Sri. G. Keshava Murthy vs Sri L.K. Kumar
2023 Latest Caselaw 5812 Kant

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                                                      NC: 2023:KHC:29533
                                                   CRL.A No. 980 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 21ST DAY OF AUGUST, 2023

                                        BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO.980 OF 2021 (A)

              BETWEEN:

              SRI. G. KESHAVA MURTHY,
              S/O. GANGAPP,
              AGED ABOUT 43 YEARS,
              RESIDENT OF NO.140,
              PATTANAGERE, NEAR MARAMMA TEMPLE,
              R.R. NAGARA, BANGALORE - 560 098.
                                                            ...APPELLANT
              (BY SRI. KO. VIJAYAKUMAR, ADVOCATE)

              AND:

              SRI. L.K. KUMAR,
              SON OF KANNAIAH,
              MAJOR IN AGE,
              RESIDENT OF NO.7/3, 5TH MAIN ROAD,
Digitally     NEAR B.H. BASAVANNA DEVASTHANA,
signed by N   HOSAKEREHALLI,
UMA
              BANASHANKARI II STAGE,
Location:
HIGH          BANGALORE - 560 085.
COURT OF
KARNATAKA     ALSO RESIDENT OF NO.118,
              BASAVESHWARA LAYOUT,
              5TH CROSS ROAD, BEML III STAGE,
              RAJARJESWARINAGARA,
              BANGALORE - 560 098.
                                                          ...RESPONDENT

                     THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
              SET ASIDE THE ORDER DATED 04.01.2020 PASSED BY THE
              XVIII ADDL.C.M.M., BENGALURU IN C.C.NO.29809/2015 IN
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                                          NC: 2023:KHC:29533
                                       CRL.A No. 980 of 2021




DISMISSING THE C.C.NO.29809/2015 - 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.

2. This Court vide its' Order dated 18.08.2022, has

passed the peremptory order. Today, the matter is posted

for 'Non compliance of office objections' for the 5th time. In

spite of granting sufficient time, the learned counsel for the

appellant has not complied the office objections, 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