The Secretary vs M/S Eshwar Agro Industries
2023 Latest Caselaw 5595 Kant

                                             -1-
                                                             NC: 2023:KHC:28769
                                                        CRL.A No. 373 of 2020




                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. 373 OF 2020(A)
              BETWEEN:

              THE SECRETARY,
              AGRICULTURAL PRODUCE
              MARKET COMMITTEE,
              MANDYA - 571 401.
                                                                    ...APPELLANT
              (BY SRI. SWAROOP T., ADVOCATE)

              AND:

              M/S ESHWAR AGRO INDUSTRIES
              BY ITS PROPRIETOR K. ATMANANDA,
              MAJOR,
              B.M. ROAD, INDUVAALU VILLAGE,
              MANDYA TALUK & DISTRICT - 571 401.
Digitally
signed by N
UMA
                                                                  ...RESPONDENT
Location:
HIGH
COURT OF
KARNATAKA            THIS CRL.A IS FILED U/S 482 OF CR.P.C PRAYING TO
              (a) SET-ASIDE THE IMPUGNED ORDER OF DISMISSAL FOR
              DEFAULT    DATED    14.12.2018       PASSED    BY   THE    HON'BLE
              JUDICIAL MAGISTRATE FIRST CLASS, MANDYA, PASSED IN
              C.C.NO.784/2015 AS PER ANNEXURE-A, (b) SET-ASIDE THE
              ORDER DATED 01.03.2019 PASSED BY THE II ADDL. DISTRICT
              AND SESSIONS JUDGE, MANDYA IN CRL.RP. NO.1/2019 AS
              PER    ANNEXURE-B   (c)   TO   REMAND         THE   CASE   IN   C.C.
              NO.784/2015 BACK TO THE JUDICIAL MAGISTRATE FIRST
                             -2-
                                           NC: 2023:KHC:28769
                                      CRL.A No. 373 of 2020




CLASS, MANDYA FOR RECORDING OF THE PLEA OF THE
ACCUSED/RESPONDENT AND CONDUCTING THE TRIAL.

      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