Anila Tilak vs B R Arunkumar
2024 Latest Caselaw 10400 Kant

Karnataka High Court

Anila Tilak vs B R Arunkumar on 15 April, 2024

                                             -1-
                                                      CRL.A No. 673 of 2020
                                                         NC: 2024:KHC:14885




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 15TH DAY OF APRIL, 2024

                                          BEFORE
                            THE HON'BLE MS JUSTICE J.M.KHAZI
                             CRIMINAL APPEAL NO.673 OF 2020
                   BETWEEN:

                      ANILA TILAK
                      AGED ABOUT 54 YEARS,
                      C/O B K MAHADEV,
                      R/AT NO.2766, 1ST FLOOR,
                      3RD CROSS, EAST LINK ROAD,
                      MALLESHWARAM,
                      BENGALURU - 560 020.
                                                            ...APPELLANT
                   (BY SRI. SHANKARANARAYANA BHAT B, ADVOCATE)

                   AND:

                      B R ARUNKUMAR
                      S/O B N RAJARAO,
                      AGED ABOUT 52 YEARS,
                      AKSHAYA INTERNATIONAL,
Digitally signed      NO.19, 8TH MAIN ROAD,
by REKHA R            CENTRAL EXCISE LAYOUT, VIJAYNAGAR,
Location: High        BENGALURU - 560 040
Court of              PRESENTLY NO.1, 2ND MAIN ROAD,
Karnataka
                      6TH CROSS, PATEGARA PALYA,
                      BENGALURU - 560 052.
                                                             ...RESPONDENT

                         THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING     TO    CALL    FOR   ENTIRE    RECORDS     IN
                                                             RD
                   C.C.NO.7140/2015 ON THE FILE OF THE 23       ADDITIONAL
                   CHIEF METROPOLITAN MAGISTRATE AT BENGALURU AND
                   ALLOW THIS APPEAL BY CONVICTING THE ACCUSED /
                   RESPONDENT FOR THE OFFENCE UNDER SECTION 138 OF
                   N.I.ACT.
                                -2-
                                           CRL.A No. 673 of 2020
                                              NC: 2024:KHC:14885




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

                          JUDGMENT

No representation for appellant.

No representation for appellant even in the afternoon

session.

Vide order dated 31.03.2022, a week's time was

granted to comply with the office objections, with a

condition that if the office objections are not complied

with, appeal would be dismissed for non-prosecution.

Despite the said order, office objections are not complied

with.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE

RR