M/S. Meditek India vs Sri P. Ramesh
2023 Latest Caselaw 4415 Kant

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                                                      CRL.A No. 332 of 2014
                                                          NC: 2023:KHC:24350




                      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 13TH DAY OF JULY, 2023

                                             BEFORE
                               THE HON'BLE MS JUSTICE J.M.KHAZI
                               CRIMINAL APPEAL NO.332 OF 2014
                      BETWEEN:

                         M/S. MEDITEK INDIA
                         A PROPRIETORY CONCERNED
                         AT TIRUMALA, OPP: BAJAI CHURCH HALL,
                         MANGALURU - 575 004
                         REPRESENTED BY ITS PROPRIETOR
                         SMT. RAJESHWARI HEGDE,
                         W/O PRAMOD HEGDE,
                         BY GPA HOLDER,
                         SRI PRAMOD HEGDE,
                         AGED ABOUT 47 YEARS
                                                                 ...APPELLANT

                      (BY SRI. THARANATH SHETTY K, ADVOCATE - ABSENT)

                      AND:

Digitally signed by      SRI P. RAMESH
REKHA R
                         PROPRIETOR,
Location: High
Court of                 SVS ENTERPRISES,
Karnataka                NO.1-1-387/3, GANDHINAGAR,
                         HYDERABAD - 500 080
                                                                ...RESPONDENT

                           THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378
                      OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
                      20.02.2014 MADE IN C.C.NO.405/2010 PASSED BY THE V
                      JUDICIAL MAGISTRATE 1ST CLASS, MANGALURU, D.K. AGAINST
                      THE RESPONDENT FOR THE OFFENCE PUNISHABLE UNDER
                      SECTION 138 OF NI ACT IN THE INTEREST OF JUSTICE.
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                                      CRL.A No. 332 of 2014
                                            NC: 2023:KHC:24350




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

                           JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 10.02.2023, a conditional order was passed to the

effect that if compliance is not done within two weeks,

necessary orders would be passed for dismissal of appeal.

Despite granting time, office objections are not complied

with.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for default of not complying

office objections.

Sd/-

JUDGE

RR