M/S Classic Coffee And Spices vs Mr M S Raje Gowda
2023 Latest Caselaw 5910 Kant

                                       -1-
                                                  NC: 2023:KHC:30132
                                               CRL.A No. 556 of 2012




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 23RD DAY OF AUGUST, 2023

                                     BEFORE
                      THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL APPEAL NO. 556 OF 2012 (A)


              BETWEEN:

              M/S. CLASSIC COFFEE AND SPICES
              PVT.LTD.,
              A COMPANY REGISTERED UNDER THE
              COMPANIES ACT, 1956 AND HAVING
              ITS HEAD OFFICE NO.6/1,
              CONNAUGHT ROAD,
              QUEEN'S ROAD CROSS,
              BANGALORE - 560 052
              AND BRANCH OFFICE AT
              DR. NANAIAH BUILDING,
              BASAVANAHALLI MAIN ROAD,
              CHIKMAGALUR - 577 101.
              REPRESENTED BY ITS
Digitally
signed by N   JOINT MANAGING DIRECTOR,
UMA
              SRI. D.M. SHANKAR.
Location:
HIGH                                                    ...APPELLANT
COURT OF
KARNATAKA
              (BY SRI. M.S. RAGHAVENDRA PRASAD, ADVOCATE (ABSENT))

              AND:
              MR. M.S. RAJE GOWDA,
              S/O. SIDDE GOWDA,
              AGED ABOUT 60 YEARS,
              COFFEE PLANTER,
              MADHUGIRI ESTATE,
              DASARAHALLI VILLAGE,
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                                        NC: 2023:KHC:30132
                                     CRL.A No. 556 of 2012




KAIMARA POST - 577 131,
CHIKMAGALUR TALUK & DISTRICT.
                                            ...RESPONDENT
(BY SRI. MANJUNATH G. KANDEKAR, ADVOCATE)

    THIS CRL.A IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE IMPUGNED JUDGMENT DATED 30/03/2012
PASSED BY THE II ADDL. CIVIL JUDGE & JMFC., CHIKMAGALUR
IN C.C. No.3459/2006 - ACQUITTING THE RESPONDENT/
ACCUSED FOR OFFENCE P/U/S.138 OF N.I. ACT.

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

1. The case called twice. The learned counsel for the

respondent is present. However, the learned counsel for

the appellant remained absent.

2. The matter is of the year 2012. It appears that the

learned counsel is not interested to proceed with the case.

Therefore, it is appropriate to dismiss the appeal for non-

prosecution. Hence, the Criminal Appeal stands dismissed

for non-prosecution. Ordered accordingly.

Sd/-

JUDGE SNC