Suvarnnajyothi Leasing (R) vs P Balaraj
2024 Latest Caselaw 4226 Kant

Karnataka High Court

Suvarnnajyothi Leasing (R) vs P Balaraj on 12 February, 2024

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                              -1-
                                                      NC: 2024:KHC-K:1460
                                                      CRL.A No.200293 of 2023




                            IN THE HIGH COURT OF KARNATAKA

                                    KALABURAGI BENCH

                      DATED THIS THE 12 TH DAY OF FEBRUARY, 2024

                                           BEFORE
                    THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR


                          CRIMINAL APPEAL NO.200293 OF 2023
                   BETWEEN:

                   SUVARNNAJYOTHI LEASING (R)
                   A REGD. PARTNERSHIP FIRM, REGD.
                   UNDER INDIAN PARTNERSHIP ACT, 1932,
                   AT REGISTRAR OF FIRM, GULBARGA
                   REPRESENTED HEREIN BY ITS ONE OF THE
                   PARTNER NAMELY,
                   SHAM S/O LATE DAYARAMSA PAWAR,
                   AGED ABOUT 52 YEARS, OCC: BUSINESS,
                   RESIDENT OF KHB COLONY, FILTERBED ROAD,
                   KALABURAGI.

                                                                 ...APPELLANT
Digitally signed
by SHILPA R
TENIHALLI          (BY SRI RAVI B. PATIL, ADVOCATE)
Location: HIGH
COURT OF
KARNATAKA          AND:

                   P. BALARAJ
                   S/O BASAWARAJ JENIGARI,
                   AGE: MAJOR, OCC: BUSINESS,
                   R/O VILLAGE SIDDAPUR-B,
                   POST: MOTAKPALLY,
                   TQ. AND DIST. YADGIRI.

                                                               ...RESPONDENT
                              -2-
                                   NC: 2024:KHC-K:1460
                                   CRL.A No.200293 of 2023




     THIS CRL.A. IS FILED U/S.372 OF CR.P.C PRAYING TO
SET   ASIDE THE IMPUGNED ORDER DATED 09-08-2023
PASSED IN C.C. NO. 6273/2019 ARISING OUT OF P.C.
NO.782/2019 PASSED BY THE COURT OF II ADDITIONAL CIVIL
JUDGE AND JMFC AT KALABURAGI AND CONSEQUENTIALLY TO
RESTORE THE MATTER TO ITS ORIGINAL FILE BY PROVIDING
AN OPPORTUNITY TO THE APPELLANT TO PROCEED WITH THE
MATTER. PASS ANY ORDER/ORDERS WHICH MAY BE DEEMED
NECESSARY    BY    THIS   HON'BLE    COURT,   IN   THE
CIRCUMSTANCES OF THE CASE.



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

                         JUDGMENT

This appeal is filed by the complainant against the

judgment of acquittal.

The office has raised certain objections. In spite of

granting sufficient opportunities, the office objections were

not complied with. Hence, the appeal stands dismissed for

non-compliance of office objections.

Sd/-

JUDGE

RSP