M/S Vishal Kiran Infrastructures And ... vs Mr Om Prakash Gupta
2024 Latest Caselaw 26308 Kant

Karnataka High Court

M/S Vishal Kiran Infrastructures And ... vs Mr Om Prakash Gupta on 5 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                           -1-
                                                        NC: 2024:KHC:44355
                                                   CRL.RP No. 498 of 2023




                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. 498 OF 2023

               BETWEEN:

               1.    M/S VISHAL KIRAN INFRASTRUCTURES
                     AND PROJECTS INDIA PRIVATE LTD
                     NO 960, 2ND FLOOR, 2NDBLOCK
                     BEL LAYOUT, VIDYARANYAPURA
                     BANGALORE -560 097
                     REP. BY ITS CHAIRMAN & MANAGING DIRECTOR
                     MR. SRINIVS REDDY B K.
               2.    SRINIVAS REDDY B K
                     CHAIRMAN AND MANAGING DIRECTOR
                     M/S VISHAL KIRAN INFRASTRUCTURES
                     AND PROJECTS INDIA PRIVATE LTD
                     AT NO 960, 2ND FLOOR, 2ND BLOCK,
                     BEL LAYOUT, VIDYARANYAPURA
                     BANGALORE 560 097.
Digitally signed by                                          ...PETITIONERS
JUANITA
THEJESWINI          (BY SRI. ALLAH BAKASH M., ADVOCATE (ABSENT))
Location: HIGH
COURT OF            AND:
KARNATAKA
               MR. OM PRAKASH GUPTA
               S/O RAJA RAM GUPTA
               AGED ABOUT 35 YEARS
               R/AT NO 15/16, 2ND FLOOR
               MARBLE ART APARTMENT
               NEAR RAILWAY GATE
               ARABIC COLLEGE POST
               VEERANAPALYANAGAWARA
               BENGALURU -560 045.
                                                            ...RESPONDENT
                               -2-
                                             NC: 2024:KHC:44355
                                       CRL.RP No. 498 of 2023




     THIS CRL.RP FILED U/S.397 R/W 401 CR.P.C BY THE
ADVOCATE FOR THE PETITIONER PRAYING TO SET ASIDE THE
JUDGMENT AND ORDER DATED 07.03.2023, DISMISSING THE
CRL.A.NO.25229/2022, ON THE FILE OF LXXII ADDITIONAL
CITY CIVIL AND SESSIONS JUDGE, MAYO HALL, BENGALURU
(CCH-73) AND SET ASIDE THE ORDER OF SENTENCE AND
JUDGMENT PASSED IN C.C.NO.59736/2018, ON THE FILE OF
XXXIV ADDL.C.M.M., BENGALURU DATED 01.08.2022, ACTING
U/S 255(2) OF CR.P.C., FOR THE OFFENCE P/U/S 138 OF N.I.
ACT AND ETC.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:


CORAM: HON'BLE MR JUSTICE V SRISHANANDA


                       ORAL ORDER

None appears on behalf of the revision petitioners.

2. The revision petition came to be filed on

06.04.2023. Till today, office objection are not complied.

This Court on 22.10.2024 noting the absence of the

counsel for the revision petitioners, in the interest of

justice, adjourned the matter to today as a last chance to

cure the office objections.

NC: 2024:KHC:44355

3. Since there is no representation on behalf of the

revision petitioners and office objections are not cured, the

revision petition stands dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

DL CT:JL