Sri Manjunath L vs Sri Arun M
2024 Latest Caselaw 26509 Kant

Karnataka High Court

Sri Manjunath L vs Sri Arun M on 6 November, 2024

                                                   -1-
                                                                 NC: 2024:KHC:44812
                                                              CRL.A No. 168 of 2023




                          IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 6TH DAY OF NOVEMBER, 2024

                                                  BEFORE
                                   THE HON'BLE MRS JUSTICE M G UMA
                                  CRIMINAL APPEAL NO. 168 OF 2023 (A)
                      BETWEEN:
                      SRI. MANJUNATH L
                      S/O LAKSHMIPATHY L
                      AGED 42 YEARS,
                      R/AT: NO.254, 6TH CROSS,
                      BEML LAYOUT, 3RD STAGE,
                      RAJARAJESHWARINAGAR,
                      BENGALURU - 560 098
                                                                         ...APPELLANT
                      (BY SRI. SANJAYA .B., ADVOCATE (ABSENT))
Digitally signed by   AND:
NANDINI B G
Location: high
court of karnataka    SRI. ARUN .M.
                      S/O MUNISONNAPPA
                      AGED ABOUT 39 YEARS,
                      SPECIAL CORRESPONDENCE
                      BETTAHALLI SULIBELE POST,
                      HOSKOTE TALUK,
                      BANGALORE RURAL - 562 129
                                                                       ...RESPONDENT

                             THIS CRL.A IS FILED U/S 378(4) OF CR.PC PRAYING TO
                      ALLOW THE APPEAL AND SET ASIDE THE JUDGMENT AND SENTENCE
                      IN C.C.NO.16755/2018 PASSED BY LEARNED XXII A.C.M.M. AT
                      BENGALURU    ORDER   DATED    08.03.2022   AND   CONVICT   THE
                      ACCUSED FOR HIS HAVING COMMITTED OFFENCE P/U/S 138 OF THE
                      N.I ACT AND AWARD COMPENSATION AS PRAYED FOR IN THE
                      COMPLAINANT.

                           THIS CRL.A, COMING ON FOR ORDERS, THIS DAY, JUDGMENT
                      WAS DELIVERED THEREIN AS UNDER:
                      CORAM:    HON'BLE MRS JUSTICE M G UMA
                                        -2-
                                                         NC: 2024:KHC:44812
                                                      CRL.A No. 168 of 2023




                            ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation even when the matter is passed over twice and

called again.

The matter is listed for the fourth time for non

compliance of office objections.

The order sheet dated 07.08.2024 reads as under:

"As prayed for by learned Counsel for the appellant, finally, a week's time is granted for compliance of office objections."

Inspite of that there is no representation nor compliance

of office objections. It appears that the appellant is not

interested in prosecuting the appeal. Hence, the appeal is

dismissed for non prosecution.

SD/-

(M G UMA) JUDGE

BH