Prakash H R vs The State Of Karnataka
2024 Latest Caselaw 1369 Kant

Karnataka High Court

Prakash H R vs The State Of Karnataka on 16 January, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                             NC: 2024:KHC:1902
                                                         CRL.A No. 973 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 16TH DAY OF JANUARY, 2024

                                              BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 973 OF 2022
                      BETWEEN:

                         PRAKASH H R,
                         S/O RAMAPPA,
                         AGED ABOUT 40 YEARS,
                         R/A HAMPASANDRA VILLAGE,
                         CHIKKABALLAPUR-561210.
                                                                  ...APPELLANT
                      (BY SRI. RAJESH A., ADVOCATE)

                      AND:

                         THE STATE OF KARNATAKA,
                         BY THE STATION HOUSE OFFICER,
                         S J PARK POLICE STATION,
                         BANGALORE,
                         REPRESENTED BY OFFICE OF HCGP
                         HIGH COURT OF KARNATAKA
                         BANGALORE-560001
                                                                ...RESPONDENT
Digitally signed by
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF
KARNATAKA
                           THIS CRL.A. IS FILED U/S.449 CR.P.C PRAYING TO SET
                      ASIDE THE IMPUGNED DATED 05.04.2021 PASSED IN
                      CRL.MISC.NO.9343/2017 PASSED BY THE LVIII ADDITIONAL
                      CITY CIVIL AND SESSIONS JUDGE BENGALURU ORDERING TO
                      PAY PENALTY OF RS.25,000/- AND REMISSION IS GRANTED TO
                      REST OF THE RS.25,000/- OF THE APPELLANT AND ALLOW THE
                      APPEAL, CONSEQUENTLY CONVICT THE ACCUSED AS PRAYED
                      FOR IN THE COMPLIANT.

                           THIS APPEAL, COMING ON FOR ORDERS ON NON-
                      COMPLIANCE OF OFFICE OBJECTIONS, THIS DAY, THE COURT
                      DELIVERED THE FOLLOWING:
                               -2-
                                            NC: 2024:KHC:1902
                                        CRL.A No. 973 of 2022




                         JUDGMENT

None appears for the appellant.

2. This appeal is listed today for non-compliance of

office objections for 3rd time. One of the office objection is

the appeal filed is belated, an application is required to be

filed seeking condonation of delay of 24 days.

3. Inspite of giving sufficient time, the said office

objection is not complied.

4. In view of the same, the appeal is dismissed as

barred by limitation.

Sd/-

JUDGE

DSP