SHAILA P PRABU Vs. NAGENDRA K MALLYA

JUDGEMENT

(1.) THOUGH the matter is listed for admission, with the consent of learned Counsel for both sides, the same is taken up for final hearing and is being disposed off by this order.

(2.) THIS revision petition is filed by the petitioner under Section 397 cr. P. C. praying that this Court be pleased to set aside the order dated 1-8-2007 passed by the XIX ACMM, Bangalore in C. C. No. 15062/2003 by issuing FLW and NBW against the petitioner.

(3.) THE case of the petitioner, in brief, is as follows. The petitioner being an accused before the trial Court challenged the order of conviction and sentence passed by the trial Court in C. C. No. 15062/03, dated 1-8-2007 which has. been affirmed by the learned Sessions Judge in Criminal appeal No. 1407/05. Being aggrieved by the Orders passed by the Courts-below, the petitioner preferred Criminal Revision Petition No. 1713/2006. Initially this Court granted interim stay and admitted the matter. Since the petitioner has not complied the order passed in Crl. R. P. No. 1713/ 2006, interim order came to be recalled. When the matter stood thus, the respondent herein filed an application before the trial Court to execute the order of conviction and sentence and NBW as well as FLW were issued against the petitioner. Therefore, the petitioner has come up with this revision petition filed under Section 397 Cr. P. C.