Sri S M Sohail vs M/S Surfa Coats
2024 Latest Caselaw 12814 Kant

Karnataka High Court

Sri S M Sohail vs M/S Surfa Coats on 7 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                      NC: 2024:KHC:19784
                                                  CRL.RP No. 801 of 2021
                                              C/W CRL.RP No. 686 of 2021



              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                    DATED THIS THE 7TH DAY OF JUNE, 2024

                                      BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 801 OF 2021
                                       C/W
               CRIMINAL REVISION PETITION NO. 686 OF 2021


            IN CRL.R.P.No.801/2021

            BETWEEN:

            SRI. S.M. SOHAIL,
            AGED ABOUT 47 YEARS,
            THE PROPRIETOR M/S. DELUXE ENTERPRISE,
            NO.1628, M.K.K. ROAD,
            MARIYAPPANAPALYA, RAJAJINAGAR,
            BANGALORE - 560 021.
                                                            ...PETITIONER
            (BY SRI.SURAJ PATIL, ADVOCATE FOR
Digitally
signed by       SRI. MOHD. USMAN SHAIKH., ADVOCATE)
MALATESH
KC          AND:
Location:
HIGH
COURT OF    M/S. SURFA COATS,
KARNATAKA
            SURFA SADANA,
            NO.639, 46TH A CROSS,
            3RD BLOCK, RAJAJINAGAR,
            BENGALURU - 560 003.

            REPRESENTED BY ITS
            AUTHORIZED SIGNATORY,
            SMT.DEVAKI,
                           -2-
                                        NC: 2024:KHC:19784
                                    CRL.RP No. 801 of 2021
                                C/W CRL.RP No. 686 of 2021



W/O BHASKAR NAIDU.
                                            ...RESPONDENT
     THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C.,
PRAYING TO SET ASIDE THE ORDER DATED 05.04.2021
PASSED BY THE LVIII ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE AT BENGALURU CITY IN CRL.A.NO.399/2016 AND
EXAMINE THE RECORD/PERUSE THE DOCUMENTS REGARDING
THE LEGALITY AND PROPRIETARY OF THE JUDGMENT AND THE
SAME AND FURTHER RECORD THE ACQUITTAL OF THE
PETITIONER BY REVERSING.


IN CRL.R.P.No.686/2021

BETWEEN:

SRI. S.M. SOHAIL,
AGED ABOUT 47 YEARS,
THE PROPRIETOR
M/S. DELUXE ENTERPRISE,
NO.1628, M.K.K. ROAD,
MARIYAPPANAPALYA, RAJAJINAGAR,
BANGALORE - 560 021.
                                              ...PETITIONER
(BY SRI.SURAJ PATIL, ADVOCATE FOR
    SRI. MOHD. USMAN SHAIKH., ADVOCATE)

AND:

M/S. SURFA COATS,
SURFA SADANA,
NO.639, 46TH A CROSS,
3RD BLOCK, RAJAJINAGAR,
BENGALURU - 560 003.
REPRESENTED BY ITS
AUTHORIZED SIGNATORY,
SMT.DEVAKI,
                             -3-
                                          NC: 2024:KHC:19784
                                      CRL.RP No. 801 of 2021
                                  C/W CRL.RP No. 686 of 2021



W/O BHASKAR NAIDU.
                                              ...RESPONDENT
      THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C.,
PRAYING TO SET ASIDE THE ORDER IN C.C.NO.10227/2010,
BY THE XXI A.C.M.M., AT BENGALURU IN C.C.NO.10227/2010
THE TRIAL COURT, AND FROM THE LVIII ADDITIONAL CITY
CIVIL   AND   SESSIONS    JUDGE,   AT  BENGALURU    IN
CRL.A.NO.400/2016 AND FURTHER RECORD THE ACQUITTAL
OF THE PETITIONER BY REVERSING THE FINDING AND
RENDER JUSTICE.

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

                         ORDER

This Court, by order dated 10.08.2021, suspended

the sentence and issued notice to the respondent. The

petitioner has not cared to pay the process fee for almost

three years; as such, the notice of the present petitions

are not issued to the respondent. No justification in

granting further time. Accordingly, these criminal revision

petitions stands dismissed for non prosecution.

Sd/-

JUDGE

HDK