Sri Somashekarappa B M vs Sri Shivakumar
2024 Latest Caselaw 12830 Kant

Karnataka High Court

Sri Somashekarappa B M vs Sri Shivakumar on 7 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                      NC: 2024:KHC:19751
                                               CRL.RP No. 281 of 2024




                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. 281 OF 2024
              BETWEEN:

                 SRI. SOMASHEKARAPPA B M.,
                 S/O B M MRUTHYUNJAYAPPA,
                 AGED ABOUT 71 YEARS,
                 R/AT NO.1462, 8TH MAIN, IST CROSS,
                 JUDICIAL LAYOUT, YELAHANKA,
                 BENGALURU-560 064

                 ALSO AT
                 NO.17, 5TH CROSS,
                 III MAN, DOLLARS COLONY,
                 HIGH R.M.V, 2ND STAGE,
                 BENGALURU 94

                 AND ALSO AT
Digitally        BEEMASAMUDRA,
signed by R
MANJUNATHA       OPP TO EASHWARA TEMPLE AND
Location:        STATE BANK OF INDIA,
HIGH COURT
OF               CHITHRADURGA DISTRICT-577 520
KARNATAKA                                                  ...PETITIONER
              (BY SRI. ASHOKA J., AND
                  SMT. KEERTHI PRASAD D.C., ADVOCATES)

              AND:

                 SRI. SHIVAKUMAR
                 S/O LATE BANASHETTAPPA,
                 AGED ABOUT 70 YEARS,
                               -2-
                                           NC: 2024:KHC:19751
                                       CRL.RP No. 281 of 2024




      R/AT NO.13, R.S.C. COMPLEX,
      RAMMANNAPET, JUMMA MAZID ROAD,
      BENGALURU-560 002
                                               ...RESPONDENT

       THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
PRAYING    TO SET ASIDE THE JUDGMENT AND CONVICTION
CONFIRMED BY LXVIII ADDL.CITY CIVIL AND SESSIONS
JUDGE,    BENGALURU    CITY   IN    CRL.A.NO.614/2021   DATED
04.01.2024 AND JUDGMENT AND CONVICTION ORDER PASSED
BY THE COURT OF SMALL CAUSES AND XXVI A.C.M.M
BENGALURU IN C.C.NO.20926/2015 DATED 31.12.2020 AND
ACQUIT THE ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I
ACT BY ALLOWING THIS CRL.RP.

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

                           ORDER

This Court ordered the issue of notice on 27.03.2024.

Till today process fee not paid.

Accordingly, the criminal revision petition stands

dismissed for non prosecution.

Sd/-

JUDGE

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