M/S Shree Renuka Enter Prises vs M/S. Shabari Constructions
2024 Latest Caselaw 26628 Kant

Karnataka High Court

M/S Shree Renuka Enter Prises vs M/S. Shabari Constructions on 7 November, 2024

                                                  -1-
                                                                 NC: 2024:KHC:44933
                                                              CRL.A No. 693 of 2021




                         IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                              DATED THIS THE 7TH DAY OF NOVEMBER, 2024

                                                BEFORE
                                  THE HON'BLE MRS JUSTICE M G UMA
                                 CRIMINAL APPEAL NO. 693 OF 2021 (A)
                     BETWEEN:
                     M/S SHREE RENUKA ENTER PRISES
                     NO.189, 2ND MAIN ROAD,
                     PAI LAYOUT, BENGALURU - 560 016.
                     REP. BY ITS PROPRIETOR,
                     SRI SANGAIAH .V. HIREMATH,
                     S/O SRI. VEERBHARAIAH HIREMATH,
                     AGED ABOUT 52 YEARS.
                                                                        ...APPELLANT
Digitally signed     (BY SRI. PRABHAKARA K.L., ADVOCATE (ABSENT))
by NANDINI B G
Location: high
court of karnataka   AND:
                     M/S. SHABARI CONSTRUCTIONS
                     NO.11, SATHYA SAI LAYOUT,
                     WHITEFIELD ROAD, WHITEFIELD,
                     BENGALURU - 560 066
                     REP. BY ITS PROPRIETOR,
                     SRI S.R. KRISHNAPPA ACCUSED
                                                                      ...RESPONDENT

                           THIS CRL.A. IS FILED U/S.378(4) CR.P.C PRAYING TO SET
                     ASIDE THE IMPUGNED JUDGMENT DATED 28.09.2020 PASSED BY
                     THE IV ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, MAYO HALL,
                     BANGALORE IN CRL.A.NO.25114/2017 AND THEREAFTER PUNISH
                     AND CONVICT THE RESPONDENT/ACCUSED FOR THE OFFENCE P/U/S
                     138 OF N.I ACT BY CONFIRMING THE JUDGMENT OF CONVICTION
                     PASSED BY THE LVII ACMM, MAYO HALL, BANGALORE IN
                     C.C.NO.52953/2013 DATED 19.07.2017.

                            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:44933
                                               CRL.A No. 693 of 2021




                             ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation even when the matter is passed over twice and

again called at 2.36 pm.

The order sheet dated 28.08.2024 reads as under:

"Learned counsel for the appellant is absent. No representation.

The appeal is of the year 2021. Till date, the office objections are not complied with even though the same is listed for the third time. I do not find any reason to adjourn the matter. However, to afford one more opportunity, finally, list this matter after one week."

Inspite of that, there is no progress in the matter. The

appeal is of the year 2021. The office objections are not

complied with even though the matter is listed for 4th time. It

appears that the appellant is not interested in prosecuting the

appeal.

Hence, the appeal is dismissed for non-compliance of

office objections.

SD/-

(M G UMA) JUDGE