M/S J C Kala Educational And Cultural ... vs Sri. D.B.Jatti
2023 Latest Caselaw 8539 Kant

Karnataka High Court

M/S J C Kala Educational And Cultural ... vs Sri. D.B.Jatti on 27 November, 2023

                                         -1-
                                                       NC: 2023:KHC:42703
                                                   CRL.A No. 1401 of 2016




                 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                   DATED THIS THE 27TH DAY OF NOVEMBER, 2023

                                       BEFORE
                      THE HON'BLE MR JUSTICE G BASAVARAJA
                        CRIMINAL APPEAL NO. 1401 OF 2016
               BETWEEN:

               M/S. J. C. KALA EDUCATIONAL
               AND CULTURAL TRUST,
               REPRESENTED BY ITS CHAIRMAN,
               SRI. H. R. SATISH CHANDRA,
               S/O LATE H. A. RAMACHANDRA,
               MAJOR IN AGE,
               NO.B-1, KHB COLONY,
               PUTTENAHALLI EXTENSION,
               YELAHANKA, BANGALORE,
               REPRESENTED BY ITS
               SPECIAL POWER OF ATTORNEY HOLDER,
               SRI. SHYAMSUNDAR J.N,
               S/O NEELAKANTA BHAT.
                                                             ...APPELLANT
Digitally
signed by      (BY SRI. SHANKAR P. HEGDE, ADVOCATE (ABSENT) )
SANDHYA S
Location:      AND:
High Court
of Karnataka
               SRI. D.B. JATTI,
               S/O LATE B.D. JATTI,
               PROPRIETOR OF JATTI AUTOMOBILES,
               R/AT SY. NO.51,
               PATTANADURU AGRAHARA VILLAGE,
               OUTER CIRCLE, WHITEFIELD,
               BANGALORE - 560 066
                                                           ...RESPONDENT
               (BY SRI. A. G. CHETHAN, ADVOCATE)
                                -2-
                                          NC: 2023:KHC:42703
                                      CRL.A No. 1401 of 2016




     THIS CRL.A IS FILED U/S 378(4) OF CRPC PRAYING TO
SET ASIDE THE IMPUGNED JUDGMENT DATED 16.07.2016
PASSED    BY   THE    XXI   A.C.M.M.,   BANGALORE   IN
C.C.NO.37779/2010 BY DISMISSING THE COMPLAINT AND
ACQUITTING THE RESPONDENTS AND GRIEVANCES OF
COMPLAINT INCLUDING PRAYERS SOUGHT AS PLEADED IN
C.C.NO.37779/2010 BY THE APPELLANT/COMPLAINT HAS TO
BE GET CONSIDERED AND ALLOW THE SAME IN FAVOUR OF
APPELLANT/COMPLAINT BY GIVING DIRECTIONS TO THE
RESPONDENTS TO PAY DOUBLING THE SUBJECT MATTER OF
THE CHEQUE AMOUNT OF RS.2,00,000/- WITH IMPOSING FINE
AND SENTENCE AND ALLOW THIS REVISION PETITION.

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

Case called out. None present.

2. Police report received, stating that the appellant

Sri. H.R.Sathish Chandra, expired on 27.07.2023. A copy of the

death certificate of Sri. H.R.Sathish Chandra who died on

27.07.2023 also produced. Steps not taken to bring the legal

representatives of the appellant.

In view of the above, the appeal stands abated.

Sd/-

JUDGE

PK CT: BHK