K M Haneef vs V G Parameshwara
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Karnataka High Court

K M Haneef vs V G Parameshwara on 7 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                   NC: 2024:KHC:45076
                                               CRL.RP No. 638 of 2017




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 07TH DAY OF NOVEMBER, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION No.638 OF 2017
            BETWEEN:
            1.    K M HANEEF
                  S/O LATE MOIDU
                  AGED ABOUT 39 YEARS,
                  R/AT KAREKADU BLOCK
                  MADAPURA POST
                  SOMWARPET TALUK
                  KODAGU DISTRICT - 571 201.
                                                        ...PETITIONER
            (BY SRI. MAHADEVA R K, ADVOCATE -ABSENT)
            AND:

            1.    V G PARAMESHWARA
                  S/O LATE V.T.GOVINDAPPA
                  AGED ABOUT 60 YEARS,
                  R/AT NO. 198,
                  CLUB ROAD, GARAGANDOOR (A)
                  VILLAGE AND POST
Digitally
signed by         SOMWARPET TALUK
MALATESH          KODAGU DISTRICT - 571 201.
KC                                               ...RESPONDENT
Location: (BY SRI RAJESH RAMANA K S, ADVOCATE)
HIGH           THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
COURT OF  CR.P.C PRAYING TO SET ASIDE THE JUDGMENT AND
KARNATAKA SENTENCE DATED 25.06.2015 PASSED BY THE ADDL. CIVIL
            JUDGE AND J.M.F.C., MADIKERI IN C.C.NO.55/2014 AND SET
            ASIDE THE JUDGMENT AND SENTENCE DATED 21.04.2016
            PASSED BY THE I ADDL. DIST. AND S.J., KODAGU, MADIKERI
            IN CRL.A.NO.57/2015.
                                    -2-
                                               NC: 2024:KHC:45076
                                           CRL.RP No. 638 of 2017




     THIS PETITION, COMING ON FOR FINAL HEARING, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM:        HON'BLE MR JUSTICE V SRISHANANDA

                             ORAL ORDER

Case called twice. None present on behalf of the revision

petitioner.

2. Learned counsel for the respondent present.

3. Even on the last date, there was no representation on

behalf of the revision petitioner and this Court, suo motu

adjourned the matter to today.

3. Learned counsel for the respondent submits that

petitioner is not interested to prosecute the matter.

4. Revision petitioner is convicted for the offence punishable

under Section 138 of the Negotiable Instruments Act, 1881.

Revision Petition is of the year 2017.

5. Accordingly, criminal revision petition is dismissed for

non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

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