Ramesh vs Ramesh
2024 Latest Caselaw 4075 Kant

Karnataka High Court

Ramesh vs Ramesh on 9 February, 2024

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                                -1-
                                                      NC: 2024:KHC-K:1409
                                                      CRL.A No. 200304 of 2023




                              IN THE HIGH COURT OF KARNATAKA,

                                       KALABURAGI BENCH

                         DATED THIS THE 9TH DAY OF FEBRUARY, 2024

                                             BEFORE
                       THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR


                         CRIMINAL APPEAL NO.200304 OF 2023 (378)
                      BETWEEN:

                      RAMESH S/O NADIGERAPPA KULGERI,
                      AGE: 44 YEARS, OCC: BUSINESS,
                      R/O GDA COLONY, PLOT NO. 120,
                      H.NO. 9-480/120/6, SHAHABAZAR,
                      KALABURAGI.

                                                                  ...APPELLANT

                      (BY SRI. KHASIM PATEL ALLAPATEL BIRADAR, ADVOCATE)

                      AND:

Digitally signed by
SHILPA R              RAMESH S/O GHANU PAWAR,
TENIHALLI             AGE: MAJOR,
Location: HIGH
COURT OF              OCC: EMPLOYEE AT SBH BRANCH SUPER MARKET,
KARNATAKA
                      KALABURAGI,
                      R/O JAI HANUMAN NAGAR THANDA,
                      BEHIND KORANTI HANUMAN TEMPLE,
                      KALABURAGI.

                                                                ...RESPONDENT

                           THIS CRL.A. IS FILED U/S. 378 (1) AND (B) OF CR.P.C
                      PRAYING TO ALLOW THE APPEAL BY SETTING ASIDE THE
                      JUDGMENT AND ORDER OF ACQUITTAL DATED 30.12.2021
                      PASSED BY THE IV ADDITIONAL CIVIL JUDGE AND JMFC
                      KALABURAGI IN C.C.NO.1523/2015.
                                  -2-
                                       NC: 2024:KHC-K:1409
                                       CRL.A No. 200304 of 2023




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

                           JUDGMENT

The learned counsel for appellant is absent.

Inspite of grant of sufficient opportunities, office

objections are not complied with.

Hence, the appeal stands dismissed for non-

compliance of office objections.

Sd/-

JUDGE

DS