Sri. C. Venugopala vs M/S. Navi Solar Energy Pvt. Ltd
2024 Latest Caselaw 26784 Kant

Karnataka High Court

Sri. C. Venugopala vs M/S. Navi Solar Energy Pvt. Ltd on 8 November, 2024

                                                     -1-
                                                               NC: 2024:KHC:45346
                                                           CRL.A No. 2048 of 2023




                            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                               DATED THIS THE 8TH DAY OF NOVEMBER, 2024

                                                 BEFORE
                                    THE HON'BLE MRS JUSTICE M G UMA
                                  CRIMINAL APPEAL NO. 2048 OF 2023 (A)
                       BETWEEN:
                       SRI. C. VENUGOPALA
                       S/O. CHANNAPPA
                       AGED ABOUT 30 YEARS
                       R/AT #149/20
                       MANGANAHALLI CROSS
                       ULLAL MAIN ROAD
                       JNANABHARATHI
                       BENGALURU - 560 056.
                                                                       ...APPELLANT
                       (BY SRI. SHYAM SUNDAR, ADVOCATE (ABSENT))
Digitally signed by
NANDINI B G
Location: high court
of karnataka
                       AND:
                       1.   M/S. NAVI SOLAR ENERGY
                            PVT. LTD.,
                            #1592, 17TH MAIN
                            J. P. NAGAR II PHASE
                            BENGALURU - 560 078,
                            REPRESENTED BY ITS
                            MANAGING DIRECTOR.

                       2.   SYED AZAM PEERAN
                            S/O. SYED VALI PEERAN
                            AGED ABOUT 56 YEARS
                            MANAGING DIRECTOR
                            M/S. NAVI SOLAR ENERGY
                            PVT. LTD.,
                            #1592, 17TH MAIN
                            J. P. NAGAR II PHASE
                            BENGALURU - 560 078.
                                                                   ...RESPONDENTS

                            THIS CRIMINAL APPEAL IS FILED U/S 378(4) CR.PC PRAYING
                       TO SET ASIDE THE JUDGMENT PASSED BY THE LEARNED VI
                       ADDITIONAL SMALL CAUSES JUDGE AND XXXI ADDITIONAL CHIEF
                                   -2-
                                                NC: 2024:KHC:45346
                                            CRL.A No. 2048 of 2023




METROPOLITAN MAGISTRATE, BENGALURU VIDE JUDGMENT DATED
01.04.2023 PASSED IN C.C.NO.1478/2018 AND FURTHER BE
PLEASED TO CONVICT THE RESPONDENT FOR THE OFFENCE P/U/S
138 OF N.I. ACT.

     THIS CRIMINAL APPEAL, COMING ON FOR ORDERS, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:
CORAM:    HON'BLE MRS JUSTICE M G UMA

                        ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation.

2. The order sheet dated 05.09.2024 reads as under:

"Learned counsel for the appellant absent. No representation.

The matter is listed for 4th time to comply office objections. I do not find any reason to adjourn the matter.

However, to afford one more opportunity finally a week's time is granted to comply with office objections."

3. In spite of that, there is no progress in the matter.

There is non compliance of office objections even though the

matter is listed for fifth time. It appears that the appellant is

not interested in prosecuting the appeal.

NC: 2024:KHC:45346

Hence, the petition is dismissed for non compliance of

office objections.

SD/-

(M G UMA) JUDGE

*bgn/-

CT:VS