Sri. S.C Venkatesh Reddy vs Sri N.R. Manjunatha
2024 Latest Caselaw 27821 Kant

Karnataka High Court

Sri. S.C Venkatesh Reddy vs Sri N.R. Manjunatha on 20 November, 2024

                                                -1-
                                                             NC: 2024:KHC:47050
                                                         CRL.A No. 1688 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                            DATED THIS THE 20TH DAY OF NOVEMBER, 2024

                                              BEFORE
                                  THE HON'BLE MRS JUSTICE M G UMA

                              CRIMINAL APPEAL NO. 1688 OF 2022 (A)

                   BETWEEN:
                   SRI. S.C. VENKATESH REDDY
                   S/O LATE CHIKKARAMA REDDY
                   AGED ABOUT 63 YEARS,
                   R/AT SORAHUNASE VILLAGE
                   VARTHUR HOBLI,
                   BENGALURU - 560 087
                                                                    ...APPELLANT
Digitally signed
by NANDINI B G     (BY SRI. VISWANATHA, ADVOCATE (AB))
Location: high
court of
karnataka          AND:
                   SRI. N.R. MANJUNATHA
                   S/O RAJANNA
                   AGED ABOUT 60 YEARS,
                   R/AT NO.54, 9TH CROSS,
                   NEW BYAPPANAHALLI,
                   INDIRANAGAR,
                   BENGALURU - 560 038
                                                                  ...RESPONDENT

                          THIS CRL.A IS FILED U/S 378(4) CR.PC PRAYING TO SET
                   ASIDE THE ORDER OF ACQUITTAL IN C.C.NO.6832/2017 DATED
                   02.07.2022 AND CONVICT THE ACCUSED/RESPONDENT AND DIRECT
                   HIM TO PAY THE CHEQUE AMOUNT AND FINE AS PROVIDED UNDER
                   THE N.I ACT.

                          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:47050
                                             CRL.A No. 1688 of 2022




                         ORAL JUDGMENT

Learned counsel for the appellant is absent. No

representation even when the matter is passed over and again

called at 3.15 pm.

The order sheet dated 03.11.2023 reads as under:

" No representation for the appellant.

As a last chance, three weeks time is granted for compliance of office objections."

The matter is listed for 3rd time. Inspite of that, there is

no progress in the matter. 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

SPV