Sri H K Suresh Sharma vs Sri Manjunath Y S
2023 Latest Caselaw 390 Kant

                                         -1-
                                                  CRL.RP No. 422 of 2022




              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. 422 OF 2022
            BETWEEN:

            SRI. H.K. SURESH SHARMA
            S/O H. KRISHNA MURTHY,
            HINDU,
            AGED ABOUT 52 YEARS,
            NO.224, 7TH MAIN,
            MARUTHI LAYOUT,
            VASANTHAPURA,
            BENGALURU-560 061.

            ALSO AT:
            SHASTRI CONDIMENTS
            NO.121/5, R.M. COMPLEX,
            D.V.G. ROAD,
            BENGALURU-560 004.

                                                            ...PETITIONER
            (BY SRI. SATHISH S.P., ADVOCATE (ABSENT))

Digitally   AND:
signed by
SUMA        SRI. MANJUNATH Y.S.
Location:   S/O LATE Y.N. SEETHARAM RAO,
HIGH
COURT OF    HINDU,
KARNATAKA   AGED ABOUT 57 YEARS,
            R/AT 11/1, 1ST CROSS,
            SHANKARPURAM,
            BEHIND VIMALA SHANKARFOUNDATION,
            BENGALURU-560 004.

                                                           ...RESPONDENT
            (BY SRI. CHANDRASHEKARA K.A., ADVOCATE)
                                    -2-
                                          CRL.RP No. 422 of 2022




        THIS CRL.RP IS FILED UNDER SECTION 397(1) READ WITH
SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
PRAYING TO ALLOW THIS PETITION BY SETTING ASIDE THE
JUDGMENT DATED 27.03.2018 PASSED IN C.C.NO.22344/2016 ON
THE FILE OF THE HON'BLE SMALL CAUSES AND XXVI A.C.M.M
(SCCH-9) AT BENGALURU CITY WHICH IS CONFIRMED BY THE
JUDGMENT AND ORDER DATED 20.01.2022 PASSED BY THE HON'BLE
LXIII     ADDL.CITY CIVIL AND SESSIONS JUDGE (CCH-64) AT
BANGALORE IN CRL.A.NO.748/2018 AND CONVICT THE PETITIONER
FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF THE
NEGOTIABLE INSTRUMENTS ACT, 1988.

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

                              ORDER

There is no representation for the petitioner though the

case is called twice in the day.

Hence, the Petition is dismissed for non-prosecution.

Sd/-

JUDGE

SMA