Sri N Gajendra vs Sri Ramesh
2024 Latest Caselaw 15644 Kant

Karnataka High Court

Sri N Gajendra vs Sri Ramesh on 3 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                    NC: 2024:KHC:25002
                                                CRL.RP No. 912 of 2021




                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. 912 OF 2021

              BETWEEN:
                  SRI N GAJENDRA,
                  S/O LATE NARASIMHAIAH,
                  AGED ABOUT 44 YEARS, RESIDENT OF NO 6,
                  DODDAIAH BUILDING, 2ND MAIN, SUEDHARPALYA,
                  YESHWANTHAPURA, BANGALORE-560 022.
                                                     ...PETITIONER
              (BY SRI. KRISHNA MURTHY M.,ADVOCATE)

              AND:
                 SRI RAMESH,
                 S/O LATE NARAYANAPPA,
                 AGED AOBUT 48 YEARS,
                 RESIDENT OF NO 29,
                 SANGITHA NILAYA, 13TH MAIN,
                 9TH CROSS, MATHIKERE,
                 BENGALORE - 560 054.
Digitally
signed by R                                         ...RESPONDENT
MANJUNATHA    (BY SRI.OMKAR BASAVA PRABHU., ADVOCATE)
Location:
HIGH COURT
OF                 THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
KARNATAKA     TO    1.SET   ASIDE     THE    JUDGMENT     PASSED    IN
              C.C.NO.22422/2012 DATED 03.04.2017 BY THE LEARNED XX
              CHIEF METROPOLITAN MAGISTRATE AT BENGALURU AND THE
              JUDGMENT PASSED BY THE LEARNED LXII ADDL.CITY CIVIL
              AND SESSIONS JUDGE, BENGALURU IN CRL.A.NO.644/2017
              DATED 12.04.2021 AND ETC.

                   THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
              THE COURT MADE THE FOLLOWING:
                                 -2-
                                                NC: 2024:KHC:25002
                                            CRL.RP No. 912 of 2021




                             ORDER

None present on behalf of the revision petitioner.

Learned counsel for the respondent is present.

2. Revision petition came to be filed on 22.07.2021.

After obtaining the order of suspension of sentence, there is no

progress in the case. Matter was listed on 08.07.2022,

26.06.2023 and subsequently, on 11.03.2024. Finally, the

matter was listed on 20.03.2024 where under, the postal

acknowledgement for having served the copy on the

respondent was filed.

3. By order dated, 03.04.2024, amount in deposit is

ordered to be withdrawn by learned counsel for the respondent,

since, accused has suffered an order of conviction under

Section 138 of the Negotiable Instruments Act and ordered to

pay fine in a sum of Rs.3,00,000/-.

4. There is no justification in adjourning the matter.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

JUDGE