Smt P Shanthi vs Asta Enterprises
2023 Latest Caselaw 6732 Kant

                                            -1-
                                                  CRL.RP No. 296 of 2019
                                                      NC: 2023:KHC:34363




                  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 22ND DAY OF SEPTEMBER, 2023

                                        BEFORE
                   THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                    CRIMINAL REVISION PETITION NO. 296 OF 2019
                BETWEEN:

                SMT. P. SHANTHI,
                W/O GOVINDARAJU,
                AGED ABOUT 45 YEARS,
                R/O NO.91, 9TH CROSS,
                L.N.PURA, BANGALORE - 21.
                                                           ...PETITIONER
                (BY SRI. VENKATESH, ADVOCATE (ABSENT)

                AND:

                ASTA ENTERPRISES,
                AT OLD NO.131, NEW NO.1,
                6TH CROSS, VITH MAIN,
                SAMPANGIRAMA NAGARA,
                BANGALORE - 560 027,
Digitally
                REPRESENTED BY ITS PROPRIETOR
signed by
RENUKAMBA       SRI. KEMPARAJU R,
KG              S/O LATE RAMAIAH,
Location:       AGED ABOUT 51 YEARS.
High Court of                                             ...RESPONDENT
Karnataka       (RESPONDENT - SERVED)

                     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                PRAYING TO SET ASIDE THE JUDGMENT AND ORDER OF
                CONVICTION AND IMPOSITION OF FINE, DATED 28.10.2016
                PASSED    BY   THE   XIII  A.C.M.M., BANGALORE    IN
                C.C.NO.20685/2015 AND ACQUIT CALL FOR RECORDS IN
                CRL.A.NO.1443/2016 CONFIRM THE JUDGMENT IN THE ABOVE
                CASE ORDER DATED 29.06.2018 TO IT IS MARKED AS
                ANNEXURE-A AND B.
                                      -2-
                                                 CRL.RP No. 296 of 2019
                                                     NC: 2023:KHC:34363




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

                                 ORDER

There is no representation on behalf of the revision

petitioner.

2. There is a delay of 155 days in filing this

revision petition. All along, the learned counsel for the

revision petitioner is regularly absent.

3. No grounds are shown for condonation of delay

and the petitioner is not regularly appearing before the

Court so as to advance the arguments on delay

application.

4. Though in I.A.No.1/2020, there is reference of

suffering from jaundice, no documents have been

produced. The grounds urged in I.A.No.1/2020 are not

substantiated.

Hence, the delay application-I.A.No.1/2020 stands

rejected. Consequently, the revision petition fails and

stands dismissed.

Sd/-

JUDGE URN

CT: BHK