVOCATE (ABSENT))

             AND:

             THE SENIOR LABOUR INSPECTOR,
             DEPT. OF LABOUR,
             GOVT. OF KARNATAKA,
             BY ITS STATE PUBLIC PROSECUTOR,
             HIGH COURT BUILDING,
             BANGALORE-560001.

Digitally                                                             ...RESPONDENT
signed by
SUMA         (BY   SRI.   KRISHNA    KUMAR    K.K.,    HIGH   COURT    GOVERNMENT
Location:    PLEADER)
HIGH COURT
OF
KARNATAKA
                    THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
             SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
             PRAYING      TO   SET   ASIDE   THE      JUDGMENT   AND    ORDER   OF
             CONVICTION OF THE APPELLATE COURT DATED: 26.02.2014 IN
             CRL.A.NO.72/2012 ON THE FILE OF THE PRESIDING OFFICER, FAST
             TRACK COURT-VIII, BANGALORE, CONFIRMING THE ORDER OF THE
                                 -2-
                                         CRL.RP No. 250 of 2014




TRIAL COURT DATED:20.01.2012 IN C.C.NO.139/2010 ON THE FILE
OF THE MMTC-II, BANGALORE AND DISMISS THE COMPLAINT.

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

                              ORDER

There is no representation for the petitioner though the

case is called thrice in the day.

Hence, the Petition is dismissed for non-prosecution.

Sd/-

JUDGE

SMA