A S Bheemappa vs Sri Manjunath
2024 Latest Caselaw 4492 Kant

Karnataka High Court

A S Bheemappa vs Sri Manjunath on 14 February, 2024

                                             -1-
                                                      CRL.A No. 775 of 2021
                                                          NC: 2024:KHC:6282




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 14TH DAY OF FEBRUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.775 OF 2021
                   BETWEEN:

                      A S BHEEMAPPA
                      AGED ABOUT 72 YEARS,
                      S/O LATE THIMMAPPAIAH,
                      RESIDING AT NO.16/2,
                      WEST ANJANEYA STREET,
                      BASAVANAGUDI,
                      BENGALURU - 560 004
                                                              ...APPELLANT
                   (BY SRI. NAGARAJA KUMBLE, ADVOCATE - ABSENT)

                   AND:

                      SRI MANJUNATH
                      AGED ABOUT 47 YEARS,
                      S/O SRI BALAKRISHNA,
                      R/AT NO.653, 9TH MAIN,
                      3RD BLOCK, H S R LAYOUT (MVR)
Digitally signed      BENGALURU - 560 043
by MADHURI S                                                 ...RESPONDENT
Location: High
Court of                THIS CRL.A IS FILED UNDER SECTION 378(4) OF CR.P.C
Karnataka
                   PRAYING TO a) SET ASIDE THE IMPUGNED ORDERS DATED
                   20.01.2020, PASSED BY THE XVI ADDITIONAL CHIEF
                   METROPOLITAN MAGISTRATE, BENGALURU IN C.C.NO.
                   1639/2014; b) ALLOW THE APPEAL AND TO PUNISH THE
                   ACCUSED/RESPONDENT FOR THE OFFENCE PUNISHABLE
                   UNDER SECTION 138 OF THE N.I ACT; c) GRANT SUCH OTHER
                   RELIEF OR RELIEFS AS THIS HON'BLE COURT DEEM JUST AND
                   PROPER IN THE FACTS AND CIRCUMSTANCES OF THE CASE, IN
                   THE ENDS OF JUSTICE.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                                  -2-
                                           CRL.A No. 775 of 2021
                                                 NC: 2024:KHC:6282




                             JUDGMENT

No representation for the appellant.

No representation for the appellant even in the

afternoon session.

Vide order dated 05.02.2024, as a last chance, time

was granted to comply with office objections, failing which,

necessary orders would be passed. However, office

objections have not been complied with.

It appears that appellant is not interested in

prosecuting the appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE

MDS