Sri. Nanda Kishore vs H N Srinivasaiah
2024 Latest Caselaw 25098 Kant

Karnataka High Court

Sri. Nanda Kishore vs H N Srinivasaiah on 21 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                        -1-
                                                    NC: 2024:KHC:42113
                                                CRL.RP No. 506 of 2024




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

               DATED THIS THE 21ST DAY OF OCTOBER, 2024

                                     BEFORE
                   THE HON'BLE MR JUSTICE V SRISHANANDA
             CRIMINAL REVISION PETITION NO. 506 OF 2024

            BETWEEN:

            SRI. NANDA KISHORE
            S/O LATE SUDHEER
            AGED ABOUT 48 YEARS
            R/AT NO.31, 2ND CROSS,
            BHEEMAJYOTHI NAGAR
            LIC COLONY, MODI HOSPITAL ROAD
            NEAR SHANKARAMATT BUS STOP
            BASAVESHWARANAGARA
            2ND STAGE, BENGALURU - 560079.
                                                         ...PETITIONER
            (BY SRI. RANGASWAMY M T., ADVOCATE)
            AND:

Digitally
signed by   H N SRINIVASAIAH
MALATESH    S/O LATE NANJUNDAIAH
KC
            AGED ABOUT 66 YEARS
Location:
HIGH        R/AT NO. 54 SRI RAGHAVENDARA NILAYA,
COURT OF    10TH MAIN, SHIVANAGARA
KARNATAKA
            RAJAJINAGARA, BENGALURU - 560010.
                                                        ...RESPONDENT
            (BY SRI. RAGHUNATHA K., ADVOCATE)

                   THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C BY THE
            ADVOCATE FOR THE PETITIONER PRAYING THAT THIS HONBLE
            COURT MAY BE PLEASED TO SET ASIDE THE ORDER AND
                               -2-
                                               NC: 2024:KHC:42113
                                           CRL.RP No. 506 of 2024




JUDGMENT DATED 01.03.2024 IN CRL.A.NO.151/2021 PASSED
BY THE HONBLE LVI ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE CCH-57 AT BENGALURU AND IN C.C.NO.1619/2019
DATED 17.08.2019 PASSED BY THE HONBLE 4tH ADDITIONAL
AND ACMM (SCCH-6) AT BENGALURU FOR THE OFFENCE P/US/
138 OF NI ACT AS FOR IN THE COMPLIANT BY ALLOWING THE
PETITION ETC.

     THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:



CORAM: HON'BLE MR JUSTICE V SRISHANANDA


                       ORAL ORDER

None appears for the revision petitioner. Even on

the last date of hearing there is no representation.

Counsel for the respondent reiterated that the conditions

of the interim orders are not complied.

2. The revision petition is dismissed for non-

prosecution.

Sd/-

(V SRISHANANDA) JUDGE DL CT: JL