M/S Sigma Industries vs Sri Anand Pais
2023 Latest Caselaw 9695 Kant

Karnataka High Court

M/S Sigma Industries vs Sri Anand Pais on 7 December, 2023

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                             -1-
                                                         NC: 2023:KHC:44495
                                                    CRL.A No. 1143 of 2018




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 7TH DAY OF DECEMBER, 2023

                                          BEFORE
                      THE HON'BLE MR JUSTICE RAJENDRA BADAMIKAR
                             CRIMINAL APPEAL NO. 1143 OF 2018
                   BETWEEN:

                   M/S. SIGMA INDUSTRIES,
                   A PROPRIETARY CONCERN,
                   'CRESENT EXELSIOR',
                   FLAT NO.T 03, 3RD FLOOR,
                   # 114, 1ST CROSS,
                   GANGA NAGAR, R.T NAGAR POST,
                   BANGALORE - 560 032,
                   REPRESENTED BY ITS PROPRIETOR,
                   SRI. A. SUNDARESHWARAN,
                   SON OF SRI. K. DAMODAR NAIR,
                   HINDU, AGED ABOUT 70 YEARS,
                                                                 ...APPELLANT
                   (BY SRI. SHAKEEL AHMED, ADVOCATE (ABSENT) )

Digitally signed   AND:
by USHA N S
Location: High
Court of
Karnataka          SRI. ANAND PAIS,
                   SON OF SRI. A.V. PAIS,
                   AGED ABOUT 53 YEARS,
                   PARTNER OF M/S. STAR POWER OF
                   BATTERY INDUSTRY, NO. C-2,
                   JAI BHARATH INDUSTRIAL ESTATE,
                   YESHWANTHPURA, BANGALORE - 560 022.
                                                             ...RESPONDENT
                   (BY SRI. VIREN MICHAEL PERES, ADVOCATE)
                               -2-
                                         NC: 2023:KHC:44495
                                     CRL.A No. 1143 of 2018




     THIS CRL.A IS         FILED U/S.378(4) OF CR.P.C
PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT AND
ORDER    DATED     25.04.2018   PASSED   BY   THE   XXVII
ADDL.C.M.M.,    BENGALURU      IN   C.C.NO.27186/2016   -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
P/U/S 138 OF N.I. ACT.

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

. There is no representation on behalf of appellant.

2. The matter is pending since 2018. Even during

the second call, the appellant did not bother to appear so

as to prosecute the matter.

3. Hence, appeal stands dismissed.

Sd/-

JUDGE

RAK

CT: BHK