Hanumanthe Gowda vs M/S Srini Hatcheries And Agro Products
2023 Latest Caselaw 8786 Kant

Karnataka High Court

Hanumanthe Gowda vs M/S Srini Hatcheries And Agro Products on 28 November, 2023

                                               -1-
                                                             NC: 2023:KHC:43024
                                                         CRL.A No. 185 of 2014
                                                     C/W CRL.A No. 186 of 2014




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 28TH DAY OF NOVEMBER, 2023

                                            BEFORE
                          THE HON'BLE MR JUSTICE G BASAVARAJA
                             CRIMINAL APPEAL NO. 185 OF 2014
                                              C/W
                             CRIMINAL APPEAL NO. 186 OF 2014

                   IN CRL.A. NO.185/2014
                   BETWEEN:

                   HANUMANTHE GOWDA,
                   S/O LATE MUNIHANUME GOWDA,
                   AGED ABOUT 60 YEARS,
                   RESIDING AT NO. 59, GOWDARA COLONY,
                   NAGASHETTY HALLI, R.M.V. II STAGE,
                   BANGALORE - 560 094.
                                                                   ...APPELLANT
                   (BY SRI. MANIVANNAN G., ADVOCATE)(ABSENT)

Digitally signed   AND:
by SANDHYA S
Location: High
Court of           1.    M/S SRINI HATCHERIES
Karnataka
                         AND AGRO PRODUCTS,
                         NO.159, VENKATESHWARA COMPLEX,
                         R.M.V. II STAGE, NAGASHETTYHALLI,
                         OPP. NAGASHETTYHALLI BUS STAND,
                         BANGALORE - 560 094.
                         REPRESENTED BY ITS
                         MANAGING PARTNER,
                         N.M. SRINIVAS.

                   2.    N.M. SRINIVAS,
                         S/O LATE MUNIVENKATAPPA,
                             -2-
                                         NC: 2023:KHC:43024
                                      CRL.A No. 185 of 2014
                                  C/W CRL.A No. 186 of 2014



     AGED ABOUT 57 YEARS,
     RESIDING AT NO. 159,
     VENKATESHWARA COMPLEX,
     R.M.V. II STAGE, NAGASHETTYHALLI,
     OPP. NAGASHETTYHALLI BUS STAND,
     BANGALORE - 560 094.
                                            ...RESPONDENTS
(BY SRI. RAVICHANDRAN T.C., ADVOCATE FOR R1 & R2)

      THIS CRL.A. IS FILED U/S. 378(4) OF CR.P.C PRAYING TO
SET ASIDE THE ORDER DATED 2.1.2014 PASSED BY THE XII
A.C.M.M., BANGALORE IN C.C.NO.22325/2005 - ACQUITTING THE
RESPODNENT/ACCUSED FOR THE OFFENCE P/U/S/ 138 OF
N.I.ACT; AND ETC.,

IN CRL.A. NO.186/2014
BETWEEN:

HANUMANTHE GOWDA,
S/O LATE MUNIHANUME GOWDA,
AGED ABOUT 60 YEARS,
RESIDING AT NO. 59, GOWDARA COLONY,
NAGASHETTY HALLI, R.M.V. II STAGE,
BANGALORE - 560 094.
                                               ...APPELLANT
(BY SRI. MANIVANNAN G., ADVOCATE)(ABSENT)

AND:
1.   M/S SRINI HATCHERIES AND AGRO PRODUCTS,
     NO. 159, VENKATESHWARA COMPLEX,
     R.M.V. II STAGE, NAGASHETTYHALLI,
     OPP. NAGASHETTYHALLI BUS STAND,
     BANGALORE - 560 094,
     REPRESENTED BY ITS
     MANAGING PARTNER,
     N.M. SRINIVAS.
                                 -3-
                                                NC: 2023:KHC:43024
                                           CRL.A No. 185 of 2014
                                       C/W CRL.A No. 186 of 2014



2.   N.M. SRINIVAS,
     S/O LATE MUNIVENKATAPPA,
     AGED ABOUT 57 YEARS,
     RESIDING AT NO.159,
     VENKATESHWARA COMPLEX,
     R.M.V. II STAGE, NAGASHETTYHALLI,
     OPP. NAGASHETTYHALLI BUS STAND,
     BANGALORE - 560 094.
                                                    ...RESPONDENTS
(BY SRI. RAVICHANDRAN T.C., ADVOCATE FOR R1 & R2)

      THIS CRL.A. IS FILED U/S. 378(4) OF CR.P.C PRAYING TO
SET ASIDE THE ORDER DATED 2.1.2014 PASSED BY THE XII
A.C.M.M., BANGALORE IN C.C.NO.22326/2005 - ACQUITTING THE
RESPODNENT/ACCUSED FOR THE OFFENCE P/U/S 138 OF
N.I.ACT; AND ETC.,
     THESE APPEALS COMING ON FOR ORDERS, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:
                          JUDGMENT

Respondents counsel has filed a memo on

09.11.2023 stating that appellant passed away on

15.07.2023.

Since then no application has been filed on behalf of

the appellant to bring the legal representative of the

appellant on record. Hence, appeals are dismissed.

Sd/-

JUDGE

RU