Sri Subhas Shetty vs Sahyadri Multipurpose Arecanut
2025 Latest Caselaw 2362 Kant

Karnataka High Court

Sri Subhas Shetty vs Sahyadri Multipurpose Arecanut on 13 January, 2025

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                             -1-
                                                              NC: 2025:KHC:1160
                                                         CRL.RP No. 637 of 2020




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 13TH DAY OF JANUARY, 2025

                                           BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                          CRIMINAL REVISION PETITION NO.637 OF 2020

                   BETWEEN:

                   SRI SUBHAS SHETTY
                   S/O SUNDAR SHETTY
                   AGED ABOUT 44 YEARS
                   R/AT 11TH CROSS, SOPPUGUDDE
                   THIRTHAHALLI TOWN
                   SHIVAMOGGA - 577 201
                                                                 ...PETITIONER

                   (BY SRI RAJESH SHETTIGAR, ADVOCATE [ABSENT])
                   AND:

Digitally signed   SAHYADRI MULTIPURPOSE ARECANUT
by DEVIKA M        GROWERS SALES CO-OPERATIVE SOCIETY LTD.,
Location: HIGH     THIRTHAHALLI - 577432
COURT OF
KARNATAKA          REPRESENTED BY ITS SECRETARY

                                                                ...RESPONDENT

                   (BY SRI V B SIDDARAMAIAH, ADVOCATE)


                          THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C
                   PRAYING     TO   SET   ASIDE    THE     JUDGMENT     DATED
                   21.03.2020 MADE IN CRL.A.NO.37/2018 PASSED BY THE
                              -2-
                                          NC: 2025:KHC:1160
                                     CRL.RP No. 637 of 2020




II ADDITIONAL SESSIONS JUDGE, SHIVAMOGGA AND
ETC.

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



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


                         ORAL ORDER

The counsel for the petitioner is absent and the

counsel for the respondent is present.

2. This matter was listed before the Court on

06.01.2025 and on that date, the counsel for the

petitioner was absent. The counsel for the respondent

though submits that the petitioner has not complied the

order of this Court dated 20.01.2024, sought a week's

time to verify the same. Today, the counsel for the

respondent submits that the order of this Court dated

20.01.2024 is not yet complied by the petitioner. Hence, it

appears that the counsel for the petitioner is not pursuing

the matter diligently. This petition is of the year 2020

NC: 2025:KHC:1160

filed against the concurrent finding of the Trial Court as

well as the First Appellate Court. Though the sentence

was suspended subject to payment of 50% of the fine

amount, same has not been complied and not pursuing the

matter diligently by the counsel for the petitioner.

Accordingly, the petition is dismissed for non-prosecution.

Sd/-

(H.P.SANDESH) JUDGE

SN