Sri. C. Rajanna vs Visionz Media
2021 Latest Caselaw 3172 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.601/2016

BETWEEN

Sri. C. Rajanna
S/o. Late Chikkanna
R/at No.40
Bettenahalli Village
Kundana Hobli
Devanahalli Taluk
Bengaluru Rural - 562 110.              ...Appellant

(By Sri. K.M. Manohar, Advocate)

AND

Visionz Media
Rep. by its Proprietor
Mr. Palani Hrishikesh
No.44, Lakshmi Nivasa
2nd Main Road, 3rd Stage
Vinayaka Layout
Maruthi Mandir ward
Vijayanagar
Bengaluru - 560 040.

Presently Also at
Kadabagere, Sunkadakatte Main Road
Magadi Main Road
Bengaluru - 560 023.                  ...Respondent

(By Sri. S. Mahesh, Advocate)
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      This Criminal Appeal is filed under Section 378(4) of
Cr.P.C. praying to set aside the judgment and order dated
04.02.2016 passed by the XXII A.C.M.M., Bengaluru in
C.C.No.19710/2012 - 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:

                         ORDER

Counsel for the appellant prays for time today

also for paying process fee. The order dated

22.2.2021 shows that two weeks time was granted as

a last chance for paying the process fee. In spite of

that time is sought again. There are no grounds to

grant time. Hence, appeal is dismissed.

Sd/-

JUDGE

ckl