Sri Ganesh N R vs Sri Panduranga Raikar
2023 Latest Caselaw 5520 Kant

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                                                         NC: 2023:KHC:28372
                                                     CRL.A No. 94 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. 94 OF 2019


              BETWEEN:

              SRI. GANESH N.R.,
              S/O. NAGARAJ,
              AGED ABOUT 28 YEARS,
              R/AT NO.74, VASANTH ROAD,
              DAVANGERE.
                                                               ...APPELLANT
              (BY SRI. H.M. MADHUSUDHANA, ADVOCATE)

              AND:

              SRI. PANDURANGA RAIKAR,
              S/O. KESHAVA RAIKAR,
              AGED MAJOR,
Digitally     RESIDING AT RAMALINGAPPA LAYER HOUSE,
signed by N
UMA           ANJI SIDDAPPA EXTENSION,
Location:     HULIYUR ROAD,
HIGH
COURT OF      HOSADURGA,
KARNATAKA
              CHITRADURGA DISTRICT.
                                                             ...RESPONDENT


                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              SET ASIDE THE JUDGMENT DATED 16.10.2018, PASSED BY
              THE    III   ADDITIONAL   SENIOR   CIVIL   JUDGE    AND   VII
              ADDITIONAL MACT, AT DAVANAGERE IN C.C.NO.683/2017,
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                                          NC: 2023:KHC:28372
                                        CRL.A No. 94 of 2019




ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF THE N.I ACT AND ETC.,

      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 8th 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