Sri T Venktachalaiah vs Sri D Balaji
2023 Latest Caselaw 776 Kant

                                            -1-
                                                    CRL.RP No. 1152 of 2018




                 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. 1152 OF 2018
            BETWEEN:

            SRI. T. VENKTACHALAIAH
            AGED ABOUT 59 YEARS,
            S/O THIMMAIAH,
            NO.159/J, RAILWAY QUARTERS,
            YESHAWANTAPURA,
            BANGALORE-560022.

                                                                  ...PETITIONER
            (BY SRI. YUGANDHAR J., ADVOCATE - ABSENT)

            AND:

            SRI. D. BALAJI
            AGED ABOUT 40 YEARS,
            S/O DILLI,
            NO.69/A, RAILWAY QUARTERS,
            YESHAWANTAPURA,
            BANGALORE-560022.

Digitally                                                        ...RESPONDENT
signed by
SUMA        (BY SRI. P.NEHRU, ADVOCATE)
Location:
HIGH
COURT OF           THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
KARNATAKA
            SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
            PRAYING    TO   SET   ASIDE   THE   ORDER    OF   CONVICTION    AND
            SENTENCE DATED 03.01.2017 PASSED             BY   THE LEARNED   XII
            ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, BENGALURU CTIY
            IN    C.C.NO.28122/2014,   CONVICTING       AND   SENTENCING    THE
            PETITIONER FOR THE OFFENCES PUNISHABLE UNDER SECTION 138
                                      -2-
                                             CRL.RP No. 1152 of 2018




OF N.I.ACT AND CONFIRMED BY THE LEARNED LII ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE (CCH-53) BY HIS JUDGMENT AND
ORDER DATED 15.09.2018 IN CRIMINAL APPEAL NO.99/2017 AND
TO   ACQUIT      THE     PETITIONER/ACCUSED        BY   DISMISSING   THE
COMPLAINT.

       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