Mr. S. Shahul Ameed vs Mr. A Imtiyaz Ahmed
2024 Latest Caselaw 15629 Kant

Karnataka High Court

Mr. S. Shahul Ameed vs Mr. A Imtiyaz Ahmed on 3 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                      NC: 2024:KHC:25580
                                                  CRL.RP No. 536 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 3 RD DAY OF JULY, 2024

                                       BEFORE
                       THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 536 OF 2021
                BETWEEN:

                MR. S. SHAHUL AMEED
                S/O P S AHMED, AGED ABOUT 59 YEARS, RESIDING
                AT NO 17, VASANTH NAGAR, AIR PORT TIRCHI
                62007
                                                           ...PETITIONER
                (BY SRI. FEROZE NIZAM A.,ADVOCATE (ABSENT))
                AND:

                MR. A IMTIYAZ AHMED
                S/O MR T A ABU BAKKAR, AGED ABOUT 36 YEARS,
                RESIDING AT NO 1851, 5TH MAIN ROAD, RPC
                LAYOUT BANGALORE 560040
                                                           ...RESPONDENT
Digitally            THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
signed by
YAMUNA K L      TO SET ASIDE THE ORDER OF CONVICTION IN JUDGMENT
Location:       DATED 04.01.2016 PASSED BY THE XXIII ACMM, BANGALORE
High Court of
Karnataka       IN C.C.NO.34809/2010 AND JUDGMENT PASSED BY THE
                HONBLE LXII ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                BANGALORE (CCH-61), BANGALORE IN CRIMINAL APPEAL
                NO.103/2016 DATED 12.06.2020, AND TO REMAND THE CASE
                FOR RETRIAL BEFORE THE TRIAL COURT AS THIS HONBLE
                COURT MAY DEEM FIT TO GRANT.
                                  -2-
                                               NC: 2024:KHC:25580
                                          CRL.RP No. 536 of 2021




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

                              ORDER

The revision petition is filed on 13.10.2020. Thereafter,

the matter was adjourned from time to time for compliance of

office objections and thereafter, till today the revision petitioner

has not appeared and address the arguments with regard to

admission.

2. Accused has suffered an order of conviction under

Section 138 of the NI Act and ordered to pay fine of

Rs.10,10,000/-.

3. Accordingly, revision petition dismissed for

non-prosecution.

Sd/-

JUDGE

LDC