Sri Govindaraju vs Sri M K Ravi
2022 Latest Caselaw 4156 Kant

                          1


   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 10TH DAY OF MARCH, 2022

                       BEFORE

        THE HON'BLE MR. JUSTICE K. NATARAJAN

           CRIMINAL APPEAL NO.2026/2018

BETWEEN:

SRI GOVINDARAJU
S/O GANGAMUTHAIAH,
AGED ABOUT 47 YEARS,
R/AT NO.59, SAMRUDDI,
24TH CROSS, III MAIN ROAD,
MUNESHWARA BLOCK,
PIPELINE ROAD,
MALLASANDRA, T DASARAHALLI,
BANGALORE-560057
                                         ...APPELLANT
(BY SRI M. SHIVAPRAKASH, ADVOCATE)

AND:

SRI M. K. RAVI
S/O KEMPE GOWDA,
'BINDSRI NILAYA',
NEAR MUNIYAPPA BUILDING,
OPP. SHANIMAHATHMA TEMPLE,
PIPELINE ROAD,MALLASANDRA,
BANGALORE-57

ALSO AT
NO.78, 8TH CROSS, 3RD 'A' MAIN,
BHUVANESHWARINAGAR,
T. DASARAHALLI,
                                    2


HESARAGHATTA MAIN ROAD,
BANGALORE-57
                                       ...RESPONDENT
(BY SRI M.V. SRIDHAR CHAKRAVARTHI, HCGP)


     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
374(3) OF CR.P.C., PRAYING TO QUASH THE ORDER DATED
12.10.2018,     PASSED      BY   THE     XX     ADDITIONAL    CHIEF
METROPOLITAN       MAGISTRATE          AT   BENGALURU     CITY    IN
C.C.NO.27456/2016                      ACQUITTING                THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
THE N.I ACT.


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


                       JUDGMENT

Learned counsel for the appellant remained absent.

Even on the last dates of hearing on 15.02.2021 and

15.10.2019, he did not comply with the office

objections.

3. Inspite of the appeal having been filed and

pending since November, 2018, an affidavit along with

an application has not been filed to seek special leave.

Such being the case, the appeal is dismissed for

default.

Sd/-

JUDGE

KTY