Delhi Lamps vs Lighting Zone And Appliances
2022 Latest Caselaw 716 Kant

                                          CRL.A.No.1428/2018

                             1



IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 14TH DAY OF JANUARY 2022

                        BEFORE

       THE HON'BLE MRS. JUSTICE K.S.MUDAGAL

         CRIMINAL APPEAL NO.1428/2018
BETWEEN:
DELHI LAMPS
REP. BY ITS PROPRIETOR
MR. B.K.SHARMA
S/O LATE SRI.SHIVANARAYAN SHARMA
AGED ABOUT 54 YEARS
HAVING ITS REGISTERED OFFICE AT:
# 105, UNIT 3, 2ND CROSS
KANAKANAGAR, R.T.NAGAR
BANGALORE - 560 032                         ... APPELLANT
(BY SMT DEEKSHA SHARMA, ADVOCATE)
AND:
1.     LIGHTING ZONE AND APPLIANCES
       HAVING ITS REGISTERED OFFICE AT:
       NO.2/3, SIDDAGANGA BHAVAN
       NEAR ABHINAYA THEATRE
       B.V.K. IYENGAR ROAD
       BANGALORE - 560 053
2.     MRS. BHUVANESHWARI @ MRS. BUNA
       W/O A.S.JAGAN
       AGED ABOUT 35 YEARS
       R/AT FGM (MES) QTR NO.24/6
       CQAE COMPLEX, OUTER RING ROAD
       MUTHYALA NAGAR, GORAGUNTEPALYA
       YESHWANTPUR, BANGALORE - 560 022
3.     MR. VINOD
       AGED ABOUT 37 YEARS
       PROPRIETOR OF
                                          CRL.A.No.1428/2018

                           2


      LIGHTING ZONE AND APPLIANCES
      HAVING ITS REGISTERED OFFICE AT:
      NO.2/3, SIDDAGANGA BHAVAN
      NEAR ABHINAYA THEATRE
      B.V.K. IYENGAR ROAD
      BANGALORE - 560 053
      ALSO WORKING AT:
      J.P. LIGHTS AND APPLIANCES
      # 109/1, SERVICE RING ROAD
      BANASWADI
      BANGALORE - 560 043                 ... RESPONDENTS
      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378
CR.P.C PRAYING TO SET ASIDE THE JUDGMENT DATED
04.05.2018 PASSED BY THE LVIII A.C.M.M., MAYO HALL UNIT,
BANGALORE IN C.C.NO.52407/2017 - ACQUITTING THE
RESPONDENTSS/ACCUSED FOR THE OFFENCE PUNISHABLE
UNDER SECTION 138 OF N.I. ACT.
     THIS CRIMINAL APPEAL COMING ON FOR ORDERS THIS
DAY, THE COURT THROUGH VIDEO CONFERENCE DELIVERED
THE FOLLOWING:
                      JUDGMENT

This is a complainant's appeal against the order

of acquittal for the offence punishable under Section

138 of N.I. Act.

Despite granting sufficient opportunity, needful

is not done. The peremptory order dated 17.02.2021

is not complied. Therefore, the appeal is dismissed.

Sd/-

JUDGE pgg