Karnataka High Court
M/S. Sree Gokulam Chits & Finance ... vs Sri. Yuvraj. P on 17 November, 2022
Bench: J.M.Khazi
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 17TH DAY OF NOVEMBER, 2022
BEFORE
THE HON'BLE MS.JUSTICE J.M.KHAZI
CRIMINAL APPEAL NO.756 OF 2018
C/W
CRIMINAL APPEAL NO.754 OF 2018,
CRIMINAL APPEAL NO.755 OF 2018,
CRIMINAL APPEAL NO.757 OF 2018 &
CRIMINAL APPEAL NO.758 OF 2018
IN CRIMINAL APPEAL NO.756 OF 2018
BETWEEN:
M/S. SREE GOKULAM CHITS & FINANCE CO. (P) LTD
HAVING ITS REGISTERED CORPORATE OFFICE AT
"SREE GOKULAM TOWERS", NO.66
ARCOT ROAD, KODAMBAKKAM
CHENNAI - 600 024
AND HAVING MALLESHWARAM BRANCH OFFICE AT
NO.240, 16TH CROSS, SAMPIGE ROAD
MALLESHWARAM
BANGALORE - 560 003
REPRESENTED BY ITS GPA HOLER
SRI RAJA H M
NOW REPRESENTED BY GPA HOLDER
SRI V NAVEEN KUMAR
S/O SRI VENKATESH
AGED ABOUT 23 YEARS
...COMPLAINANT/APPELLANT
(BY SRI. H.K.SINGH BY M/S SINGH & RANI ASSOCIATES,
ADVOCATE - ABSENT)
AND
SRI. YUVRAJ. P
NO.18/1, CAUVERI TRAVELS,
GANDHI NAGAR
BANGALORE - 560 009
.... ACCUSED/RESPONDENT
2
(BY SRI. VENKATASWAMY GOWDA, ADVOCATE)
THIS APPEAL FILED U/S 378 OF CR.P.C BY THE ADVOCATE
FOR THE APPELLANT PRAYING THAT THIS HON'BLE COURT MAY
BE PLEASED TO SET ASIDE THE ORDER OF THE LEARNED XLI
ACMM BANGALORE IN C.C.NO.19228/2014 DATED 02.03.2018
AND CONVICT THE RESPONDENT ADEQUATELY FOR OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I. ACT IN THE
INTEREST OF JUSTICE.
IN CRIMINAL APPEAL NO.754 OF 2018
BETWEEN:
M/S. SREE GOKULAM CHITS & FINANCE CO. (P) LTD
HAVING ITS REGISTERED CORPORATE OFFICE AT
"SREE GOKULAM TOWERS", NO.66
ARCOT ROAD, KODAMBAKKAM
CHENNAI - 600 024
AND HAVING MALLESHWARAM BRANCH OFFICE AT
NO.240, 16TH CROSS, SAMPIGE ROAD
MALLESHWARAM
BANGALORE - 560 003
REPRESENTED BY ITS GPA HOLER
SRI RAJA H M
NOW REPRESENTED BY GPA HOLDER
SRI V NAVEEN KUMAR
S/O SRI VENKATESH
AGED ABOUT 23 YEARS
...COMPLAINANT/APPELLANT
(BY SRI. H.K.SINGH BY M/S SINGH & RANI ASSOCIATES,
ADVOCATE - ABSENT)
AND
SRI. YUVRAJ. P
NO.18/1, CAUVERI TRAVELS,
GANDHI NAGAR
BANGALORE - 560 009
.... ACCUSED/RESPONDENT
(BY SRI. VENKATASWAMY GOWDA, ADVOCATE)
3
THIS APPEAL FILED U/S 378 OF CR.P.C BY THE ADVOCATE
FOR THE APPELLANT PRAYING THAT THIS HON'BLE COURT MAY
BE PLEASED TO SET ASIDE THE ORDER OF THE LEARNED XLI
ACMM BANGALORE IN C.C.NO.19226/2014 DATED 02.03.2018
AND CONVICT THE RESPONDENT ADEQUATELY FOR OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I. ACT IN THE
INTEREST OF JUSTICE.
IN CRIMINAL APPEAL NO.755 OF 2018
BETWEEN:
M/S. SREE GOKULAM CHITS & FINANCE CO. (P) LTD
HAVING ITS REGISTERED CORPORATE OFFICE AT
"SREE GOKULAM TOWERS", NO.66
ARCOT ROAD, KODAMBAKKAM
CHENNAI - 600 024
AND HAVING MALLESHWARAM BRANCH OFFICE AT
NO.240, 16TH CROSS, SAMPIGE ROAD
MALLESHWARAM
BANGALORE - 560 003
REPRESENTED BY ITS GPA HOLER
SRI RAJA H M
NOW REPRESENTED BY GPA HOLDER
SRI V NAVEEN KUMAR
S/O SRI VENKATESH
AGED ABOUT 23 YEARS
...COMPLAINANT/APPELLANT
(BY SRI. H.K.SINGH BY M/S SINGH & RANI ASSOCIATES,
ADVOCATE - ABSENT)
AND
SRI. YUVRAJ. P
NO.18/1, CAUVERI TRAVELS,
GANDHI NAGAR
BANGALORE - 560 009
.... ACCUSED/RESPONDENT
(BY SRI. VENKATASWAMY GOWDA, ADVOCATE)
THIS APPEAL FILED U/S 378 OF CR.P.C BY THE ADVOCATE
FOR THE APPELLANT PRAYING THAT THIS HON'BLE COURT MAY
BE PLEASED TO SET ASIDE THE ORDER OF THE LEARNED XLI
4
ACMM BANGALORE IN C.C.NO.19227/2014 DATED 02.03.2018
AND CONVICT THE RESPONDENT ADEQUATELY FOR OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I. ACT IN THE
INTEREST OF JUSTICE.
IN CRIMINAL APPEAL NO.757 OF 2018
BETWEEN:
M/S. SREE GOKULAM CHITS & FINANCE CO. (P) LTD
HAVING ITS REGISTERED CORPORATE OFFICE AT
"SREE GOKULAM TOWERS", NO.66
ARCOT ROAD, KODAMBAKKAM
CHENNAI - 600 024
AND HAVING MALLESHWARAM BRANCH OFFICE AT
NO.240, 16TH CROSS, SAMPIGE ROAD
MALLESHWARAM
BANGALORE - 560 003
REPRESENTED BY ITS GPA HOLER
SRI RAJA H M
NOW REPRESENTED BY GPA HOLDER
SRI V NAVEEN KUMAR
S/O SRI VENKATESH
AGED ABOUT 23 YEARS
...COMPLAINANT/APPELLANT
(BY SRI. H.K.SINGH BY M/S SINGH & RANI ASSOCIATES,
ADVOCATE - ABSENT)
AND
SRI. YUVRAJ. P
NO.18/1, CAUVERI TRAVELS,
GANDHI NAGAR
BANGALORE - 560 009
.... ACCUSED/RESPONDENT
(BY SRI. VENKATASWAMY GOWDA, ADVOCATE)
THIS APPEAL FILED U/S 378 (4) OF CR.P.C BY THE
ADVOCATE FOR THE APPELLANT PRAYING THAT THIS HON'BLE
COURT MAY BE PLEASED TO SET ASIDE THE ORDER OF THE
LEARNED XLI ACMM BANGALORE IN C.C.NO.19229/2014 DATED
02.03.2018 AND CONVICT THE RESPONDENT ADEQUATELY FOR
5
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT IN THE
INTEREST OF JUSTICE.
IN CRIMINAL APPEAL NO.758 OF 2018
BETWEEN:
M/S. SREE GOKULAM CHITS & FINANCE CO. (P) LTD
HAVING ITS REGISTERED CORPORATE OFFICE AT
"SREE GOKULAM TOWERS", NO.66
ARCOT ROAD, KODAMBAKKAM
CHENNAI - 600 024
AND HAVING MALLESHWARAM BRANCH OFFICE AT
NO.240, 16TH CROSS, SAMPIGE ROAD
MALLESHWARAM
BANGALORE - 560 003
REPRESENTED BY ITS GPA HOLER
SRI RAJA H M
NOW REPRESENTED BY GPA HOLDER
SRI V NAVEEN KUMAR
S/O SRI VENKATESH
AGED ABOUT 23 YEARS
...COMPLAINANT/APPELLANT
(BY SRI. H.K.SINGH BY M/S SINGH & RANI ASSOCIATES,
ADVOCATE - ABSENT)
AND
SRI. YUVRAJ. P
NO.18/1, CAUVERI TRAVELS,
GANDHI NAGAR
BANGALORE - 560 009
.... ACCUSED/RESPONDENT
(BY SRI. VENKATASWAMY GOWDA, ADVOCATE)
THIS APPEAL FILED U/S 378 (4) OF CR.P.C BY THE
ADVOCATE FOR THE APPELLANT PRAYING THAT THIS HON'BLE
COURT MAY BE PLEASED TO SET ASIDE THE ORDER OF THE
LEARNED XLI ACMM BANGALORE IN C.C.NO.19231/2014 DATED
02.03.2018 AND CONVICT THE RESPONDENT ADEQUATELY FOR
OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I. ACT IN THE
INTEREST OF JUSTICE.
6
THESE CRIMINAL APPEALS COMING ON FOR ORDERS
THIS DAY, THE COURT DELIVERED THE FOLLOWING:
JUDGMENT
No representation for appellant.
2. No representation for appellant even in the
afternoon session.
3. On 04.11.2022, a conditional order was passed
that if there is no representation for appellant today also,
necessary orders would be passed for dismissal of appeals.
4. It appears that appellant is not interested in
prosecuting the appeals.
Accordingly, appeals are dismissed for non-
prosecution.
Sd/-
JUDGE
RR
