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Judgment
5 paragraphs · 343 wordsH.P. Sandesh, J
This Court vide order dated 22.07.2024 suspended the sentence subject to revision petitioner depositing 50% of the fine amount inclusive of the fine amount already in deposit within a period of four weeks from today and thereafter, the revision petitioner has not complied the said order and ultimately, on 07.11.2024, reporting of settlement is failed and interim order was also not complied and this Court has given the liberty to execute the order of compliance and the revision petitioner once gain very similar order was passed on 03.12.2024. This Court issued non-bailable warrant vide order dated 22.04.2026. The same was not executed and hence fresh non-bailable warrant was issued through Commissioner of Police, Bengaluru and date is fixed returnable by 10.06.2026.
Today, the accused is produced before the Court by Sri. Karibasappa PSI, Sri.Gangadhar PC No.20583 and Sri. Vittal Nayak PC No.21101 and warrant is executed.
Learned counsel for the revision petitioner files an application under Section 70(2) of Cr.P.C. and the said application become infructuous in view of warrant already been executed.
Having considered that the order was passed in the year 2024 itself and for nearly about for a period of two years, not complied with the same inspite of such an opportunity is given and ultimately warrant was issued and the same is executed. When such being the case, the concerned police is directed to produce the accused before the trial Court and if the accused is produced before the trial Court, the trial Court is directed to send him to prison by issuing the conviction warrant in view of non- compliance of the order of this Court i.e. after a period of two years and question of continuing the revision petition does not arise since the petitioner has not obeyed the order passed by this Court and even not having any respect to the order of this Court. Hence, the question of considering the revision petition does not arise and revision petition is also not yet admitted. Accordingly, revision petition stands dismissed.