Mr Sridhar Raju vs Mr K M Munikrishnappa
2023 Latest Caselaw 6035 Kant

                                         -1-
                                                       NC: 2023:KHC:30936
                                                     CRL.A No. 30 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.30 OF 2019


              BETWEEN:

              MR. SRIDHAR RAJU,
              AGED ABOUT 40 YEARS,
              S/O. SRI. G. CHOKKALINGA RAJU,
              # 3, 3RD CROSS, SAMEERA PURA,
              CHAMARAJAPET,
              BENGALURU - 560 018.
                                                             ...APPELLANT
              (BY SRI. ABHINAV R., ADVOCATE)

              AND:

              MR. K.M. MUNIKRISHNAPPA,
              AGED ABOUT 50 YEARS,
Digitally
signed by N   S/O. SRI. MUNIYAPPA,
UMA
              M/S. FOURLINE CHITS (P) LTD.,
Location:
HIGH
COURT OF
              VASAVI ANNEXE,
KARNATAKA     LALBAGH FORT ROAD,
              KALASIPALYA,
              BENGALURU - 560 004.
                                                           ...RESPONDENT


                     THIS CRIMINAL APPEAL IS FILED U/S.378(4) OF CODE
              OF CRIMINAL PROCEDURE PRAYING TO SET-ASIDE THE ORDER
              DATED 22.11.2018, PASSED BY THE XVI ADDITIONAL CHIEF
              METROPOLITAN     MAGISTRATE,     AT   BANGALORE   CITY   IN
                             -2-
                                        NC: 2023:KHC:30936
                                      CRL.A No. 30 of 2019




C.C.NO.17570/2016,      ACQUITTING    THE    RESPONDENT/
ACCUSED FOR THE OFFENCE PUNISHABLE UNDER SECTION
138 OF THE NEGOTIABLE INSTRUMENTS 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 to furnish

the fresh process fee along with correct present address of

the respondent to issue notice. Hence, the Criminal Appeal

stands dismissed for non furnishing of process fee and

correct address of the respondent.

Sd/-

JUDGE

SNC