Sri B K Dinakar vs Nagaraj Mothukuri
2022 Latest Caselaw 11619 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 6 T H DAY OF SEPTEMBER, 2022

                             BEFORE

THE HON'BLE MR. JUSTICE SREENIVAS HARISH KUMAR

          CRIMINAL APPEAL NO.1843 OF 2019

BETWEEN:

Sri B.K. Dinakar
S/o Krishnapp a
Hindu, Aged 43 years
R/at No.83/2, 2 n d Cross
21 s t Main, 2 n d Phase
Near Surabhi Ap artment
J.P. Nag ar
Bang alore-560078.
                                                       ...Appellant
(By Smt B.S. Lavanya, Advocate - Absent)

AND:

Nag araj Mothukuri
S/o Prakashan
Aged about 42 years
R/at No.202, TGR Corner
Bethal Nag ar, K.R. Puram
Bang alore-560036.
                                                  ...Respondent


        This Criminal Appeal is filed under Section 378(4)
of Cr.P.C. p raying to set aside the judgment of the
trial   court    d ated   17.08.2019    passed    by    the   XIII
A.C.M.M.,       at    Beng aluru   in   C.C.   No.15778/2018,
acquitting      the   respondents/accused      for the offence
punishab le und er Section 138 of the N.I. Act.
                          :: 2 ::


     This Criminal Appeal coming on for orders this
day, the Court mad e the following:

                        ORDER

The order dated 28.6.2022 shows that in the

absence of the appellant's counsel, one week time

was granted as final chance for compliance of

office objections. Till today office objections have

not been removed. Today also the appellant's

counsel is absent. Therefore appeal is dismissed.

Sd/-

JUDGE

sd