Sri H H Ibrahim vs M/S Shriram Transport Finance Co.Ltd
2024 Latest Caselaw 10613 Kant

Karnataka High Court

Sri H H Ibrahim vs M/S Shriram Transport Finance Co.Ltd on 18 April, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                                -1-
                                                          NC: 2024:KHC:15488
                                                      CRL.RP No. 705 of 2017




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 18TH DAY OF APRIL, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CRIMINAL REVISION PETITION NO. 705 OF 2017

                   BETWEEN:

                   1.    SRI H.H. IBRAHIM
                         AGED ABOUT 57 YEARS,
                         S/O HASANABBA
                         R/A H.NO.2-94-3B
                         KOKKADA BELTHANGADY
                         PIN CODE-574198.
                                                                ...PETITIONER

                               (BY SRI. NATARAJA BALLAL, ADVOCATE)
                   AND:

                   1.    M/S. SHRIRAM TRANSPORT FINANCE CO. LTD.,
                         A PUBLIC LIMITED COMPANY HAVING ITS R.O
Digitally signed         AT 123, ANGAPPA NAICKEN STREET, CHENNAI,
by DEVIKA M              BRANCH OFFICE AND DIVISIONAL OFFICE,
Location: HIGH           AT MANGALORE PIN CODE-575001
COURT OF
KARNATAKA                REP. BY OFFICER AND GPA HOLDER
                                                                 ...RESPONDENT
                                   (BY SRI. M.J. ALVA, ADVOCATE)
                        THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
                   PRAYING TO SET ASIDE THE JUDGMENT DATED 07.09.2016 ON
                   THE FILE OF PRL. SESSIONS JUDGE, D.K., MANGALORE IN
                   CRL.A.NO.32/2015 AND JUDGMENT DATED 31.12.2014 ON THE
                   FILE    OF    J.M.F.C.(IV  COURT),    MANGALORE    IN
                   C.C.NO.5458/2012 AND ACQUIT THE PETITIONER.

                        THIS PETITION, COMING ON FOR ORDERS THIS DAY,
                   THE COURT MADE THE FOLLOWING:
                                  -2-
                                                 NC: 2024:KHC:15488
                                             CRL.RP No. 705 of 2017




                               ORDER

The learned counsel for the respondent submits that

he has received the amount and reported the same to the

Court. Though an opportunity is given to the revision

petitioner's counsel to file necessary application for

compounding of offence, he has not made any efforts.

Even, this Court in two occasions, given opportunity to the

counsel, but, the counsel for revision petitioner is not

making any efforts. Today also this matter is called at 5.00

p.m., but, no representation on behalf of revision

petitioner's counsel inspite of matter is called twice.

Hence, the revision petition is dismissed for non-

prosecution.

Sd/-

JUDGE RHS