Afsar Ulla Khan vs Gouse Khan W
2023 Latest Caselaw 5426 Kant

                                          -1-
                                                      NC: 2023:KHC:27906
                                                  CRL.A No. 1999 of 2022




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 8TH DAY OF AUGUST, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO. 1999 OF 2022(A)


              BETWEEN:

              AFSAR ULLA KHAN,
              SON OF LATE. NAZEER KHAN,
              AGED ABOUT 58 YEARS,
              RESIDING AT: NO.124/21,
              MUSLIM BLOCK, K.R. NAGAR TOWN,
              K.R. NAGAR TALUK,
              MYSURU DISTRICT - 571 602.
                                                            ...APPELLANT
              (BY SRI. SACHIN R.R., ADVOCATE)

              AND:

              GOUSE KHAN W.,
Digitally
signed by N   SON OF LATE. J.A. WAHIDAKHAN,
UMA
              AGED ABOUT 52 YEARS,
Location:
HIGH
COURT OF
              RESIDING AT: M.I.G.2-69,
KARNATAKA     DR. RAJAKUMAR ROAD,
              KALYANAGIRI,
              MYSURU - 570 019.
                                                          ...RESPONDENT


                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              (A) SET ASIDE THE JUDGMENT AND ORDER IN C.C.NO.25/2018
              DATED 01.10.2022 PASSED BY THE SENIOR CIVIL JUDGE AND
              J.M.F.C., KRISHNARAJANAGARA, MYSURU AND (B). CONVICT
                             -2-
                                           NC: 2023:KHC:27906
                                     CRL.A No. 1999 of 2022




THE ACCUSED FOR THE OFFENCE P/U/S 138 OF NEGOTIABLE
INSTRUMENTS ACT AND AWARD COMPENSATION AS PER
SECTION 357 OF CR.P.C.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

On perusal of the order sheet, it appears that, the

learned counsel for the appellant has not complied the

office objections even though sufficient time has been

granted, which shows that he is not interested to proceed

with the case. Hence, the criminal appeal stands dismissed

for non-compliance of office objections.

Sd/-

JUDGE

SNC