M/S Sree Gokulam Chits & Finance Co. ... vs Sri. Selva K
2024 Latest Caselaw 343 Kant

Karnataka High Court

M/S Sree Gokulam Chits & Finance Co. ... vs Sri. Selva K on 4 January, 2024

                                               -1-
                                                        CRL.A No. 654 of 2019
                                                           NC: 2024:KHC:466




                   IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                       DATED THIS THE 4TH DAY OF JANUARY, 2024

                                          BEFORE
                           THE HON'BLE MS JUSTICE J.M.KHAZI
                            CRIMINAL APPEAL NO.654 OF 2019
                   BETWEEN:

                      M/S SREE GOKULAM CHITS & FINANCE CO. (P) LTD
                      NO.240, 16TH CROSS, SAMPIGE ROAD,
                      MALLESHWARAM, BENGALURU - 560 003.

                      REP BY ITS GPA HOLDER,
                      MR. NAVEEN KUMAR
                      S/O. SRI. VENKATESH,
                      AGED ABOUT 24 YEARS
                                                                ...APPELLANT
                   (BY SRI. H.K.SINGH, ADVOCATE - ABSENT)

                   AND:

                      SRI. SELVA K
                      S/O. KANNAPPA,
                      355/24, 9TH MAIN, GOKULA 1ST STAGE,
                      2ND PHASE, MATHIKERE,
Digitally signed
by REKHA R            BENGALURU - 560 054
Location: High                                             ...RESPONDENT
Court of
Karnataka          (BY SRI. MUDUKANAGOUDA R PATIL, ADVOCATE)

                        THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                   378(4) OF CR.P.C PRAYING TO a) SET ASIDE THE IMPUGNED
                   JUDGMENT AND ORDER OF ACQUITTAL DATED 08.02.2019
                   PASSED BY THE XXI ADDITIONAL S.C.J. (SCCH-23), AND THE
                   XIX A.C.M.M,. MACT, BENGALURU IN C.C.NO.17037/2012, IT
                   SHOW FOR AS ITS RELATES TO ACQUITTING THE
                   RESPONDENT/ACCUSED FOR THE OFFENCE PUNISHABLE
                   UNDER SECTION 138 OF N.I ACT; b) CONVICT AND SENTENCE
                   THE RESPONDENT / ACCUSED AND IMPOSE FINE DOUBLE THE
                   CHEQUE AMOUNT FOR THE OFFENCE PUNISHABLE UNDER
                   SECTION 138 OF N.I.ACT IN THE INTEREST OF JUSTICE.
                              -2-
                                         CRL.A No. 654 of 2019
                                            NC: 2024:KHC:466




    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.

On 15.12.2023, a conditional order was passed to

the effect that if office objections are not complied with,

the matter stand dismissed by today without reference to

the Court.

Despite the said order, learned counsel for appellant

has not complied with office objections. It appears

appellant is not interested in prosecuting the appeal.

Hence, appeal is dismissed for default.

Sd/-

JUDGE

RR