R K Education Trust vs Sri M R Krishnappa
2023 Latest Caselaw 6034 Kant

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                                                   NC: 2023:KHC:30935
                                               CRL.A No. 1752 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 29TH DAY OF AUGUST, 2023

                                     BEFORE
                       THE HON'BLE MR JUSTICE S RACHAIAH
                      CRIMINAL APPEAL NO.1752 OF 2019 (A)


              BETWEEN:

              R.K. EDUCATION TRUST,
              NO.9/3, 2ND A MAIN,
              SULTANPALYA, R.T. NAGAR,
              BANGALORE - 560 032.
              REPRESENTED BY ITS
              CHAIRMAN & MANAGING TRUSTEE,
              SRI. S. RAJU,
              SON OF LATE SOMAYAJI,
              AGED ABOUT 68 YEARS,
              ADDRESS AS ABOVE.
                                                         ...APPELLANT
              (BY SRI. RAJESWARA P.N., ADVOCATE)

Digitally     AND:
signed by N
UMA
Location:
HIGH
COURT OF
              SRI. M.R. KRISHNAPPA,
KARNATAKA
              AGED ABOUT 50 YEARS,
              SON OF LATE RUDRAPPA,
              K.E.S EDUCATION OFFICER,
              OFFICE OF DEPUTY DIRECTOR OF
              PUBLIC INSTRUCTIONS,
              MYSORE BANK CIRCLE,
              BANGALORE - 560 002,
              & RESIDING AT NO.231,
              OUT HOUSE, 2ND D CROSS,
              NEAR BENNEDOSE CORNER 3RD BLOCK,
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                                             NC: 2023:KHC:30935
                                        CRL.A No. 1752 of 2019




3RD PHASE, BASAVESHWARANAGAR,
BANGALORE - 560 079.
                                                  ...RESPONDENT


      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(4) OF CODE OF CRIMINAL PROCEDURE PRAYING TO SET-
ASIDE THE JUDGMENT OF ACQUITTAL DATED 05.08.2019,
PASSED    BY   THE    XV   ADDITIONAL     CHIEF   METROPOLITAN
MAGISTRATE,      AT      BENGALURU   IN     C.C.NO.28994/2016,
ACQUITTING THE RESPONDENTS/ ACCUSED FOR THE OFFENCE
P/U/S 138 OF THE 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 till today.

Hence, the criminal appeal stands dismissed for not taking

steps to issue notice to the respondent.

Sd/-

JUDGE

SNC