The State Of Karnataka vs Sri. Harris Citizennagar Alikunhi
2024 Latest Caselaw 10244 Kant

Karnataka High Court

The State Of Karnataka vs Sri. Harris Citizennagar Alikunhi on 10 April, 2024

                                               -1-
                                                        CRL.A No. 384 of 2023
                                                           NC: 2024:KHC:14645




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 10TH DAY OF APRIL, 2024

                                            BEFORE
                             THE HON'BLE MS JUSTICE J.M.KHAZI
                              CRIMINAL APPEAL NO.384 OF 2023
                   BETWEEN:

                      THE STATE OF KARNATAKA
                      REP BY THE COMMISSIONER OF CUSTOMS
                      NEW CUSTOMS HOUSE, PANAMBUR
                      MANGALURU - 575 010
                                                                 ...APPELLANT
                   (BY SRI. AKASH B SHETTY, ADVOCATE)

                   AND:

                      SRI. HARRIS CITIZENNAGAR ALIKUNHI
                      S/O ALIKUNHI
                      AGED 37 YEARS
                      R/O DOOR NO.8/466, FATHIMA VILLA
                      NEAR HYUNDAI SHOW ROOM
                      PODIPPALAM ROAD, CITIZEN NAGARA
                      ALAMPADY POST, KASARAGOD DISTRICT
                      KERALA STATE - 671 123
Digitally signed                                               ...RESPONDENT
by REKHA R
Location: High            THIS CRL.A IS FILED UNDER SECTION 374(6) OF CR.P.C
Court of
Karnataka
                   PRAYING TO 1) SET ASIDE THE HON'BLE COURT OF PRINCIPAL
                   SENIOR CIVIL JUDGE AND C.J.M, MANGALURU ORDER DATED
                   05.01.2022 IN C.C.NO.381/2017, BY ALLOWING THIS APPEAL;
                   2) PASS SUCH OTHER ORDERS OR TO ISSUE SUCH OTHER
                   DIRECTIONS AS DEEMED FIT IN THE INTEREST OF JUSTICE
                   AND EQUITY.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                             -2-
                                        CRL.A No. 384 of 2023
                                           NC: 2024:KHC:14645




                         JUDGMENT

No representation for appellant.

Later learned counsel for appellant present and seeks

short accommodation.

Already sufficient time is granted. There are 12 office

objections to be complied with. This matter is coming for

6th time for compliance of office objections. Hence, prayer

is rejected.

Accordingly, appeal is dismissed for default.

Sd/-

JUDGE

RR