Sri Pillappa vs Sri Rajanna
2023 Latest Caselaw 5714 Kant

                                           -1-
                                                       NC: 2023:KHC:29261
                                                   CRL.A No. 1385 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.1385 OF 2019 (A)


              BETWEEN:

              SRI. PILLAPPA,
              S/O. DONDAPPA,
              AGED ABOUT 59 YEARS,
              R/AT #268, CHOWDESWARAMMA ROAD,
              KAMMAVARI NAGARA,
              V.V. EXTENTION, HOSKOTE,
              BENGALURU RURAL DISTRICT.
                                                             ...APPELLANT
              (BY SRI. SESHAGIRI K.T., ADVOCATE)

              AND:

              SRI. RAJANNA,
              S/O. LATE BASAPPA,
Digitally
signed by N   MAJOR IN AGE,
UMA           R/AT #47, DAIVAKRUPA,
Location:
HIGH          I MAIN, I CROSS, ITTAMADU
COURT OF      BDA LAYOUT, BSK III STAGE,
KARNATAKA
              BENGALURU - 560 085.
                                                           ...RESPONDENT

                   THIS CRL.A IS FILED U/S 378(4) OF CR.P.C. PRAYING TO
              SET ASIDE THE ORDER DATED 16.02.2019 PASSED BY THE VI
              ADDL. SMALL CAUSES JUDGE AND XXXI ADDL.C.M.M.,
              BENGALURU IN C.C.NO.4635/2015 - ACQUITTING THE
              RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I.
              ACT.
                                  -2-
                                              NC: 2023:KHC:29261
                                          CRL.A No. 1385 of 2019




    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 6th time.

It appears that, the appellant is not interested to proceed

with the case. Hence, the Criminal Appeal stands

dismissed for non-compliance of office objections.

Sd/-

JUDGE

SNC