Sri Munirathnam vs Smt V K Lakshmi
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Karnataka High Court

Sri Munirathnam vs Smt V K Lakshmi on 12 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                  NC: 2024:KHC:45905
                                              CRL.RP No. 533 of 2014




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 12TH DAY OF NOVEMBER, 2024

                                     BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION No.533 OF 2014
            BETWEEN:

            1.    SRI MUNIRATHNAM
                  AGED ABOUT 40 YEARS,
                  NO. 426, ATTUR LAYOUT,
                  MUNESHWARA NILAYA
                  11TH CROSS, YELAHANKA,
                  BANGALORE-560 064.
                                                          ...PETITIONER
            (BY SRI. SATEESHA B M, ADVOCATE -ABSENT)
            AND:

            1.    SMT V K LAKSHMI
                  AGED ABOUT 27 YEARS,
                  DAUGHTER OF V.T. KAPANEGOWDA
                  ATTUR POST,
                  YELAHANKA HOBLI,
                  BANGALORE-560 064.
Digitally                                              ...RESPONDENT
signed by   (BY SRI. P V KALPANA, ADVOCATE -ABSENT)
MALATESH
KC               THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
Location:   CR.P.C PRAYING TO SET ASIDE THE IMPUGNED ORDER OF
HIGH        DISMISSAL OF CRL.A.NO.574/2013 DTD. 21.06.2014 OF THE
COURT OF
KARNATAKA   PRESIDING    OFFICER,   FTC-X,  BANGALORE    CITY.  IN
            CONFIRMING THE JUDGMENT OF CONVICTION AND SENTENCE
            DTD.09.10.2013 PASSED BY XII-ACMM COURT, BANGALORE IN
            C.C.NO.13285/2009, SET ASIDE BY THE ORDER OF THE TRIAL
            COURTS, BY ALLOWING THIS CRL.REV.PETITION.

                THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
            ORDER WAS MADE THEREIN AS UNDER:
            CORAM:     HON'BLE MR JUSTICE V SRISHANANDA
                                -2-
                                              NC: 2024:KHC:45905
                                        CRL.RP No. 533 of 2014




                         ORAL ORDER

None appears on behalf of the revision petitioner.

2. Police report is not received in respect of show cause

notice issued to the surety.

3. It is noticed that revision petitioner/accused has suffered

an order of conviction for the offence punishable under Section

138 of the Negotiable Instruments Act, 1881, confirmed by the

learned Judge in the First Appellate Court.

4. Taking note of the fact that revision petitioner has not

prosecuted the revision petition diligently and efforts made by

the Court to get his presence has failed, revision petition is

dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

kcm