N G Raju vs M K Sampath Kumar
2023 Latest Caselaw 5462 Kant

                                          -1-
                                                     NC: 2023:KHC:28189
                                                  CRL.A No. 613 of 2020




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 9TH DAY OF AUGUST, 2023

                                       BEFORE
                      THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL APPEAL NO. 613 OF 2020 (A)
              BETWEEN:

              N. G. RAJU,
              S/O. S.N.RAJU,
              AGED ABOUT 47 YEARS,
              R/AT NO.55, 4TH CROSS,
              DOLLARS COLONY,
              BANGALORE - 94
                                                           ...APPELLANT
              (BY SRI. RAVINDRA B S., ADVOCATE)

              AND:

              M. K. SAMPATH KUMAR,
              S/O K.SRINIVAS IYENGAR,
              R/AT NO.FLAT NO.444,
Digitally
signed by N   EMBASSY HERITAGE,
UMA
Location:     MALLESWARAM,
HIGH
COURT OF      8TH MAIN, BANGALORE - 03.
KARNATAKA
                                                         ...RESPONDENT
                   THIS CRL.A IS FILED U/S 378(4) OF CR.PC PRAYING TO
              SET ASIDE THE JUDGMENT        AND ORDER OF ACQUITTAL
              DATED 10.10.2019 PASSED BY THE XVIII ADDL.C.M.M.,
              BENGALURU     IN    C.C.NO.27545/2016-ACQUITTING    THE
              RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
              ACT.

                  THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
              COURT DELIVERED THE FOLLOWING:
                             -2-
                                           NC: 2023:KHC:28189
                                      CRL.A No. 613 of 2020




                        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

CT:STK