M/S Nandajyothi Chits India Pvt ... vs T Srinivasamurthy
2023 Latest Caselaw 6367 Kant

                                          -1-
                                                        NC: 2023:KHC:32188
                                                    CRL.A No. 1591 of 2019




                IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 7TH DAY OF SEPTEMBER, 2023

                                      BEFORE
                        THE HON'BLE MR JUSTICE S RACHAIAH
                       CRIMINAL APPEAL NO.1591 OF 2019 (A)
              BETWEEN:

              M/S NANDAJYOTHI CHITS INDIA PVT. LTD.,
              CORPORATE OFFICE AT "SRI RAM BUILDING",
              1ST FLOOR, OPP. H A L G B J QUARTERS,
              VARTHUR MAIN ROAD,
              MARATHAHALLI, BENGALURU - 560 037.
              REP. BY ITS DIRECTOR,
              SRI. M. MAHANTESH NANDI KOLMATH,
              AGED ABOUT 43 YEARS.
                                                              ...APPELLANT
              (BY SRI. P. P. JAYAKUMARA, ADVOCATE)

              AND:

              T. SRINIVASAMURTHY,
Digitally
signed by N
              S/O. THIMMEGOWDA,
UMA           AGED ABOUT 49 YEARS,
Location:
HIGH          RESIDING AT NO.211/1, 6TH MAIN ROAD,
COURT OF
KARNATAKA     3RD 'B' CROSS, SRINIVASNAGAR,
              SUNKADA KATTE, BENGALURU - 560 050.
                                                            ...RESPONDENT
                     THIS CRIMINAL APPEAL IS FILED UNDER SECTION
              378(4) OF CODE OF CRIMINAL PROCEDURE PRAYING TO SET
              ASIDE THE ACQUITTING THE IMPUGNED JUDGMENT DATED
              06.06.2019,   PASSED   BY     LVIII     ADDITIONAL    CHIEF
              METROPOLITAN MAGISTRATE, MAYO HALL UNIT, BENGALURU
                                  -2-
                                                 NC: 2023:KHC:32188
                                             CRL.A No. 1591 of 2019




(ACMM)        IN     C.C.NO.59037/2017,         ACQUITTING      THE
RESPONDENTS/ACCUSED          FOR       THE   OFFENCE   PUNISHABLE
UNDER SECTION 138 OF THE NEGOTIABLE INSTRUMENTS
ACT.

       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.

2. This Court vide its' Order dated 09.01.2022, has

passed the peremptory order. But, the counsel has not

complied the office objections. It appears that, the learned

counsel for the appellant as well as the appellant are not

interested to proceed with the case. Hence, the Criminal

Appeal stands dismissed for non-compliance of office

objections.

Sd/-

JUDGE SNC

CT: BHK