M/S Vishal Kiran Infrastructures And ... vs Mr Om Prakash Gupta
2024 Latest Caselaw 26491 Kant

Karnataka High Court

M/S Vishal Kiran Infrastructures And ... vs Mr Om Prakash Gupta on 6 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                          -1-
                                                        NC: 2024:KHC:44710
                                                 CRL.RP No. 504 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. 504 OF 2023

               BETWEEN:

               1.    M/S VISHAL KIRAN INFRASTRUCTURES
                     AND PROJECTS INDIA PRIVATE LTD
                     NO 960, 2ND FLOOR, 2ND BLOCK,
                     BEL LAYOUT, VIDYARANYAPURA,
                     BANGALORE 97,
                     REPT BY ITS CHAIRMAN AND
                     MANAGING DIRECTOR,
                     MR SRINIVAS REDDY B K

               2.    MR SRINIVAS REDDY B K
                     CHAIRMAN & MANAGING DIRECTOR,
                     M/S VISHAL KIRAN INFRASTRUCTURES
Digitally signed     AND PROJECTS INDIA PRIVATE LTD
by JUANITA           NO 960, 2ND FLOOR, 2ND BLOCK,
THEJESWINI
                     BEL LAYOUT, VIDYARANYAPURA,
Location: HIGH
COURT OF             BANGALORE 560 097
KARNATAKA                                                   ...PETITIONERS
               (BY SRI. ALLAH BAKASH M., ADVOCATE (ABSENT))

               AND:

               MR OM PRAKASH GUPTA
               S/O RAJA RAM GUPTA,
               AGED ABOUT 35 YEARS,
               R/A NO.15/16, 2ND FLOOR,
               MARBLE ART APARTMENT,
                             -2-
                                         NC: 2024:KHC:44710
                                     CRL.RP No. 504 of 2023




NEAR RAILWAY GATE, ARABIC COLLEGE POST,
VEERANAPALYANAGAWARA,
BENGALURU 45.
                                              ...RESPONDENT

     THIS CRL.RP IS FILED U/S 397 R/W 401 CR.PC PRAYING
TO SET ASIDE THE JUDGMENT AND ORDER DATED 07.03.2023,
DISMISSING THE CLR.A NO.25226/2022, ON THE FILE OF
LXXII ADDL.CITY CIVIL AND SESSIONS JUDGE AT MAYO HALL,
BENGALURU AND SET ASIDE THE ORDER OF SENTENCE AND
JUDGMENT PASSED IN C.C.NO.55369/2018, ON THE FILE OF
THE XXXIV A.C.M.M BENGALURU DATED 01.08.2022, ACTING
U/S 255(2) CR.PC 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

Revision petition came to be filed on 06.04.2023 by

the accused who suffered an order of conviction for the

offence punishable under Section 138 of the Negotiable

Instruments Act. Till today, office objections are not

complied, despite granting sufficient time.

NC: 2024:KHC:44710

2. Accordingly, revision petition is dismissed for

non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

JT/-