Ballari Agro Gold Projects (Pvt.) Ltd vs G. Ravikumar S/O G. Siddanna
2026 Latest Caselaw 488 Kant

Karnataka High Court

Ballari Agro Gold Projects (Pvt.) Ltd vs G. Ravikumar S/O G. Siddanna on 23 January, 2026

Author: V.Srishananda

Bench: V.Srishananda

                                                   -1-
                                                                NC: 2026:KHC-D:898
                                                         CRL.RP No. 100186 of 2018


                       HC-KAR



                       IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                           DATED THIS THE 23RD DAY OF JANUARY, 2026

                                            BEFORE

                           THE HON'BLE MR. JUSTICE V.SRISHANANDA

                      CRIMINAL REVISION PETITION NO. 100186 OF 2018

                                    (397(CR.PC)/438(BNSS))

                      BETWEEN:

                      1.   BALLARI AGRO GOLD PROJECTS (PVT.) LTD.,
                           BY ITS DIRECTORS
                           SRI. SIDDESH DASAMAPURA,
                           S/O LATE D. LINGAPPA,
                           AGE: 48 YEARS,
                           R/O: GAVIKRUPA APARTMENTS,
                           NEAR SHAKTHI NURSING HOME,
                           TALUR ROAD, BALLARI, TQ AND DIST: BALLARI.

                      2.   SRI. SIDDESH DASAMAPURA
                           S/O LATE D. LINGAPPA,
                           AGE: 48 YEARS,
                           AUTHORIZED SIGNATORY OF
                           M/S BALLARI AGRO GOLD PROJECTS (PVT.) LTD.,
                           R/O: GAVIKRUPA APARTMENTS
Digitally signed by
                           NEAR SHAKTHI NURSING HOME,
CHANDRASHEKAR
LAXMAN
KATTIMANI
                           TALUR ROAD, BALLARI, TQ AND DIST: BALLARI.
Location: High
Court of
                                                                         ...PETITIONERS
Karnataka,
Dharwad Bench.        (BY SRI. B.C. JNANAYYA SWAMI, ADVOCATE)

                      AND:

                      G. RAVIKUMAR S/O G. SIDDANNA
                      AGE: 38 YEARS,
                      OCC: SALES MANAGER IN SANDVIK MOBILES,
                      R/O: SHIVA KRUPA NILAYA,
                      A-BLOCK, PLOT NO.2, RAJIVNAGAR,
                      HOSAPETE-583201, BALLARI DISTRICT.
                                                                         ...RESPONDENT
                      (BY SRI. JAGADISH PATIL, ADVOCATE)
                                  -2-
                                              NC: 2026:KHC-D:898
                                       CRL.RP No. 100186 of 2018


 HC-KAR



      THIS CRIMINAL REVISION PETITION IS FILED UNDER SECTION
397 READ WITH 401 OF CR.PC., PRAYING TO CALL FOR THE
RECORDS, PERUSE THE SAME AND SET ASIDE THE ORDER OF
CONVICTION AND SENTENCE PASSED BY THE III ADDL. DISTRICT
AND SESSIONS JUDGE, BALLARI SITTING AT HOSAPETE IN
CRL.A.NO.5061/2015 DATED 07.08.2018 AND THE JUDGMENT OF
CONVICTION AND SENTENCE PASSED BY THE ADDL. CIVIL JUDGE
AND JMFC, HOSAPETE IN C.C.NO.562/2012 DATED 04.11.2015 FOR
THE OFFENCE PUNISHABLE U/S.138 N.I. ACT IN THE INTEREST OF
JUSTICE.

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

                            ORAL ORDER

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

1. The case called twice.

2. None represent on behalf of the petitioner.

3. The revision petitioner, who is the accused, has

suffered an order of conviction for the offence punishable under

Section 138 of the Negotiable Instruments Act.

4. Even on the last date of hearing, there was no

representation on behalf of the petitioner.

5. Accordingly, the revision petition dismissed for non

prosecution.

Sd/-

(V.SRISHANANDA) JUDGE

RHR/-Ct-cmu LIST NO.: 2 SL NO.: 35