M/S Sree Gokulam Chits vs Chikkaiah Gowda
2023 Latest Caselaw 5914 Kant

                                            -1-
                                                     NC: 2023:KHC:30131
                                                  CRL.A No. 844 of 2018




                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.844 OF 2018 (A)
              BETWEEN:

              M/S. SREE GOKULAM CHITS
              AND FIANANCE COMPANY PRIVATE LIMITED,
              HAIVING ITS CORPORATE
              OFFICE AT NO.66,
              ARCOT ROAD, KODAMBAKAM,
              HAVING ONE OF ITS
              BRANCH AT NO.RAJ DRIVA, NO.119,
              ABOVE HDFC BANK LTD., 1ST FLOOR,
              1ST MAIN ROAD, 1ST BLOCK,
              DR. RAJKUMAR ROAD,
              BENGALURU - 560 010.
              REPRESENTED BY ITS
              GPA HOLDER P.J. SANIL,
              AGED ABOUT 21 YEARS,
              PRESENTLY REPRESENTED BY THIS
              GPA HOLDER,
Digitally     SRI.K.M DARSHAN,
signed by N
UMA           S/O. MANJAPPA,
Location:     AGED ABOUT 23 YEARS.
HIGH
COURT OF                                              ...APPELLANT
KARNATAKA     (BY SRI. B. ASHOK KUMAR AND SRI. M. ABDUL RAHIMAT,
              ADVOCATES (ABSENT))

              AND:

              CHIKKAIAH GOWDA,
              RESIDING AT NO.4, 8TH MAIN,
              GANESHA BLOCK,
              MAHALAKSHMI LAYOUT,
              BANGALORE - 560 096.
                                                         ...RESPONDENT
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                                       NC: 2023:KHC:30131
                                    CRL.A No. 844 of 2018




     THIS CRL.A. IS FILED U/S.378(4) OF CR.P.C PRAYING TO
SET ASIDE THE ORDER DATED 14.03.2017 PASSED BY THE
XXVII ADDL.C.M.M., BENGALURU IN P.C.R.NO.3653/2013 -
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

In spite of granting sufficient time, the learned

counsel for the appellant has not taken steps with regard

to service of notice on respondent and furnishing of fresh

process fee along with correct present address of the

respondent, to issue notice. Hence, the Criminal Appeal

stands dismissed for not taking steps, to issue notice to

the respondent.

Sd/-

JUDGE

SNC

CT: AVB