Karnataka High Court
Kanthi Shetty vs Chikkamuniswamy on 25 June, 2025
Author: Shivashankar Amarannavar
Bench: Shivashankar Amarannavar
-1-
NC: 2025:KHC:22316
CRL.RP No. 185 of 2019
C/W CRL.RP No. 184 of 2019
CRL.RP No. 186 of 2019
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 25TH DAY OF JUNE, 2025
BEFORE
THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
CRIMINAL REVISION PETITION No. 185 OF 2019
C/W
CRIMINAL REVISION PETITION No. 184 OF 2019
C/W
CRIMINAL REVISION PETITION No. 186 OF 2019
IN CRL.RP No. 185/2019
BETWEEN:
1. KANTHI SHETTY
AGED ABOUT 43 YEARS
MANAGING DIRECTOR
AIRCOM SOLUTIONS PVT. LTD.
No.37/2, CHICAGO AVENUE
CUNNINGHAM ROAD
Digitally signed by BANGALORE - 52.
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH 2. M/s. AIRCOM SOLUTIONS P. LTD.
COURT OF
KARNATAKA No.37/2, CHICAGO AVENUE
CUNNINGHAM ROAD
BANGALORE - 52.
REP. BY MANAGING DIRECTOR
KANTHI SHETTY.
...PETITIONERS
(BY SRI KARUMBAIAH T A, ADVOCATE - ABSENT)
-2-
NC: 2025:KHC:22316
CRL.RP No. 185 of 2019
C/W CRL.RP No. 184 of 2019
CRL.RP No. 186 of 2019
HC-KAR
AND:
CHIKKAMUNISWAMY
AGED ABOUT 57 YEARS
S/O LATE KRISHNAPPA
CIVIL CONTRACTOR
R/AT No.11, MARUTHI FARM
HOSUR, AMRUTHANAGAR
BANGALORE - 92.
...RESPONDENT
(BY SRI S DORAI BABU, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
SECTION 401 Cr.P.C PRAYING TO SET ASIDE THE JUDGMENT
DATED 09.08.2018 PASSED BY THE LXVIII ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BANGALORE CITY (CCH-69) IN
CRL.A.No.1075/2016 AND ALSO THE JUDGMENT AND ORDER
OF CONVICTION AND SENTENCE DATED 18.08.2016 PASSED
BY THE XVIII A.C.M.M., BANGALORE IN C.C.No.22584/2015
AND ACQUIT THE ACCUSED AND ETC.,
IN CRL.RP No. 184/2019
BETWEEN:
1. KANTHI SHETTY
AGED ABOUT 43 YEARS
MANAGING DIRECTOR
AIRCOM SOLUTIONS PVT. LTD.
No.37/2, CHICAGO AVENUE
CUNNINGHAM ROAD
BANGALORE - 52.
2. M/s. AIRCOM SOLUTIONS P. LTD.
No.37/2, CHICAGO AVENUE
CUNNINGHAM ROAD
BANGALORE - 52.
REP. BY MANAGING DIRECTOR
KANTHI SHETTY.
...PETITIONERS
(BY SRI KARUMBAIAH T A, ADVOCATE - ABSENT)
-3-
NC: 2025:KHC:22316
CRL.RP No. 185 of 2019
C/W CRL.RP No. 184 of 2019
CRL.RP No. 186 of 2019
HC-KAR
AND:
CHIKKAMUNISWAMY
AGED ABOUT 57 YEARS
S/O LATE KRISHNAPPA
CIVIL CONTRACTOR
R/AT No.11, MARUTHI FARM
HOSUR, AMRUTHANAGAR
BANGALORE - 92.
...RESPONDENT
(BY SRI S DORAI BABU, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
SECTION 401 Cr.P.C PRAYING TO SET ASIDE THE JUDGMENT
DATED 09.08.2018 PASSED BY THE LXVIII ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BENGALURU IN
CRL.A.No.1074/2016 AND ALSO THE JUDGMENT AND ORDER
OF CONVICTION AND SENTENCE DATED 18.08.2016 PASSED
BY THE XVIII A.C.M.M., BANGALORE IN C.C.No.22583/2015
AND ACQUIT THE ACCUSED AND ETC.,
IN CRL.RP No. 186/2019
BETWEEN:
1. KANTHI SHETTY
AGED ABOUT 43 YEARS
MANAGING DIRECTOR
AIRCOM SOLUTIONS PVT. LTD.
No.37/2, CHICAGO AVENUE
CUNNINGHAM ROAD
BANGALORE - 52.
2. M/s. AIRCOM SOLUTIONS P. LTD.
No.37/2, CHICAGO AVENUE
CUNNINGHAM ROAD
BANGALORE - 52.
-4-
NC: 2025:KHC:22316
CRL.RP No. 185 of 2019
C/W CRL.RP No. 184 of 2019
CRL.RP No. 186 of 2019
HC-KAR
REP. BY MANAGING DIRECTOR
KANTHI SHETTY.
...PETITIONERS
(BY SRI KARUMBAIAH T A, ADVOCATE - ABSENT)
AND:
CHIKKAMUNISWAMY
AGED ABOUT 57 YEARS
S/O LATE KRISHNAPPA
CIVIL CONTRACTOR
R/AT No.11, MARUTHI FARM
HOSUR, AMRUTHANAGAR
BANGALORE - 92.
...RESPONDENT
(BY SRI S DORAI BABU, ADVOCATE)
THIS CRL.RP IS FILED UNDER SECTION 397 READ WITH
SECTION 401 Cr.P.C PRAYING TO SET ASIDE THE JUDGMENT
DATED 09.08.2018 PASSED BY THE LXVIII ADDITIONAL CITY
CIVIL AND SESSIONS JUDGE, BENGALURU IN
CRL.A.No.1076/2016 AND ALSO THE JUDGMENT AND ORDER
OF CONVICTION AND SENTENCE DATED 18.08.2016 PASSED
BY THE XVIII A.C.M.M., BANGALORE IN C.C.No.22585/2015
AND ACQUIT THE ACCUSED AND ETC.,
THESE PETITIONS COMING ON FOR FINAL HEARING THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
ORAL ORDER
Learned counsel for the respondent is present.
2. Learned counsel for the petitioner was absent.
NC: 2025:KHC:22316
HC-KAR
3. Learned counsel for the petitioner was also
absent on 10.06.2025. On 10.06.2025 this Court has
passed the following order ;
"Learned counsel for respondent present.
Learned counsel for petitioners absent.
The matters are of the year 2019. There are
no grounds for adjournment. However, in order
to give one more opportunity, the matters are
being adjourned as last chance.
List on 25.06.2025."
4. In view of the above, learned counsel for the
petitioner is not present. It appears that the petitioner is
not interested in prosecuting this matter.
5. Hence, this Criminal Revision Petition is
dismissed for non-prosecution.
Sd/-
(SHIVASHANKAR AMARANNAVAR)
JUDGE
DSP
