Pradeepkumar M vs C S Shivakumar
2024 Latest Caselaw 25355 Kant

Karnataka High Court

Pradeepkumar M vs C S Shivakumar on 24 October, 2024

Author: V Srishananda

Bench: V Srishananda

                                       -1-
                                                     NC: 2024:KHC:42996
                                                 CRL.RP No. 932 of 2018




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 24TH DAY OF OCTOBER, 2024

                                    BEFORE
                    THE HON'BLE MR JUSTICE V SRISHANANDA
                CRIMINAL REVISION PETITION NO. 932 OF 2018
            BETWEEN:

            PRADEEPKUMAR M,
            S/O G. MUNISWAMY,
            AGED ABOUT 37 YEARS,
            R/AT NO. 110 'C', NEAR WIPRO GATE,
            ELECTRONIC CITY, I PHASE,
            BANGALORE - 560 100

            ALSO AT
            NO.56, I MAIN ROAD, 10TH CROSS,
            CHANNAKESHWARANAGARA,
            SINGASANDRA, BENGALURU - 560 100.
                                                          ...PETITIONER
            (BY SRI. B.V. MANJE GOWDA, ADVOCATE FOR
                SRI. CHANDRASHEKARA K.A, ADVOCATE)
Digitally
signed by   AND:
MALATESH
KC
Location:   C.S. SHIVAKUMAR,
HIGH        S/O SHIVANNA,
COURT OF
KARNATAKA   AGED ABOUT 44 YEARS,
            R/AT NO. 192, SARAOJAMMA BUILDING,
            VIRABHADRANAGARA, BSK III STAGE,
            BENGALURU - 560 085.
                                                         ...RESPONDENT
            (BY SRI. A.V. RAMAKRISHNA, ADVOCATE (ABSENT))
                                -2-
                                            NC: 2024:KHC:42996
                                        CRL.RP No. 932 of 2018




      THIS CRL.RP IS FILED U/S.397 R/W 401 OF CR.P.C
PRAYING TO SET ASIDE THE JUDGMENT AND ORDER DATED
15.12.2016 PASSED BY THE XVIII ADDL.C.M.M., BENGALURU
IN C.C.NO.23530/2015 AND CONFIRMED BY THE JUDGMENT
DATED 13.10.2017 PASSED BY THE LXVI ADDITIONAL CITY
CIVIL    AND    SESSIONS     JUDGE,    BENGALURU   IN
CRL.A.NO.131/2017 AND ACQUIT THE PETITIONER/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

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


                         ORAL ORDER

Sri.Manje Gowda B. V., learned counsel for the revision

petitioner submits that despite best efforts, he could not get

the instructions from the revision petitioner to proceed with the

case.

Placing his submission on record, revision petition is

dismissed for non prosecution.

Sd/-

(V SRISHANANDA) JUDGE

KAV

CT: BHK