Sri K S Bhyrappa vs Sri Suresh
2023 Latest Caselaw 5655 Kant

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                                                    NC: 2023:KHC:28967
                                                 CRL.A No. 167 of 2020




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 16TH DAY OF AUGUST, 2023

                                       BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO.167 OF 2020 (A)


              BETWEEN:

              SRI. K.S. BHYRAPPA,
              S/O. KADAPPA,
              AGED ABOUT 47 YEARS,
              PROPRIETOR BYRAVESHWARA
              ELECTRICAL AND HARDWARE,
              RESIDING AT THAVAREKERE VILLAGE,
              GOWDAGERE HOBLI, SIRA TALUK,
              TUMKUR DISTRICT - 572 135.
                                                          ...APPELLANT
              (BY SRI. BHOJARAJA, ADVOCATE)

              AND:


Digitally     SRI. SURESH,
signed by N   S/O. MADNAPPA,
UMA
              AGED ABOUT 32 YEARS,
Location:
HIGH          R/AT MARANAGERE,
COURT OF      GOLLARAHATTI,
KARNATAKA
              TAVAREKERE POST,
              SIRA TALUK,
              TUMAKURU DISTRICT - 572 101.
                                                        ...RESPONDENT
              (BY RESPONDENT SERVED)
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                                                NC: 2023:KHC:28967
                                           CRL.A No. 167 of 2020




       THIS CRIMINAL APPEAL IS FILED U/S 378(4) OF CR.P.C.
PRAYING     TO     SET   ASIDE   THE   JUDGMENT/ORDER       DATED
21.08.2019 PASSED BY THE ADDITIONAL CIVIL JUDGE AND
J.M.F.C.,   SIRA    IN   C.C.NO.527/2017    -   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:


                           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