Anil Kumar V V vs Smitha Anthony
2024 Latest Caselaw 26285 Kant

Karnataka High Court

Anil Kumar V V vs Smitha Anthony on 5 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                 NC: 2024:KHC:44580
                                             CRL.RP No. 724 of 2022




              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. 724 OF 2022
            BETWEEN:

            ANIL KUMAR V.V,
            S/O JAYARAM,
            AGED ABOUT 53 YEARS,
            R/AT 51, 2nd FLOOR, 3rd CROSS,
            LINGARAJAPURAM EXTENSION,
            ST. THOMAS TOWN (PO),
            BENGALURU - 560 084.
                                                      ...PETITIONER
            (BY SRI. M. ADINARAYANA, ADVOCATE (ABSENT))
            AND:

            SMITHA ANTHONY,
            W/O ANTHONY,
            AGED ABOUT 39 YEARS,
            R/AT 4/7, VENUGOPAL TEMPLE,
            BEHIND POPCORN FACTORY,
Digitally   LINGARAJAPURAM EXTENSION,
signed by
MALATESH    BENGALURU - 560 084.
KC                                                     ...RESPONDENT
Location:   (BY SRI. EUGENE PRABHU BARRAT, ADVOCATE)
HIGH
COURT OF         THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
KARNATAKA   PRAYING TO REVISE AND SET ASIDE THE JUDGMENT AND
            ORDER VIDE ANNEXURE-B DATED 25.02.2022 PASSED BEFORE
            THE COURT OF THE LXXIII ADDL.CITY CIVIL AND SESSIONS
            JUDGE,    MAYO    HALL   UNIT   AT    BENGALURU   IN
            CRL.A.NO.25152/2019 CONFIRMING THE JUDGMENT AND
            ORDER VIDE ANNEXURE-A DATED 08.05.2019 PASSED BEFORE
            THE COURT OF THE LVII A.C.M.M., MAYO HALL UNIT AT
            BENGALURU IN C.C.NO.55354/2015 AND ACQUIT THE
            PETITIONER OF THE CHARGES LEVELED AGAINST HIM.
                                  -2-
                                                NC: 2024:KHC:44580
                                          CRL.RP No. 724 of 2022




    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 thrice.

None present on behalf of the revision petitioner.

Learned counsel for the respondent is present.

After obtaining the interim order, there is no progress in

the matter. Learned counsel for the respondent submits that

even the interim order passed by this Court on 03.08.2022 is

not complied.

Taking note of these aspects of the matter and also

taking note of the fact that revision petitioner/accused has

suffered an order of conviction under Section 138 of the

Negotiable Instruments Act, revision petition is dismissed for

non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV List No.: 1 Sl No.: 45/CT: BHK