Sri Pradeep Kumar G V vs Shivakumar G
2023 Latest Caselaw 4745 Kant

                                        -1-
                                              CRL.A No. 1721 of 2021
                                                   NC: 2023:KHC:25443




              IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 21ST DAY OF JULY, 2023

                                      BEFORE
                       THE HON'BLE MS JUSTICE J.M.KHAZI
                       CRIMINAL APPEAL NO.1721 OF 2021
             BETWEEN:

                   SRI. PRADEEP KUMAR G V
                   S/O VYRAMUDIGOWDA
                   AGED ABOUT 40 YEARS,
                   R/AT NO.181, 4TH MAIN
                   RAVI KIRLOSKAR LAYOUT
                   CHIKKABIDARAKALLU
                   NAGASANDRA POST
                   BENGALURU - 560 073
                                                          ...APPELLANT

             (BY SRI. SANTHOSH KUMAR H S, ADVOCATE - ABSENT)

             AND:

                   SHIVAKUMAR G
                   S/O GANGADHARAIAH
Digitally signed   AGED ABOUT 27 YEARS
by MADHURI S       R/AT NO.42, 1ST CROSS,
Location: High     1ST MAIN, JANATHA COLONY
Court of           CHIKKASANDRA HESARAGHATTA MAIN ROAD,
Karnataka
                   BENGALURU - 560 057
                                                     ...RESPONDENT

                  THIS CRIMINAL APPEAL IS FILED UNDER SECTION 374
             OF CR.PC PRAYING TO SET ASIDE THE JUDGMENT OF
             ACQUITTAL PASSED BY THE LEARNED XX ADDITIONAL CHIEF
             METROPOLITAN    MAGISTRATE,    BENGALURU   CITY,  IN
             C.C.NO.32423/2018 BY ORDER DATED 08.10.2021 AND
             PERUSE THE ENTIRE DOCUMENTS AND APPRECIATE THE
             EVIDENCE OF PW-1 AND DW-1 AND CONVICT THE
             RESPONDENT / ACCUSED FOR AN OFFENCE PUNISHABLE
             UNDER SECTION 138 OF N.I ACT AS PER LAW AND FURTHER
                                     -2-
                                          CRL.A No. 1721 of 2021
                                                  NC: 2023:KHC:25443




KINDLY AWARD COMPENSATION AMOUNT TO PW-1 /
APPELLANT AS CONTEMPLATED UNDER SECTION 357 OF
CR.P.C IN THE INTEREST OF JUSTICE AND EQUITY.

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

                                JUDGMENT

No representation for the appellant.

No representation for the appellant even in the second

round.

On 24.03.2023 and 07.07.2023, conditional orders

were passed to the effect that if office objections are not

complied with on the next date of hearing, necessary orders

would be passed for dismissal of the appeal. However, office

objections are not complied with.

It appears that appellant is not interested in

prosecuting the appeal.

Accordingly, I.A.No.1/2023 for special leave is rejected.

Consequently, appeal is dismissed for default of non

compliance of office objections.

Sd/-

JUDGE MDS