M/S Shriram Transport Finance vs Mrs Asmabi Shabhan
2024 Latest Caselaw 12521 Kant

Karnataka High Court

M/S Shriram Transport Finance vs Mrs Asmabi Shabhan on 5 June, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                                -1-
                                                            NC: 2024:KHC:19294
                                                         CRL.A No. 162 of 2013




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 5TH DAY OF JUNE, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 162 OF 2013
                      BETWEEN:

                         M/S SHRIRAM TRANSPORT FINANCE
                         COMPANY LIMITED
                         HAVING ITS REGISTERED OFFICE AT NO.123
                         ANAGAPPA NAIKEN STREET
                         CHENNAI AND

                         ITS BRANCH OFFICE AT 1ST FLOOR
                         RAJ TOWERS, NEAR CITY BUS STAND UDUPI
                         AND REGIONAL OFFICE BRANCH OFFICE
                         AT No.29/A, 2ND FLOOR, K H ROAD
                         BANGALORE - 560 027.
                         REPRESENTED BY ITS GPA HOLDER
                         SRI MADHUSUDAN.
                                                             ...APPELLANT

                      (BY SRI. M ASHOK KUMAR , ADVOCATE - ABSENT)

Digitally signed by   AND:
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH           MRS ASMABI SHABHAN
COURT OF
KARNATAKA                W/O A H SHABHAN
                         84/3C, NO.8/44/2
                         T T ROAD, KUNDAPURA
                         UDUPI DISTRICT.
                                                              ...RESPONDENT

                      (BY SRI. R B DESHPANDE, ADVOCATE - ABSENT)

                           THIS CRL.A. IS FILED U/S. 378(4) CR.P.C PRAYING TO
                      SET ASIDE THE ORDER DATED:29.11.12 PASSED BY THE III
                      ADDITIONAL    CIVIL   JUDGE    AND    JMFC,   UDUPI  IN
                                   -2-
                                              NC: 2024:KHC:19294
                                           CRL.A No. 162 of 2013




C.C.NO.2884/2008 - ACQUITTING THE RESPONDENT/ACCUSED
FOR THE OFFENCE P/U/S 138 OF N.I. ACT.

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

                           JUDGMENT

None appears for the appellant. Even none appeared

for the appellant on 19.12.2023, 03.01.2024 and on

10.01.2024. On 10.01.2024, the matter was adjourned

subject to payment of costs of Rs.500/-.

Inspite of all these, today also learned counsel for

the appellant is not present to argue the appeal. It

appears that the appellant has no interest in prosecuting

the appeal.

Hence, the appeal is dismissed for non prosecution.

Sd/-

JUDGE

GH