Smt Latha K vs Smt Lakshmi
2024 Latest Caselaw 26481 Kant

Karnataka High Court

Smt Latha K vs Smt Lakshmi on 6 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                             -1-
                                                           NC: 2024:KHC:44668
                                                     CRL.RP No. 810 of 2021




                   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. 810 OF 2021

                   BETWEEN:

                   SMT LATHA K
                   W/O K.RAJU,
                   AGED 52 YEARS,
                   R/AT NO.21, 29TH CROSS,
                   HESARGHATTA MAIN ROAD,
                   NAGASANDRA POST,
                   BENGALURU-560 073

                                                                ...PETITIONER
                   (BY SRI. VINAY S., ADVOCATE (ABSENT))
                   AND:

                   SMT LAKSHMI
Digitally signed
by JUANITA         W/O RANGA SWAMY
THEJESWINI         AGED 43 YEARS,
Location: HIGH     R/AT NO.56, 12TH B CROSS,
COURT OF           DEFENSE COLONY, BAGALAGUNTE,
KARNATAKA
                   NAGASANDRA POST,
                   BENGALURU-560073.
                                                               ...RESPONDENT

                        THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
                   TO SET ASIDE THE JUDGMENT ORDER OF CONVICTION
                   PASSED BY THE HONBLE XXVI A.C.M.M., BENGALURU IN
                   C.C.NO.185/2016 DATED 24.11.2018 AND CONSEQUENTLY BE
                   PLEASED TO SET ASIDE THE ORDER PASSED BY THE HONBLE
                   LX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
                                 -2-
                                               NC: 2024:KHC:44668
                                           CRL.RP No. 810 of 2021




BENGALURU ON 13.05.2021 DISMISSING THE APPEAL FILED
BY THE PETITIONER IN CRL.A.NO.2622/2018 TILL THE
DISPOSAL OF THE ABOVE CRL.RP 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 for the revision petitioner.

2. Criminal Revision Petition came to be filed on

06.07.2021. Till date, office objections are not complied,

despite granting sufficient opportunity. The revision

petitioner has suffered an order of conviction for the

offence punishable under Section 138 of Negotiable

Instruments Act.

3. Accordingly, Criminal Revision Petition is

dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

JT/-