M/S Imbu Shankar Chits Private Ltd vs S Sathish
2023 Latest Caselaw 3819 Kant

                                            -1-
                                                  CRL.A No. 1140 of 2017
                                                       NC: 2023:KHC:22413




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 28TH DAY OF JUNE, 2023

                                         BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                           CRIMINAL APPEAL NO. 1140 OF 2017
                   BETWEEN:

                      M/S IMBU SHANKAR CHITS PRIVATE LTD.,
                      48/Y, 14TH MAIN ROAD III BLOCK,
                      RAJAJINAGARA,.
                      BENGALURU - 560 010
                      REP BY ITS MANAGING DIRECTOR,
                      IMBU MURTHY
                                                               ...APPELLANT
                   (BY SMT. RENUKAMBA B P, ADVOCATE)

                   AND:

                      S SATHISH
                      S/O SHIVANANJAIAH,
                      SIDDESHWARASWAMY NILAYA,
Digitally signed      ITI COLLEGE ROAD,
by REKHA R            JAYANAGARA LAYOUT,
Location: High        K.R.PET - 571 426
Court of
Karnataka             MANDYA DISTRICT
                                                             ...RESPONDENT

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO ALLOW THIS APPEAL AND SET
                   ASIDE THE ORDER DATED 22.04.2017 PASSED BY THE XXVII
                   ADDITIONAL METROPOLITAN MAGISTRATE, BENGALURU IN
                   C.C.NO.9693/2016   AND    CONSEQUENTLY   ALLOW    THE
                   APPELLANT TO PROCEED TO PROSECUTE AND PASS ANY SUCH
                   OTHER ORDER AS DEEM FIT IN THE SAID CIRCUMSTANCES, IN
                   THE INTEREST OF JUSTICE AND EQUITY.
                             -2-
                                  CRL.A No. 1140 of 2017
                                     NC: 2023:KHC:22413




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

                         JUDGMENT

No representation for the appellant.

On 17.02.2018, I.A.No.2/2017 for special leave was

dismissed. Consequently, appeal does not survive for

consideration.

Hence, appeal is also dismissed.

Sd/-

JUDGE

MDS