Sri Mohan N R vs Sri Ravi Chandra Babu Reddy
2021 Latest Caselaw 3169 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 18TH DAY OF AUGUST 2021

                         BEFORE

 THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

          CRIMINAL APPEAL No.1414/2018

BETWEEN

Sri.Mohan N.R.
S/o T.Ramaswamy Reddy
Aged about 35 years
R/at:Narayanaghatta
Bommasandra (via Anekal)
Bengaluru - 560 099                 ...Appellant

[(By Sri.S.Nischal, Advocate(absent)]

AND

Sri.Ravi Chandra Babu Reddy
S/o Subba Reddy
Aged about 50 years
R/at:Narayanaghatta
Muthunallur Post
Anekal Taluk
Bengaluru - 560 099                ... Respondent

      This Criminal Appeal is filed under Section 378(4) of
Cr.P.C. praying      to set aside the judgment dated
24.05.2018 passed by the XIX A.C.M.M., Bangalore in
C.C.No.8611/2016- acquitting the respondent/accused for
the offence punishable under Section 138 of N.I.Act.

      This Criminal Appeal coming on for orders this day,
the court made the following:
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                        ORDER

The order sheet dated 16.2.2021 shows that two

weeks time was given to the appellant's counsel as a

last chance for complying with the office objections.

Appellant's counsel is absent today. Office objections

are not complied with in spite of giving sufficient time.

Therefore appeal is dismissed.

Sd/-

JUDGE

ckl