S Sanathana vs Nagaraj
2023 Latest Caselaw 1441 Kant

                                                    -1-
                                                            CRL.A No. 669 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 20TH DAY OF FEBRUARY, 2023

                                                   BEFORE
                                  THE HON'BLE MR JUSTICE P.N.DESAI
                                  CRIMINAL APPEAL NO. 669 OF 2018
                      BETWEEN:

                      S. SANATHANA
                      S/O SATHWAJI RAO,
                      AGED ABOUT 50 YEARS,
                      R/AT NO: 87 3RD MAIN ROAD,
                      BANK OF BARODA COLONY,
                      JP NAGAR, 7TH PHASE,
                      PUTTENAHALLI,
                      BANGALORE-560 076.

                                                                       ...APPELLANT

                      (BY SRI. V LAKSHMIKANTH RAO AND SRI. L.S MANJUNATH.,
                               ADVOCATES- ABSENT)

                      AND:

                      NAGARAJ
                      MAJOR,
Digitally signed by   C/O LAKKAPPA,
NAGARATHNA M
Location: HIGH        RESIDING AT NO:63,
COURT OF
KARNATAKA             KURABRAHALLI CIRCLE,
                      MAHALAKSHMIPURAM,
                      BANGALORE-560 086.

                                                                     ...RESPONDENT

                            THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADVOCATE FOR
                      THE APPELLANT PRAYING TO SET ASIDE THE JUDGMENT DATED
                      18.01.2018 PASSED BY THE XVI A.C.M.M., BANGALORE IN
                      C.C.NO.23772/2015 - ACQUITTING THE RESPONDENT/ACCUSED FOR
                      THE OFFENCE PUNISHABLE UNDER SECTION 138 OF N.I ACT.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                                 -2-
                                            CRL.A No. 669 of 2018




                           JUDGMENT

The case is called for the second time. There is no

representation.

2. It is seen that from the year 2018, no steps are taken.

The learned counsel for the appellant is absent continuously

and for more than two years, neither the process fee is paid nor

correct address is furnished. This Court vide order dated

16.02.2021 had made it clear that if steps are not taken, the

appeal would be listed for dismissal. Inspite of the said order,

on several dates, the appellant has remained absent and has

not complied the orders of the Court. Therefore, in view of

the previous orders passed on 16.02.2021 and 01.02.2023, the

appeal stands dismissed for non-compliance of office

objections.

Sd/-

JUDGE

MN