M/S Sree Gokulam Chits & Finance Co ... vs Sri Christopher Mahesh
2023 Latest Caselaw 5813 Kant

                                        -1-
                                                    NC: 2023:KHC:29532
                                                CRL.A No. 940 of 2019




                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.940 OF 2019 (A)


              BETWEEN:

              M/S. SREE GOKULAM CHITS &
              FINANCE CO.(P) LTD.,
              HAVING ITS REGISTERED
              CORPORATE OFFICE AT:
              "SREE GOKULAM TOWERS", NO.66,
              ARCOT ROAD, KODAMBAKKAM,
              CHENNAI - 600 024.
              AND HAVING BRANCH OFFICE AT:
              MANGALAM CHAMBERS,
              NO.25, 2ND FLOOR,
              K.H. ROAD, BANGALORE - 560 027.
              REPRESENTED BY ITS
Digitally     GPA HOLDER,
signed by N
UMA           SRI. SUDHAKARA L.,
Location:                                                 ...APPELLANT
HIGH COURT
OF
KARNATAKA     (BY SRI. H.K. SINGH, ADVOCATE FOR
                  M/S. SINGH AND RAVI ASSOCIATES)

              AND:

              SRI. CHRISTOPHER MAHESH,
              NO.113, 1ST MAIN, SUNKAL FORM,
              12TH CROSS , WILSON GARDEN,
              BANGALORE - 560 030.
                                                        ...RESPONDENT
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                                            NC: 2023:KHC:29532
                                         CRL.A No. 940 of 2019




      THIS CRL.A. IS FILED U/S 378(4) OF CR.P.C PRAYING TO
SET ASIDE THE JUDGMENT DATED 01.04.2019 PASSED BY THE
LVIII A.C.M.M.,    MAYO     HALL,    BANGALORE   (ACMM-58)   IN
C.C.NO.55079/2015       -   ACQUITTING     THE   RESPONDENT/
ACCUSED FOR THE OFFENCE P/U/S 138 ON N.I ACT.

      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:

                            JUDGMENT

1. In spite of granting sufficient time, the learned counsel

for the appellant has not complied the office objections.

2. This Court, vide its' Order dated 28.07.2023 has

passed the peremptory Order. On 17.08.2023, one more

opportunity was given to the learned counsel for the

appellant, to comply the office objections, as a last chance.

Today, the matter is posted for 'compliance of office

objections for 6th time'. But the counsel has not complied

the office objections. Hence, the Criminal Appeal stands

dismissed.

Sd/-

JUDGE snc