Mahesh Chandra vs Rajeev Laxman Edigara
2024 Latest Caselaw 1370 Kant

Karnataka High Court

Mahesh Chandra vs Rajeev Laxman Edigara on 16 January, 2024

                                              -1-
                                                      CRL.A No. 2275 of 2022
                                                               NC: 2024:KHC:1977




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 16TH DAY OF JANUARY, 2024

                                           BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                           CRIMINAL APPEAL NO.2275 OF 2022
                   BETWEEN:

                       MAHESH CHANDRA
                       S/O A SHIVASHANKAR
                       AGED ABOUT 44 YEARS,
                       R/AT 2ND FLOOR, 1ST A MAIN,
                       5TH BLOCK, 3RD PHASE,
                       BANASHANKARI 3RD STAGE,
                       BENGALURU - 560 041.
                                                             ...APPELLANT
                   (BY SRI. N GOWTHAM RAGHUNATH, ADVOCATE - ABSENT)

                   AND:

                       RAJEEV LAXMAN EDIGARA
                       R/AT NO.732, 16TH MAIN, 37TH F CROSS,
                       4TH BLOCK, JAYANAAR,
                       BENGALURU - 560 041
                       ALSO AT
Digitally signed       R/AT HOUSE NO.14, SREE NILAYA,
by REKHA R
                       CB MAIN ROAD, BESIDE DR.RAYAPPA
Location: High
Court of               REDDY HOUSE, BELLARY - 583 102.
Karnataka                                                         ...RESPONDENT

                         THIS CRL.A. IS FILED UNDER SECTION 378(4) OF CR.P.C
                   PRAYING TO a) SET ASIDE THE ORDER DATED 29.02.2016 IN
                   C.C.NO.17803/2014 PASSED BY THE 22ND ACMM, BENGALURU;
                   b) REMAND AND RESTORE THE MATTER IN C.C.NO.17803/2015
                   TO THE 22ND ACMM, BENGALURU FOR PROPER ADJUDICATION;
                   c) GRANT ANY OTHER RELIEF/S THIS HON'BLE COURT DEEMS
                   FIT IN THE INTEREST OF JUSTICE AND EQUITY.

                       THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                   COURT DELIVERED THE FOLLOWING:
                              -2-
                                       CRL.A No. 2275 of 2022
                                               NC: 2024:KHC:1977




                         JUDGMENT

Learned counsel for appellant seeks three weeks time

to comply with office objections.

The matter was passed over. However, in the

afternoon session, no representation for appellant.

Office has raised 5 objections, including non-

production of certified copy of order dated 29.02.2016 in

C.C.No.17803/2014.

On 07.08.2023, a peremptory order was passed

granting two weeks time, failing which the appeal would

be dismissed for non compliance of office objections.

It appears appellant is not interested in prosecuting

the appeal.

Hence, appeal is dismissed for default as per the

peremptory order dated 07.08.2023.

Sd/-

JUDGE

RR