Sri S R Vinaya vs Sri N C Yogeshkumar
2021 Latest Caselaw 3189 Kant

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IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 19TH DAY OF AUGUST 2021

                          BEFORE

 THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

         CRIMINAL APPEAL No. 123 OF 2020

BETWEEN

Sri S.R.Vinaya,
S/o B.Rudreshappa,
Aged about 33 years,
R/o Near Police Chouki,
Vinobanagara,
Shivamogga-577201.
                                              ...Appellant
(By Sri S.R.Hegde Hudlamane, Advocate)

AND

Sri N.C.Yogeshkumar,
Aged about 40 years,
Proprietor: Indian Couriers
Transport,
R/o Shambulinga Nilaya,
1st Floor, II Cross,
II Stage, Ward No.8,
Ravindranagara,
Shivamogga-577201.
                                            ...Respondent

      This Criminal Appeal is filed under Section 378(4)
Cr.P.C. praying to set aside the judgment and order dated
08.08.2019, passed by the JMFC III at Shivamogga in
C.C.No.1286/2016, acquitting the respondents/accused for
the offence punishable under Section 138 of the N.I.Act.
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     This Criminal Appeal coming on for orders this day,
through video conferencing the court made the following:


                            ORDER

Counsel for the appellant submits that for

complying with the office objections, he tried to

contact his client, but he has not responded. He also

submits that he tried to contact the appellant who was

appearing for the appellant in the trial court and it was

brought to his notice that the advocate is also dead.

Therefore it is his submission that he is not able to

contact his client. He says he has no objections if the

appeal is dismissed. Therefore appeal is dismissed.

SD/-

JUDGE

ckl