S Pratheep vs S L N Fuels
2024 Latest Caselaw 15384 Kant

Karnataka High Court

S Pratheep vs S L N Fuels on 2 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                          NC: 2024:KHC:24809
                                                     CRL.RP No. 1190 of 2021




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 02ND DAY OF JULY, 2024

                                           BEFORE
                          THE HON'BLE MR JUSTICE V SRISHANANDA
                      CRIMINAL REVISION PETITION No.1190 OF 2021
                   BETWEEN:

                   S PRATHEEP
                   S/O SUBRAMANI
                   AGED ABOUT 38 YEARS
                   ALEXANDRIA BUILDING
                   LIBRITY THEATRE ROAD
                   UDHAGAMANDALAM
                   OOTY-643001

                   AND ALSO R/AT NO.726/1
                   WATS GATE DENADUCOMBAI (POST)
                   NILGIRIS, OOTY
                                                               ...PETITIONER
                   (BY SRI RAJASHEKAR K, ADVOCATE)
                   AND:

                   S L N FUELS
                   PROPRIETOR SMT LAKSHMI H R
Digitally signed   W/O V N KRISHNAMURTHY
by R               AGED ABOUT 43 YEARS
MANJUNATHA
Location: HIGH
                   R/AT NO.105, 1ST C MAIN ROAD
COURT OF           MANJUNATHANAGARA
KARNATAKA          ITTAMADU 3RD STAGE
                   BANASHANKARI
                   BENGALURU-560085.
                                                              ...RESPONDENT
                   (BY SRI N.MURALI, ADVOCATE)
                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
                   CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND ORDER
                   OF CONVICTION DATED 16.02.2021 PASSED BY THE LEARNED
                   LXXIII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO
                                  -2-
                                            NC: 2024:KHC:24809
                                       CRL.RP No. 1190 of 2021




HALL UNIT, BANGALORE IN CRL.A.NO.25054/2020 UPHOLDING
THE JUDGMENT AND ORDER OF CONVICTION AND SENTENCE
DATED 17.01.2020 PASSED BY THE LEARNED XIV ACMM,
BANGALORE IN C.C.NO.56457/2018 AND EXAMINE THE SAME
AND SET ASIDE THE JUDGMENTS AND ORDERS OF
CONVICTIONS AND SENTENCE PASSED AGAINST THE
APPELLANT AND ACQUIT THE APPELLANT          FROM THE
COMPLAINT FILED U/S 138 OF N.I ACT.

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

                              ORDER

None present on behalf of the revision petitioner.

2. When the petition was listed on 27.06.2024, at the

request of learned counsel for the petitioner, matter was

ordered to be listed today.

3. Revision petition came to be filed on 12.11.2021. Till

today, matter is not admitted.

4. After obtaining the Order of suspension of sentence on

16.12.2021, there is no progress in the case.

5. Accused has suffered an order of conviction for the

offence punishable under Section 138 of the Negotiable

Instruments Act, confirmed by the First Appellate Court.

NC: 2024:KHC:24809

6. In fact, at the request of the revision petitioner, matter

was also referred to Lok Adalath, as long back as on

15.02.2022. Till today, matter is neither settled nor there is

any progress.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

JUDGE

kcm