Sri A Mune Gowda vs Sri Ravindra R
2024 Latest Caselaw 27534 Kant

Karnataka High Court

Sri A Mune Gowda vs Sri Ravindra R on 15 November, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                   NC: 2024:KHC:46699
                                               CRL.RP No. 605 of 2015




                 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. 605 OF 2015
            BETWEEN:

            1.    SRI A MUNE GOWDA
                  S/O APPAYANNA
                  AGED 49 YEAR,
                  R/AT #126/B, 11TH MAIN,
                  KALAPPA BLOCK, SRINAGARA,
                  BANGALORE-560 026.
                                                      ...PETITIONER
            (BY SRI SHYAM SUNDER BAJPEKAR, ADVOCATE -ABSENT)
            AND:

            1.    SRI RAVINDRA R
                  S/O RAGHUNATH RAO
                  AGED ABOUT 58 YEAWR,S
                  R/AT #1126, "ANUGRAHA"
                  7TH BLOCK, H.M.T. LAYOUT,
Digitally         VIDYARANYAPURA,
signed by         BANGALORE-560 097.
MALATESH                                           ...RESPONDENT
KC        (BY SRI GAJENDRA S, ADVOCATE)
Location:
HIGH           THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401
COURT OF  CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
KARNATAKA 22.8.2014 PASSED BY THE LEARNED XVIII ACMM, BANGALORE
            IN C.C.No.31111/2011 AND JUDGMENT DATED 14.5.2015
            PASSED BY THE HON'BLE LXVIII ADDL. CITY CIVIL &
            SESSIONS    JUDGE   (CCH-69), BANGALORE CITY   IN
            CRL.A.NO.1127/2014.

                 THIS PETITION, COMING ON FOR FINAL HEARING, THIS
            DAY, ORDER WAS MADE THEREIN AS UNDER:
            CORAM:     HON'BLE MR JUSTICE V SRISHANANDA
                                -2-
                                            NC: 2024:KHC:46699
                                       CRL.RP No. 605 of 2015




                         ORAL ORDER

Case called twice. None present on behalf of the revision

petitioner. Revision petition came to be filed in the year 2015.

Accused has suffered an order of conviction for the offence

punishable of 138 of Negotiable Instruments Act. After the

matter has been admitted, there is no progress in the matter.

Accordingly, revision petition stands dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

MR