Sri S Basavaraju vs Sri M Shivanna
2023 Latest Caselaw 5519 Kant

                                          -1-
                                                       NC: 2023:KHC:28373
                                                  CRL.A No. 1585 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 10TH DAY OF AUGUST, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO. 1585 OF 2019(A)


              BETWEEN:

              SRI. S. BASAVARAJU,
              S/O. SANNEGOWDA,
              AGED ABOUT 59 YEARS,
              NO.89/7, NEAR JSS SCHOOL,
              II CROSS, RAGHAVENDRANAGAR,
              MYSURU - 570 001.
                                                               ...APPELLANT
              (BY SRI. GADILINGAPPA      G.M.,   FOR   SMT.    KOMALA   T.,
              ADVOCATES)

              AND:

              SRI. M. SHIVANNA,
Digitally
signed by N   S/O. MOODALAIAH @ MALLAIAH,
UMA
Location:
              AGED ABOUT 59 YEARS,
HIGH
COURT OF      OCC: HEAD CONSTABLE IN KSRP,
KARNATAKA
              R/AT NO.1, BILIGIRI BLOCK,
              JACKI QUARTERS,
              CHAMUNDI HILLS ROAD,
              MYSURU - 570 001.
                                                              ...RESPONDENT


                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              SET-ASIDE THE IMPUGNED JUDGMENT DATED 13.06.2019,
              PASSED BY THE JUDICIAL MAGISTRATE FIRST CLASS (III
                              -2-
                                          NC: 2023:KHC:28373
                                     CRL.A No. 1585 of 2019




COURT) AT MYSURU IN C.C.NO.555/2015, ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF THE
NEGOTIABLE INSTRUMENTS ACT.

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

                        JUDGMENT

1. 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.

2. This Court vide its' Order dated 28.07.2023, has

passed the peremptory order. Today, the matter is posted

for 'Non compliance of office objections' for the 7th time.

But, there is no representation for the appellant, 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