Sri Mahesh S/O Siddappa Boguni vs Shri Saideep Enterprises (Regd)
2026 Latest Caselaw 79 Kant

Karnataka High Court

Sri Mahesh S/O Siddappa Boguni vs Shri Saideep Enterprises (Regd) on 7 January, 2026

Author: V.Srishananda

Bench: V.Srishananda

                                                  -1-
                                                               NC: 2026:KHC-D:129
                                                        CRL.RP No. 100477 of 2024


                        HC-KAR




                   IN THE HIGH COURT OF KARNATAKA, AT DHARWAD

                      DATED THIS THE 7TH DAY OF JANUARY, 2026

                                          BEFORE

                      THE HON'BLE MR. JUSTICE V.SRISHANANDA

                   CRIMINAL REVISION PETITION NO. 100477 OF 2024
                                 (397(CR.PC)/438(BNSS))

                       BETWEEN:

                       SRI MAHESH S/O SIDDAPPA BOGUNI
                       AGE. 37 YEARS OCC. BUSINESS
                       R/O. NO.341 CHOUDI GALLI
                       M. VADAGAON TALUKA AND DIST BELAGAVI.
                                                                      ...PETITIONER
                       (BY SRI. M.M. JAMADAR, ADVOCATE-ABSENT)

                       AND:

                       SHRI SAIDEEP ENTERPRISES (REGD)
                       R/BY ITS CLERK
                       SRI YALLAPPA B. TIMMAPUR
Digitally signed
by SAMREEN             AGE38 YEARS OCC. PVT SERVICE
AYUB
DESHNUR
Location: High
                       R/O 1ST STAGE R.C. NAGAR
Court of
Karnataka,
Dharwad Bench
                       TALUKA AND DIST BELAGAVI 590006
                                                                ...RESPONDENT
                       (BY SRI. SHEKHARGOUDA M. NAGANURI, ADVOCATE)

                            THIS CRIMINAL REVISION PETITION IS FILED U/S 438
                       R/W 442 OF BNSS 2023, PRAYING TO CALL FOR THE RECORDS
                       ON THE FILE OF X ADDL. PRL. DIST AND SESSIONS JUDGE,
                       BELAGAVI IN CRL.A NO. 196/2024 ON DATED 05.10.2024 AND
                       ON THE FILE OF V J.M.F.C. BELAGAVI IN C.C.NO. 853/2018 AND
                       THE JUDGMENT DATED 14.06.2024 PERUSE THE SAME AND SET
                       ASIDE THE JUDGMENT OF CONVICTION AND SENTENCE PASSED
                       BY THE X ADDL. PRL. DIST AND SESSIONS JUDGE, BELAGAVI IN
                                 -2-
                                                 NC: 2026:KHC-D:129
                                      CRL.RP No. 100477 of 2024


 HC-KAR




CRL.A NO. 196/2024 ON DATED 05.10.2024 AND ON THE FILE
OF V J.M.F.C. BELAGAVI, OFFENCE PUNISHABLE U/S 138 OF N.I.
ACT IN C.C.NO. 853/2018 ON DATED 14.06.2024 AND SET THE
PETITIONER AT LIBERTY, 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. None appears for the petitioner.

2. The order sheet discloses that the petitioner is not

interested in prosecuting the revision petition properly.

3. The petitioner has suffered an order of conviction for

the offence punishable under Section 138 of the Negotiable

Instruments Act, confirmed by the First Appellate Court. Even on

05.01.2026, there was no representation, and in the interest of

justice, as a last chance, this Court listed the matter to today.

4. Since there is no representation, the petition stands

dismissed for non-persecution.

Sd/-

(V.SRISHANANDA) JUDGE RHR/-Ct-cmu LIST NO.: 2 SL NO.: 23