M/S Kodachadr Chits Privatee Limited vs Mr Manjunatha V
2024 Latest Caselaw 4674 Kant

Karnataka High Court

M/S Kodachadr Chits Privatee Limited vs Mr Manjunatha V on 15 February, 2024

                                             -1-
                                                     CRL.A No. 445 of 2023
                                                         NC: 2024:KHC:6580




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                     DATED THIS THE 15TH DAY OF FEBRUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.445 OF 2023
                   BETWEEN:

                      M/S KODACHADRI CHITS PRIVATE LIMITED
                      NO.158, 1ST FLOOR, 1ST MAIN ROAD,
                      1ST N BLOCK, RAJAJINAGAR,
                      BENGALURU - 560 010.
                      REP. BY ITS POA HOLDER AND DIRECTOR,
                      SRI. NAGARAJA B
                      S/O BYRAPPA
                      AGED ABOUT 56 YEARS
                                                                ...APPELLANT
                   (BY SRI. PRABHAKAR H A, ADVOCATE - ABSENT)

                   AND:

                      MR. MANJUNATHA V
                      S/O VENKATASWAMY REDDY,
                      R/AT KANAKA NAGAR, HOSAKOTE,
                      BENGALURU - 562 114.
Digitally signed
by REKHA R                                                   ...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 JUDGMENT PASSED IN
                   C.C.NO.11984/2021 PASSED BY THE LEARNED XX ADDITIONAL
                   SMALL    CAUSES     JUDGE   AND    ADDITIONAL     CHIEF
                   METROPOLITAN MAGISTRATE AND M.A.C.T, BENGALURU
                   (SCCH-22);   b)   CONVICT   THE   RESPONDENT/ACCUSED
                   ACCORDING TO THE LAW AND ALSO IMPOSE A FINE TO AN
                   EXTENT OF DOUBLE THE AMOUNT OF THE CHEQUE AMOUNT
                   WHICH IS PAYABLE TO THE APPELLANT/COMPLAINT IN
                   C.C.NO.11984/2021 ON THE FILE OF THE XX ADDITIONAL
                   SMALL    CAUSES     JUDGE   AND    ADDITIONAL     CHIEF
                   METROPOLITAN MAGISTRATE AND M.A.C.T, BENGALURU
                   (SCCH-22); c) PASS SUCH OTHER ORDER/S AS THIS HON'BLE
                                -2-
                                         CRL.A No. 445 of 2023
                                             NC: 2024:KHC:6580




COURT DEEM FIT UNDER THE FACTS AND CIRCUMSTANCES OF
THE CASE IN THE INTEREST OF JUSTICE AND EQUITY.

    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.

This matter is listed before the Court for compliance of

office objections for fourth time.

Vide order dated 24.01.2024, as a last chance a week's

time was granted to comply with the office objections.

Despite granting time, office objections have not been

complied with.

It appears appellant is not interested in prosecuting the

appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE

RR