M/S A P F Chicken Agency vs M/S Shrestra Nutritions Private ...
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Karnataka High Court

M/S A P F Chicken Agency vs M/S Shrestra Nutritions Private ... on 6 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                         NC: 2024:KHC:44669
                                                      CRL.RP No. 19 of 2022




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                          BEFORE
                          THE HON'BLE MR JUSTICE V SRISHANANDA
                     CRIMINAL REVISION PETITION NO. 19 OF 2022
                   BETWEEN:

                   M/S A P F CHICKEN AGENCY
                   REPT BY ITS PROPRIETOR,
                   MR MURINAGAKKODAN ADHAM
                   TPI/550, MANALAMPURAM
                   NATTUKAL P O, MANNARKKAD
                   KERALA-678583
                                                                 ...PETITIONER
                   (BY SRI. SATEESHA B M., ADVOCATE (ABSENT))

                   AND:

                   M/S SHRESTRA NUTRITIONS PRIVATE LIMITED
                   REP BY ITS DIRECTOR
Digitally signed
                   K R SHIVAKUMAR
by JUANITA         AGED ABOUT 55 YEARS
THEJESWINI
                   R/AT NAGARUR VILLAGE,
Location: HIGH
COURT OF           MANTRI LAYOUT, HUSKUR MAIN ROAD,
KARNATAKA          DASANAPURA HOBLI,
                   BENGALURU NORTH-562123
                                                                ...RESPONDENT
                        THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
                   TO SET ASIDE THE ORDER OF CONVICTION AND FINE
                   IMPOSED BY LEARNED SMALL CAUSE AND XXVI ADDITIONAL
                   CHIEF METROPOLITAN MAGISTRATE AT BENGALURU, VIDE
                   JUDGMENT DATED 19.06.2018 AND FURTHER BE PLEASED TO
                   SET ASIDE THE JUDGMENT CONFIRMED BY THE LEARNED LVIII
                               -2-
                                                NC: 2024:KHC:44669
                                          CRL.RP No. 19 of 2022




ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, BENGALURU
(CCH-59) IN CRL.A.NO.1294/2018 VIDE JUDGEMENT DATED
01.04.2021 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

The accused who is convicted for the offence

punishable under Section 138 of the Negotiable

Instruments Act, has filed this Revision Petition.

2. None appears for the revision petitioner. Revision

petition came to be filed on 25.08.2021. Sufficient time is

granted for compliance of office objections. Till today,

office objections are not complied.

3. Revision Petition is dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

JT/-