Sri Shivkumar V vs Sri N Narasimha
2024 Latest Caselaw 27533 Kant

Karnataka High Court

Sri Shivkumar V vs Sri N Narasimha on 15 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                        NC: 2024:KHC:46700
                                                    CRL.RP No. 700 of 2019




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                  DATED THIS THE 15TH DAY OF NOVEMBER, 2024

                                      BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                  CRIMINAL REVISION PETITION NO.700 OF 2019
            BETWEEN:

            1.    SRI SHIVKUMAR V
                  S/O LATE VENKATAPPA
                  AGED ABOUT 47 YEARS,
                  R/AT. 31, DHANA DESNA KRUPA,
                  1ST FLOOR, 1ST MAIN, 10TH MAIN,
                  BHOVIPALYA, MAHALAKSHMIPURAM,
                  BANGALORE -86.
                                                             ...PETITIONER
            (BY SRI A G BALLOLLI, ADVOCATE -ABSENT)
            AND:

            1.    SRI N NARASIMHA
                  S/O NARASIMHAIAH
                  AGED ABOUT 65 YEARS
                  R/AT NO.123, 1ST "A" MAIN ROAD,
Digitally         AROGYA BADAVANE,
signed by         SRIGANDHADA KAVAL,
MALATESH          BANGALORE -91.
KC                                               ...RESPONDENT
Location:
HIGH
COURT OF       THIS CRL.RP IS FILED UNDER SECTION 397 AND 401
KARNATAKA CR.P.C PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT
            DATED 12.03.2019 IN CRL.A.NO.219/2017 PASSED BY THE LX
            ADDITIONAL CITY CIVIL AND SESSIONS JUDGE (CCH-61)
            BANGALORE DISMISSING THE APPEAL FILED U/S 374(3) OF
            CRPC AND THEREBY CONFIRMING THE JUDGMENT OF
            CONVICTION AND SENTENCE IN C.C.NO.22628/2015 DATED
            17.01.2017 PASSED BY THE XXII A.C.M.M., BANGALORE AND
            CONSEQUENTLY    DISMISS    THE   COMPLAINT    OF   THE
            RESPONDENT AND ALLOW THIS R.P. WITH COST.
                                      -2-
                                                     NC: 2024:KHC:46700
                                                CRL.RP No. 700 of 2019




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


                             ORAL ORDER

Case called twice. Sri A.G. Ballulli, counsel for the

revision petitioner is absent. Matter is pending since 2019.

Accused has suffered an order of conviction for the offence

punishable under Section 138 of Negotiable Instruments Act

and ordered to pay fine of Rs.10,00,000/-. Till today there is

no progress in the matter.

Accordingly, revision petition is dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

MR