Sharath Kumar vs Srinivas Kulal
2025 Latest Caselaw 1989 Kant

Karnataka High Court

Sharath Kumar vs Srinivas Kulal on 6 January, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                              -1-
                                                              NC: 2025:KHC:26
                                                      CRL.RP No. 1200 of 2023




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 6TH DAY OF JANUARY, 2025

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                         CRIMINAL REVISION PETITION NO.1200 OF 2023

                   BETWEEN:

                   1.    SHARATH KUMAR,
                         S/O KRISHNAPPA MOILY,
                         AGED ABOUT 41 YEARS,
                         R/AT PANJRAIL HOUSE,
                         RAILWAY ROAD, KUDUPU POST,
                         MANGALORE-575028.
                                                                 ...PETITIONER

                          (BY SRI. C.N.SRINIVAS RAO, ADVOCATE - ABSENT)

                   AND:

                   1.    SRINIVAS KULAL,
                         S/O VENKAPPA KULAL,
                         R/AT SARAKARI GUDDE HOUSE,
Digitally signed
by DEVIKA M              NEAR KAVOOR MAHALINGESHWARA TEMPLE,
Location: HIGH           KAVOOR, MANGALORE.
COURT OF                                                   ...RESPONDENT
KARNATAKA
                        THIS CRL.RP IS FILED UNDER SECTION 397 R/W 401 OF
                   CR.P.C PRAYING TO SET ASIDE THE JUDGMENT PASSED IN
                   CRL.A.NO.78/2019 PASSED BY THE LEARNED PRL. DISTRICT
                   AND SESSIONS JUDGE D.K., DATED 25.03.2021 AND THE
                   ORDER PASSED IN THE COURT OF J.M.F.C V COURT,
                   MANGALORE IN C.C.NO.624/2015 DATED 10.06.2019 AND
                   THEREBY REV.PETITIONER/ACCUSED MAY BE ACQUITTED FROM
                   THE OFFENCE PUNISHBLE UNDER SECTION 138 OF N.I ACT.

                       THIS PETITION COMING ON FOR ORDERS THIS DAY,
                   ORDER WAS MADE THEREIN AS UNDER:
                                    -2-
                                                      NC: 2025:KHC:26
                                             CRL.RP No. 1200 of 2023




CORAM:     HON'BLE MR. JUSTICE H.P.SANDESH

                               ORAL ORDER

Inspite of two weeks time was granted on 28.10.2024 to

comply with the office objections on payment of cost of

Rs.500/-, the learned counsel for the petitioner is absent and

also not paid the cost.

2. Hence, the petition is dismissed for non-

compliance of office objections and non-payment of cost.

Sd/-

(H.P.SANDESH) JUDGE

MD