Abdul Razak Hasansab Goknapur vs Abdul Rehaman Ameersab Bangi
2025 Latest Caselaw 5680 Kant

Karnataka High Court

Abdul Razak Hasansab Goknapur vs Abdul Rehaman Ameersab Bangi on 28 March, 2025

Author: V.Srishananda

Bench: V.Srishananda

                                                  -1-
                                                               NC: 2025:KHC-D:5755
                                                         CRL.RP No. 100225 of 2023




                                IN THE HIGH COURT OF KARNATAKA,
                                        DHARWAD BENCH

                            DATED THIS THE 28TH DAY OF MARCH, 2025

                                               BEFORE

                            THE HON'BLE MR. JUSTICE V.SRISHANANDA

                       CRIMINAL REVISION PETITION NO.100225 OF 2023
                                  (397(Cr.PC)/438(BNSS))
                     BETWEEN:

                     ABDUL RAZAK HASANSAB GOKNAPUR
                     AGE: 56 YEARS, OCC. BUSINESS,
                     R/O. MUSLIM GALLI, TALUKA: SIRSI,
                     DIST. UTTAR KANNDA, PIN-581401.
                                                                       ...PETITIONER
                     (BY SRI SANDEEP K. PHATKURE, ADVOCATE)

                     AND:

                     ABDUL REHAMAN AMEERSAB BANGI
                     AGE: 40 YEARS, OCC. BUSINESS,
                     R/O. MUSLIM GALLI, TALUKA: SIRSI,
                     DIST. UTTAR KANNDA, PIN-581401.
                                                                     ...RESPONDENT
                     (BY SRI LAXMAN P. MUTAGUPPE, ADVOCATE)
        Digitally
        signed by
        VN
VN      BADIGER
BADIGER Date:
                          THIS CRIMINAL REVISION PETITION IS FILED U/SEC. 397
        2025.04.01
        14:55:58
        +0530        R/W. 401 OF CR.P.C. SEEKING TO CALL FOR THE RECORDS AND
                     ALLOW THIS CRIMINAL REVISION PETITION BY SETTING ASIDE THE
                     ORDER OF CONVICTION AND SENTENCE DATED 09.03.2023 PASSED
                     IN CRIMINAL APPEAL NO. 5086/2022 BY THE I ADDITIONAL
                     DISTRICT AND SESSIONS JUGE, KARWAR SITTING AT SIRSI
                     THEREBY DISMISSING THE APPEAL FILED BY THE PETITONER AND
                     CONFIRMING THE JUDGMENT AND ORDER OF CONVICTION AND
                     SENTENCE U/S. 138 OF NI ACT DATED 15.09.2022 PASSED IN
                     C.C.NO. 683/2014 BY THE LEARNED PRINCIPAL CIIVL JUDGE AND I
                     ADDL. JMFC, SIRSI.

                         THIS PETITION, COMING ON FOR ADMISSION, THIS DAY,
                     ORDER WAS MADE THEREIN AS UNDER:
                                   -2-
                                                 NC: 2025:KHC-D:5755
                                         CRL.RP No. 100225 of 2023




                           ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE V.SRISHANANDA)

Case called twice. None present for the revision

petitioner. Learned counsel for the respondent is present.

Even on the last date of hearing, there was no

representation on behalf of the revision petitioner. Taking note

of the fact that revision petitioner has suffered an order of

conviction for the offence punishable under Section 138 of the

Negotiable Instruments Act and did not choose to address the

arguments on merits of the matter; revision petition is

dismissed for non prosecution.

SD/-

(V.SRISHANANDA) JUDGE

KAV CT:PA