Jagannath vs Sri Sudhakar Shetty
2023 Latest Caselaw 5431 Kant

                                        -1-
                                                       NC: 2023:KHC:27909
                                                    CRL.A No. 529 of 2020




                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.529 OF 2020(A)

              BETWEEN:

              JAGANNATH,
              AGED ABOUT 55 YEARS,
              S/O. LATE T.M. AMIN,
              HOUSE NO.1-89-N,
              'SHREEKAMALA' AMBALPADY,
              UDUPI TALUK.
              REPRESENTED BY GPA HOLDER,
              NARAYNA T. SUVARNA,
              AGED ABOUT 49 YEARS,
              S/O. LATE T.M. AMIN,
              NEAR KALMADI GARADI,
              KAMALA NIVAS, POST MALPE,
              UDUPI TALUK AND DISTRICT - 576 101.
Digitally                                                    ...APPELLANT
signed by N
UMA
              (BY SRI. RAJARAM SOOYAMBAIL, ADVOCATE)
Location:
HIGH
COURT OF      AND:
KARNATAKA


              SRI. SUDHAKAR SHETTY,
              S/O. MAHABALA SHETTY,
              SHREE MOOKAMBIKA ENTERPRISES,
              DOOR NO.971/13,
              VASUKI NAGAR, VIA YEKKUR,
              BIJAI POST, KANKANADY,
              MANGALORE - 575 001.
                                                           ...RESPONDENT
                               -2-
                                              NC: 2023:KHC:27909
                                          CRL.A No. 529 of 2020




      THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT DATED 01.04.2019, PASSED BY
THE III ADDITIONAL CIVIL JUDGE AND JMFC, UDUPI IN
CRL.CASE NO.2600/2017, ACQUITTING THE RESPONDENTS/
ACCUSED FOR THE OFFENCE P/U/S 138 OF THE N.I ACT.

      THIS APPEAL, COMING ON FOR DISMISSAL, THIS DAY,

THE COURT DELIVERED THE FOLLOWING:


                        JUDGMENT

1. This Court vide its Order dated 13.01.2022, has

granted two weeks' time to do the needful.

2. It appears from the records that, even after

completion of several months, the learned counsel for the

appellant has not complied the office objections. Hence,

the appeal stands dismissed for non-compliance of office

objections.

Sd/-

JUDGE

SNC