Sri R Shivaraju vs Sri K G Krishna
2023 Latest Caselaw 7190 Kant

                                        -1-
                                                       NC: 2023:KHC:36930
                                                   CRL.A No. 1682 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 10TH DAY OF OCTOBER, 2023

                                      BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO.1682 OF 2021 (A)
              BETWEEN:

              SRI. R. SHIVARAJU,
              S/O RAMASWAMY,
              AGED ABOUT 48 YEARS,
              R/AT NO. 10, 1ST CROSS,
              1ST MAIN ROAD, SAMPIGE LAYOUT,
              PRASHANTHNAGAR,
              BENGALURU - 560 079.
                                                             ...APPELLANT
              (BY SRI. SRINIVASA M. R, ADVOCATE)

              AND:

              SRI. K. G. KRISHNA,
              S/O GOOLIGOWDA,
Digitally
signed by N   AGED ABOUT 39 YEARS,
UMA
              RESIDING AT NO. 1680, 5TH CROSS,
Location:
HIGH          10TH MAIN ROAD, 2ND BLOCK,
COURT OF
KARNATAKA     BANASHANKARI 2ND STAGE,
              BENGALURU - 560 050.

              ALSO AT:
              KAMPLAPURA VILLAGE AND POST,
              HULIYUR DURGA HOBLI,
              KUNIGAL TALUK, TUMKUR DISTRICT,
              KARNATAKA.
                                                           ...RESPONDENT
                              -2-
                                          NC: 2023:KHC:36930
                                      CRL.A No. 1682 of 2021




      THIS CRIMINAL APPEAL IS FILED UNDER SECTION
378(5)    OF CRIMINAL PROCEDURE CODE PRAYING TO SET
ASIDE THE ORDER OF ACQUITTAL IN C.C.NO.30761/2015 ON
THE   FILE   OF    THE   ADDITIONAL   CHIEF   METROPOLITAN
MAGISTRATE, BENGALURU CITY (CCH-6) VIDE JUDGEMENT
DATED 12.08.2021.

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

                         JUDGMENT

On perusal of the order sheet, it appears that, the

learned counsel for the appellant has not complied the

office objections even though sufficient time has been

granted, which shows that he is not interested to proceed

with the case. Today, the matter is listed for compliance of

office objections for the 3rd time. The counsel has not

taken any steps to comply the office objections. Hence,

the criminal appeal stands dismissed for non-compliance

of office objections.

Sd/-

JUDGE SNC

CT: BHK