Sri P Somesh vs Sri Sadhiq (Sadhic)
2022 Latest Caselaw 12342 Kant

                              1


      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 11TH DAY OF OCTOBER, 2022

                           BEFORE

             THE HON'BLE MS.JUSTICE J.M.KHAZI

           CRIMINAL APPEAL NO.1504 OF 2017


BETWEEN:

SRI. P. SOMESH
SON OF PAPAIAH,
AGED ABOUT 47 YEARS,
RESIDING AT NO.175/22,
4TH CROSS ROAD,
NALLURAHALLI COLONY,
WHITEFIELD POST,
BANGALORE - 560 066.

AND ALSO
AT NO.40/2A,
2ND CROSS,
MARIYAPPA LAYOUT,
CHINNANAGENAHALLI MAIN ROAD,
AVALAHALLI VILLAGE,
VIRGONAGAR POST,
BANGALORE - 560 049.
                                                ...APPELLANT

(BY SRI. T. SRINIVASAN, ADVOCATE (ABSENT))

AND

SRI. SADHIQ (SADHIC)
SON OF PEERANA SAHEB,
AGED ABOUT 49 YEARS,
RESIDING AT NO.210,
6TH CROSS, ASHWATHNAGAR,
MUNNEKOLALU EXTENSION,
                                 2


MARATHAHALLI POST,
BANGALORE - 560 037.
                                                      ...RESPONDENT

(BY SRI. M. PRAKASHA, ADVOCATE)


     THIS CRIMINAL APPEAL FILED U/S 378(4) CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT DATED 08.08.2017 PASSED IN C.C.
NO.5818/2013 BY THE COURT OF THE A.C.J.M., BANGALORE -
ACQUITTING THE RESPONDENT/ ACCUSED FOR THE OFFENCE P/U/S
138 OF N.I. ACT.

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


                           JUDGMENT

As per the order dated 17.02.2021, two weeks time has

been granted to comply with the requirements and if not

complied, the appeal shall be posted for dismissal.

However, the learned counsel appearing for appellant has

not complied this order.

In view of the same, the appeal is dismissed for default.

Sd/-

JUDGE

LL