Karnataka High Court
India Awake For Transparency vs Sri. H Anil on 14 August, 2017
Author: Rathnakala
Bench: Rathnakala
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF AUGUST, 2017
BEFORE
THE HON' BLE MRS JUSTICE RATHNAKALA
CRIMINAL REVISION PETITION NO.789 OF 2017
BETWEEN:
INDIA AWAKE FOR TRANSPARENCY
24 DESIKA ROAD MYLAPORE,
CHENNAI-600 004.
REP. BY P.SADANAND GOUD. ... PETITIONER
(BY SRI SHAKEER ABBAS M., ADV.,)
AND:
SRI H.ANIL
CHARTERED ACCOUNTANT,
S/O NOT KNOWN TO PETITIONER,
MEM NO.202788,
9/D 13TH CROSS,
JAYAMAHAL EXTENSION,
BANGALORE-560 046. ... RESPONDENT
THIS CRL.RP IS FILED U/S.397 R/W 401 CR.P.C PRAYING TO
SET ASIDE THE ORDER OF DISMISSAL PASSED BY THE SPECIAL
COURT ECONOMIC OFFENCES, BANGALORE IN PCR.NO.7/2017
DATED 03.07.2017 AND RESTORE THE COMPLAINT OF THE PETR. A
CASE PCR.NO.7/2017 ON THE FILE OF THE SPECIAL COURT
ECONOMIC OFFENCES, BANGALORE AND DIRECT THE SAID COURT
TO TAKE COGNIZANCE OF THE OFFENCE AND THEREAFTER DEAL
WITH THE COMPLAINT AS PER LAW.
2
THIS PETITION COMING ON FOR ORDERS THIS DAY, THE
COURT MADE THE FOLLOWING:
ORDER
Heard. Office objections regarding maintainability over- ruled.
Though, this criminal revision petition against the order of dismissal of the complaint is maintainable, since the revision petitioner has directly approached this Court without working out his remedy at the primary level i.e., Sessions Court, this petition is rejected.
Two weeks time is granted to the petitioner to work out his remedy before the Sessions Court. All contentions are kept open.
Registry to return the documents to the learned counsel for the petitioner.
Sd/-
JUDGE PB