Sri N Ravi Prasad vs Sri T N Suresh
2023 Latest Caselaw 772 Kant

                                           -1-
                                                 CRL.RP No. 857 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 11TH DAY OF JANUARY, 2023

                                      BEFORE
                      THE HON'BLE MR JUSTICE R. NATARAJ
                CRIMINAL REVISION PETITION NO. 857 OF 2021
            BETWEEN:

            SRI. N. RAVI PRASAD
            S/O NAGARAJU P.,
            AGED ABOUT 30 YEARS,
            R/AT MADAVARA VILLAGE AND POST,
            DASANAPURA HOBLI,
            BANGALORE NORTH TALUK,
            BANGALORE - 560 073.

                                                            ...PETITIONER
            (BY SRI. R. SHASHI KUMAR, ADVOCATE (ABSENT))

            AND:

            SRI. T.N. SURESH
            S/O T.H. NANJUNDAIAH,
            AGED ABOUT 52 YEARS,
            R/AT C/O B.T. KRISHNAMURTHY,
            14TH WARD, BEHIND RMC YARD,
            TURUVEKERE TOWN,
Digitally   TUMAKUR DISTRICT.
signed by
SUMA
                                                           ...RESPONDENT
Location:
HIGH        (BY SRI. GIREESHA J.T., ADVOCATE)
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 SENTENCE
            DATED 21.01.2019 PASSED IN C.C.NO.143/2016 ON THE FILE OF
            SENIOR CIVIL JUDGE AND JMFC AT TURUVEKERE AND ORDER
            DATED 20.03.2021 IN CRL.A.NO.10001/2019 ON THE FILE OF THE
                                      -2-
                                               CRL.RP No. 857 of 2021




HONBLE V ADDL.DISTRICT AND SESSIONS JUDGE AT TIPTUR BY
ALLOWING THIS APPEAL CONSEQUENTLY ACQUIT THE ACCUSED
FOR THE ALLEGED OFFENCE PUNISHABLE UNDER SECTION 138 OF
THE N.I ACT AND ETC.,

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

                                    ORDER

There is no representation for the petitioner though the

petition is called twice in the day.

Hence, this revision petition is dismissed for non-

prosecution.

Sd/-

JUDGE

PMR