Mr Mohammed Ahmed J vs Mr N Sathyanarayana
2025 Latest Caselaw 3249 Kant

Karnataka High Court

Mr Mohammed Ahmed J vs Mr N Sathyanarayana on 7 August, 2025

                                        -1-
                                                    NC: 2025:KHC:30810
                                               CRL.RP No. 1311 of 2022


              HC-KAR




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 7TH DAY OF AUGUST, 2025

                                      BEFORE
               THE HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE
                 CRIMINAL REVISION PETITION NO. 1311 OF 2022
              BETWEEN:
              MR MOHAMMED AHMED J,
              S/O LATE JAMEEL AHMED,
              AGED ABOUT 55 YEARS,
              RESIDING AT NO.43, GREEN VIEW HOSPITAL,
              VIVEKNAGAR, BANGALORE-560047.
                                                        ...PETITIONER
              (BY SRI S NAGARAJA (NOC), ADVOCATE (ABSENT))
              AND:

              MR N SATHYANARAYANA,
              S/O LATE M V RAMAIAH,
              AGED ABOUT 60 YEARS,
              RESIDING AT NO.175,
              NGEF LAYOUT, SANJAYNAGAR,
              BANGALORE - 560094.
Digitally                                               ...RESPONDENT
signed by C
HONNUR SAB         THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING
Location:     TO a) EXAMINE THE LEGALITY, PROPRIETY AND CORRECTNESS
HIGH COURT    OF THE PROCEEDINGS OF IMPUGNED JUDGMENT. b) SET
OF            ASIDE THE JUDGMENT DATED 16.07.2022 PASSED BY THE
KARNATAKA     LXIX ADDITIONAL CITY CIVIL AND SESSIONS JUDGE,
              BENGALURU (CCH-70) IN CRL.A.NO.1164/2019, CONFIRMED
              THE ORDER AND JUDGMENT PASSED BY THE XII ADDITIONAL
              CHIEF   METROPOLITAN      MAGISTRATE,   BENGALURU     IN
              C.C.NO.20807/2015 DATED 23.04.2019, CONVICTING THE
              PETITIONER/ACCUSED FOR THE OFFENCE P/U/S 138 OF
              NEGOTIABLE INSTRUMENTS ACT. c) FURTHER BE PLEASED TO
              ACQUIT THE PETITIONER/ACCUSED IN C.C.NO.20807/2015
              DATED 23.04.2019 ON THE FILE OF XII ADDITIONAL CHIEF
              METROPOLITAN MAGISTRATE, BENGALURU.
                                    -2-
                                                  NC: 2025:KHC:30810
                                           CRL.RP No. 1311 of 2022


 HC-KAR




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


CORAM:       HON'BLE MR. JUSTICE ANANT RAMANATH HEGDE


                             ORAL ORDER

It is noticed from the report secured that the

respondent is not found in the address since nine years.

2. None appears for the petitioner.

3. Hence, the Revision Petition is dismissed for

non-prosecution.

Sd/-

(ANANT RAMANATH HEGDE) JUDGE

GVP