Mr M A Sridhar vs Mrs Meena Bhatia
2023 Latest Caselaw 5429 Kant

                                        -1-
                                                     NC: 2023:KHC:27910
                                                 CRL.A No. 1723 of 2017




                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. 1723 OF 2017(A)


              BETWEEN:

              MR. M.A. SRIDHAR,
              S/O. MR. SRINIVAS KUMAR,
              AGED ABOUT 46 YEARS,
              SOLE PROPRIETOR,
              M/S. VIRAAT ASSOCIATES,
              RESIDING AT 991, 1ST FLOOR,
              FLAT NO.4, ANJANADRI,
              4TH CROSS, HMT LAYOUT 6TH BLOCK,
              VIDYARANYAPURA,
              BANGALORE - 560 097.
                                                           ...APPELLANT
              (BY SRI. YASHIR ALI, ADVOCATE)
Digitally
signed by N   AND:
UMA
Location:
HIGH          MRS. MEENA BHATIA,
COURT OF
KARNATAKA     W/O. MR. MUNISH BHATIA,
              RESIDING AT FLAT NO.704,
              BLOCK-11 AT HERITAGE ESTATES,
              DODDABALLAPURA ROAD,
              YELAHANKA,
              BANGALORE - 560 064.

              ALSO THE PROPRIETOR &
              AUTHORISED SIGNATORY,
              M/S. M&M MARKETING SERVICES,
                            -2-
                                       NC: 2023:KHC:27910
                                   CRL.A No. 1723 of 2017




A SOLE PROPRIETARY CONCERN,
HAVING ITS OFFICE AT
NO.13/1, 14TH MAIN ROAD,
VASANTHNAGAR,
BANGALORE - 560 052.
                                           ...RESPONDENT
(BY SRI. CHANDRAIAH, ADVOCATE)

     THIS CRL.A IS FILED U/S 378(4) OF CR.P.C PRAYING TO
SET-ASIDE THE JUDGMENT DATED 19.08.2017 PASSED BY THE
LEARNED LXVI ADDITIONAL CITY CIVIL AND SESSIONS
JUDGE, BANGALORE IN CRL.A.NO.1490/2016 ACQUITTING THE
RESPONDENT AND CONFIRN THE JUDGMENT OF CONVICTION
PASSED BY THE LEARNED XVIII ADDITIONAL CHIEF
METROPOLITAN        MAGISTRATE,       BANGALORE       IN
C.C.NO.1269/2016, DATED 18.11.2016 CONVICTING AND
SENTENCING THE RESPONDENT FOR AN OFFENCE P/U/S 138
OF NEGOTIABLE INSTRUMENT ACT.

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

                       JUDGMENT

1. Learned counsel for the appellant submits that, the

appellant has expired on 20.02.2023.

2. Considering the said submission, the appeal stands

dismissed as abated.

Sd/-

JUDGE

SNC