Mr L Venkatesh vs Mr Quresh Saifuddin Rangawala
2024 Latest Caselaw 24943 Kant

Karnataka High Court

Mr L Venkatesh vs Mr Quresh Saifuddin Rangawala on 16 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                     -1-
                                                 NC: 2024:KHC:41965
                                            CRL.RP No. 1144 of 2023




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 16TH DAY OF OCTOBER, 2024

                                   BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
               CRIMINAL REVISION PETITION NO. 1144 OF 2023
            BETWEEN:

               MR. L.VENKATESH,
               S/O SRI M.LAKSHMAN,
               AGED ABOUT 43 YEARS,
               R/AT NO.3, RAMALAKSHMAN
               4TH MAIN ROAD, SRIKANTESWARA NAKGAR,
               BANGALORE - 560 072.
               ALSO AT: ANJANADRI COMPLEX,
               NO.292/42, 2ND FLOOR, 11TH BLOCK,
               NAGARBHAVI, 2ND STAGE,
               BENGALURU - 560 072.
               (AS PER CC AND CRL.A ORDER)
               PRESENT ADDRESS: R/AT NO.102,
               BRINDAVAN APARTMENTS, ASHOKPURAM
               MAIN ROAD, YESHWANTHAPURA,
               BENGALURU - 560 022.
               (AS PER CRL.A ORDER)
Digitally                                             ...PETITIONER
signed by   (BY SMT.TEJASWINI V., ADVOCATE FOR
MALATESH        SRI S.SHANKARAPPA, ADVOCATE)
KC
Location:
HIGH        AND:
COURT OF
KARNATAKA       MR. QURESH SAIFUDDIN RANGAWALA,
                S/O SAIFUDDIN MR,
                AGED ABOUT 41 YEARS,
                R/AT NO.116, MAHAVEER WAILTON APARTMENTS,
                JP NAGAR, 5TH PHASE,
                BANGALORE - 78.
                                                    ...RESPONDENT
            (BY SRI S.K.MITHUN, ADVOCATE (ABSENT))
                                -2-
                                            NC: 2024:KHC:41965
                                      CRL.RP No. 1144 of 2023




     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 READ WITH 401 OF CR.P.C PRAYING TO SET
ASIDE THE JUDGMENT OF CONVICTION PASSED IN
CRL.A.NO.2385/2019 ON THE FILE OF LVI ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BENGALURU(CCH-57) DATED
20.06.2023 AND CC.NO.605/2017 ON THE FILE OF XII
ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, BENGALURU
DATED 18.10.2019 FOR THE OFFENCE PUNISHABLE UNDER
SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT.

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


                         ORAL ORDER

Smt.Tejaswini V., learned counsel appearing on behalf of

Sri S.Shankarappa for revision petitioner submits that despite

best efforts, she is unable to contact the revision petitioner to

get instructions to address the arguments on the admission of

the revision petition.

Placing her submission on record, the revision petition is

dismissed for non-prosecution.

Sd/-

(V SRISHANANDA) JUDGE

CPN