M/S Sree Gokulam Chits & Finance Co ... vs Sri C Kumaran
2023 Latest Caselaw 3347 Kant

                                              -1-
                                                    NC: 2023:KHC:20667
                                                    CRL.A No. 1123 of 2018




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF JUNE, 2023

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.1123 OF 2018
                   BETWEEN:

                       M/S SREE GOKULAM CHITS & FINANCE CO. (P) LTD
                       HAVING ITS REGISTERED CORPORATE OFFICE AT:
                       "SREE GOKULAM TOWERS" NO.66,
                       ARCOT ROAD, KODAMBAKKAM
                       CHENNAI - 600 024
                       AND HAVING BRANCH OFFICE AT
                       SREE KRISHNA COMPLEX
                       DOOR NO.295, 1ST FLOOR
                       10TH MAIN, 22ND CROSS, III BLOCK
                       JAYANAGAR
                       BENGALURU - 560 011
                       REPRESENTED BY ITS GPA HOLDER SRI H M RAJA
                       NOW REPRESENTED BY GPA HOLDER
                       SRI SUDHAKARA L
                       S/O SRI MAHADEVA
                       AGED ABOUT 20 YEARS
Digitally signed
by REKHA R                                                    ...APPELLANT
Location: High     (BY SRI. H K SINGH, ADVOCATE - ABSENT)
Court of
Karnataka          AND:

                      SRI C KUMARAN
                      NO.1226, VIVEK NAGAR,
                      ROBERSONPET, K.G.F
                      KGF - 563 122
                                                            ...RESPONDENT
                   (BY SRI. R.CHANDRASHEKAR, ADVOCATE)

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO SET ASIDE THE ORDER OF THE
                   LEARNED XXV ACMM, BENGALURU IN C.C.NO.34799/2014,
                               -2-
                                     NC: 2023:KHC:20667
                                         CRL.A No. 1123 of 2018




DATED 26.04.2018 AND CONVICT THE RESPONDENT
ADEQUATELY FOR OFFENCE PUNISHABLE UNDER SECTION 138
OF N.I.ACT IN THE INTEREST OF JUSTICE.

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

                         JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

On 01.12.2022, two weeks time was granted with a

conditional order that if there is no representation for

appellant, necessary orders would be passed for dismissal of

the appeal.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for non-prosecution.

Sd/-

JUDGE

RR