Sri. Muninanjappa vs Smt. Gloria Mary
2024 Latest Caselaw 25285 Kant

Karnataka High Court

Sri. Muninanjappa vs Smt. Gloria Mary on 22 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                         -1-
                                                    NC: 2024:KHC:42494
                                                CRL.RP No. 680 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. 680 OF 2022
            BETWEEN:

            SRI. MUNINANJAPPA,
            S/O NARAYANAPPA,
            AGED ABOUT 45 YEARS,
            R/AT ANTHONY BUILDING,
            PIPE LINE ROAD, SOMANAHALLI GATE,
            UTTARAHALLI HOBLI,
            BENGALURU SOUTH TALUK.
                                                         ...PETITIONER
            (BY SRI. SUNDARESH H.C, ADVOCATE)
            AND:

            SMT. GLORIA MARY,
            W/O SRINIVAS,
            AGED ABOUT 52 YEARS,
            R/AT NO. 871, 4TH CROSS,
Digitally
signed by   SRINIVASANAGAR,
MALATESH    BENGALURU - 560 050.
KC                                                ...RESPONDENT
Location: (BY SRI. PRADEEPA R, ADVOCATE (ABSENT))
HIGH           THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
COURT OF  PRAYING TO ALLOW THE APPEAL AND SET ASIDE THE ORDER
KARNATAKA
            OF PASSED BY THE LX ADDITIONAL CITY CIVIL AND SESSIONS
            JUDGE,   BENGALURU    IN   CRL.A.NO.2600/2019    DATED
            17.03.2022 DISMISSING THE APPEAL AND CONFIRMING THE
            JUDGMENT OF CONVICTION AND SENTENCED PASSED BY THE
            XII ACMM, BENGALURU IN C.C.NO.19977/2017 DATED
            13.11.2019 FOR THE OFFENCE P/U/S.138 OF NI ACT AND
            ACQUIT THE PETITIONER FROM THE ABOVE OFFENCE.
                               -2-
                                             NC: 2024:KHC:42494
                                         CRL.RP No. 680 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

Despite granting sufficient time, order dated

23.05.2022 is not complied.

Accordingly, revision petition stands dismissed for

non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK