M/S.Dsv Air And Sea Pvt Ltd vs Sri Rajan
2023 Latest Caselaw 8613 Kant

Karnataka High Court

M/S.Dsv Air And Sea Pvt Ltd vs Sri Rajan on 27 November, 2023

                                             -1-
                                                         NC: 2023:KHC:42616
                                                      CRL.A No. 237 of 2011




                  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. 237 OF 2011
                BETWEEN:

                M/S. DSV AIR AND SEA PVT. LTD.,
                REPRESENTED BY ITS ASSISTANT MANAGER,
                SMT. ANURADHA KULKARNI,
                NO.705, OXFORD TOWERS,
                6TH FLOOR, AIRPORT ROAD,
                KODIHALLI, BANGALORE - 560 008.
                                                               ...APPELLANT
                (BY SRI. A.D. RAMANAND, ADVOCATE AND
                    SRI. G.D. SRINIVAS, ADVOCATE (ABSENT) )

                AND:

                SRI. RAJAN,
                PARTNER OF M/S. NIAN THEMES,
Digitally
signed by       NO.104/2C, TAVARKERE MAIN ROAD,
SANDHYA S
Location:
                TAVARKERE, BANGALORE- 560 029.
High Court of                                                 ...RESPONDENT
Karnataka
                (BY SRI. U.J. HARIPRASAD, ADVOCATE)

                       THIS CRL.A IS FILED U/S. 378(4) OF CR.P.C PRAYING TO
                SET ASIDE THE ORDER DATED 07.01.11 PASSED BY THE XIV
                ADDL.C.M.M., BANGALORE IN C.C.NO.37017/08 - ACQUITTING
                THE RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
                N.I. ACT.
                             -2-
                                        NC: 2023:KHC:42616
                                     CRL.A No. 237 of 2011




      THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE

COURT DELIVERED THE FOLLOWING:


                         JUDGMENT

1. No representation. Non bailable warrant was issued

against the respondent. The same was returned unserved

with an endorsement that the respondent is not residing in

the given address. Appellant has not taken any steps to

secure the respondent.

2. Hence no purpose will be served in adjourning the

case. Accordingly I proceed to pass the following:

ORDER

The appeal stands dismissed for default and non-

prosecution.

Sd/-

JUDGE

NG

CT: BHK