M/S Rotomac Technos vs Bharat Sanchar Nimgam Ltd
2023 Latest Caselaw 7412 Kant

                                                 -1-
                                                       NC: 2023:KHC-D:12726
                                                       CRL.RP No. 100183 of 2021




                          IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                              DATED THIS THE 31ST DAY OF OCTOBER, 2023

                                               BEFORE
                                THE HON'BLE MR JUSTICE S.RACHAIAH
                           CRIMINAL REVISION PETITION NO. 100183 OF 2021
                     BETWEEN:

                     1.    M/S ROTOMAC TECHNOS,
                           B.D.PLAZA, NO.6 NEXT TO KARNATAKA BANK,
                           NEW COTTON MARKET, HUBBALLI-580029,
                           REPTD. BY PROPRIETOR,
                           ANTHONY S/O CHOURAPPA SAKRI.

                     2.  SRI. ANTHONY S/O CHOURAPPA SAKRI,
                         AGE: 53 YEARS, OCC: BUSINESS,
                         R/O: B.D.PLAZA, NO.6 NEXT TO KARNATAKA BANK,
                         NEW COTTON MARKET, HUBBALLI-580029.
                                                                 ...PETITIONERS
                     (BY SRI. K.S.KORISHETTAR, ADVOCATE)

                     AND:

                     BHARAT SANCHAR NIGAM LTD.,
                     A GOVERNMENT OF INDIA ENTERPRISES,
                     OFFICE OF THE GENERAL MANAGER, TELECOM,
        Digitally
        signed by
        VN
                     CTO BUILDING, PINTO ROAD, HUBBALLI-580020,
VN      BADIGER
BADIGER Date:
        2023.11.04
                     REPTD. BY ITS ACCOUNT OFFICER.
        10:34:36
        +0530                                                        ...RESPONDENT

                          THIS CRIMINAL REVISION PETITION IS FILED U/S 397 R/W
                     401 OF CR.P.C. PRAYING TO CALL FOR RECORDS AND TO SET
                     ASIDE THE JUDGMENT AND ORDER OF CONVICTION DATED
                     17.02.2020 PASSED BY THE LEARNED V ADDL.DIST AND
                     SESSIONS JUDGE, DHARWAD SITTING AT HUBBALLI IN CRIMINAL
                     APPEAL NO.132/2019, CONFIRMING THE JUDGMENT AND ORDER
                     OF CONVICTION DATED 05.09.2019 PASSED BY THE LD.PRL.CIVIL
                     JUDGE AND JMFC HUBBALLI, IN C.C.NO.321/2013 FOR THE
                     OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT, AND
                     CONSEQUENTLY ACQUIT THE ACCUSED FOR THE OFFENCE
                     PUNISHABLE UNDER SECTION 138 OF N.I. ACT.
                               -2-
                                     NC: 2023:KHC-D:12726
                                     CRL.RP No. 100183 of 2021




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

                            ORDER

Case called out, learned counsel for the petitioners

remained absent.

2. The matter is listed for non-compliance of office

objections. Inspite of sufficient opportunity having been

given to counsel for the petitioners to comply the office

objections, neither the petitioner is represented before the

Court nor complied the office objections. Therefore, the

petition is dismissed for non-compliance of office

objections and non-prosecution.

Sd/-

JUDGE

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