Benefit Film City (India) Ltd vs Mr M Anand Rai
2023 Latest Caselaw 6291 Kant

                                          -1-
                                                   NC: 2023:KHC:31866
                                                CRL.A No. 678 of 2021




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 4TH DAY OF SEPTEMBER, 2023

                                      BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                        CRIMINAL APPEAL NO. 678 OF 2021 (A)


              BETWEEN:

              BENEFIT FILM CITY (INDIA) LTD.,
              ALANGAR,
              MOODBIDRI - 574 227,
              MANGLORE TALUK,
              D.K. DISTRICT,
              THROUGH ITS AUTHORISED REPRESENTATIVE,
              C.E.O. MR. LAL GOEL.
                                                         ...APPELLANT
              (BY SRI. SACHIN B.S., ADVOCATE)

              AND:

              MR. M. ANAND RAI,
Digitally
signed by N   S/O. SRI. PADMANABHA RAI,
UMA
Location:     R/AT A 2/7, SRIRAM CO-OP.
HIGH COURT
OF            HOUSING SOCIETY,
KARNATAKA
              KAMGAR, KURLA (E),
              MUMBAI - 400 024.
                                                       ...RESPONDENT


                     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
              378(4) OF CODE OF CRIMINAL PROCEDURE PRAYING TO SET-
              ASIDE THE IMPUGNED JUDGMENT DATED 08.06.2020 IN
              C.C.NO.366/2021 ON THE FILE OF THE CIVIL JUDGE AND
                               -2-
                                           NC: 2023:KHC:31866
                                       CRL.A No. 678 of 2021




JMFC,     MOODBIDRI,    DAKSHINA     KANNADA     DISTRICT    -
ACQUITTING THE RESPONDENT/ACCUSED FOR THE OFFENCE
PUNISHABLE UNDER SECTIONS 138 OF THE NEGOTIABLE
INSTRUMENTS ACT.

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

                         JUDGMENT

In spite of granting sufficient, the learned counsel

for the appellant has not furnished the correct address of

the respondent to issue notice. Hence, the Criminal Appeal

is dismissed for non furnishing of correct address of the

respondent.

Sd/-

JUDGE

SNC