C S Srinivasachar vs H S Jayaramachar
2022 Latest Caselaw 11528 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 24 T H DAY OF AUGUST, 2022

                       BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

        CRIMINAL APPEAL NO.744 OF 2021

BETWEEN:

C.S. Srinivasachar
S/o Somachar
Aged about 49 years
R/at Behind Vijay Bank
Channarayapatna Town
and Taluk
Hassan District-573201.
                                              ...Appellant
(By Sri H.T. Jagadeesh, Ad vocate - Absent)

AND:

H.S. Jayaramachar
S/o Sheshachar
Aged about 59 years
Harjihalli Village
Avathi Post
Chikkamag alur Taluk
Chikkamag alur District-577101.
                                         ...Respondent

     This Criminal Appeal is filed under Section 378(4)
of Cr.P.C. praying to set aside the imp ugned judgment
dated 30.03.2021 passed by the III Additional Civil
Judge     and      JMFC,      Channarayap atna        in
C.C.No.1276/2016, acquitting the respondent/accused
                              :: 2 ::


for    the   offence   punishab le     under   Section    138   of
N.I.Act.

       This Criminal Appeal coming on for orders this
day, the Court mad e the following :

                             ORDER

On 21.07.2022, one week time was granted to

remove the office objections making it very clear

that the appeal will be dismissed if office

objections are not cleared.

The appellant's counsel is absent today.

Office objections have not been complied with.

Therefore appeal is dismissed.

Sd/-

JUDGE

Kmv/-