M/S. Surabhi Chits Ltd vs M/S. Mahaveer Engineers
2024 Latest Caselaw 12155 Kant

Karnataka High Court

M/S. Surabhi Chits Ltd vs M/S. Mahaveer Engineers on 31 May, 2024

Author: Shivashankar Amarannavar

Bench: Shivashankar Amarannavar

                                               -1-
                                                           NC: 2024:KHC:18637
                                                        CRL.A No. 547 of 2014




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 31ST DAY OF MAY, 2024

                                             BEFORE
                      THE HON'BLE MR JUSTICE SHIVASHANKAR AMARANNAVAR
                                 CRIMINAL APPEAL NO. 547 OF 2014
                      BETWEEN:

                      M/S. SURABHI CHITS LTD.,
                      NO.324, 3RD STAGE, 4TH BLOCK,
                      8TH MAIN, BASAVESHWARA NAGAR,
                      BANGALORE - 560 079,
                      REPRESENTED BY ITS MANAGER.
                                                                 ...APPELLANT
                      (BY SRI. VENKATESHA PRASAD P.K., ADVOCATE (ABSENT))

Digitally signed by   AND:
LAKSHMINARAYANA
MURTHY RAJASHRI
Location: HIGH
COURT OF              M/S. MAHAVEER ENGINEERS,
KARNATAKA             REPRESENTED BY ITS PROPRIETOR,
                      MR. TEJRAJ JAIN,
                      'SANCHETI MANION',
                      NO.138, KILARI ROAD,
                      BANGALORE - 560 010.
                                                               ...RESPONDENT
                      (BY SRI. M. ERAPPA REDDY, ADVOCATE AND
                          SRI. J. JAGADEESWAR, ADVOCATE)

                           THIS CRIMINAL APPEAL IS FILED UNDER SECTION
                      378(4) OF CR.P.C PRAYING TO SET ASIDE THE ORDER DATED
                      09.04.2014   PASSED     BY   XXII   ADDITIONAL   CHIEF
                      METROPOLITAN      MAGISTRATE,   BANGALORE    CITY   IN
                      C.C.NO.8176/2009 - ACQUITTING THE RESPONDENT/ACCUSED
                      FOR THE OFFENCE PUNISHABLE UNDER SECTION 138 OF
                      NEGOTIABLE INSTRUMENT ACT.

                          THIS APPEAL, COMING ON FOR ORDERS, THIS DAY, THE
                      COURT DELIVERED THE FOLLOWING:
                            -2-
                                       NC: 2024:KHC:18637
                                    CRL.A No. 547 of 2014




                      JUDGMENT

None appears for appellant.

2. The Court notice sent to the appellant has

returned unserved as the appellant was not found in the

said address.

3. There is no other address to serve the Court

notice to the appellant. It appears that appellant is not

interested in prosecuting the appeal. Hence, appeal is

dismissed for non-prosecution.

Sd/-

JUDGE CPN CT: BHK