Lohit vs M/S Mangal Reality
2024 Latest Caselaw 4516 Kant

Karnataka High Court

Lohit vs M/S Mangal Reality on 14 February, 2024

Author: Rajendra Badamikar

Bench: Rajendra Badamikar

                                             -1-
                                                   NC: 2024:KHC-K:1540
                                                   CRL.A No. 200034 of 2019




                           IN THE HIGH COURT OF KARNATAKA,

                                    KALABURAGI BENCH

                      DATED THIS THE 14TH DAY OF FEBRUARY, 2024

                                          BEFORE
                    THE HON'BLE MR. JUSTICE RAJENDRA BADAMIKAR


                      CRIMINAL APPEAL NO.200034 OF 2019 (372)
                   BETWEEN:

                   LOHIT S/O BHIMARAYA @ BHIMU,
                   AGE: 58 YEARS, OCC: RETD. SERVICE,
                   R/O PLOT NO. 320 CIB COLONY,
                   BEHIND CENTRAL BUS STAND,
                   KALABURAGI- 585102.

                                                               ...APPELLANT

                   (BY SRI CHAITANYAKUMAR C. M., ADVOCATE -ABSENT)

                   AND:
Digitally signed
by SHILPA R        M/S MANGAL REALITY,
TENIHALLI          THROUGH ITS MANAGING PARTNER,
Location: HIGH
COURT OF           SAMPATH S/O SHANKARLAL GILDA,
KARNATAKA          AGE: 52 YEARS, OCC: BUSINESS,
                   R/O 1ST FLOOR, GHANTOJI, BUILDING,
                   KHUBA PLOT, COURT ROAD,
                   KALABURAGI-585102.

                                                             ...RESPONDENT

                   (BY SRI A. P. JAHAGIRDAR, ADVOCATE)

                        THIS CRL.A. IS FILED U/S. 372 OF CR.P.C PRAYING SET
                   ASIDE THE JUDGMENT DATED: 04-12-2018 PASSED BY THE V
                   ADDITIONAL CIVIL JUDGE AND JMFC KALABURAGI IN
                             -2-
                                  NC: 2024:KHC-K:1540
                                  CRL.A No. 200034 of 2019




CRIMINAL CASE NO.4493/2017 AND CONSEQUENTLY BE
PLEASED TO CONVICT THE RESPONDENT FOR THE OFFENCE
PUNISHABLE UNDER SECTION 138 OF N.I. ACT BY ALLOWING
THIS CRIMINAL APPEAL.

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

                         JUDGMENT

The learned counsel for the appellant is absent.

This appeal is filed by the appellant/complainant

under Section 372 of Cr.P.C. challenging the judgment of

acquittal passed by the learned V Additional Civil Judge

and JMFC, Kalaburagi in C.C.No.4493/2017 pertaining to

an offence punishable under Section 138 of the Negotiable

Instruments Act, 1881.

All along time is being sought on behalf of the

appellant/complainant and today there is no

representation. Hence, the appeal stands dismissed for

non prosecution.

Sd/-

JUDGE SRT