Sri G Munivenkatappa vs Sri G Srinivas Reddy
2023 Latest Caselaw 4573 Kant

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                                                      CRL.A No. 1184 of 2019
                                                          NC: 2023:KHC:24829




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 17TH DAY OF JULY, 2023

                                           BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO. 1184 OF 2019
                   BETWEEN:

                   SRI. G. MUNIVENKATAPPA,
                   S/O GURAPPA,
                   AGED ABOUT 41 YEARS,
                   R/AT ERAPPA BUILDING,
                   1ST FLOOR, 6TH CROSS,
                   KADRIPURA MAIN ROAD,
                   KARANJIKATTE, KOLAR - 563101.
                                                                 ...APPELLANT
                   (BY SRI. THANUJA M.V., ADVOCATE)

                   AND:

                   SRI. G. SRINIVAS REDDY,
                   S/O GOPALA REDDY,
                   AGED ABOUT 41 YEARS,
                   R/AT RAMANNA BUILDING,
Digitally signed   4TH CROSS, SHANKAR VIDYALAYA ROAD,
by REKHA R         MAASTHI LAYOUT, NEAR RTO OFFICE,
Location: High     KOLAR - 563 101.
Court of
Karnataka                                                      ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CODE OF CRIMINAL PROCEDURE PRAYING TO SET
                   ASIDE JUDGMENT DATED 15.04.2019 AND REVERSE THE
                   FINDINGS OF THE LEARNED JUDGE BY CONVICTING THE
                   RESPONDENT FOR THE OFFENCE PUNISHABLE UNDER
                   SECTION 138 OF NEGOTIABLE INSTRUMENTS ACT AND AWARD
                   DOUBLE THE CHEQUE AMOUNT AS COMPENSATION AND ALSO
                   GRANT SUCH OTHER AND FURTHER RELIEF/S AS THIS
                   HON'BLE COURT DEEMS FIT TO CONSIDER IN THE FACTS AND
                   CIRCUMSTANCES OF THE CASE, IN THE INTEREST OF JUSTICE
                   AND EQUITY.
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                                        CRL.A No. 1184 of 2019
                                            NC: 2023:KHC:24829




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

Learned counsel for the appellant seeks short

accommodation today, stating that the needful has been

done on 20.03.2023. However, on verification it is found

that office objections are not complied with.

On 16.06.2023, a conditional order was passed

granting one week time to comply with office objections

failing which appeal would be dismissed for default.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for default of non

compliance of office objections.

Sd/-

JUDGE

URN

CT: ABS