Sri B C Sanjay vs The Official Liquidator Of
2024 Latest Caselaw 15627 Kant

Karnataka High Court

Sri B C Sanjay vs The Official Liquidator Of on 3 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                               -1-
                                                           NC: 2024:KHC:25028
                                                      CRL.RP No. 435 of 2020




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 3RD DAY OF JULY, 2024

                                            BEFORE
                           THE HON'BLE MR JUSTICE V SRISHANANDA
                         CRIMINAL REVISION PETITION NO. 435 OF 2020
                   BETWEEN:

                   1.    SRI. B.C. SANJAY,
                         AGED 45 YEARS,
                         S/O CHANDRASHEKAR,

                   2.    SRI. B.C. ARTI,
                         AGED 47 YEARS,
                         D/O CHANDRASHEKAR,

                   3.    SMT. AKKAMAHADEVI,
                         AGED 70 YEARS,
                         W/O CHANDRASHEKAR,

Digitally signed   4.    SRI. B. CHANDRASHEKAR,
by YAMUNA K
L                        AGED 80 YEARS,
Location: High           S/O LATE HOLYAPPA,
Court of
Karnataka
                         ALL RESIDING AT NO.1511,
                         5TH CROSS, JUDICIAL LAYOUT,
                         GKVK POST, BANGALORE - 560 065.
                                                               ...PETITIONERS
                   (BY SMT. PRAJURITHA S, ADVOCATE FOR
                       SMT. VANAJAKSHI, ADVOCATE)
                            -2-
                                        NC: 2024:KHC:25028
                                    CRL.RP No. 435 of 2020




AND:

1.   THE OFFICIAL LIQUIDATOR OF
     M/S. GOLD FLINCH SECURITIES (P) LTD.,
     (IN LIQUIDATION),
     ATTACHED TO HIGH COURT OF KARNATAKA,
     12TH FLOOR, RAHEJA TOWERS,
     BANGALORE - 560 001.

2.   THE STATE OF KARNATAKA,
     BY PUBLIC PROSECUTOR,
     CITY CIVIL COURT, BANGALORE.
                                           ...RESPONDENTS
(BY SRI. JAGADEESHGOUD PATIL, ADVOCATE FOR R1;
    SRI. VINAY MAHADEVAIAH, HCGP FOR R1)



       THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO ALLOW THIS REVISION PETITION AND JUDGMENT
IN CRL.A.NO.1285/2014 DATED 17.02.2020 ON THE FILE FO
THE LXV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
BENGALURU CITY (CCH-66) CONFIRMING THE JUDGMENT IN
C.C.NO.135/2008 ON THE FILE OF THE SPECIAL COURT FOR
ECONOMIC OFFENCE AT BENGALURU DATED 21.10.2014 MAY
BE SET ASIDE AND CONSEQUENTLY THE PETITIONERS MAY BE
ORDERED TO BE ACQUITTED OF THE CHARGES LEVELED
AGAINST THEM.

       THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
THE COURT MADE THE FOLLOWING:
                                   -3-
                                              NC: 2024:KHC:25028
                                         CRL.RP No. 435 of 2020




                              ORDER

The learned counsel for revision petitioner is absent.

2. Proxy counsel prays for time.

3. Sufficient time has already been granted.

Hence, revision petition is dismissed for

non-prosecution.

Sd/-

JUDGE

LDC

CT: BHK