Lakshmana H H vs Smt Nagamani M B
2024 Latest Caselaw 25218 Kant

Karnataka High Court

Lakshmana H H vs Smt Nagamani M B on 22 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                      -1-
                                                 NC: 2024:KHC:42493
                                                CRL.RP No. 2 of 2022




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                   CRIMINAL REVISION PETITION NO. 2 OF 2022
            BETWEEN:

            LAKSHMANA H.H,
            S/O HANUMANTHAIAH,
            AGED ABOUT 38 YEARS,
            RESIDING AT NO.37118,
            1ST MAIN ROAD,
            GAYATHRINAGARA,
            BENGALURU - 560 021.
                                                       ...PETITIONER
            (BY SRI. NARAYANA SWAMY N, ADVOCATE (ABSENT))

            AND:

            SMT. NAGAMANI M.B,
Digitally   W/O CHANDRASHEKAR,
signed by   AGED ABOUT 60 YEARS,
MALATESH
KC          RESIDING AT NO.51,
Location:   BDG LINE, CHIKKAPET,
HIGH        BENGALURU - 560 021.
COURT OF                                              ...RESPONDENT
KARNATAKA
            (BY SRI. D. NAGARAJ, ADVOCATE)
                 THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
            PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
            23.11.2021 PASSED BY THE LVII ADDITIONAL CITY CIVIL AND
            SESSIONS JUDGE AT BANGALORE (CCH-59) CONFIRMING THE
            JUDGMENT AND ORDER DATED 14.12.2018 PASSED BY THE IV
            ADDITIONAL AND XXX ACMM (SCCH-6) BANGALORE AND
            ACQUIT THE PETITIONER FOR THE OFFENCE P/U/S 138 OF N.I
            ACT.
                                -2-
                                              NC: 2024:KHC:42493
                                          CRL.RP No. 2 of 2022




    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.

Order sheet discloses that after obtaining the interim

order, no diligence is shown by the revision petitioner to

prosecute the revision petition diligently. Revision petitioner

has suffered an order of conviction punishable under Section

138 of the Negotiable Instruments Act which was confirmed in

Criminal Appeal by the First Appellate Court.

Accordingly, revision petition stands dismissed for non

prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK