Sri B M Satyanarayana vs Sri S P Indra Kumar
2023 Latest Caselaw 814 Kant

                                                  -1-
                                                        CRL.RP No. 1448 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 12TH DAY OF JANUARY, 2023

                                             BEFORE
                             THE HON'BLE MR JUSTICE R. NATARAJ
                      CRIMINAL REVISION PETITION NO. 1448 OF 2018
                   BETWEEN:

                   SRI. B.M. SATYANARAYANA
                   S/O N. MUNIKRISHNAPPA,
                   AGED ABOUT 42 YEARS,
                   R/AT NO.64, BYRATHI VILLAGE,
                   DODDAGUBBI POST,
                   BENGALURU-560 077.

                                                            ...PETITIONER
                   (BY SRI. SURESH.P., ADVOCATE (ABSENT))

                   AND:

                   SRI. S.P. INDRA KUMAR
                   S/O PANNALAL,
                   AGED ABOUT 55 YEARS,,
                   R/AT NO.17/2, COMPBEL ROAD,
                   BENGALURU-560 047.

                                                            ...RESPONDENT

Digitally signed
                   (BY SRI. T. RAVIKIRAN, ADVOCATE)
by SUMA
Location: HIGH            THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
COURT OF
KARNATAKA          SECTION 401 OF THE CODE OF CRIMINAL PROCEDURE, 1973
                   PRAYING TO SET ASIDE THE JUDGMENT OF CONVICTION PASSED BY
                   THE HON'BLE XV ADDITIONAL CHIEF METROPOLITAN MAGISTRATE,
                   BENGALURU, IN C.C.NO.10336/2014 DATED 16.12.2017 AS WELL AS
                   FIRST APPELLATE COURT IN CRL.A.NO.39/2018 PASSED BY THE
                   HON'BLE LII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                   BENGALURU CITY (CCH-53) DATED 13.11.2018 BY ALLOWING THIS
                                   -2-
                                           CRL.RP No. 1448 of 2018




CRIMINAL REVISION PETITION AND THE PETITIONER MAY BE
ACQUITTED FROM THE ALLEGED OFFENCE PUNISHABLE UNDER
SECTION 138 OF N.I ACT, BY DISMISSING THE COMPLAINT FILED BY
THE RESPONDENT.

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

                                ORDER

There is no representation for the petitioner.

2. It is seen from the order sheet that on the last date

of hearing, there was no appearance on behalf of the petitioner.

3. Hence, the Petition is dismissed for non-

prosecution.

Sd/-

JUDGE

SMA