Sri Devaraj vs Sri Trupti Sachin Dumale
2022 Latest Caselaw 12659 Kant

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   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF OCTOBER, 2022

                       BEFORE

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

         CRIMINAL APPEAL NO.1062 OF 2018

BETWEEN:

SRI DEVARAJ
S/O NIRVANE GOWDA
AGED ABOUT 50 YEARS
RESIDING AT NO.266
4TH CROSS, 2ND MAIN
KHB COLONY
BASAVESHWARANAGAR
BENGALURU - 560 079
                               ... COMPLAINANT/APPELLANT
(BY SRI. V.ANAND, ADVOCATE)

AND:

SRI TRUPTI SACHIN DUMALE
W/O SACHIN DUMALE
AGED ABOUT 42 YEARS
RESIDING AT NO.164,
2ND CROSS
RAGHAVENDRA LAYOUT
GIDADAKONENAHALLI
VISWANEEDAM POST
SRIGANDADAKAVAL
BENGALURU - 560 091
                                 ...ACCUSED/RESPONDENT

     THIS APPEAL IS FILED UNDER SECTION 378(4) OF THE
CODE OF CRIMINAL PROCEDURE PRAYING TO a) SET ASIDE
THE   IMPUGNED    JUDGMENT    DATED   20.02.2018   IN
C.C.NO.27641/2016 ON THE FILE OF THE XXII ADDITIONAL
CHIEF METROPOLITAN MAGISTRATE AT BENGALURU; b)
CONVICT THE RESPONDENT IN THE ABOVE CASE FOR THE
OFFENCE PUNISHABLE UNDER SECTION 138 OF THE
NEGOTIABLE    INSTRUMENTS     ACT,   AND    GRANTING
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COMPENSATION TO THE APPELLANT UNDER SECTION 357 OF
THE CODE OF CRIMINAL PROCEDURE AS DEEMED FIT BY
THIS HON'BLE COURT, IN THE INTEREST OF JUSTICE.

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


                     JUDGMENT

Learned counsel for the appellant seeks a week's

time.

2. However, vide order dated 14.01.2022, two

weeks time was granted with a condition that if needful is

not done, the appeal shall stand dismissed.

3. In view of the same, prayer of the learned

counsel for the appellant is dismissed.

Hence, appeal is dismissed for default for not

complying with the office objections.

Sd/-

JUDGE

Mds.