Sri. R.M. Muthu vs Sri. H. Hanumantha
2023 Latest Caselaw 5594 Kant

                                          -1-
                                                      NC: 2023:KHC:28780
                                                  CRL.A No. 1642 of 2022




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 14TH DAY OF AUGUST, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE S. RACHAIAH
                        CRIMINAL APPEAL NO.1642 OF 2022(A)
              BETWEEN:

              SRI. R.M. MUTHU,
              S/O. N.K.A. RAMANATHAM,
              AGED ABOUT 41 YEARS,
              R/AT NO. 28, V CROSS,
              VI BLOCK, RAJAJINAGAR,
              BANGALORE - 560 010.
                                                            ...APPELLANT
              (BY SRI. DANAPPA PRADHANAPPA PANIBHATE, ADVOCATE)

              AND:

              SRI. H. HANUMANTHA,
              S/O. HANMANTHAIAH,
              MAJOR,
Digitally
              R/AT NO.668, 2ND MAIN ROAD,
signed by N   RANGANATHAPURA,
UMA
Location:     KAMAKSHIPALYA,
HIGH
COURT OF      BENGALURU - 560 079.
KARNATAKA
                                                          ...RESPONDENT


                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              SET-SIDE THE JUDGMENT PASSED BY THE ADDL.C.M.M.,
              BENGALURU VIDE JUDGMENT DATED 20.04.2022 PASSED IN
              C.C.NO.1745/2018 AND FURTHER BE PLEASED TO CONVICT
              THE RESPONDENT FOR THE OFFENCE P/U/S 138 OF N.I. ACT.
                             -2-
                                           NC: 2023:KHC:28780
                                     CRL.A No. 1642 of 2022




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


                        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: BHK