M/S. Kodachadri Chits Private ... vs Mr. Rajakumar S
2023 Latest Caselaw 1506 Kant

                                                     -1-
                                                               CRL.A No. 488 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 22ND DAY OF FEBRUARY, 2023

                                                  BEFORE
                                   THE HON'BLE MR JUSTICE P.N.DESAI
                                 CRIMINAL APPEAL NO. 488 OF 2021 (A)
                      BETWEEN:

                      M/S. KODACHADRI CHITS PRIVATE LIMITED
                      NO. 17/1, M E C ROAD,
                      MARAPPANNA PALYA,
                      YESHWANTHPURA,
                      BANGAORE - 560 022
                      REP. BY ITS POA HOLDER
                      SRI.NAGARAJ S/O BYRAPPA,
                      AGED ABOUT 56 YEARS,
                      HAVING ITS OFFICE AT
                      NO.17/1, M E C ROAD,
                      MARAPPANNA PALYA,
                      YESHWANTHPURA,
                      BANGALORE - 560 022.

                                                                           ...APPELLANT
                      (BY SRI. PRABHAKAR H.A.,ADVOCATE - ABSENT)
Digitally signed by
NAGARATHNA M          AND:
Location: HIGH
COURT OF              MR. RAJAKUMAR S
KARNATAKA
                      S/O SRINIVASA S
                      R/AT NO.681, 1ST CROSS,
                      S PAYA,SANIGGVA REDDY ROAD,
                      MARUTI SEVA NAGAR,
                      BANGALORE - 560 033.

                                                                        ...RESPONDENT
                            THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADVOCATE FOR THE
                      APPELLANT PRAYING TO SET ASIDE THE IMPUGNED JUDGMENT DATED
                      25.11.2020 PASSED BY THE XX ADDITIONAL SMALL CAUSES JUDGE AND
                      XVIII ACMM, AND MACT, BANGALORE (SCCH-22) IN C.C.NO.5466/2018-
                      ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
                      UNDER SECTION 138 OF N.I. ACT.
                                 -2-
                                          CRL.A No. 488 of 2021




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


                            JUDGMENT

Matter is called again in the post-lunch session. There

is no representation for the appellant. Matter is listed for the

4th time and steps are not taken for nearly two years. It

appears that the appellant is not interested to prosecute the

matter.

2. Hence, the appeal is dismissed for not taking steps.

Sd/-

JUDGE

MN