M/S Sree Gokulam Chits And vs Raghu M Naidu
2023 Latest Caselaw 171 Kant

                                                     -1-
                                                             CRL.A No. 1612 of 2017




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 3RD DAY OF JANUARY, 2023

                                                  BEFORE
                                THE HON'BLE MR JUSTICE P.N.DESAI
                             CRIMINAL APPEAL NO. 1612 OF 2017 (A)
                      BETWEEN:

                      1.   M/S SREE GOKULAM CHITS AND
                           FINANCE COMPANY PVT LTD,
                           HAVING ITS CORPORATE OFFICE,
                           AT NO. 66, ARCOT ROAD, KODAMBAKAM,
                           CHENNAI - 600024,
                           AND HAVING ONE OF ITS BRANCH
                           AT NO 414/65, 1ST FLOOR,
Digitally signed by        20TH MAIN, 1ST BLCOK,
NAGARATHNA M
Location: HIGH             WEST OF CHORD ROAD,
COURT OF
KARNATAKA                  RAJAJINAGAR, BENGALURU 560010,
                           REPRESENTED BY ITS GPA HOLDR, P J SANIL
                           S/O. SHANTHI JOSEPH AND AT PRESENT
                           REPRESENTED BY THE PRESENT GPA HOLDR
                           NAVEEN KUMAR V S/O. VENKATESH,
                           AGED ABOUT 22 YEARS

                                                                        ...APPELLANT
                      (BY SRI. B ASHOK KUMAR., ADVOCATE)
                      AND:

                      1.   RAGHU M NAIDU
                           S/O. MUNISWAMY NAIDU,
                           SRI. SAI C. D. CENTRE, NO. 792,
                           11TH CROSS, 2ND STAGE,
                           WEST OF CHORD ROAD,
                           MAHALAKSHMI LAYOUT,
                           BENGLAURU 560086

                                                                     ...RESPONDENT
                             -2-
                                     CRL.A No. 1612 of 2017




     THIS CRL.A. FILED U/S.378(4) CR.P.C BY THE ADVOCATE FOR
THE APPELLANT PRAYING THAT THIS HON'BLE COURT MAY BE
PLEASED TO SET ASIDE THE JUDGMENT DATED 25.04.2017 PASSED
BY THE XX ADDITIONAL CHIEF METROPOLITAN MAGISTRATE, MAYO
HALL UNIT, BANGALORE IN C.C.NO.32006/2014- ACQUITTING THE
RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

    THIS CRL.A., COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
                       JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. It is seen from the previous order dated

02.12.2022 that continuously there is no representation

for the appellant and it is ordered that if needful is not

done by the next date of hearing, necessary orders would

be passed for dismissal of the appeal.

3. There is no representation today also. In view

of the order dated 02.12.2022, the appeal is dismissed for

non-prosecution.

Sd/-

JUDGE

GJM