Sri G Chandrashekar Reddy vs Smt. H V Nirmala
2024 Latest Caselaw 18424 Kant

Karnataka High Court

Sri G Chandrashekar Reddy vs Smt. H V Nirmala on 24 July, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                  NC: 2024:KHC:29708
                                             CRL.RP No. 1356 of 2021




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 24TH DAY OF JULY, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1356 OF 2021
            BETWEEN:

               SRI. G. CHANDRASHEKAR REDDY
               SON OF GOVINDA REDDY
               AGED ABOUT 50 YEARS,
               NO.22,
               KRISHNA REDDY LAND,
               NANJA REDDY COLONY,
               JEEVAN BHIMANAGAR,
               BANGALORE 560 017
                                                       ...PETITIONER
            (BY SRI. NAVEENNANDA D T., ADVOCATE (ABSENT))

            AND:

               SMT. H.V. NIRMALA
Digitally      WIFE OF LATE RAMAIAH REDDY,
signed by
MALATESH       AGED ABOUT 60 YEARS,
KC             R/AT NO.233,
Location:      RAKESH BABU COMPLEX,
HIGH
COURT OF       NANJAREDDY COLONY,
KARNATAKA      KRISHNAREDDY LAYOUT,
               JEEVANBHIMANAGAR,
               BANGALORE 560 017
                                                      ...RESPONDENT
            (BY SRI. ASWATHAPPA C., ADVOCATE)

                   THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT AND SENTENCE
                                 -2-
                                                NC: 2024:KHC:29708
                                        CRL.RP No. 1356 of 2021




DATED 01.01.2019 IN C.C.NO.52831/2017 PASSED BY THE
COURT     OF    LVII     ADDITIONAL         CHIEF   METROPOLITAN
MAGISTRATE MAYO HALL UNIT, AT BENGALURU AND THE
JUDGMENT       DATED    29.03.2021     IN    CRL.A.NO.25024/2019
PASSED    BY    THE    LXXIII   ADDITIONAL      CITY     CIVIL    AND
SESSIONS JUDGE, MAYO HALL UNIT, BENGALURU.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,

ORDER WAS MADE THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                          ORAL ORDER

Case called out. None present on behalf of the

revision petitioner.

2. Revision petition came to be filed on

20.08.2021 and till today, the same is not admitted for

further consideration.

3. Revision petitioner has suffered an order of

conviction for the offence punishable under Section 138 of

the Negotiable Instrument Act and ordered to pay fine of

Rs.17,19,750/- towards the compensation to the

NC: 2024:KHC:29708

complainant and Rs.5,000/- towards the defraying

expenses of the State.

4. Accordingly, revision petition is dismissed for

non-prosecution.

5. Amount in deposit is ordered to be withdrawn

by the complainant under due identification.

Sd/-

(V SRISHANANDA) JUDGE

LDC