Basavaraj B. Nandikeshwarmath vs Dattatreya Ananth Hegde
2021 Latest Caselaw 3330 Kant

             IN THE HIGH COURT OF KARNATAKA
                     DHARWAD BENCH

        DATED THIS THE 15TH DAY OF SEPTEMBER, 2021

                          BEFORE

       THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR

             CRIMINAL APPEAL NO.100181/2019

BETWEEN:

BASAVARAJ B. NANDIKESHWARMATH
AGE: MAJOR, OCC: AGRICULTURIST,
R/O: DASANAKOPPA, TQ: SIRSI,
DIST: UTTARA KANNADA.
                                              ...APPELLANT
(BY SRI.K.L.PATIL, ADV. (ABSENT))


AND:

DATTATREYA ANANTH HEGDE
AGE: MAJOR, OCC: EMPLOYEE,
R/O: TAHSILDAR OFFICE,
SIRSI.
                                           ...RESPONDENT


       THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4)
OF CR.P.C. SEEKING TO ALLOW THIS APPEAL AND SET ASIDE
THE JUDGMENT DATED 23.02.2015 PASSED BY THE II-ADDL.
JMFC COURT, SIRSI, IN C.C.NO.3178/2005 AND CONVICT THE
RESPONDENT FOR OFFENCES P/U/S 138 OF N.I.ACT.


       THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT DELIVERED THE FOLLOWING:
                                2




                          JUDGMENT

Learned counsel for the appellant called out, absent.

The proxy advocate present and submits that party did not

approach the counsel.

Matter is pending since 2019 for compliance of office

objections. Last five times, the matter is adjourned for

compliance of office objections. Office note also disclose

that there is a delay of almost four years in filing this

appeal. Though the delay application is filed, it is not

accompanied by the affidavit. It appears, the party is not

interested in compliance of office objections. Under these

circumstances, question of extension of further time for

compliance of office objections does not arise at all.

Hence, the appeal is dismissed for non-compliance of

office objections.

Sd/-

JUDGE

MBS/-