S Shashikumar vs M/S Prajwal Finance
2024 Latest Caselaw 14518 Kant

Karnataka High Court

S Shashikumar vs M/S Prajwal Finance on 25 June, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                        NC: 2024:KHC:23314
                                                    CRL.RP No. 180 of 2020




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 25TH DAY OF JUNE, 2024

                                      BEFORE
                      THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO. 180 OF 2020
               BETWEEN:

               S. SHASHIKUMAR
               SON OF SRI G. SAMPANGI,
               AGED ABOUT 48 YEARS
               NO.229, FLAT NO.002,
               ROYAL CASTLE APARTMENTS,
               5TH CROSS, 5TH MAIN,
               BEHIND LEELA PALACE,
               HAL 2ND STAGE, KODIHALLI,
               BANGALORE-560008.
                                                             ...PETITIONER
               (BY SRI. G B MANJUNATHA.,ADVOCATE)
               AND:

               M/S. PRAJWAL FINANCE
               OFFICE AT NO.113,
               BMR COMPLEX, 1ST FLOOR,
Digitally
signed by      15TH CROSS, 8TH MAIN,
YAMUNA K L     WILSON GARDEN,
Location:      BANGALORE-560030
High Court     REPRESENTED BY ITS PROPRIETOR SRI.Y.N.
of Karnataka   MANJUNATHA
                                                            ...RESPONDENT
               (BY SRI. VIJAYA KUMAR S.,ADVOCATE)
                     THIS CRL.RP IS FILED U/S 397 R/W 401 OF CR.PC
               PRAYING TO a) SET ASIDE THE JUDGMENT AND SENTENCE
               DATED 27.11.2019 PASSED BY THE LXIV ADDITIONAL CITY
               CIVIL    AND    SESSIONS    JUDGE,   BENGALURU   IN
               CRL.A.NO.2074/2018.
                                         -2-
                                                        NC: 2024:KHC:23314
                                                  CRL.RP No. 180 of 2020




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

                                     ORDER

None present on behalf of the revision petitioner.

2. The revision petition came to be filed on

23.01.2020 and obtained an order of suspension of sentence on

10.02.2020 and there is no progress in the case.

3. Despite of granting sufficient opportunities revision

petitioner has not chosen to address the arguments regarding

admission of the matter.

4. Accordingly, revision petition dismissed for

non-prosecution.

Sd/-

JUDGE

LDC