Sri.Umesh Gurjar vs S.C. Manjunath
2024 Latest Caselaw 26483 Kant

Karnataka High Court

Sri.Umesh Gurjar vs S.C. Manjunath on 6 November, 2024

Author: V Srishananda

Bench: V Srishananda

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                                                        NC: 2024:KHC:44711
                                                   CRL.RP No. 1101 of 2023




               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. 1101 OF 2023
              BETWEEN:

              SRI.UMESH GURJAR
              S/O TUKARAM GURJAR,
              AGED ABOUT 45 YEARS,
              R/AT NO 179, 2ND FLOOR,
              5TH MAIN NRUPATHUNGA NAGAR,
              7TH PHASE, J P NAGAR,
              BENGALURU 560078
                                                             ...PETITIONER
              (BY SRI. LOKESHA M Y., ADVOCATE (ABSENT))

              AND:

                 S.C. MANJUNATH
Digitally signed S/O LATE S CHALAMAIAH SETTY,
by JUANITA       AGED ABOUT 65 YEARS,
THEJESWINI
                 R/AT NO 21/1, 13TH MAIN,
Location: HIGH
COURT OF         3RD CROSS, SRINIVASA NAGARA,
KARNATAKA        BSK II STAGE, BENGALURU 560050.
                                                            ...RESPONDENT
                   THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
              TO SET ASIDE THE JUDGMENT DATED 01.12.2022 PASSED BY
              THE LXVI ADDITIONAL CITY CIVIL AND SESSIONS JUDGE AT
              BENGALURU (CCH-67) IN CRL.A.NO.367/2020 CONFIRMING
              THE JUDGMENT DATED 24.01.2020 PASSED BY THE 21st
              ACMM, BENGALURU IN C.C.NO.3390/2019 CONVICTING THE
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                                            NC: 2024:KHC:44711
                                      CRL.RP No. 1101 of 2023




PETITIONER IN RESPECT         OF    EX.P3   AND   ACQUIT   THE
PETITIONER 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 has suffered an order of conviction

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 28.06.2023. Till today, office

objections are not complied despite granting sufficient

time.

3. Taking note of the same, revision petition is

dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

JT/-