Srirama vs Shivanna
2024 Latest Caselaw 5602 Kant

Karnataka High Court

Srirama vs Shivanna on 22 February, 2024

                                       -1-
                                                    NC: 2024:KHC:7550
                                               CRL.RP No. 209 of 2024




               IN THE HIGH COURT OF KARNATAKA AT BENGALURU
                 DATED THIS THE 22ND DAY OF FEBRUARY, 2024
                                     BEFORE
                     THE HON'BLE MR JUSTICE S RACHAIAH
                 CRIMINAL REVISION PETITION NO. 209 OF 2024
             BETWEEN:
                SRIRAMA
                S/O LATE LAKSHMEGOWDA
                AGED ABOUT 61 YEARS
                CONDUCTOR
                R/AT HARADANAHALLI VILLAGE
                K R NAGAR TALUK
                MYSURU DISTRICT - 571 602.
                                                        ...PETITIONER
             (BY SRI. N KUMAR, ADVOCATE) (ABSENT)

             AND:
                SHIVANNA
                S/O PURI THAMMAIAH
                AGED ABOUT 66 YEARS
                R/AT GURUMATTA BEEDI
                SALIGRAMA TOWN
                K.R NAGAR TALUK,
Digitally       MYSURU DISTRICT - 571 602.
signed by                                              ...RESPONDENT
SUDHA S
Location:
HIGH COURT         THIS CRL.RP IS FILED U/S. 397 R/W 401 CR.P.C
OF
KARNATAKA    PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
             06.08.2018 PASSED BY THE PRINCIPAL CIVIL JUDGE AND
             J.M.F.C K.R.NAGARA IN C.C.NO.711/2016 CONVICTING THE
             PETITIONER FOR THE OFFENCES PUNISHABLE UNDER SECTION
             138 OF N.I. ACT TO PAY A SUM OF RS.2,10,000/- IN DEFAULT
             TO UNDERGO S.I FOR A PERIOD OF ONE YEAR AND ALSO THE
             JUDGMENT AND ORDER DATED 15.09.2023 PASSED BY VIII
             ADDITIONAL DISTRICT AND SESSIONS JUDGE, MYSURU
             SITTING AT HUNSRU, IN CRL.A.NO.200/2018 AND ETC.,

                  THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
             THE COURT MADE THE FOLLOWING:
                                  -2-
                                               NC: 2024:KHC:7550
                                         CRL.RP No. 209 of 2024




                             ORDER

1. Case called out. Learned counsel for petitioner

remained absent.

2. On perusal of the order-sheet, it appears that, in

spite of granting sufficient time by this Court, the petitioner has

not complied with the office objections and it appears that the

petitioner is not interested to prosecute the case.

3. Hence, the petition is dismissed for non-compliance

of office objections.

Sd/-

JUDGE

UN