Sri Babu C vs M/S Global Academy
2022 Latest Caselaw 9521 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 23rd DAY OF JUNE, 2022

                           BEFORE

     THE HON'BLE MR. JUSTICE MOHAMMAD NAWAZ

          CRIMINAL APPEAL NO.153 OF 2020

BETWEEN:

SRI. BABU C.
S/O SRI. B. CHINNASWAMY,
AGED ABOUT 44 YEARS,
R/AT HOMMADEVANAHALLI VILLAGE,
B.G. ROAD, GOTTIGERE POST,
BEGUR HOBLI,
BENGALURU SOUTH TALUK,
BENGALURU DISTRICT.                      ...APPELLANT

(BY SRI. C.V. ANNAIAH, ADVOCATE)

AND

M/S GLOBAL ACADEMY
REP. BY ITS TRUSTEES

1.    SRI. NAGARAJU K.P.

2.    SMT. ARCHANA R.

      HAVING OFFICE ADDRESS
      B.T.S. LAYOUT,
      HARAGADDE VILLAGE,
      KASBA HOBLI, ANEKAL TALUK,
      BANGALORE DISTRICT.              ...RESPONDENTS

    THIS CRIMINAL APPEAL IS FILED U/S 378(4) OF CR.P.C.
PRAYING TO SET ASIDE THE ORDER DATED 23.09.2019
PASSED BY THE XXXIV ADDL.C.M.M., MAYO HALL,
BENGALURU IN C.C. NO.56392/2018 AND RESTORE THE
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ABOVE CASE - ACQUITTING THE RESPONDENT/ ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

     THIS CRIMINAL APPEAL IS COMING ON FOR ORDERS
THROUGH VIDEO CONFERENCE/ PHYSICAL HEARING, THIS
DAY, THE COURT DELIVERED THE FOLLOWING;

                         JUDGMENT

This appeal is being listed for the sixth time for

compliance of office objections.

2. The ordersheet would disclose that on

06.09.2021, finally a weeks' time was granted. Inspite of that

office objections were not complied. A weeks' time was

granted again on 23.09.2021 for complying the office

objections. Inspite of that, office objections are not complied

sofar. Even today the learned counsel for the appellant is not

present.

3. Hence, this appeal is liable to be dismissed for

non-compliance of the office objections.

Accordingly, appeal is dismissed for non-prosecution.

Sd/ JUDGE

LL