Sri Manchanna P vs M/S Sriram Transport Finance Co.Ltd
2024 Latest Caselaw 26284 Kant

Karnataka High Court

Sri Manchanna P vs M/S Sriram Transport Finance Co.Ltd on 5 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                  NC: 2024:KHC:44579
                                              CRL.RP No. 593 of 2017




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 5TH DAY OF NOVEMBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 593 OF 2017
            BETWEEN:

            SRI. MANCHANNA P,
            S/O SR. PAPANNA,
            AGED ABOUT 45 YEARS,
            R/O NO.99, DODDABELE COLONY,
            VIDYAPEETA POST, KENGERI HOBLI,
            BANGALORE SOUTH,
            BANGALORE - 560 060.
                                                    ...PETITIONER
            (BY SRI. SIDDANOORU VISHWANATHA, ADVOCATE (ABSENT))
            AND:

            M/S. SRIRAM TRANSPORT FINANCE CO. LTD.,
            REGIONAL OFFICE AT:
            NO.29/A, II FLOOR, K.H.ROAD,
            BANGALORE - 560 027,
Digitally   REPRESENTED BY ITS GPA HOLDER,
signed by   NAGABHUSHANA M.C.
MALATESH                                              ...RESPONDENT
KC
            (BY SRI. M.J. ALVA, ADVOCATE)
Location:
HIGH             THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
COURT OF    TO SET ASIDE THE IMPUGNED JUDGMENT, CONVICTION AND
KARNATAKA   SENTENCE RECORDED ON 21.04.2016 PASSED BY THE XLII
            ADDL.C.M.M., BANGALORE IN C.C.NO.19334/2014 AND ALSO
            SET ASIDE THE IMPUGNED JUDGMENT, CONVICTION, ORDER
            AND SENTENCE RECORDED ON 20.04.2017 PASSED IN
            CRL.A.NO.621/2016 PASSED BY THE LXVII ADDL. CITY CIVIL
            AND S.J., BANGALORE AND ACQUIT THE PETITIONER IN
            C.C.NO.19334/2014 FOR THE OFFENCE P/U/S 138 OF N.I. ACT
            AND ALLOW THIS CRL.RP.
                                -2-
                                              NC: 2024:KHC:44579
                                        CRL.RP No. 593 of 2017




    THIS PETITION, COMING ON FOR HEARING, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:    HON'BLE MR JUSTICE V SRISHANANDA


                           ORAL ORDER

Case called twice.

None present on behalf of the revision petitioner.

Learned counsel for the respondent is present.

Revision petitioner has suffered an order of conviction

under the provisions of 138 of the Negotiable Instruments Act

and revision petition is of the year 2017.

Even on the last date of hearing i.e., on 21.10.2024,

there was no representation on behalf of the revision petitioner.

Taking note of these aspects of the matter, revision

petition stands dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK