Yelahanka Merchants vs Ramesh H C
2021 Latest Caselaw 1580 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 17TH DAY OF FEBRUARY, 2021

                         BEFORE

 THE HON'BLE MR.JUSTICE ASHOK G. NIJAGANNAVAR

        CRIMINAL APPEAL NO.134 OF 2015 (A)

BETWEEN:

YELAHANKA MERCHANTS
FINANCE CO,
BY PASS, B B ROAD,
YELAHANAKA,
BANGALORE - 560 064,
REPRESENTED BY ITS MANAGER
AND G P A HOLDER,
SMT GIRIJA,
W/O GARUDAPPA.                         ...APPELLANT

(BY SRI M SUBRAMANI, ADVOCATE)

AND:

RAMESH H C,
S/O CHANNAIAH,
AGED ABOUT 42 YEARS,
S L V BAKERY & SWEETS,
NO.715/77, 7TH CROSS,
TATA NAGAR EXTENSION,
K G HALLI MAIN ROAD,
BANGALORE-560092.                    ...RESPONDENT
                                  2


     THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
CR.P.C PRAYING TO SET ASIDE THE ORDER DATED: 06.12.2014
PASSED BY THE XVIII ACMM AND XX ASCJ BANGALORE, IN
C.C.NO.19357/07- ACQUITTING THE RESPONDENT/ACCUSED FOR
THE OFFENCE P/U/S 138 OF N.I.ACT.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY, THE
COURT   DELIVERED  THE  FOLLOWING  THROUGH   VIDEO
CONFERENCE:

                           JUDGMENT

Learned counsel for the appellant absent. No representation.

2. The present appeal is against the order of acquittal, but

no steps have been taken inspite of several opportunities. In order

to give a last opportunity, a week's time was granted for taking

steps, but the learned counsel for the appellant has neither

appeared nor has taken steps.

3. Hence, in view of the peremptory order dated

12.01.2021, this appeal stands dismissed.

Sd/-

JUDGE

BSR