Sri P G Natarajan vs Sri G K Ravi
2023 Latest Caselaw 5705 Kant

                                        -1-
                                                  NC: 2023:KHC:29262
                                              CRL.A No. 1681 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 17TH DAY OF AUGUST, 2023

                                     BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL APPEAL NO. 1681 OF 2019 (A)


              BETWEEN:

              SRI. P.G. NATARAJAN,
              S/O. P.A. GANAPATHY,
              AGED ABOUT 52 YEARS,
              RESIDING AT NO.40, 5TH MAIN,
              7TH PHASE, BSK III STAGE,
              HOSAKEREHALLI,
              BENGALURU - 560 085.
                                                           ...APPELLANT
              (BY SRI. MURGESH IRAPPA SHETTAR, ADVOCATE)

              AND:

              SRI. G.K. RAVI,
Digitally     #134-401-9-T-1
signed by N
UMA           FORTUNE PARK VIEW APARTMENTS,
Location:
HIGH          4TH CROSS, VINAYAKA LAYOUT,
COURT OF
KARNATAKA     VIJAYANAGARA,
              BANGALORE -560 040.
              AND ALSO AT

              PROPRIETOR,
              GALAXY CONSTRUCTIONS,
              NO.55/2, F1, EAST PARK ROAD,
              BETWEEN: 15TH AND 16TH CROSS,
              MALLESHWARAM,
              BANGALORE - 560 055.
                                                      ...RESPONDENT
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                                        NC: 2023:KHC:29262
                                    CRL.A No. 1681 of 2019




     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE IMPUGNED JUDGMENT DATED 21.08.2019
MADE IN C.C.NO.27047/2014 PASSED BY THE XIII ACMM, AT
BENGALURU AND FURTHER CONVICT THE ACCUSED FOR THE
OFFENCE P/U/S 138 OF THE N.I ACT AND AWARD THE
COMPENSATION TO THE COMPLAINANT TO PAY THE DOUBLE
THE CHEQUE AMOUNT AS THE MATTER WAS PENDING SINCE
FROM 2014 BEFORE THE TRIAL COURT, AND CONVICT AND
SENTENCE THE ACCUSED/RESPONDENT FOR ONE YEAR AND
TO PAY THE CHEQUE AMOUNT AS A COMPENSATION TO THE
APPELLANT RESPONDENT UNDER SECTION 357(D) OF CR.PC.

     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.

2. This Court vide its' Order dated 27.07.2023,

has passed the peremptory order. But, the counsel has not

complied the office objections. Today, the matter is posted

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

It appears that, the appellant is not interested to proceed

NC: 2023:KHC:29262 CRL.A No. 1681 of 2019

with the case. Hence, the Criminal Appeal stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE

SNC